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State of Madhya Pradesh - Section

Section 7 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

7. Powers and duties of the Chairman.

(1)The Chairman shall have overall control over the day-to-day activities of the State Board.
(2)
(i)The Chairman may undertake tours within India for carrying out the functions of the State Board :
Provided that he shall keep the State Government though the Secretary to Government of Madhya Pradesh, Town and Country Planning Department and the State Board informed of his tours.
(ii)The Chairman may, with the prior approval of the State Government, visit any country outside India.
(3)The Chairman shall have full powers to make appointment, promotion, confirmation, and termination of services of the officers and the employees of the Board.
(4)The Chairman shall exercise other financial and administrative powers as detailed in Annexure appended to these rules.