Section 12(3A) in The Water (Prevention And Control Of Pollution) Act, 1974
(3A)The method of recruitment and the terms and conditions of service (including the scales of pay) of the officers (other than the member-secretary) and other employees of the Central Board or a State Board shall be such as may be determined by regulations made by the Central Board or, as the case may be, by the State Board:Provided that no regulation made under this sub-section shall take effect unless,—(a)in the case of a regulation made by the Central Board, it is approved by the Central Government; and(b)in the case of a regulation made by a State Board, it is approved by the State Government.
