Section 12B(2) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
(2)The period of sixty days mentioned in clause (b) of sub-Section (1) of Section 43 shall be reckoned from the date of its first receipt by one of the authorities mentioned above.] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289]Chapter - X The Qualification for Government or Board Analyst[13. Qualification for Government or State Board Analyst. - A person shall not be qualified for appointment or recognised as a Government Analyst or a Board Analyst as the case may be under sub-Section (1) or sub-Section (2) of Section 29 of the Act unless he is a :-
