Section 17 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
17. Power to terminate appointment of consultant.
- Notwithstanding the appointment of a consultant for a specified period under Rule 16, the Board shall have the right to terminate the services of the consultant before the expiry of the specified period, if in the opinion of the Board he is not discharging his duties properly or to the satisfaction of the Board or if such a course of action is necessary in the public interest.
