Section 18 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
18. Emoluments of consultant.
- The Board may the consultant suitable emoluments of fees depending upon the nature of work and the qualifications and experience of the consultant;Provided that the Board shall not appoint any person as consultant without the prior approval of the Government if the emoluments of fees payable to the consultant exceeds Rs. 2,000 (Rupees two thousand) only per month.
