Section 12(2) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(2)Notwithstanding the appointment of a Consulting Engineer for a specified period under sub-rule (1) of rule 12 the Board shall have the right to terminate the services of the Consulting Engineer before the expiry of the specified period if, in the opinion of the Board the Consulting Engineer is not discharging his duties properly or to the satisfaction of the Board if such a course of action is necessary in the public interest.
