Section 4(2)(d) in Water (Prevention and Control of Pollution) Act, 1974
(d)[such number of non-officials, not exceeding three,] [Substituted by section 4, Act 44 of 1978, for 'three non-officials' (w.e.f. 12-12-1978).] to be nominated by the State Government to represent the interests of agriculture, fishery or industry or trade or any other interest which, in the opinion of the State Government, ought to be represented;