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State of Bihar - Section
Section 7 in Bihar Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2014
7.
Any item of expenditure not appearing in Appendix A (Delegation of Financial Powers) shall be dealt with as per State Govt. guidelines issued from time to time.Bihar Electricity Regulatory Commission Delegation of Financial Powers Regulation, 2014.Appendix - A| Sl No. | Item of Expenditure | Monetary limit upto which expenditure can beincurred. | |||
| Powers of the Chairman | Powers of the head of the department | Powers of the head of the office | Remarks | ||
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. | Unspecified items of contingent Expenditure: | ||||
| (a) | Recurring (not covered under any other item inthese regulations). | Full power | Rs. 50,000/- per occasion | Rs.20,000/- per occasion | Subject to availability of fund in the Budget. |
| (b) | Non-recurring (not covered under any other itemin these regulations) | Full Power | Rs. 1,00,000/- per occasion | Rs.50,000/- per occasion | Subject to availability of fund in the Budgetand observance of the procedure prescribed by the State Govt. forprocurement of goods in Bihar Finance (Amendment) Rules, 2005 andany subsequent amendment made to it by the State Govt. |
| 2. | Motor vehicle: | ||||
| (a) | Purchase of vehicle | Full power | Nil | Nil | Subject to availability of fund and observanceof procedure prescribed by the State Govt. for procurement ofgoods as laid down in Bihar Finance (Amendment) Rules, 2005 andany subsequent amendment made to it by the State Govt. |
| (b) | Maintenance, Repair and replacement of parts | Full Powers | Rs. 50,000/-p.a. per vehicle | Rs. 25000/- p.a per vehicle. | Subject to availability of fund in the Budgetand conditions prescribed by the State Govt. regarding purchaseof Battery, Tyre & Tube and other such conditions laid downby Govt. of Bihar in Finance Deptt. letter no. M4-18/2006-4082fo0(2) dated 24.06. 2006 and any subsequent amendmentmade to it by the State Govt. from time to time. |
| (c) | Registration and insurance of vehicle | Full Power | Full Power | Full Power | |
| (d) | POL | Full Power | Full Power within sanctioned limit per vehicleper month | Full power within sanctioned limit of POL pervehicle per month | State Govt. Finance Department order dated09.10.2007 extending limit of POL per vehicle per month shallapply in case of Chairman and Members of the Commission i.e, 250liters per vehicle per month for official purposes and forcommuting from residence to office and back. However, theexpenditure on fuel for tour in connection with public hearing atDivisional headquarter level including other field tours will beout of this limit. For other officers it shall be 110 liters permonth per vehicle for official purposes and for commutingresidence to office and back. Expenditure on fuel for field toursfor various purposes will be out of this limit. |
| (e) | Condemnation of vehicles and their disposalthrough auction | Full Power | Nil | Nil | Subject to fulfillment of norms prescribed bythe State Govt. for disposal of goods as laid down in BiharFinance (Amendment) Rules, 2005, read with Govt. of Bihar,Finance Deptt. letter no. 04.11.2008-4665/fo0(2),dated 09.06.2008 and any subsequent amendment made to it by theState Govt. |
| 3. | (i) Hiring of conveyance (for specificoccasion) | Full Power | Rs. 35,000/-per occasion | 15,000/- per occasion | |
| (ii) Hiring of conveyance (on regular basis) | Full Power | Nil | Nil | ||
| 4. | Office Equipment Electric Appliances andcomputers: | ||||
| (a) | Purchase of office equipment including electricand electronic appliances, intercom, calculators photocopiers,filing and indexing system, computer accessories, projectors,printers etc. | Full Power | Rs.75,000/- per occasion | 30,000/- per occasion | Subject to observance of guiding principle aslaid down by the State Govt. for procurement of goods in BiharFinance (Amendment) Rules 2005 and any subsequent amendment madeto it by the State Govt. and availability of fund in the Budget. |
| (b) | Purchase of Computers including personalcomputers. | Full Power | Rs.1,00,000/- per occasion | Rs. 50,000/- per occasion | - Do- |
| (c) | Repair of computers of all kinds and maintenanceand repair of other equipments | Full Power | Rs. 25,000/- per occasion | 10,000/- per occasion | |
| (d) | Refill of Cartridge of Printer/Photocopier/Faxmachine. | Full Power | Full Power | Full Power | |
| 5. | Furniture and fixtures: | ||||
| (a) | Purchase of furniture | Full Power | Rs. 1,00,000/ on each occasion | Rs. 40,000/- on each occasion | Subject to observance of instructions of theState Govt. for procurement of goods as laid down in BiharFinance (Amendment) Rules, 2005 any subsequent amendment made toit by the State Govt. and availability of fund in the Budget. |
| (b) | Purchase of Air conditioner | Full Power | Rs.1,00,000/ on each occasion | Rs. 50,000/- on each occasion | -Do- |
| (c) | Repair of furniture and fixtures | Full Power | Rs. 30,000/- annual | Rs.15,000/- annual | |
| 6. | Purchase of stationery: | ||||
| (a) Purchase of stationery stores | Full Power | Rs. 40,000/- on each occasion | Rs.15,000/- on each occasion | Subject to the condition as contained in Govt.of Bihar Finance Department circular No. 195 dated 08.01.2003 andany amendment subsequently made in the said provision by theState Govt. shall automatically apply. | |
| 7. | Printing and binding, Publication andPublicity | ||||
| (a) Printing and Binding | Full Power | Rs.1,00,000/- on each occasion | Rs.30,000/- on each occasion | ||
| (b) Purchase of publications including purchaseof Govt. publication, non- Govt. publication, Books, periodicals,newspapers. | Full Power | Rs.1,00,000/- annual | Rs.40,000/- annual | ||
| (c) Publicity and Advertisement | Full power | Rs. 1,00,000/ on each occasion | Rs.30,000/- on each occasion | Advertisement shall be taken at approved rateonly and it shall be released with due care of financialpropriety and economy. | |
| 8. | Telephone, Mobile and Internet charges: | ||||
| (i) | (a) Sanction of residential telephone withseparate telephone lines or to allow the existing residentialtelephone installed in the name of the officer or his/her spouseas official with internet connectivity and facility of mobilephone in case of officers appointed against post equivalent toDy. Secretary in Govt. of India in the scale of Rs.15,000-39,100with Grade pay Rs. 7600 and above. | Full Power | Nil | Nil | On the basis of functional requirement andsubject to ceiling of amount payable/reimbursable for land line,internet connectivity and mobile charge together prescribed byGovt. of India for different rank of officers as laid down inGovt. of India, Ministry of Finance, Department of Expenditure OMno. 7 (14)/ 2006-C&V/2006 dt. 14.11.2006 and amendment madeit to from time to time. Payment of Bill within the prescribedlimit will be made by Head of the Office/ Drawing and DisbursingOfficer. |
| (b) Sanction of residential telephone/internetconnection/mobile in case of officers below the grade of Dy.Secretary in GOI in the pay scale of Rs.15000-39100 with gradepay Rs. 7600. | Full Power | Nil | Nil | The ceiling amount shall be Rs. 800/- p.m (landline + internet + mobile). Once it is approved by the Chairmanpayment of Bills will be made by Head of the Office/ Drawing andDisbursing Officer. | |
| (ii) | Office telephone and internet connectivity toOfficers appointed against post equivalent to Dy. Secretary inGOI in the pay scale of Rs. 15,000 to 39100 with Grade pay of Rs.7600 and Ombudsman may be allowed office telephone and internetconnectivity on the basis of functional requirements. | Full Power | Nil | Nil | |
| 9. | Hiring of Building: | ||||
| (a) Hiring of building for office accommodation | Full Power | Nil | Nil | Once decision is taken for hiring of buildingfor office accommodation and monthly rent is decided by theChairman, rent shall be paid by the head of the Office/DDO. | |
| (b) For residential and other purposes | Full Power | Nil | Nil | Do | |
| 10. | Petty works and repair: | ||||
| (a) Execution of petty works and special repairsto office building (hired) including sanitary fittings, watersupply and electric installations and repairs to suchinstallations. | Full Power | Rs. 50,000/- on each occasion | Rs.25,000/- on each occasion | Subject to availability of fund in the Budgetand in case special repair is undertaken in hired building theexpenditure incurred shall be adjusted against rent payable. | |
| (b) Execution of petty works, special repairsand day to day maintenance of own Building | Full Power | Rs. 100,000/- on each occasion | Rs.50,000/- on each occasion | Subject to availability of fund in the Budget | |
| 11. | Legal charges: | ||||
| (a) Hiring of legal consultants includingappointment of counsel, arbitrator | Full Power | Nil | Nil | Once panel of advocates/counsels is approved andtheir remuneration payable is sanctioned by the Chairman, paymentagainst their bills after proper verification shall be made bythe head of the office/ Drawing and Disbursing Officer. | |
| (b) Reimbursement of legal expenses incurred byCommission employees relating to discharge of their officialduties | Full Power | Full Power | Full Power | ||
| 12. | Hiring of Consultants | Full Power | Nil | Nil | Once sanction is granted and amount payable isdecided at the level of Chairman, payment shall be made by theHead of the Office/DDO. |
| 13. | Miscellaneous charges: | ||||
| (a) Electric, Gas and water Charges | Full Power | Full Power | Full Power | ||
| (b) Municipal rates and Taxes | Full Power | Full Power | Full Power | ||
| (c) Freight and demurrage/wharfage charge | Full Power | Full Power | Full Power | ||
| 14. | Engagement of Staff paid from contingencies: | Full Power | Nil | Nil | Once amount is approved by the Chairman, paymentshall be made by the Head of the Office. |
| 15. | Sanction of Honorarium: | Full Power | Nil | Nil | |
| 16. | Postal and courier charges: | Full Power | Full Power | Full Power | |
| 17. | Supply of liveries and washing allowance | Full Power | Full Power | Full Power | Subject to limitation of amount for each itemprescribed by the State Govt. from time to time. |
| 18. | Sanction of Tour | ||||
| (a) | In case of group 'A' officers | Full Power | Nil | Nil | |
| (b) | In cases of other officers and staff of theCommission | Full Power | Full Power | Full Power | |
| (c) | Sanction of advance of TA if tour is sanctionedas at (a) & (b) above up to the limit and rate as prescribedby the State Govt. | Full Power | Full Power | Full Power | |
| 19. | Drawal of amountfrom Bank to replenishcash chest to meet day to day petty contingent expenses. | Full Power | Up to 75,000/- including unspent balance | Up to 50,000/- including unspent balance | The expenditure may closely be watched by theDrawing and Disbursing Officer and cash payment may be made forpetty expenditure (below Rs. 500/-) only otherwise necessarypayment should be made through cheque. |
| 20. | (a) Expenditure on refreshment for officialmeeting | Full Power | Rs. 70 per head with a ceiling of Rs. 7,000/-per occasion | Rs. 70 per head with a ceiling of Rs. 35,00/-per occasion | |
| (b) working lunch during themeetings/conferences/seminar/work shops | Full Power | Rs 200/- per head with a ceiling of Rs. 15,000/-per occasion | Rs. 200/- per head with a ceiling of Rs. 7,000/-per occasion | ||
| (c) Working lunch on holidays to officers &staff | Full Power | Rs. 125/- per head with a ceiling of Rs. 5,000/-per occasion | Rs. 125/- per head with a ceiling of Rs. 4000/-per occasion | ||
| 21. | Security and sanitation service: | ||||
| Engagement of security and sanitation services | Full Power | Nil | Nil | Once engagement of services is approved by theChairman, payment will be made by Head of the Office/DDO. | |
| 22. | Reimbursement of medical Expenses | Full Powers including powers to grant relaxationof provisions in deserving cases | Full Power as per Bihar Electricity RegulatoryCommission (Terms and conditions of services of Chairperson andMembers) Rules, 2003 in case of Chairperson and Members of theCommission and in case of other officers and staff as per StateGovt. Medical Rules and orders | Full Power as per Bihar Electricity RegulatoryCommission (Terms and conditions of services of Chairperson andMembers) Rules, 2003 in case of Chairperson and Members of theCommission and in case of other officers and staff as per StateGovt. Medical Rules and orders. | |
| 23. | Write-off irrecoverable losses of stores,public money due to theft, fraud, negligence and depreciation inthe value of stores | Full Power | Nil | Nil | |
| 24. | Disposal of obsolete, surplus orunserviceable stores | Full Power | Up to Rs. 50,000/- | Nil | Subject to obtaining report of condemnation ofthe article by constituting suitable committee and to follow theprovisions of disposal of goods as laid down in Bihar Finance(Amendment) Rules, 2005 |
| 25. | Re appropriation of fund | Full Power | Nil | Nil |