32. Delegation of certain powers, duties and functions of the Chairman.
- [(1) The Chairman may, by general or special order in writing, delegate to the Chief Executive Officer any of his powers, duties or functions under this Act or any rule made hereunder, except those conferred or imposed upon or vested in him by sections 15, 18, 26, 117, 121, 125 and 127.] [Substituted by Act No. 23 of 2008, dated 18.9.2008.]Provided as follows :-(a)the Chairman shall not delegate his power under section 22 to make on behalf of the Board any contract involving an expenditure exceeding [five thousand rupees] [Words substituted for the words 'one thousand rupees' by W.B. Act 43 of 1983.];[* * * * *] [[Clauses (b) and (c) omitted by W.B. Act 43 of 1983, which were as under :-'(b) the Chairman shall not delegate his power under section 29 to make appointments to offices carrying a salary of more than one hundred rupees per mensem;(c)the Chairman shall not delegate to any officer his power under section 29 to grant leave to, or to reduce In rank, suspend, dismiss, or dispense with the services of, any employee, unless such employee was appointed by such officer by virtue of a delegation of the Chairman's powers of appointment conferred by that section.'.]][* * * * *] [[Clauses (b) and (c) omitted by W.B. Act 43 of 1983, which were as under :-'(b) the Chairman shall not delegate his power under section 29 to make appointments to offices carrying a salary of more than one hundred rupees per mensem;(c)the Chairman shall not delegate to any officer his power under section 29 to grant leave to, or to reduce In rank, suspend, dismiss, or dispense with the services of, any employee, unless such employee was appointed by such officer by virtue of a delegation of the Chairman's powers of appointment conferred by that section.'.]](2)The exercise or discharge by [the Chief Executive Officer] [Words substituted for the words 'any officer' by W.B. Act 15 of 1995.] of any powers, duties or functions delegated to him under sub-section (1) shall be subject to such conditions and limitations (if any) as may be prescribed in the said order, and also to control and revision by the Chairman.
