Section 16 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
16. Appointment of consultant.
- For the purpose of assisting the Board in the performance of its functions, the Board may appoint consultant to the Board for a specified period not exceeding six months;Provided that the Board may, with the prior approval of the Government, extend the period of the appointment from time to time up to one year;Provided further that if at the time of the initial appointment the Board had reason to below that the services of the consultant would be required for a period of more than six months, the Board shall not make the appointment without the prior approval of the Government.
