LexSection 19 — Constitution of special investigation teams.
The Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021
Notwithstanding anything contained in any other law for the time being in force, or any judicial order by any Court, where the Commission considers it necessary so to do, it may constitute one or more special investigation teams, consisting of such officers or such persons, as it thinks necessary, for the purposes of carrying out its functions under this Act.Open in Lexace · Ask the AI about this section