Section 3(3) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021
(3)The Commission may co-opt the following persons as Associate Members, namely:—(a)a representative of the Ministry of Road Transport and Highways, not below the rank of Joint Secretary to the Government of India;(b)a representative of the Ministry of Power, not below the rank of Joint Secretary to the Government of India;(c)a representative of the Ministry of Housing and Urban Affairs, not below the rank of Joint Secretary to the Government of India;(d)a representative of the Ministry of Petroleum and Natural Gas, not below the rank of Joint Secretary to the Government of India;(e)a representative of the Ministry of Agriculture and Farmers’ Welfare, not below the rank of Joint Secretary to the Government of India;(f)a representative of the Ministry of Commerce and Industry, not below the rank of Joint Secretary to the Government of India;(g)a representative of any association of commerce or industry;(h)such other Associate Members, as may be prescribed.
