Section 5 in The Goa Command Area Development Rules, 1999
5. Powers of the Chief Executive of the Command Area Development Board.
- The Chief Executive of the Command Area Development Board shall, subject to the regulations made by it under section 54 of the Act, have the following powers, namely:-(a)to appoint, in accordance with the Act, Rules and the recommendations of the Command Area Development Board, suitable persons to the posts created by the Command Area Development Board;(b)to transfer the agriculture foreman to any place within the Command Area of the Command Area Development Board;(c)Subject to the recommendations of the Command Area Development Board, to extend or reduce the period of deputation of any Officer/employee who is on deputation to Command Area Development Board and accordingly, either to retain or send him/her back to respective parent Department;(d)to take disciplinary action against the Officers and employees of the Command Area Development Board;(e)to sanction leave to the Superintending Engineer, of the Command Area Development Circle and to the Executive Engineers of the Command Area Development Divisions for the period beyond the powers of the Superintending Engineer of Command Area Development Circle, but all as per the provisions under respective leave rules in force in the Administration of the Government of Goa;(f)to sanction loans and advances to employees as per the provisions of respective rules in force in the Administration of the Government of Goa;(g)to purchase stationery and office equipments for the Command Area Development Board costing beyond the power delegated to the Superintending Engineer of the Command Area Development Circle, but within the budget allotment made by the Command Area Development Board for that purpose;(h)to enter into and execute agreements with the financing agency for and on behalf of the Command Area Development Board;(i)to accept tenders for sanctioned works to the extent of powers delegated to the Chief Engineer of "Department of irrigation" of the Government;(j)to accept tenders for works which are upto 5% in excess of the reasonable amount which shall be worked out and approved as per the normal procedure followed in the "irrigation" Department, Government of Goa before opening of tenders, and in case of tenders for works which are more than 5% in excess of said reasonable amount, the acceptance/rejections of such tender shall be decided by the Works Advisory Board of the Government;(k)to do such other acts and functions as may be authorised by the Command Area Development Board under the Act.
