Section 6 in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
6. Conditions for appointment of Consultants.
- The conditions subject to which, the State Board may appoint a consultant under sub-section (5) of section 14 shall be such as are specified for the appointment of a consultant by the Board in the Punjab State Board for the Prevention and Control of Water Pollution Rules, 1977, as amended from time to time.
