Section 12(3A) in Water (Prevention and Control of Pollution) Act, 1974
(3A)[ The method of recruitment and the terms and conditions of service (including the scales of pay) of the officers (other than the member-secretary) and other employees of the Central Board or a State Board shall be such as may be determined by regulations made by the Central Board or, as the case may be, by the State Board: [Inserted by section 8, Act 44 of 1978 (w.e.f. 12-12-1978).]Provided that no regulation made under this sub-section shall take effect unless,-(a)in the case of a regulation made by the Central Board, it is approved by the Central Government; and(b)in the case of a regulation made by a State Board, it is approved by the State Government.]
