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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(3) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(3)The Board may pay the consulting Engineer suitable emoluments or fees depending on the nature of work and the qualifications and experience of the incumbent:Provided that the Board shall not appoint any person as Consulting Engineer without prior approval of the government if the emoluments or fees payable to him exceed rupees two thousand per month.