Section 19(7) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(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.
