Section 8(1) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(1)For the purpose of assisting of the Board in the performance of its functions the Board may appoint Consulting Engineer to the Board for a specified period not exceeding six months with terms and conditions as may be laid down by the Board:Provided that the Board may extend the period of appointment for a further period of three months;Provided further that if the services of the Consulting Engineer considered necessary for a period of more than the period mentioned above the Board shall seek the concurrence of the State Government for such appointment.
