Section 14(2) in The Air (Prevention And Control Of Pollution) Act, 1981
(2)[ The member-secretary of a State Board, whether constituted under this Act or not, shall exercise such powers and perform such duties as may be prescribed, or as may, from time to time, be delegated to him by the State Board or its Chairman.] [Substituted by Act 47 of 1987, Section 6, for sub-Section (2) (w.e.f. 1.4.1988).]
