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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(3) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(3)Subject to rales, if any made under sub-sections (3) and (5) of Section 14, the Chairman shall have full power in matters of appointment, promotion, confirmation, transfer, disciplinary proceedings and termination of services of the officers and employees of the Board.