Section 3 in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
3. The procedure for transaction of business of the State Board and its Committees.
- The provisions of the Punjab State Board for the Prevention and Control of Water Pollution (Procedure for Transaction of Business) Rules, 1976 shall mutatis mutandis apply for regulating the intervals and time and place at which meetings of the State Board or any committee constituted by the Board under section 11 are to be held and the procedure to be followed at such meetings including the quorum necessary for the transaction of business thereat.
