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[Cites 0, Cited by 5] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Water (Prevention And Control Of Pollution) Act, 1974

(3)Subject to such rules as may be made by the Central Government or, as the case may be, the State Government in this behalf, a Board may appoint such officers and employees as it considers necessary for the efficient performance of its functions.