Section 11 in The Punjab Water Prevention and Control of Pollution Rules, 1977
11. Appointment of consulting engineer.
- For the purposes of assisting itself in the performance of its functions, the Board may appoint a consulting engineer to the Board for a specified of period not exceeding four months :Provided that the Board may, with the prior approval of the Government, extend the period of such appointment from time to time :Provided further that if at the time of the initial appointment the Board has reason to believe that the services of the consulting engineer would be required for a period of more than four months, the Board shall not make the appointment without the prior approval of the Government.
