Section 8 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
8. Appointment of Consulting Engineer.
(1)For the purpose of assisting of the Board in the performance of its functions the Board may appoint Consulting Engineer to the Board for a specified period not exceeding six months with terms and conditions as may be laid down by the Board:Provided that the Board may extend the period of appointment for a further period of three months;Provided further that if the services of the Consulting Engineer considered necessary for a period of more than the period mentioned above the Board shall seek the concurrence of the State Government for such appointment.(2)Emoluments of the Consulting Engineer. - The Board may pay the Consulting Engineer suitable emoluments or fees depending on the nature of work and the qualifications and experience of the Consulting Engineer:Provided that the Board shall not appoint any person as Consulting Engineer without the prior approval of the State Government if the emoluments or fees payable to him exceeds rupees two thousand per month.(3)Tours by Consulting Engineer. - The Consulting Engineer may undertake tours for the performance of the duties entrusted to him by the Board with the approval of the Member-Secretary and such tours would be governed by the rules of the Board.(4)Consulting Engineer not to disclose information. - The Consulting Engineer shall not disclose any information either given by the Board or obtained during the performance of the duties assigned to him either from the Board or otherwise, to any person other than the Board without written permission of the Board.(5)Duties and functions of the Consulting Engineer. - The Consulting Engineer shall discharge such duties and perform such functions as may be assigned to him by the Board.
