Section 19 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
19. Control and delegation by Chairman.
(1)The Chairman shall exercise supervision and control over the acts and proceedings, of the Housing Commissioner and all officers and servants of the Board, and subject to the foregoing sections and subject also to such control and supervision as may be prescribed, shall decide all questions relating to the service of the said officers and servants, and their salaries, allowances, benefits and privileges.(2)The Chairman may, by general or special order in writing, delegate to the Housing Commissioner or to any officer of the Board, any of his powers, duties or functions under this Act or any rules or regulations made thereunder except those under Sections 21 and 87 :Provided that the Chairman shall not delegate-(a)his powers under Sections 24 and 25 to incur expenditure and to approve estimates for any single work or doing of any act the value of which exceeds five lakhs of rupees.(b)any of his powers under Section 16 to any officer in respect of any employee of the Board unless such employee was appointed by such officer or any subordinate to such officer by virtue of a delegation of Chairman's power to appoint under Section 14.(3)The exercise or discharge by any officer of any powers, duties, or functions delegated to him under sub-section (2) shall be subject to such restrictions and limitations as may be imposed by the Chairman, and shall also be subject to his control and revision.(4)Against any order of the nature referred to in sub-section (2) of Section 16 passed by an officer to whom the Chairman's power in that behalf has been delegated, an appeal shall lie to the Board, and if the Chairman has himself revised the order of such officer, an appeal shall lie to the Board against the order of the Chairman.
