(1)The Central Government may, after consultation with the Governments of Madhya Pradesh, and Uttar Pradesh, appoint an Engineer (to be the Chief Engineer of the Board and to be known as the Chief Engineer, Rajghat Dam Project), and a Financial Adviser, and a Secretary, to the Board from amongst the officers of the Government of Madhya Pradesh and Uttar Pradesh:Provided that the Central Government shall, so far as practicable, ensure that officers from the same State do not hold the posts of Chief Engineer and Secretary at the same time:[Provided further that the Central Government may, with the concurrence of the Governments of Madhya Pradesh and Uttar Pradesh, appoint an officer of the Central government as the Financial Adviser] [Inserted by Act 47 of 1977, Section 3. ].
