Section 21 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
21. Powers and duties of the Chairman.
(1)The Chairman shall have overall control over the functions and activities of the Board.(2)The Chairman may undertake tours within India for carrying out the functions of the Board.The Chairman may, with the prior approval of the State Government visit any country outside India.(3)Subject to rales, if any made under sub-sections (3) and (5) of Section 14, the Chairman shall have full power in matters of appointment, promotion, confirmation, transfer, disciplinary proceedings and termination of services of the officers and employees of the Board.(4)The Chairman shall exercise all such powers as are delegated to Head of the major State Government Department in the Public Works Department. In other cases where powers are specifically delegated the sanction of Government shall be necessary.(5)Subject to overall sanctioned budget provision, the Chairman shall have full powers to approve and sanction all estimates.(6)Creation and abolition of posts. - The Board may create such posts as it considers necessary for the efficient performance of its functions and may abolish any post so created:Provided that for the creation of and appointment to posts in the pay scale maximum of which is above Rs. 4750 p.m. or as revised by the Government from time to time above the corresponding post of the rank of Executive Engineer, the Board shall obtain prior sanction and approval of the State Government.
