Section 6 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
6. Appointment of staff.
(1)The Board may appoint a Chief Engineer, Public health Engineer, and such other officers and employees as may be required to enable the Board to carry out its functions under this act:Provided that the appointment of the chief Engineer, and the Public Health Engineer shall be made in consultation with the Government(2)The Board may, subject to such conditions as may be prescribed by regulation from time to time, appoint qualified persons to be as consultants to the Board and pay them such remuneration as it think proper.
