Section 20 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
20. Appointment of consultants.
- For the purposes of assisting the Board in the performance of its functions, the Chairman may appoint Consultant to the Board for a specified period not exceeding six months:Provided that the Chairman may, with the prior approval of the Board extend the period of appointment from time to time up to one year:Provided further that the Chairman may, with the prior approval of State Government, make appointment of consultant for a period beyond one year.
