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Union of India - Section
Section 19th in The Public Liability Insurance Rules, 1991
19th. March, 1993
In exercise of the powers conferred by sub-section (1) of Section 13 and clause (a) of section 18 of the Public Liability Insurance Act, 1991 (6 of 1991) the Central Government hereby authorises the officers and authorities listed in column (2) of the Table below for the purposes of the said sections with the jurisdiction mentioned against each of them in column (3) of the Table:| Sl. No. | Person, Authority or Officer | Jurisdiction |
| 1 | 2 | 3 |
| 1. | Any Director, Joint Secretary, Adviser or AdditionalSecretary to the Government of India in the Department ofEnvironment, Forests and Wildlife. | Whole of India |
| 2. | The Chairman or Member-Secretary of the Central PollutionControl Board constituted under Section 3 of the Water(Prevention and Control of Pollution) Act, 1974 (6 of 1974) | Whole of India |
| 3. | The Government of the State (Represented by the Secretary tothe State Government in charge of Environment). | Whole of State |
| 4. | The Chairman or Member-Secretary of the State PollutionControl Board constituted under Section 4 of the Water(Prevention and Control of Pollution) Act, 1974 (6 of 1974) or aState Board for ,the Prevention and Control of Air Pollutionconstituted under Section 5 of the Air (Prevention and Controlof Pollution) Act, 1981 (14 of 1981). | Whole of State |
| 5. | The Chairman or tire Member-Secretary of the PollutionControl Committees of the Union Territories who have beendelegated powers under clause (4) of Section 4 of the Water(Prevention and Control of Pollution) Act, 1974 and Section 6 ofthe Air (Prevention and Control of Pollution) Act, 1981 byCentral Pollution Control Board. | Whole of the Union Territories or as laid down by theCentral Board |
| 6. | District Collector | Whole of Revenue District |
| 7. | Regional Officers of the Central Pollution Control Board whohave been delegated powers under Sections 20, 21 and 23 of theWater (Prevention and Control of Pollution) Act, 1974 (6 of1974) and section 24 of the Air (Prevention and Control ofPollution) Act, 1981 (14 of 1981). | Area as laid down by the Central Board |
| 8. | Regional Officers of the State Pollution Control Board whohave been delegated powers under Sections. 20, 21 and 23 of theWater (Prevention and Control of Pollution) Act, 1971. | Area as laid down by the State Board |
| 9. | Regional Officers of the State Pollution Control Board whohave been delegated powers under Section 24 of the Air(Prevention and Control of Pollution) Act, 1981 | Area as laid down by the State Board |
| 10. | Any Regional/Zonal Officers or a Director In charge of aRegional/Zonal Office of the Ministry of Environment andForests. | Zonal/Regional area as laid down by the Ministry ofEnvironment and Forest. |
| 11. | Joint Director (Legal) in the Department of Environment,Forests and Wildlife, Ministry of Environment and Forests,Government of India. | Whole of India. |