Section 23(1) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(1)The Appellate Authority shall consist of either a single person or three persons appointed by the State Government, -(i)in case of single person authority, the Appellate Authority shall consist of either, retired District and Session Judge or Administrative Secretary of Environment and Climate Change Department or a member of All India Services who is or has been in the service of Central or any State Government of the rank and equivalence Principal Secretary and has experience in administering institutions dealing with matters related to the environment; or(ii)in case of three persons the Appellate Authority shall consist of, one of the persons, indicated at (i) above, who shall be designated as President of Appellate Authority; and any two persons from the following category shall be appointed by the Government as Members, -(a)Scientist having experience of fifteen years in the field of Environmental Management equivalent to the status of group A services;(b)Professional/Expert at least in the rank of Professor, from the Department of Environment of a reputed university;(c)Secretary/Director level of All India Services officer;(d)Serving/Retired Engineer of not below the level of Superintending Engineer;(e)Serving/retired Additional Director from Prosecution Department, Haryana;(f)Retired District/Additional District and Session Judge;(g)Administrative Secretary/Secretary of Forest or Irrigation Department.In case, the President is a non-judicial person, in that case one member shall be from judicial side and other from the technical side.
