Section 16 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
16. Emolument of the Consulting Engineer.
- The State Board may pay the Consulting Engineer suitable emoluments of fees depending on the nature of work, and the qualifications and experience of the Consulting Engineer :Provided that the State 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 one thousand five hundred per month.
