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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1)(i) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(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