Section 22 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
22. Emoluments of the consultants.
- The Chairman may pay the Consultant suitable emoluments or fees depending on the nature of the work and qualification of Consultant provided that he shall not appoint any person as Consultant if the emoluments or fees payable to the Consultant exceeds Rs. 200 per day if the job is of less than 7 days or Rs. 2,500 per month without the prior approval of the Board.
