Section 5 in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983
5. [ Emoluments of consultant
.-The Board may pay the consultants suitable emoluments or fees depending on the nature of work and the qualification and experience of the consultant:Provided that the Chairman shall not appoint any person as consultant without the prior approval of the Central Government if the Board recommends that the total emoluments or fee payable exceeds rupees five thousand per month:Provided further that if a retired Government Officer is appointed as consultant his emoluments or fee shall be regulated in accordance with the instructions/orders issued by the Central Government in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) from time to time.]
