Section 22(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(1)to advise the industrial licensing authorities concerned including the Central Government and local bodies about the suitability of proposals including selection of site and process for setting up new industries or expanding existing industries within the State (and near the State boundaries that are likely to pollute the air or water within the State), such advise being with respect to abatement of air and water pollution;
