Section 4(1) in Water (Prevention and Control of Pollution) Act, 1974
(1)The State Government shall, with effect from such date [* * *] [The brackets and words '(being a date not later than six months of the commencement of the Act in the State)' omitted by Act 44 of 1978, section 4 (w.e.f. 12-12-1978).] as it may, by notification in the Official Gazette, appoint, constitute a [State Pollution Control Board] [Substituted by Act 53 of 1988, section 4, for 'State Board' (w.e.f. 29-9-1988).], under such name as may be specified in the notification, to exercise the powers conferred on and perform the functions assigned to that Board under this Act.
