Section 12(6) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021
(6)In particular and without prejudice to the generality of the foregoing provisions, the Commission shall perform all or any of the following functions, namely:—(a)take up matters suo motu, or on the basis of complaints made by any individual, representative body or organisation functioning in the field of environment, against any individual, association,company, public undertaking or local body carrying on any industry, operation or process;(b)provide the mechanism and the means to implement in the National Capital Region and adjoining areas—(i)the National Clean Air Programme;(ii)the National Air Quality Monitoring Programme;(iii)the National Ambient Air Quality Standards;(c)provide an effective framework and platform in the National Capital Region and adjoining areas for—(i)source identification of air pollutants on a periodic basis;(ii)taking on-ground steps for curbing air pollution;(iii)specific research and development in the field of air pollution;(iv)synergising the energies and efforts of all stakeholders in developing innovative ways to monitor, enforce and research on the issues concerning air pollution;(v)building a network between technical institutions working or researching in the field of air pollution;(vi)international co-operation including sharing of international best practices in the field of air pollution;(vii)training and creating a special work-force for tackling the problem of air pollution;(d)provide an effective frame work, action plan and take appropriate steps for—(i)tackling the problem of stubble burning;(ii)monitoring, assessing and inspecting air polluting agents;(iii)increasing plantation;(e)monitoring the measures taken by the States to prevent stubble burning;(f)undertake and promote research in the field of air pollution;(g)spread awareness regarding air pollution among various sections of society and promote awareness of the collective steps that the public may take through publications, the media, seminars and other available means;(h)encourage the efforts of non-governmental organisations and institutions working in the field of air pollution;(i)any other functions as have been entrusted to any ad hoc committee or commission or task force or body formed for the purpose of dealing with issues concerning air pollution, stubble burning or the monitoring of related factors, in pursuance of any judicial order passed from time to time;(j)such other functions as it may consider necessary for the prevention of air pollution in the National Capital Region and adjoining areas.
