Section 4 in Rajasthan River Basin and Water Resources Planning Authority Regulations, 2015
4. Delegation of powers, and allocation and disposal of business.
(1)The Commissioner shall be the Chief Executive Officer of the Authority for all executive functions.(2)The following cases shall be referred to the Authority for decision:(a)Annual Financial Statement, demand for supplementary and additional budget and grants;(b)Consideration of the annual audit report of the accounts of the Authority;(c)Consideration of the Annual report required to be submitted to the State Government;(d)Proposal relating to regulations to be made by the Authority under Section 22 of the Act including any proposals for amendment of such regulations;(e)Administrative approval of the projects;(f)Approval of the budget estimates;(g)Delegation and modification in the financial power of the officers of the Authority;(h)All decisions taken by Committees appointed by Authority shall be put up for perusal of the Authority;(i)All important audit objections and inspection reports involving a loss or recovery above Rs. 5000/-, in which conduct of officials is involved and responsibility for lapses or losses is to be determined;(j)Audit of Accounts conducted by Director, Local Fund Audit Department in pursuance to sub-Section 2 of Section 13 of the Act;(k)Creation of any category of posts of officers and other staff in the Authority whether regular, experts, contractual and machine with man;(l)Revision of pay and allowances of the staff of the authority;(m)Any direction issued by the State Government to the Authority as mentioned under sub-Section 2 of Section 18.(3)The following cases shall be referred to the Chairperson for decision:(a)Subscription to depute National and International Associations subject to budget provisions;(b)Appointment on deputation;(c)Work distribution between members, officers and sections of the Authority;(d)Appointment of experts;(e)To sanction administrative approval and expenditure in connection with study tour, exposure visit etc. within the state, country or abroad;(f)To sanction journeys of vehicles of the Authority anywhere in India as per Government circular;(g)To assign the officers of the Authority any specified task approved by the Council or the Authority in the reputed National & International Institute dealing in Water Management disciplines;(h)To entrust works of Authority to various Government Departments for execution;(i)To engage consultants or consultancy organizations for works approved by the Authority;(j)To approve participation of officers of the Authority to seminars or workshops organized in India by Government or its Undertakings related to Information Technology and Water and Land Management;(k)To engage subject matter specialists;(l)To engage persons on contract for services;(m)To obtain membership of the reputed National & International Institutes dealing in Water Management discipline.Note 1. - Where no specific item is provided in the delegation, such cases would be referred to the Chairperson who will exercise powers in respect of such items to the extent considered essential by him/her in the interest of the Authority subject to approval of the Authority.
