Air (Prevention and Control of Pollution) Rules, 1982

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title and commencement
2	Definitions
Chapter II	Procedure For Tsransaction of Business of The Board And Its Committees
3	Notice of meetings
4	Presiding officer
5	All questions to be decided by majority
6	Quorum
7	Minutes
8	Maintaining order at meetings
9	Business to be transacted at a meeting
10	Order of business
11	Procedure for transaction of business of committees constituted by the Board under sub-section (1) of section 11
Chapter III	Allowances
12	Allowances
Chapter IV	Temporary Association of Persons With The Central Board
13	Manner and purpose of association of persons with the Central Board under sub-section (1) of section 12
14	Fees and allowances to be paid to such temporary association of persons under sub-section (3) of section 12
Chapter V	Budget of The Central Board
15	Form of budget estimates under section 34
Chapter VI	Annual Report of The Central Board
16	Form of annual report under section 35
Chapter VII	Account of The Central Board
17	Form of annual statement of accounts of the Central Board under section 36
Schedules
Schedule I	Form I
	Form II
	Form III
	Form IV
Schedule II	Budget And Account Heads
Schedule III	Form V
	Form VI
	Form VII
	Form VIII
	Form IX
	Foot Notes

AIR (PREVENTION AND CONTROL of POLLUTION) RULES, 1982

[GSR 712(E), dated 18th. November, 1982]

In exercise of the powers conferred by section 53 of Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981), the Central Government in consultation with the Central Board for the Prevention and Control of Water Pollution hereby makes the following rules, namely:-