(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;