Section 14(1) in The Water (Prevention And Control Of Pollution) Act, 1974
(1)A Joint Board constituted in pursuance of an agreement entered into under clause(a)of sub-section (1) of section 13 shall consist of the following members, namely:—(a)a full-time chairman, being a person having special knowledge or practical experience in respect ofmatters relating to environmental protection or a person having knowledge and experience in administering institutions dealing with the matters aforesaid, to be nominated by the Central Government;(b)two officials from each of the participating States to be nominated by the concerned participating State Government to represent that Government;(c)one person to be nominated by each of the participating State Governments from amongst the members of the local authorities functioning within the State concerned;(d)one non-official to be nominated by each of the participating State Governments to represent the interests of agriculture, fishery or industry or trade in the State concerned or any other interest which, in the opinion of the participating State Government, is to be represented;(e)two persons to be nominated by the Central Government to represent the companies or corporations owned, controlled or managed by the participating State Governments;(f)a full-time member-secretary, possessing qualifications, knowledge and experience of scientific, engineering or management aspects of pollution control, to be appointed by the Central Government.
