Section 4 in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021
4. Appointment of Chairperson, Members and Member-Secretary.
(1)The full-time Chairperson and full-time Members, other than ex officio Members, of the Commission shall be appointed by the Central Government:Provided that every appointment under this sub-section shall, subject to the provisions of second proviso, be made on the recommendations of a Selection Committee consisting of—(a)Minister in-charge of the Ministry of Environment, Forest and Climate Change in the Government of India--Chairperson;(b)Minister in-charge of the Ministry of Commerce and Industry in the Government of India-- member;(c)Minister in-charge of the Ministry of Road Transport and Highways in the Government of India--member;(d)Minister in-charge of the Ministry of Science and Technology in the Government of India--member;(e)Cabinet Secretary--member:Provided further that in case where the Central Government appoints a serving officer as the Chairperson under clause (a) of sub-section (2) of section 3, or the full-time Member under clause (d) thereof, then, no recommendation of the Selection Committee shall be required.(2)No appointment of the Chairperson or a Member shall be invalid merely by reason of any vacancy of any member in the Selection Committee referred to in sub-section (1).(3)The appointment of the Member-Secretary of the Commission shall be made by the Central Government in such manner, subject to such terms and conditions, as may be prescribed.
