Section 10 in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
10. Appointment of consulting Engineer.
- For the purpose of assisting the Board in the performance of its functions the Board may appoint a Consulting Engineer to the Board for a specified period not exceeding four months:Provided that the Board, may with the prior approval of the State Government extend the period of the appointment from time to time:Provided further that if at the time of the initial appointment the Board had reason to believe that the services of the Consulting Engineer would be required for a period of more than four months, the State Board shall not make the appointment without the prior approval of the State Government.
