Section 5(2) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(2)(i)The Chairman may undertake tours within Haryana State and any Union Territory/State within India for carrying out the functions of the Board and for consolation with the Central Board:Provided that he shall keep the Government informed of his tours and as far as possible send an advance copy of his tour so that it reaches [Secretary to Government Haryana, Environment Department,] [Substituted vide Notification No. G.S.R. 1/C.A.6/74/S.64/88, the 1st January, 1988.] at least two days before the commencement of his tour. Prior permission of the Government shall also be necessary for visiting any place outside Haryana, Union Territory, Chandigarh and Delhi :Provided further that the Chairman may undertake tours within India to attend any meetings convened either by Government of India or by Chairman, Central Board for the Prevention and control of Water Pollution, after giving intimation to the State Government. No prior approval from the Government will be necessary in such cases.(ii)The Chairman may, with the prior approval of the Government visit any country outside India.
