Section 11 in The U.P. Bhagirathi River Valley Authority Act, 1999
11. Powers of the Authority.
(1)Subject to the provisions of this Act and the rules made thereunder, the Authority shall exercise such powers as are necessary for, or, incidental to, the performance of its functions and discharge of its duties under this Act.(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 development scheme in the valley outlined in the Master Plan and prepared in a development agency;(c)to direct any development agency to conform to the policies accepted by the Authority in respect of any sector;(d)to take assistance of any organisation of the Central Government or State Government or of 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.(3)No work, whether preliminary or otherwise, or, any development scheme outlined in the Master Plan, shall be initiated in the valley without prior approval of the Authority.
