Section 19 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
19. Appointment and conditions of service of consulting Engineer Section 12 (4).
(1)The consulting Engineer may be appointed by the Board for a specified period not exceeding four months :(i)Provided that Board may with the prior approval of the State Government, extend the period of appointment from time to time.(ii)Provided further that if at the time of the initial appointment the Board has reason to believe that the services of the Consulting Engineer would be required for a period of longer than four months, the Board shall not make the appointment without the prior approval of the Government.(2)Notwithstanding the appointment of a Consulting Engineer for a specified period under sub-rule (1) of rule 19, the Board shall have the right to terminate the services of the Consulting Engineer before the expiry of the specified period if, in the opinion of the Board the Consulting Engineer is not discharging his duties properly or to the satisfaction of the Board or if such a course of action is necessary in the Public interest.(3)The Board may pay the Consulting Engineer suitable emoluments or fees depending on the nature of work and the qualification and experience of the incumbent :Provided that the Board shall not appoint any person as consulting Engineer without the prior approval of the Government if the emoluments or fees payable to him exceed rupees two thousand per month.(4)The Consulting Engineer may with the prior approval of the Chairman undertake tours within the State for the performance of the duties entrusted to him by the Board or by the Chairman in connection with such tours, he shall be entitled to get such traveling and daily allowance as is admissible to a Grade-I Officer of the Government.(5)Consulting Engineer shall not without the written permission of the Chairman disclose any information either obtained from Board's office or obtained otherwise during the performance of his duties except when it is necessary for the due discharge of such duties.(6)The Consulting Engineer shall discharge such duties and perform such function as are assigned to him by the Chairman or the or the Board and it will be his duty to [advise the Chairman or Board] [Substituted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] on all technical and other matters referred to him by the Chairman.(7)The Industries, Municipal Committees, Corporations and other such bodies shall get the schemes for waste water management, collections, treatment and disposal, etc., etc. prepared from some Consulting Engineer/Engineers in the open market or the State Public Health Engineering Department. If, however, the Chairman, Member- Secretary, any other technical officer or any other member of the staff of the Board performs the functions jointly or separately of a Consulting Engineer for any industry, Municipal Committee, Corporation or any other body for drawing up some scheme for them jointly or separately suitable fee/honorarium as may be decided by the Board/Chairman will be charged from those for whom the scheme is drawn up 75 per cent of such fee/honorarium will go to the funds of the Board and the disbursement of balance 25 per cent for the fee/honorarium will be made as an incentive to such officers/personnel of the Board as have drawn up the scheme, in a proportion to be decided officer or employee of the Board shall be limited, to his one month's emoluments in a year.For obtaining this remuneration, the officers and employees on deputation to the Board from other Department will neither be acquired by the Board/Government to obtain any sanction form their parent department or Government nor will they be required to deposit any part of this remuneration into Government Treasury.
