Section 13 in The Water (Prevention And Control Of Pollution) Rules, 1975
13. Emoluments of the consulting engineer .-The Central 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 Central Board shall not appoint any person as consulting engineer without the prior approval of the Central Government if the emoluments or fees payable to him exceeds rupees two thousand per month.
