Section 15 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
15. Power to terminate appointment.
- Notwithstanding the appointment of a Consulting Engineer for a specified period under Rule 4, the State Board shall have the right to terminate the services of the Consulting Engineer before the expiry of the specified period, if in the opinion of the Board, the Consulting Engineer is not discharging his duties properly or to the satisfaction of the Board or such a course of action is necessary in the public interest.
