Section 12 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
12. Appointment and conditions of service of consulting Engineer, Section 14 (5).
- (I) The consulting Engineer may be appointed by the Board for a specified period not exceeding four months:Provided that the Board may with the prior approval of the Government extend the period of appointment from time to time:Provided further that if at the time of initial appointment the Board has reasons to believe that services of the consulting Engineers would be required for a period longer than four months, the Board shall not make the appointment without the prior approval of the Government.(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.(3)The Board may pay the consulting Engineer suitable emoluments or fees depending on the nature of work and the qualifications and experience of the incumbent:Provided that the Board shall not appoint any person as Consulting Engineer without prior approval of the government if the emoluments or fees payable to him exceed rupees two thousand per month.(4)The Consulting Engineer may with the prior approval of the Chairman undertake tours within the State for the performance of the duties entrusted to him by the Board or by the Chairman in connection with such tours, he shall be entitled to get such travelling and daily allowance as is admissible to a Grade I Officer of the Government.(5)Consulting Engineer shall not without the written permission of the Chairman disclose any information either obtained from Board's office or obtain otherwise during the performance of his duties except when it is necessary for the due discharge of such duties.(6)The Consulting Engineer shall discharge such duties and perform such functions as are assigned to him by the Chairman of the Board and it will be his duty to advise the Chairman on all technical and other matters, referred to him by the Chairman.(7)The industries, municipal committees, corporations and all other such bodies shall get the schemes for Air Quality Monitoring, Stack and Ambient Air Sampling and Air Pollution Control Measure etc. prepared from a Consulting Engineer in the open market or the State Public Health Engineering Department/other State Institutions. If however, the Chairman, Member Secretary, any other technical officer or any other member of the staff of the Board performs the functions jointly or separately of a Consulting Engineer for any industry, municipal committee, corporation or any other body for drawing up some scheme for them jointly or separately, suitable fee honorarium as may be decided by the Board or Chairman will be charged from those for whom the scheme is drawn up. 75% of such fee or honorarium will go to the Funds of the Board and the disbursement of balance 25% of the fee or honorarium will be made as an incentive to such officers or personnel of the Board as have drawn up the scheme in a proportion to be decided by the Chairman, provided that such a remuneration payable to each officer or employee of the Board shall be limited, to his one month's emoluments in a year. For obtaining this remuneration, the officers and employees on deputation to the Board from other department will not be required by the Board of Government to obtain any sanction from their parent department or Government nor will they be required to deposit any part of his remuneration into the Government Treasury.
