13. Matters in respect of which a Board may be authorised to tender advice.
A Board may be empowered under sub-section (1) of section 14 to perform all or any of the following functions, namely:-(a)advising the Governments interested on any matter concerning the regulation or development of any specified inter-State river or river valley within its area of operation and in particular, advising them in relation to the co-ordination of their activities with a view to resolve conflicts among them and to achieve maximum results in respect of the measures undertaken by them in the inter-State river or river valley for the purpose of-(i)conservation, control and optimum utilisation of water resources of the inter-State river;(ii)promotion and operation of schemes for irrigation, water supply or drainage;(iii)promotion and operation of schemes for the development of hydro-electric power;(iv)promotion and operation of schemes for flood control;(v)promotion and control of navigation;(vi)promotion of afforestation and control of soil erosion;(vii)prevention of pollution of the waters of the inter-State river;(viii)such other matters as may be prescribed;(b)preparing schemes, including multi-purpose schemes, for the purpose of regulating or developing the inter-State river or river valley and advising the Governments interested to undertake measures for executing the scheme prepared by the Board;(c)allocating among the Governments interested the costs of executing any scheme prepared by the Board and of maintaining any works undertaken in the execution of the scheme;(d)watching the progress of the measures undertaken by the Governments interested;(e)any other matter which is supplemental, incidental or consequential to any of the above functions.
