Section 6A(2) in The Inter-State River Water Disputes Act, 1956
(2)A scheme framed under sub-section (1) may provide for(a)the establishment of any authority (whether described as such or as a committee or other body) for the implementation of the decision or directions of the Tribunal;(b)the composition, jurisdiction, powers and functions of the authority, the term of office and other conditions of service of, the procedure to be followed by, and the manner of filling vacancies among the members of the authority;(c)the holding of a minimum number of meetings of the authority every year, the quorum for such meetings and the procedure thereat;(d)the appointment of any standing, ad hoc or other committees by the authority;(e)the employment of a Secretary and other staff by the authority, the pay and allowances and other conditions of service of such staff;(f)the constitution of a fund by the authority, the amounts that may be credited to such fund and the expenses to which the fund may be applied;(g)the form and the manner in which accounts shall be kept by the authority;(h)the submission of an annual report by the authority of its activities;(i)the decisions of the authority which shall be subject to review;(j)the constitution of a committee for making such review and the procedure to be followed by such committee; and(k)any other matter which may be necessary or proper for the effective implementation of the decision or directions of the Tribunal.
