Section 12B in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
12B. Manner of giving notice.
(1)The manner of giving notice under clause (b) of sub-Section (1) of Section 43 shall be as follows, namely: -(i)The notice shall be in writing in Form IX.(ii)The person giving notice may send it to :-(a)The member Secretary, Rajasthan State Pollution Control Board, Jaipur or(b)Any other officer authorised by the Board in this behalf.(iii)Notice shall be sent by registered post with acknowledgement due.(2)The period of sixty days mentioned in clause (b) of sub-Section (1) of Section 43 shall be reckoned from the date of its first receipt by one of the authorities mentioned above.] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289]Chapter - X The Qualification for Government or Board Analyst[13. Qualification for Government or State Board Analyst. - A person shall not be qualified for appointment or recognised as a Government Analyst or a Board Analyst as the case may be under sub-Section (1) or sub-Section (2) of Section 29 of the Act unless he is a :-(1)Graduate in science from a recognised University with five years experience in laboratory engaged in environmental investigation, testing or analysis; or(2)Post graduate in science or a graduate in engineering or a graduate in medicine or equivalent with two years experience in a laboratory engaged in environmental investigation, testing or analysis; or(3)Post graduate in environmental science from a recognised University with two years experience in a laboratory engaged in environmental investigation, testing or analysis.]Chapter - XI Appeals
