Section 12(7) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(7)The industries, municipal committees, corporations and all other such bodies shall get the schemes for Air Quality Monitoring, Stack and Ambient Air Sampling and Air Pollution Control Measure etc. prepared from a Consulting Engineer in the open market or the State Public Health Engineering Department/other State Institutions. 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 or Chairman will be charged from those for whom the scheme is drawn up. 75% of such fee or honorarium will go to the Funds of the Board and the disbursement of balance 25% of the fee or honorarium will be made as an incentive to such officers or personnel of the Board as have drawn up the scheme in a proportion to be decided by the Chairman, provided that such a remuneration payable to each 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 not be required by the Board of Government to obtain any sanction from their parent department or Government nor will they be required to deposit any part of his remuneration into the Government Treasury.
