Section 19(1) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(1)The consulting Engineer may be appointed by the Board for a specified period not exceeding four months :(i)Provided that Board may with the prior approval of the State Government, extend the period of appointment from time to time.(ii)Provided further that if at the time of the initial appointment the Board has reason to believe that the services of the Consulting Engineer would be required for a period of longer than four months, the Board shall not make the appointment without the prior approval of the Government.
