Section 25(2) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the other Associate Members under clause (h) of sub-section (3) of section 3;(b)the manner of removal of Chairperson or a Member under sub-section (2) of section 5;(c)the salaries and allowances payable to, and the other terms and conditions of service of, the Chairperson and Members under sub-section (1) of section 8;(d)the allowance payable to the members, other than ex officio members of the Sub-Committees, under sub-section (6) of section 11;(e)the appointment of officers and other staff under sub-section (7) of section 11;(f)the salaries, allowances and conditions of service of the officers and other staff under sub-section (9) of section 11;(g)the manner of taking samples under clause (a) and the form of notice under sub-clause (i) of clause (c), of sub-section (4) of section 12;(h)the rate at which, and the manner in which, the environmental compensation shall be imposed and collected under section 15;(i)the form in which annual statement of accounts shall be prepared under sub-section (1) of section 17;(j)any other matter which has to be, or may be, prescribed.
