Air (Prevention and Control of Pollution) Act, 1981

54. Power of State Government to Make Rules.

(1) Subject to the provisions of sub-section (3), the State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act in respect of matters not falling within the purview of Section 53.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matter, namely :-

(a) the qualifications, knowledge and experience of scientific, engineering or management aspects of pollution control required for appointment as member-secretary of a State Board constituted under the Act; 35

[ 35 (aa) 35 ] the terms and conditions of service of the Chairman and other members (other than the member-secretary) of the State Board constituted under this Act under sub-section (7) of Section 7;

(b) the intervals and the time and place at which meetings of the State Board or any committee thereof shall be held and the procedure to be followed at such meetings, including the quorum necessary for the transaction of business thereat, under sub-section (1) of Section 10 and under sub-section (2) of Section 11;

(c) the fees and allowances to be paid to the members of a committee of the State Board, not being members of the Board under sub-section (3) of Section 11;

(d) the manner in which and the purposes for which persons may be associated with the State Board under sub-section (1) of Section 12;

(e) the fees and allowances to be paid under sub-section (3) of Section 12 to persons associated with the State Board under sub-section (1) of Section 12;

(f) the terms and conditions of service of the member-secretary of a State Board constituted under this Act under sub-section (1) of Section 14;

(g) the powers and duties to be exercised and discharged by the member-secretary of a State Board under sub-section (2) of Section 14;

(h) the conditions subject to which a State Board may appoint such officers and other employees as it considers necessary for the efficient performance of its functions under sub-section (3) of Section 14;

(i) the conditions subject to which a State Board may appoint a consultant under sub-section (5) of Section 14;

(j) the functions to be performed by the State Board under clause (i) of sub-section (1) of Section 17;

(k) the manner in which any area or areas may be declared as air pollution control area or areas under sub-section (1) of Section 19;

(l) the form of application for the consent of the State Board, the fees payable therefore, the period within which such application shall be made and the particulars it may contain, under sub-section (2) of Section 21;

(m) the procedure to be followed in respect of an inquiry under sub-section (3) of Section 21;

(n) the authorities or agencies to whom information under sub-section (1) of Section 28 shall be furnished;

(o) the manner in which samples of air or emission may be taken under sub-section (1) of Section 26;

(p) the form of the notice referred to in sub-section (3) of Section 26;

(q) the form of the report of the State Board analyst under sub-section (1) of Section 27;

(r) the form of the report of the Government analyst under sub-section (3) of Section 27;

(s) the functions of the State Air Laboratory, the procedure for the submission to the said Laboratory of samples of air emission for analysis or tests, the form of Laboratory's report thereon, the fees payable in respect of such report and other matters as may be necessary or expedient to enable
that Laboratory to carry out its functions, under sub-section (2) of Section 28;

(t) the qualifications required for Government analysts under sub-section (1) of Section 29;

(u) the qualifications required for State Board analysts under sub-section (2) of Section 29;

(v) the form and the manner in which appeals may be preferred, the fees payable in respect of such appeals and the procedure to be followed by the Appellate Authority in disposing of the appeals under sub-section (3) of Section 31;

(w) the form in which and the time within which the budget of the State Board may be prepared and forwarded to the State Government under Section 34;

(ww) the form in which the annual report of the State Board may be prepared under Section 35;

(x) the form in which the accounts of the State Board may be maintained under sub-section (1) of Section 36;

(xx) the manner in which notice of intention to make a complaint shall be given under Section 43

(y) the particulars which the register maintained under Section 51 may contain;

(z) any other matter which has to be, or may be, prescribed.

(3) After the first constitution of the State Board, no rule with respect to any of the matters referred to in sub-section (2) other than those referred to [ 36 in clause

(aa) thereof 36 ], shall be made, varied, amended or repealed without consulting that Board.

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