Section 12 in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
12. Emoluments of the consulting Engineer.
- The Board may pay the Consulting Engineer suitable employments or fees depending on the nature of work and 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 exceed Rupees two thousand per month.
