Section 26(2) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:—(a)the procedure to be followed by the Commission under sub-section (2) of section 10;(b)the conditions and limitations subject to which power may be delegated by the Commission under sub-section (4) of section 10;(c)the members of each Sub-Committee under sub-sections (2), (3) and (4) of section 11;(d)the form and the manner of furnishing annual report under section 13;(e)any other matter which has to be, or may be, specified by regulations.
