Section 8(2) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(2)Emoluments of the Consulting Engineer. - The Board may pay the Consulting Engineer suitable emoluments or fees depending on the nature of work and the qualifications and experience of the Consulting Engineer:Provided that the Board shall not appoint any person as Consulting Engineer without the prior approval of the State Government if the emoluments or fees payable to him exceeds rupees two thousand per month.
