(1)The State Government may, for purposes of advising it to consider applications for grant of permission for the initial location of a factory involving a hazardous process or for the expansion of any such factory, appoint a Site Appraisal Committee consisting of—(a)the Chief Inspector of the State who shall be its Chairman;(b)a representative of the Central Board for the Prevention and Control of Water Pollution appointed by the Central Government under section 3 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974);(c)a representative of the Central Board for the Prevention and Control of Air Pollution referred to in section 3 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981);(d)a representative of the State Board appointed under section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974);(e)a representative of the State Board for the Prevention and Control of Air Pollution referred to in section 5 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981);(f)a representative of the Department of Environment in the State;(g)a representative of the Meteorological Department of the Government of India;(h)an expert in the field of occupational health; and(i)a representative of the Town Planning Department of the State Government, and not more than five other members who may be co-opted by the State Government who shall be—(i)a scientist having specialised knowledge of the hazardous process which will be involved in the factory,(ii)a representative of the local authority within whose jurisdiction the factory is to be established, and(iii)not more than three other persons as deemed fit by the State Government.
