Section 9(2) in Uttarakhand River Valley (Development and Management) Act, 2005
(2)Without prejudice to the generality of the provisions of sub-section (1) such powers shall include the powers-(a)to call for information about any development scheme from the development agency executing the same;(b)to approve or disapprove any developmental scheme in the command area of the Valley outlined in the master plan of the Authority and till its finalization to regulate the development in the Fiver Valley undertaken by the other development agency as per sub section (3) to (5) of section-11;(c)to direct any other development agency to conform to the policies of this Authority in respect of any sector;(d)to take assistance of any organization of the Central Government or State Government or any other agency for implementation of its policies and programmes;(e)to form sub-committees of its members for the purpose of accomplishment of its objects, and(f)to delegate any of its functions to any member or officer of the Authority.
