Section 14 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
14. Appointment of Consulting Engineer.
- For the purpose of assisting the State Board in the performance of its functions, the State Board may appoint a Consulting Engineer to the State Board for a specified period not exceeding four months :Provided that the State Board may, with the prior approval of the State Government extend the period of the appointment from time to lime :Provided further that if at the time of the initial appointment the State Board had reason to believe that the services of the Consulting Engineer would be required tor a period of more than four months, the State Board shall not make the appointment without the prior approval of the State Government.
