Section 53(1) in The Air (Prevention And Control Of Pollution) Act, 1981
(1)The Central Government may, in consultation with the Central Board, by notification in the Official Gazette, make rules in respect of the following matters, namely:(a)the intervals and the time and place at which meetings of the Central Board or any committee thereof shall be held and the procedure to be followed at such meetings, including the quorum necessary for the transaction of business thereat, under sub-section (1) of section 10 and under sub-section (2) of section 11;(b)the fees and allowances to be paid to the members of a committee of the Central Board, not being members of the Board, under sub-section (3) of section 11;(c)the manner in which and the purposes for which persons may be associated with the Central Board under sub-section (1) of section 12;(d)the fees and allowances to be paid under sub-section (3) of section 12 to persons associated with the Central Board under sub-section (1) of section 12;(e)the functions to be performed by the Central Board under clause (j) of sub-section (2) of section 16;(f)the form in which and the time within which the budget of the Central Board may be prepared and forwarded to the Central Government under section 34;(ff)the form in which the annual report of the Central Board may be prepared under section 35;(g)the form in which the accounts of the Central Board may be maintained under sub-section (1) of section 36.
