Section 16 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
16. [ Educational and other qualifications for appointment, pay, allowances and tenure as Member Secretary. [Substituted by Notification No. S.O. 80/C.A. 6/1974/S. 64/2019, dated 20.11.2019 (w.e.f. 22.12.1978).]
(1)The Government may appoint any serving officer from All India Services or in any services of the Central or State Government or Public Sector Undertaking or university or Government Research Institute or Autonomous or Statutory Body, on deputation, who is -(i)holding a post on regular basis in the parent cadre or department in the pay scale of Level 13A in pay matrix of the Central Government or its equivalent in the State Government; or with two years of regular service in the grade rendered after appointment thereto on regular basis in the pay level of 13 in parent cadre or department, or six years of service in the grade rendered after appointment thereto, on regular basis in the pay level of 12 in the pay matrix of the Central Government or equivalent in the cadre or department; and(ii)possessing Post Graduation degree in Science or degree in Engineering from a recognized institute or university or its equivalent with knowledge and experience relating to environment.(2)The Member Secretary shall be entitled to draw pay in his own pay-scale and other allowances admissible under the Haryana Government rules.(3)The Member Secretary shall be on deputation as per State Government instructions.]
