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State of Haryana - Act

The Housing Board, Haryana (Regulations of Business), Regulations, 1980

HARYANA
India

The Housing Board, Haryana (Regulations of Business), Regulations, 1980

Rule THE-HOUSING-BOARD-HARYANA-REGULATIONS-OF-BUSINESS-REGULATIONS-1980 of 1980

Published on 16 October 1981
Commenced on 16 October 1981
[This is the version of this document from 16 October 1981.]
[Note: The original publication document is not available and this content could not be verified.]

The Housing Board, Haryana (Regulations of Business), Regulations, 1980Published vide Haryana Government Notification No. 66/12/B dated 16th October, 1981. Haryana Government Gazette Part 3 page 376.No. 6612/B - 16th October, 1981. - In exercise of the powers conferred by clause (c) of Section 74 of the Haryana Housing Board Act, 1971 (Haryana Act No. 20 of 1971), and with the previous sanction of the State Government conveyed vide their Memo. No. 3-9-80-1 HG, dated the 22nd July, 1981 and 30th September, 1981, the Housing Board Haryana, hereby makes the following regulations, namely :-

1. Short Title.

- These regulations may be called Housing Board, Haryana (Regulations of Business), Regulations, 1980.

2. Definitions.

- (i) In these regulations unless there is anything repugnant to the subject or context :-

(a)"Act" means the Haryana Housing Board Act, 1971 (Act 20 of 1971), and shall include any statutory amendment, modification or enactment thereof for the time being in force.

(b)"Government" means the Government of the State of Haryana.

(c)"Board" means the Housing Board Haryana, constituted by Government under section 3 of the Act and shall include its successors and assigns.

(d)"Chairman" means the Chairman of the Board duly appointed by the Government under section 3 of the Act.

(e)"Chief Administrator" means the Chief Administrator of the Board duly appointed by the Government under section 3 of the Act.

(f)"Member" means a member of the Board duly appointed under section 3 of the Act.

(g)"Section" means a branch of the administrative set up of the Board's Head Office dealing with a particular subject.

(h)"Schedule" means a schedule appended to these regulations.

(ii)Other terms and expressions used in these regulations shall have the meanings respectively assigned to them under the Act and the Rules framed thereunder as amended from time to time.

(iii)[ The employees of the Board shall be classified as class-I, II, III and IV on the pattern of Haryana Government.] [Added vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 page 119.]

Part I – Allocation and Disposal of Business

3.

The Chief Administrator of the Housing Board shall be the Chief Executive Officer of the Board.

4.

(1)Subject to the provisions of regulation No. 10 of these Regulations, all cases referred to in the Schedule shall be brought before the Board in accordance with the provisions contained in part II of these regulations.

(2)[ (i) All cases referred to in Second Schedule "A" may be disposed of by the Chairman of the Board on its behalf.

(ii)All cases referred to in Second Schedule "B" may be disposed of by the Chief Administrator of the Board on its behalf.]

5.

(1)No section shall without previous consultation with the Finance Section authorise any orders (other than orders pursuant to any general delegation made by the Board) -

(a)which immediately or by the consequent repercussions in any manner affect the funds of the Board; or

(b)relate to the number, grading or cadre of posts or the emoluments or other conditions of service of posts.

(2)No appropriation shall be made by any section other than Finance Section, except in accordance with such general delegation, as the Board may have made.

(3)Except to the extent that power may have been delegated to a section by the Board, every order of an Administrative Sections conveying sanction to be enforced in audit shall be communicated to the audit authority by the Finance Section.

6.

All orders or instruments made or executed by or on behalf of the Board shall be expressed to be made or executed in the name of the Board.

7.

Every order or decision of the Board shall be authenticated by the signatures of the Chief Administrator and all other instruments issued or executed by or on behalf of the Board shall be authenticated by the signatures of Secretary or such other officer as may be specially empowered by the Board in this behalf. The orders or decisions of the Board after their due authentication by the Chief Administrator as above may be communicated by the Secretary or such other officer as may be specially empowered by the Board in this behalf.

Part II – Procedure of the Board

8.

The Secretary will put up cases in the meetings of the Board.

9.

All cases referred to in the first Schedule shall be submitted to the Chief Administrator with a view to obtaining his order for circulation of the case under Regulation 10 or for bringing it up for consideration at a meeting of the Board.

10.

Cases brought before the Board shall be accompanied by a memorandum, indicating with sufficient precision the salient facts of the case and the point for decision. Such Memorandum and such other relevant papers as are necessary to enable the case to be disposed of, shall be circulated to the Members.

11.

The meetings of the Board will be held in accordance with the provisions of the Housing Board, Haryana (Conduct of Meeting) Regulations, 1980.

12.

(1)When a case has been decided by the Board after discussion at a meeting, the Secretary shall take action to give effect to the decision.

(2)The decision of the Board relating to each case shall be separately recorded.

Part III – Departmental Disposal of Business

A - General

13.

Except as otherwise provided, case shall ordinarily be disposed of by or under the authority of the Chief Administrator, may by means of standing orders, give such directions as he thinks fit for the disposal of cases in the Section concerned.

14.

The Chief Administrator shall by means of standing orders arrange what cases or classes of cases are to be brought to his personal notice.

15.

When the subject of a case concerns more than one Section no order shall be issued nor shall the case be laid before the Board until it has been considered by all the Sections concerned unless the case is considered to be one of extreme urgency by the Chief Administrator.

16.

All communications received from the State Government and the Government of India (including those from the Governor, the Chief Minister and other Ministers of the State) other than those of a routine or not intrinsically important character, shall as soon as possible after receipt, be submitted by the Secretary to the Chief Administrator for information. Such communications may also be circulated amongst other Members of the Board for information under orders of the Chief Administrator.

17.

Any matter likely to bring the Board into controversy with the Government shall as soon as the possibility of such controversy is envisaged be brought to the notice of the Board.B - Finance Section

18.

The Finance Section of the Board shall be consulted before the issue of orders relating to all proposals which affect the funds of the Board and in particulars -

(a)subject to financial delegation made in favour of Chief Executive Officer and other officers of the Board, proposals to add any post or abolish any post from the Board's service or to vary the emoluments of any posts;

(b)proposals to sanction an allowance or special or personal pay for any post or class of posts to any servant of the Board.

(c)proposals involving abandonment of revenue or involving an expenditure for which no provision has been made in the budget.

19.

The view of the Finance Section shall be brought on to the permanent record of the Section to which the case belongs and shall form part of the case.

20.

The Finance Section may prescribe cases in which its assent may be presumed to have been given.

21.

The Finance Section may issue instructions to govern financial procedure in general in all Sections and to regulate the business of the Finance Section and the dealing of other Sections with the Finance Section.C - Legal Section

22.

Whenever it is proposed :-

(i)to issue a statutory regulation, notification or order; or

(ii)to sanction under a statutory power the issue of any regulation, bye-law, notification or order by a subordinate authority; or

(iii)to submit to Government any draft statutory regulation, notification or order for issue by them.

The same shall be referred to the Legal Section - for opinion and advice.

23.

(1)All sections shall consult the Legal Section -

(a)the construction of Statutes, Acts, Regulations, Statutory Regulations, Orders and Notifications;

(b)any general legal principles arising out of any case; and

(c)the institution or withdrawal of any prosecution or any other legal proceedings at the instance of any section.

(2)Every such reference shall be accompanied by an accurate statement of the facts of the case and the point or points on which the advice of the Legal Section is desired.

Part IV – Delegation of Financial Powers

[24. The financial powers given in the Third Schedule are delegated to the Chairman, Chief Administrator and Officers of the Board to the extent indicated against each. These delegations are subject to the provision in the relevant project or works estimates in the budget.] [Substituted vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 Page 119.]

Part V – Accounting Work Procedure

25.

The accounts will be maintained on the commercial pattern unless otherwise specified by the Government.

26.

P.W.D. code will be applicable along with relevant financial hand books and manual of order except and to the extent modified otherwise.

27.

All works upto Rs. 1,00,000 will be considered as minor works for purpose of maintaining work abstracts and submission of accounts.

28.

The monthly accounts as compiled by the various Divisions will be consolidated at Headquarters by the Chief Accounts Officer. However, for the first three months all the bills will be got pre-audited by the Chief Accounts Officer with the purpose of training the officials regarding accounting procedure to be adopted in the Board. Thereafter there will be no pre-audit system and correctness of accounts bills as well as payments thereof will be ensured at the divisional level.

29.

The strength of the staff in the offices of C.E.S.Es. and XENs. will be as per pattern of P.W.D. branches of the State Government provided that the staffing pattern can be modified by the Board from time to time without exceeding the P.W.D. norms.

Part VI – Supplementary

30.

The Secretary shall be responsible for the careful observance of these regulations and when he considers that there has been any material departure or deviation from them, shall personally bring the matter to the notice of the Chief Administrator.First ScheduleThe following cases shall be referred to the Board for decision :-

(1)Annual financial statement and demand for supplementary additional and excess grants.

(2)Unbudgeted expenditure required to be expended by the Board.

(3)Consideration of the annual audit report on the accounts of the Board.

(4)Consideration of the annual report, required to be submitted to the State Government.

(5)Proposal relating to regulations and bye-laws to be made by the Board under sections 74-75 of the Act including any proposal for amendment of such regulations and bye-laws.

(6)Recommendations to the State Government regarding any draft rules or amendment thereto required to be made by the State Government under section 73 of the Act.

(7)Any dispute arising between the Board and the State Government in respect of any direction given by the State Government.

(8)Loans and borrowings, investment and reserves.

(9)Sanction of project estimates.

(10)Sanction of budget estimates.

(11)Contribution to reputed national and international associations.

(12)Delegation and modification in the financial powers of the officers of the Board.

(13)All important audit objections and inspection reports etc. involving a loss/recovery of Rs. 1,000 and above, in which conduct of officers/officials involved and responsibility for lapses/losses is to be determined.

(14)[ Direct recruitment to all the posts other than class (IV) post - powers of the Board shall be exercised by the Selection Committee consisting of Chairman, Chief Administrator and one or more Technical or Administrative Officer to be nominated by the Chairman.] [Substituted vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 page 119.]

(15)Proposals for the creation of posts.

(16)Direct recruitment to the posts with a minimum of pay scales of above Rs. 500 per mensem (Powers of the Board shall be exercised by the Selection Committee constituted by the Board for the purpose).

(17)Appointment of consulting Engineers.

(18)Cases of pay fixation and advance increments in relations of rules.

(19)Grant of advance from CPF in relaxation of rules.

(20)Reimbursement of medical claims in relaxation of rules.The cases of the following categories relating to subordinate staff shall also be referred to the Board for orders :-

(1)[ Appeals in establishment matters in respect of Class I and Class II employees, if impugned orders have been passed by the Chief Administrator.] [Substituted vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 Page 119.]

(2)Grant of special/additional, or personal pay/allowances for staff with a minimum of pay scales of above Rs. 300 per mensem.Second Schedule["A" The following cases shall be referred to the Chairman for decision :- [Substituted vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 Page 119.]

(i)Recruitment in respect of Class IV employees.

(ii)Appeals in establishment matter in respect of Class III and Class IV employees if the impugned order has been passed by the Chief Administrator.

"B" The following cases shall be referred to the Chief Administrator for decision :-

(i)Appointments on deputation and promotions.

(ii)Posting and transfer of the officers and staff.

(iii)Grant of honorarium for holding deal charge.

(iv)Except as otherwise provided, all other allied establishment matters in respect of officers/staff of the Board.

(v)Grant of leave where a substitute is to be appointed.

(vi)All cases regarding disciplinary action against the employees of the Board.]

Miscellaneous Cases

(i)Banking arrangement.

(ii)Grant of permission to perform journeys beyond sphere of duties by the officers and staff.

(iii)To permit employees to travel on duty by air.

Sanction of Loan/Advances

(a)To declare that the possession of the conveyance by an employee of the Board is in the interest of the Board as per policy of the Board.

(b)To sanction any other advance in accordance with the policy of Board.

(c)To sanction conveyance allowance.

(d)Granting or permitting an employee to receive honorarium.

(e)Sanctioning the taking of work by an employee for which a fee is offered.

(f)To sanction permanent advances for subordinate officers up to Rs. 2,000.

(g)Re-appropriation of funds with the same budget head.

(h)To institute, conduct and defend any legal proceedings, by or against Board or its officers in connection with the affairs of the Board.

(i)To incur expenditure where there is no specific provision in the budget in emergency.

Notes. - (i) In an emergency, the Chief Administrator may, if he considers it to be essential in the interest of the Board, exercise powers beyond the scope of these delegation subject to a report to the Board, for approval in the next meeting.

(ii)Where not specifically provided in the delegations, the Chief Administrator will exercise powers in respect of such items to the extent considered essential by him in the interest of the Board subject to report in the Board for approval in the next meeting.

Third Schedule

of delegation of financial powers to the Chief Administrator and officers

Housing Board, Haryana

SI. No.	Nature ofPower	To whomdelegated	Extent ofdelegation	Remarks
1	2	3	4	5
	WORKS
*[1.	To accordadministrative approval to proposals for works.	State Government Board Chairman ChiefAdministrator Chief Engineer Superintending Engineer ExecutiveEngineer]	Full Powers	Subject to Budget provisions.
For works upto Rs. 40 lacs
For works upto Rs. 3 lacs
For works upto Rs. 1 lac
For works upto Rs. 50,000
For works upto Rs. 20,000
For works upto Rs. 5,000
2.	To accord technical sanction to the detailedestimates for original work	Chief Engineer	Full powers upto 5 per cent of the amount ofadministrative approval
S.E.	Upto Rs. 1 lac for each works providedadministrative approval is not exceeded by more than 5 per cent
Executive Engineer	Upto Rs. 20,000 for each work providedadministrative approval is not exceeded by more than 5 per cent.
3.	To accept tender for execution of works	State Government	Full powers	Note. - (i) The option to call tenders either onper contra or item rate base of lumpsum contract will rest withthe Executive Engineer of authority competent to accept tendersas per the suitability in the interest of progress of works.
C.E.	Upto Rs. 20 lacs
S.E.	Upto Rs. 5 lacs
XEN	Upto Rs. 1 lac
		(ii) Tender forms of P.W.D., B.&R of HaryanaState will be modified to suit the Board's working.
		(iii) The Chief Administrator, Housing Board,Haryana, will appoint arbitrator to resolve disputes arising outof various contracts and the decision of the arbitrator shall bebinding.
		(iv) The Executive Engineer will be empowered toget any sample made upto the cost of Rs. 1,000 withoutquotations provided he has satisfied himself after makingqueries from the market as to the reasonability of the rates.
4.	To purchase stores for sanctioned works or forsupply of materials for works / stock.
(a) Against D.G.S. & D.C.O.S.R. ratescontacts steel through,B.R.C., T.P.C., Cement throughrecognised sources, bricks/tiles on D.P.C. rates	C.E.	Full powers up to reserve stock limit.
S.E.	Ditto
XEN	Full powers upto reserve stock limits
(b) From open market local purchase.	(i) Assistant Engineer	Upto Rs. 50 at any time for any single item atthe lowest rate on quotations obtained from the differentindependent sources. In the case purchase is to be made at arate higher than the lowest approval of the higher authority isto be obtained. He will also be competent to purchase any singleitem upto Rs. 20 without calling quotations, but aftersatisfying himself by rental inquiries that the rates arereasonable.
(ii) XEN.	Rs. 2,000 at a time subject to ceiling of Rs.25,000 per annum and subject to condition against (i) above.
(iii) S.E.	Rs. 5,000 at a time subject to a ceiling of Rs.25,000 per annum and subject to the condition against (i) above.	For purchase beyond Rs. 5000 from open market,there will be a purchase committee to be appointed by the Board.
(iv) C.E.	Rs. 500 at a time subject to a ceiling of Rs. 1Lac in a year and subject to condition against (i) above.
5.	To accord sanction to non scheduled/extra items	C.E.	Full power	These powers are subject to the condition thatthe total cost including extra items do not exceed the power ofthe concerned authority to accord technical sanction to theestimates by more than 5 per cent.
S.E.	In respect of any contract accepted by anyauthority upto 20 per cent of the contract value subject to aceiling of Rs. 1,00,000.
6.	Award of work by acceptance of a tender otherthan the lowest	C.E.	Full powers subject to works acceptance oftender by the competent authority.
7.	Award of work by negotiation	C.E.	Full powers.
	S.E.	Full power with the approval of the ChiefAdministrator.
8.	Write off of infructuous expenditure onconstruction	C.E.	Full powers but all cases involving anexpenditure of more than Rs. 1,000 will be brought to the noticeof the Board.
*[9.	Powers of advertisements	C.E.	Full powers	This power is in respect of issue ofadvertisement for tenders only.]
S.E.	-Do-
XEN.	-Do-
10.	Passing the first and final running accountsbills	XEN.	Full powers
11.	Passing of bills of work-charge establishment	XEN.	Full powers subject to the condition that theappointment is made by the competent authority.
12.	Write off of T. and P. and other articles ofwhich part of value has been recovered	Chief Administrator	Full powers	All cases of more than Rs. 1,000 will bereported to the Board.
S.E.	Up To Rs. 10,000 in a year
XEN.	Upto Rs. 500 in a year
13.	Sanction of payment under Workman's CompensationAct	C.E.	Full powers subject to the advice of LegalAssistant being first obtained.
14.	To accord sanction of expenditure on ceremoniesconnected with laying of foundation stones and opening ofBoard's buildings	Chief Administrator	Full powers	Chief Administrator would give fullconsideration to the recommendations and proposals of theChairman of Housing Board in the organisation of ceremonies andfunctions.
15.	For fixing reserve stock limit.	Chief Administrator	Full powers
16.	Grant of extension of time for completion ofworks.	S.E.	Full powers for works costing upto Rs. 20 lacs	Reasons for extension in time be reported to theBoard in respect of all cases, preceding the meeting.
	C.E.	Full powers with prior costing upto Rs. 20 lacs.
17.	To make advance payment of electricity supplyundertaking under Indian Electricity Act, 1910 for the executionof work.	XEN.	Full powers with prior approval of ChiefEngineer.
18.	To accord sanction to journey beyondjurisdiction.	Chief Administrator	Full powers
19.	To accord sanction to recruitment/termination ofwork-charged staff for the posts mentioned in the schedule ofrates.	C.E.	Upto scale with maximum of Rs. 1,000 per monthsubject to the following conditions :-(i) Provision existsin the sanctioned estimates to cover the cost of suchestablishment.
	(ii) Order to commence the work have beenreceived from competent authority.
	(iii) Necessary funds either already exist orhave been provided for by the competent authority.
	(iv) The pay and allowance of such posts shallnot exceed the prescribed rates in case where such rates havebeen differently laid down by the higher authority.
S.E.	Upto scale with maximum of Rs. 400 per monthsubject to the conditions as above.
XEN.	Upto scale with maximum of Rs. 200 per monthsubject to the conditions as above.	Position about the recruitment/termination ofwork-charge, work-charged staff for each quarter should bereported to the Board.
20.	To recruit/terminate muster roll.	Assistant Engineer	Full powers for labour to be employed forexecution of works departmentally at the rate of wages mentionedin C.S.R. or approved fixed by the D.C. of the District subjectto the condition that prior approval of employment of suchlabour alongwith wages proposed to be paid is obtained from theExecutive Engineer.
21.	To sanction repairs and carriage estimates oftools and plants	S.E.	Full Powers	Full powers at rates within the Schedule ofrates plus premium sanctioned from time to time.
XEN.	Rs. 1,000 in each case
A.E.	Rs. 25 in each case
22.	To sanction cartage and handling of stockmaterial chargeable to stock.	XEN.	Full powers	Provided that increases are absorbed within 6months from the date of increase.
23.	To sanction purely temporary increase or tosanction decrease of the reserve stock limits of a Division	C.E.	Full powers	Copies of orders, sanctioning the revised limitsare endorsed to the Board and the limits not raised within sixmonths from the date of increased that in the case of decreasecopies of orders sanctioning the revised limits are endorsed tothe Board and the limits not increases within six months fromthe date of decrease.
S.E.	Upto 50 per cent
XEN.	Upto 20 per cent
	Provided further that these powers should beexercised only in consultation with Chief Administrator andAccounts Section.
24.	To sanction sale of articles on the stockaccounts for full value plus usual charges of 10 per cent.	C.E.	Rs. 50,000
S.E.	Rs. 5,000
XEN.	Rs. 5,000
	Provided that -
(i) These powers will only be exercised for saleof material to Government and Semi-Government institutions andto such consumer who might need it in connection with thecompletion of their work under the Board.
(ii) The addition of 10 per cent may, however,be waived by the authority empowered to sanction the sale in thecase of stock declared surplus by competent authority and whichin his opinion would otherwise be unserviceable.
Provided further that the article of essentialcommodities or controlled articles shall not be sold by the S.E.and the Xen.
Provided further that these powers should beexercised in consultation with Chief Administrator and AccountsSection.
25.	(i) Disposal ofmaterial borne on books without value by auction or by callingbids.(ii) Disposal ofsurplus, unserviceable obsolete material/T. and P. articlesborne on books with value :-(a) To declarestores/T. and P. articles surplus, unserviceable or obsolete andto fixed their resale prices and to prescribe the mode ofdisposal	C.A.	Full powers
C.E.	Full powers
S.E.	Rs. 5,000 (New)
XEN.	Rs. 1,000 (New)

C.A.	Rs. 25,000	Provided that provisions of para 440 of thePunjab P.W.D. Code are complied with and it is certified thatthe material declared surplus will not be required to theirresale prices for the execution of any of the Board's works inthe forceable mode of disposal future and the material declaredas unserviceable or obsolete is beyond repairs or renovation.
C.E.	Rs. 10,000
S.E.	Rs. 5,000
XEN.	Rs. 1,000
Secy.	Rs. 1,000
(b) To dispose of material, T. and P. articlesdeclared surplus, unserviceable or obsolete and sanctioning isnot loss therein, if any	C.A.	Rs. 15,000 in each case	The cases exceeding this amount as also where,Store Purchase Committee is not unanimous or the highest bidproposed to be accepted, whatever be the reason referable tothe Board. The Authorities sanctioning the write-off shallsatisfy themselves that the loss has not resulted from excess orinjudicious purchase of stores.
C.E.	Rs. 10,000 in each case
S.E.	Rs. 5,000 in each case
XEN.	Rs. 1,500 in each case
Secy.	Rs. 1,500 in each case
		While exercising the powers, the followingpoints must also be kept in view :-(a) Reserve price shouldbe fixed in accordance with the rules laid down by the Board.
		(b) Material should be disposed of according tothe prescribed procedure.
		(c) The Board would be informed of the itemsdisposed off whether with their value.
26.	To sanction the sale of grass, trees or otherproduce in the Board's lands	C.E./S.E.	Full powers
XEN.	Rs. 500
27.	To sanction dismental of temporary buildings andstructures when the purposes for which the construction wasundertaken had been fulfilled.	C.E.	Full powers
S.E.	Rs. 5,000
XEN.	Rs. 2,000
28.	To sanction the writing off finally of theirrecoverable value of fraud or the negligence of individuals orother causes.	C.E.	Rs. 5,000	In each case provided that :-(a) The lossdoes not disclose defect of authority or serious negligence onthe part of some individual which might possibly call fordisciplinary action requiring the order of higher authority.
S.E.	Rs. 500
		(b) A report of all such cases is sent to theBoard.
29.	To write off articles of T&P Officefurniture rendered unserviceable through wear and tear theoriginal purchase value of the articles being Estimated if notknown.	C.A.	Rs. 10,000	Provided that the loss is not caused due thenegligence and carelessness of the employees.
C.E.	Rs. 10,000
S.E.	Rs. 5,000
XEN.	Rs. 1,500
Secy.	Rs. 1,500
30.	To write of actual losses of stock and T&Particles.	C.E.	Rs. 1,000
S.E.	Rs. 500
XEN.	Rs. 200
Secy.	Rs. 200
31.	To sanction write off of books lost or renderedunserviceable in their own and in subordinate offices, if any.	C.E.	Full powers
S.E.	Full powers
XEN.	Rs. 20 in each case
Secy.	Rs. 20 in each case
32.	To write off irrecoverable items outstanding inmiscellaneous advances	C.A.	Upto Rs. 1,000 in each case in consultation withC.A.O.	Provided that the amount has been outstandingfor more than 5 years and is further declared as irrecoverable.
*[33.	Contingencies	Board	Full Powers
Chairman	Upto Rs. 3 lacs
Chief Administrator	Upto Rs. 1 lac
Other Officers of the Board	As per powers contained in P.F.R.]

* Substituted vide Notification published in Haryana Gazette Part III dated 26.4.1988 Page 119.** Substituted vide Haryana Government Gazette Part III Dated 6.11.1990 Page 293.[Substituted vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 Page 119.]

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