The Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021

[Act No. 29 of 2021]

[12th August, 2021

Contents
Title	The Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021
Sections	Particulars
Chapter I	Preliminary
1.	Short title, application and commencement
2.	Definitions
Chapter II	Commission for Air Quality Management in National Capital Region And Adjoining Areas
3.	Constitution of Commission
4.	Appointment of Chairperson, Members and Member-Secretary
5.	Resignation and removal of Chairperson and Members
6.	Term of office of Chairperson and Members
7.	Member to act as Chairperson or to discharge his functions in certain circumstances
8.	Terms and conditions of service of Chairperson and Members
9.	Vacancies, etc., not to invalidate proceedings of Commission
10.	Procedure to be regulated by Commission
11.	Sub-Committees and other staff of Commission
Chapter III	Powers and Functions of The Commission
12.	Powers and functions of Commission
13.	Annual report
14.	Penalty for contravention of provisions of Act, rules, order or direction
15.	Environmental compensation
Chapter IV	Finance, Accounts and Audit
16.	Grants by Central Government
17.	Accounts and audit
Chapter V	Miscellaneous
18.	Appeal
19.	Constitution of special investigation teams
20.	Power of Central Government to issue direction
21.	Power of Central Government to call for information
22.	Bar of jurisdiction
23.	Protection of action taken in good faith
24.	Members and officers to be public servants
25.	Power of Central Government to make rules
26.	Power of Commission to make regulations
27.	Power to remove difficulties
28.	Act to have overriding effect
29.	Repeal and savings of order constituting Environment Pollution (Prevention and Control) Authority for National Capital Region
30.	Savings
31.	Repeal and savings