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State of Haryana - Section
Section 4A in Haryana (Prevention and Control of Water Pollution) Rules, 1978
4A. [ [Omitted 'Section 4A' by Notification No. S.O. 80/C.A. 6/1974/S. 64/2019, dated 20.11.2019 (w.e.f. 22.12.1978).]
***]| 4A. [ Tenure and age Limit section 5 (9). [Inserted vide Notification No. S.O. 12/C.A.6/1974/S.64/2012, the 9th February 2012.]- The Chairman, Haryana State Pollution Control Board shall hold office for a term of three years from the date on which he assumes charge or until he attains the age of 70 years, whichever is earlier. He shall be eligible for renomination for a second term subject to the age limit of 70 years.] |