Section 4(2) in The Water (Prevention And Control Of Pollution) Act, 1974
(2)A State Board shall consist of the following members, namely:—(a)a chairman, being a person having special knowledge or practical experience in respect of matters relating to environmental protection or a person having knowledge and experience in administering institutions dealing with the matters aforesaid, to be nominated by the State Government:Provided that the chairman may be either whole-time or part-time as the State Government may think fit;(b)such number of officials, not exceeding five, to be nominated by the State Government to represent that Government;(c)such number of persons, not exceeding five, to be nominated by the State Government from amongst the members of the local authorities functioning within the State;(d)such number of non-officials, not exceeding three, to be nominated by the State Government to represent the interests of agriculture, fishery or industry or trade or any other interest which, in the opinion of the State Government, ought to be represented;(e)two persons to represent the companies or corporations owned, controlled or managed by the State Government, to be nominated by that Government;(f)a full-time member-secretary, possessing qualifications, knowledge and experience of scientific, engineering or management aspects of pollution control, to be appointed by the State Government.
