Section 4(3) in Rajasthan River Basin and Water Resources Planning Authority Regulations, 2015
(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.
