Section 19 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
19. Additional powers of Member-Secretary.
(1)The Member-Secretary may withhold any payments if he considers such action to be necessary in accordance with the financial rates or in the interest of the Board :Provided that, as soon as may be after such withholding of payments, the matter shall be placed before the Board for its approval or such orders as the Board may consider proper.(2)Subject to the provisions of sub-rule (1) of rule 18 the Member-Secretary may delegate any of his powers, which are not delegated to him, to any of his subordinate officers in the interest of work.(3)The Member-Secretary shall have all ancillary powers, not inconsistent with the provisions of the Act, the rules and the orders issued by the Board or the Chairman, as may be necessary for proper and effective implementation of the provisions of the said Act and Rules or the said orders.
