| Contents: |
| Title |
The Damodar Valley Corporation Act, 1948 |
| Sections: |
|
| Part I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Interpretation |
| Part II |
Establishment of The Corporation |
| 3. |
Incorporation |
| 4. |
Constitution of the Corporation |
| 5. |
Conditions of service of members |
| 6. |
Appointment of officers and servants |
| 7. |
Conditions of service of officers and servants |
| 8. |
Functions and duties of members |
| 9. |
General disqualification of all officers and servants |
| 10. |
Appointment of Advisory Committee |
| Part III |
Functions and Powers of The Corporation |
|
General |
| 11. |
Limits of Damodar Valley and area of operations |
| 12. |
Functions of the Corporation |
|
Irrigation and water-supply |
| 13. |
Provision for irrigation and water-supply |
| 14. |
Rates for supply of water for irrigation |
| 15. |
Rates for supply of water for industrial and domestic purposes |
| 16. |
Supply of water to those whose supply has been stopped or reduced |
| 17. |
Construction of dam, etc., prohibited except with the approval of the Corporation |
| 18. |
Supply and generation of electrical energy |
| 19. |
Effect on existing licences |
| 20. |
Charges for supply of electrical energy |
|
Other activities |
| 21. |
Other activities of the Corporation |
|
Powers |
| 22. |
General powers of the Corporation |
| 23. |
Power to close roads and open spaces |
| 24. |
Powers under certain other enactments |
|
Co-operation and avoidance of submersion |
| 25. |
Co-operation with other authorities to minimise inconvenience caused by submersion |
| 26. |
Submersion of coal mines to be avoided by the Corporation |
| Part V |
Finance, Accounts and Audit |
| 27. |
Expenditure till the Corporation is established |
| 28. |
Vesting of property in the Corporation |
| 29. |
Fund of the Corporation |
| 30. |
Liabilities of participating Governments to provide capital to the Corporation |
| 31. |
Payment by participating Government on specified date |
| 32. |
Expenditure on objects other than irrigation, power and flood control |
| 33. |
Allocation of expenditure chargeable to project on main objects |
| 34. |
Capital allocated to irrigation |
| 35. |
Capital allocated to power |
| 36. |
Capital allocated to flood control |
| 37. |
Disposal of profits and deficits |
| 38. |
Payment of interest |
| 39. |
Interest charge and other expenses to be added to and receipts taken for reduction of capital cost |
| 40. |
Provision for depreciation and reserve and other funds |
| 41. |
Corporation's share in betterment levy by State Governments |
| 42. |
Borrowing of money |
| 43. |
Liability to pay Central taxes |
| 44. |
Budget |
| 45. |
Annual report |
| 46. |
Other annual financial statements |
| 47. |
Accounts and audit |
| Part V |
Miscellaneous |
| 48. |
Directions by the Central Government |
| 49. |
Disputes between the Corporation and Governments |
| 50. |
Compulsory acquisition of land for the Corporation |
| 51. |
Control of Central Government |
| 52. |
Application of certain provisions of the Indian Forest Act, 1927, to the forests of the Corporation |
| 53. |
Penalty |
| 54. |
Procedure for prosecution |
| 55. |
Power of entry |
| 56. |
Members, officers and servants of the Corporation to be public servants |
| 57. |
Protection of action of action taken under the Act |
| 58. |
Effect of other laws |
| 59. |
Power to make rules |
| 60. |
Power to make regulations |
| The Schedule |
[See Section 24] |
