The Brahmaputra Board Act, 1980
[Act No. 46 of 1980]
[1st September, 1980.]
| Contents |
|
| Sections |
Chaptericulars |
| Title |
The Brahmaputra Board Act |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Declaration as to expediency of control by the Union |
| 3. |
Definitions |
| Chapter II |
Establishment of The Board |
| 4. |
Establishment and incorporation of the Brahmaputra Board |
| 5. |
Conditions of service of members |
| 6. |
Powers of Chairman and Vice-Chairman |
| 7. |
General Manager |
| 8. |
Financial Adviser |
| 9. |
Chief Engineers, Secretary and other officers |
| 10. |
Advisory Committees |
| Chapter III |
Functions and Powers of The Board |
| 11. |
Limits of the Brahmaputra Valley |
| 12. |
Master Plan for the control of floods, etc., in the Brahmaputra Valley |
| 13. |
Other functions of the Board |
| 14. |
Conditions subject to which the Board may perform its functions |
| 15. |
General powers of the Board |
| 16. |
Forwarding of, and Consultation with respect to, plans, etc., prepared by the Board |
| Chapter IV |
Control by Central Government |
| 17. |
Directions and instructions by Central Government |
| Chapter V |
Finance, Accounts and Audit |
| 18. |
Grants and loans by Central Government |
| 19. |
Constitution of Brahmaputra Board Fund |
| 20. |
Budget |
| 21. |
Annual report |
| 22. |
Accounts and audit |
| Chapter VI |
Miscellaneous |
| 23. |
Disputes between the Board and the State Governments |
| 24. |
Removal, etc., of members |
| 25. |
Power to enter |
| 26. |
Members, officers and employees of the Board to be public servants |
| 27. |
Protection of action taken in good faith |
| 28. |
Power to make rules |
| 29. |
Power to make regulations |
| 30. |
Rules and regulations to be laid before Parliament |
