Section 4(1) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(1)A person, shall not be eligible to be nominated as Chairman, under clause (a) of sub-section (2) of section 4 of the Act, unless, -(a)he possesses Post Graduation degree in Science relating to environment or Degree in Engineering, in a discipline relating to environment from recognized university or institute and has special knowledge and fifteen years of experience relating to environment protection, including industrial pollution mitigation or waste water treatment or air pollution control devices and has rendered twenty-five years of Government/Semi-Government service; or(b)is or has been a member of All India Services in the service of Central or any State Government of the rank and equivalence of Principal Secretary and has experience in administering institutions dealing with matters related to the environment; or(c)is or has been in the service of State Public Sector Undertaking and possess the qualifications and experience for nomination as Chairman under clause (a) above.
