Section 22(2) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(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;
