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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2)(a) in Water (Prevention and Control of Pollution) Act, 1974

(a)a full-time chairman, being a person having special knowledge or practical experience in respect of [matters relating to environmental protection] [Substituted by Act 44 of 1978, section 3, for 'matters relating to the use and conservation of water resources or the prevention and control of water pollution' (w.e.f. 12-12-1978).] or a person having knowledge and experience in administering institutions dealing with the matters aforesaid, to be nominated by the Central Government;