Section 3(2) in Water (Prevention and Control of Pollution) Act, 1974
(2)The Central Board shall consist of the following members, namely:-(a)a full-time chairman, being a person having special knowledge or practical experience in respect of [matters relating to environmental protection] [Substituted by Act 44 of 1978, section 3, for 'matters relating to the use and conservation of water resources or the prevention and control of water pollution' (w.e.f. 12-12-1978).] or a person having knowledge and experience in administering institutions dealing with the matters aforesaid, to be nominated by the Central Government;(b)[such number of officials, not exceeding five,] [Substituted by Act 44 of 1978, section 3, for 'five officials' (w.e.f. 12-12-1978).] to be nominated by the Central Government to represent that Government;(c)such number of persons, not exceeding five, to be nominated by the Central Government, from amongst the members of the State Boards, of whom not exceeding two shall be from those referred to in clause (c) of sub-section (2) of section 4;(d)[such number of non-officials, not exceeding three,] [Substituted by section 3, Act 44 of 1978, for 'three non-officials' (w.e.f. 12-12-1978).] to be nominated by the Central Government, to represent the interests of agriculture, fishery or industry or trade or any other interest which, in the opinion of the Central Government, ought to be represented;(e)two persons to represent the companies or corporations owned, controlled or managed by the Central Government, to be nominated by that Government;(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.] [Substituted by Act 53 of 1988, section 3, for clause (f) (w.e.f. 29-9-1988).]
