Section 7(2) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
(2)(i)The Chairman may undertake tours within India for carrying out the functions of the State Board :Provided that he shall keep the State Government though the Secretary to Government of Madhya Pradesh, Town and Country Planning Department and the State Board informed of his tours.(ii)The Chairman may, with the prior approval of the State Government, visit any country outside India.
