Section 22 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
22.
In addition to functions of the Board mentioned under Section 17 of the Act and without prejudice to the performance of its functions under the Water (Prevention and Control of Pollution) Act, 1974, it shall also be the functions of the Board-(1)to advise the industrial licensing authorities concerned including the Central Government and local bodies about the suitability of proposals including selection of site and process for setting up new industries or expanding existing industries within the State (and near the State boundaries that are likely to pollute the air or water within the State), such advise being with respect to abatement of air and water pollution;(2)to issue or deny 'No Objection Certificates' for the purposes of setting up new industries and expansion of existing industries within the State, considering the applications made in forms specified by the Board in this behalf and the Member-Secretary of the Board shall issue or deny such 'No Objection Certificates' within three months from the date of making an application and the procedure specified by the Board shall be followed in respect of such applications;(3)to assess the nature and extent of pollution from any source;(4)to set up a Research and Development service in the filed of pollution control;(5)to carry out Environmental Impact Studies and air quality surveys as directed by the Government or Central Board from time to time in collaboration with other agencies wherever necessary;(6)to institute fellowships for carrying out fundamental or applied research in the filed of environmental engineering of science; provided that the findings of such research will be useful to the Board carrying out its functions, the terms and conditions of such fellowship being as specified by the Board;(7)to give award in cash or otherwise, to persons, industries, institutions or societies for outstanding service in the filed of environmental protection.
