Section 3(2) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021
(2)The Commission shall consist of the following Members, namely:—(a)a full-time Chairperson having experience of not less than fifteen years in the field of environment protection and pollution control or having administrative experience of not less than twenty-five years;(b)a representative of the Secretary to the Government of India in the Ministry of Environment, Forest and Climate Change, who shall be an officer not below the rank of Joint Secretary, ex officio;(c)five ex officio Members who are either Chief Secretaries, or Secretaries in-charge of the department dealing with environment protection in the National Capital Territory of Delhi and the States of Punjab, Haryana, Rajasthan and Uttar Pradesh;(d)one full-time Member who is or has been a Joint Secretary to the Government of India;(e)three full-time independent technical Members to be appointed from amongst persons having specific knowledge and experience in matters relating to air pollution;(f)one technical Member from the Central Pollution Control Board, ex officio;(g)one technical Member to be nominated by the Indian Space Research Organisation, ex officio;(h)three Members from non-Governmental organisations having experience in matters concerning combating of air pollution;(i)one representative of the National Institution for Transforming India, not below the rank of Joint Secretary or Adviser, ex officio;(j)one officer in the rank of Joint Secretary to the Government of India to be appointed by the Central Government as a full-time Member-Secretary of the Commission;(k)three members, being stakeholders from such sectors as agriculture, industry, transport or construction.
