Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6)(c) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021

(c)provide an effective framework and platform in the National Capital Region and adjoining areas for—
(i)source identification of air pollutants on a periodic basis;
(ii)taking on-ground steps for curbing air pollution;
(iii)specific research and development in the field of air pollution;
(iv)synergising the energies and efforts of all stakeholders in developing innovative ways to monitor, enforce and research on the issues concerning air pollution;
(v)building a network between technical institutions working or researching in the field of air pollution;
(vi)international co-operation including sharing of international best practices in the field of air pollution;
(vii)training and creating a special work-force for tackling the problem of air pollution;