Section 54(3) in The Air (Prevention And Control Of Pollution) Act, 1981
(3)After the first constitution of the State Board, no rule with respect to any of the matters referred to in sub-section (2) (other than those referred to [in clause (aa)] [Substituted by Act 47 of 1987, Section 24, for " in clause(a)" (w.e.f. 1.4.1988).] thereof), shall be made, varied, amended or repealed without consulting that Board.The Schedule[Schedue omitted by the Air (Prevention and Control of Pollution) Amendment Act, 1987 (47 of 1987), section 25 (w.e.f. 1-4-1988).]
