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State of Bihar - Section
Section 7 in Bihar Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2011
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 CommissionDelegation of Financial Powers Regulation, 2011.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. 25,000 per occasion | Rs.10,000 per occasion | Subject to availability of fund in the Budget |
| (b) | Non-recurring (not covered under any other itemin these regulations) | Full Powers | Rs. 50,000 per occasion | Rs.25,000 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 |
| 2. | Motor vehicle: | ||||
| (a) | Purchase of vehicle | Full powers | Nil | Nil | Subject to availability of fund and observanceof process prescribed by the State Govt. for procurement of goodsas laid down in Bihar Finance (Amendment) Rules, 2005 |
| (b) | Maintenance, Repair and replacement of parts | Full Powers | Rs. 30,000 p.a. per vehicle | Rs. 16000 p.a per vehicle | Subject to observance of conditions prescribedby the State Govt. regarding purchase of Battery, Tyre & Tubeand other such conditions prescribed by Govt. of Bihar, FinanceDeptt. letter no. M4-18/2006- 4082fo0(2) dated-24.06.2006. |
| (c) | Registration and insurance of vehicle | Full Powers | Full Powers | Full Powers | |
| (d) | POL | Full Power | Full Power within sanctioned limit per vehicleper month | Full powers 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. For other officersit shall be 110 liters per month per vehicle for officialpurposes and for commuting residence to office and back. |
| (e) | Condemnation of vehicles and their disposalthrough auction | Full Powers | 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), dated09.06.2008 |
| 3. | Hiring of conveyance | Full Power | 20,000 per occasion | 10,000 per occasion | |
| 4. | Office Equipment Electric Appliances andcomputers: | ||||
| (a) | Purchase of all office equipment includingelectric and electronic appliances, intercom, calculatorsphotocopiers. machine, franking machine, filing and indexingsystem, computer accessories, projectors, printers etc. | Full Powers | 50,000 per occasion | 20,000 per occasion | Subject to observance of guiding principle aslaid down by the State Govt. for procurement of goods in BiharFinance (Amendment) Rules 2005. |
| (b) | Purchase of Computers including personalcomputers, printers and computer furniture | Full Power | Rs. 50,000 per occasion | Nil | Do |
| (c) | Repair of computers of all kinds and maintenanceand repair of other equipments | Full Power | Rs. 15,000 per occasion | Rs. 10,000 per occasion | |
| (d) | Refill of Cartridge of Printer/Photocopier/Faxmachine. | Full Power | Full Power | Full Power | |
| 5. | Furniture and fixtures: | ||||
| (a) | Setting up of the office | Full Power | Rs. 50,000 on each occasion | Rs.10,000 on each occasion | |
| (b) | Purchase of furniture | Full Power | Rs. 50,000 on each occasion | Rs. 15,000 on each occasion | Subject to observance of instructions of theState Govt. for procurement of goods as laid down in BiharFinance (Amendment) Rules, 2005. |
| (c) | Purchase of Air conditioner and Room cooler | Full Power | Rs. 35,000 on each occasion | Rs. 10,000 on each occasion | -Do- |
| (d) | Repair of furniture and fixtures | Full Power | Rs. 20,000 annual | Rs.10,000 annual | |
| 6. | Purchase of stationery: | ||||
| (a) Purchase of stationery stores | Full Power | Rs. 25,000 per month | Rs.10,000 per month | Subject to the condition as contained in Govt.of Bihar Finance Department circular No. 195, dated 08.01.2003.Any amendment subsequently made in the said provision by theState Govt. shall automatically apply. | |
| (b) Purchase of rubber stamps and office seals | Full Power | Full Power | Full Power | ||
| 7. | Printing and binding, Publication and Publicity | ||||
| (a) Printing and Binding | Full Power | Rs. 75,000 on each occasion | Rs.25,000 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.25,000 annual | ||
| (c) Publicity charges | Full power | Rs. 25000 on each occasion | Rs.15,000 on each occasion | Advertisement shall be taken out at DAVP rateonly. | |
| 8. | Telephone, Mobile and Internet charges: | ||||
| (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 tothe scale of Dy Secretary in Govt. of India (15,000-39,100 withGrade pay 7600) and above. | Full Power | Nil | Nil | Subject to ceiling of amountpayable/reimbursable for land line, internet connectivity andmobile charge together prescribed by Govt. of India for differentrank of officers as laid down in Govt. of India, Ministry ofFinance, Department of Expenditure OM no. 7 (14)/ 2006-C&V/2006dt. 14.11.2006. Payment of Bill within the prescribed limit willbe made by Head of the Office. | |
| (b) Sanction of residential telephone/internetconnection/mobile in case of officers below the grade of Dy.Secretary in Govt. of India (15000-39100 with grade pay of 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. | |
| 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. | |
| (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. 25,000 on each occasion | Rs.10,000 on each occasion | Subject to availability of fund. In case ofhired building, if special repair is undertaken the expenditureincurred shall be adjusted against rent payable. | |
| (b) Execution of petty works, special repairsand day to day maintenance of own Building | Full Power | Rs. 50,000 on each occasion | Rs.25,000 on each occasion | Subject to availability of fund in the Bridget | |
| 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 bill after proper verification shall be made by TheHead of the Office. | |
| (b) Reimbursement of legal expenses incurred byCommission employees relating to discharge of their officialduties | Full Power | Full Power | Full Power | ||
| 12. | Payment of consultancy charges | 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. |
| 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. | 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 | |
| 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 issanctioned as at (a) & (b) above up to the limit and rate asprescribed by the State Govt. | Full Power | Full Power | Full Power | ||
| 19. | Drawal of amount from Bank to replenish cashchest to meet day to day petty contingent expenses. | Full Power | Up to 75,000 including unspent balance | Up to 50,000 including unspent balance | |
| 20. | (a) Expenditure on refreshment for officialmeeting | Full Powers | Rs. 50 per head with a ceiling of Rs. 5,000 peroccasion | Rs. 50 per head with a ceiling of Rs. 25,00 peroccasion | |
| (b) working lunch during themeetings/conferences/ seminar/work shops | Full Power | Rs 150 per head with a ceiling of Rs. 10,000 peroccasion | Rs. 150 per head with a ceiling of Rs. 5,000 peroccasion | ||
| (c) Working lunch on holidays to officers &staff | Full Power | Rs. 100 per head with a ceiling of Rs. 5,000 peroccasion | Rs. 100 per head with a ceiling of Rs. 500 | ||
| 21. | Security and sanitation service: | ||||
| (a) Engagement of security and sanitationservices | Full Power | Nil | Nil | Once engagement of services is approved by theChairman, payment will be made by Head of Office. | |
| (b) Extension of contract of Security andsanitation services | Full Power | Nil | Nil | -Do- | |
| 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 BiharGovt. Medical Rules | 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 BiharGovt. Medical Rules | |
| 23. | Write-off irrecoverable losses of stores publicmoney due to the theft fraud, negligence depreciation in thevalue of stores | Full Power | Nil | Nil | |
| 24. | Disposal of obsolete, surplus or unserviceablestores | 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 |