The Andhra Pradesh reorganization Act, 2014

87. Jurisdiction of Board.

1.   The Board shall ordinarily exercise jurisdiction on Godavari and Krishna rivers in regard to any of the projects over headworks (barrages, dams, reservoirs, regulating structures), part of canal network and transmission lines necessary to deliver water or power to the States concerned, as may be notified by the Central Government, having regard to the awards, if any, made by the Tribunals constituted under the Inter-State River Water Disputes Act, 1956.

2.   If any question arises as to whether the Board has jurisdiction under sub-section ( 1 ) over any project referred thereto, the same shall be referred to the Central Government for decision thereon.