Section 8 in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
8. Powers, duties of member-Secretary.
- The Member-Secretary shall be subordinate to the Chairman and shall subject to the control of the Chairman exercise the following powers, namely:-(1)The Member-Secretary shall be incharge of all the confidential papers of the Board and shall be responsible for preserving them.(2)The Member-Secretary shall produce such papers whenever so directed by the Chairman or by the Board.(3)The Member-Secretary shall make available to any member of the Board for his perusal, any record of the Board, with the prior approval of the Chairman.(4)The Member-Secretary shall be entitled to call for the services of any officer or employee of the Board, and files, papers and documents for study from any Department of the Board, as also to carry out inspection of any department at any time including checking of accounts, vouchers bills and other records and stores pertaining to the Board or Regional Offices thereunder.(5)The Member-Secretary may withhold any payment:Provided that as soon as may be after such withholding of payment the matter shall be placed before the Board for its approval.(6)The Member-Secretary shall make all arrangements for holding meetings of the Board and meetings of the Committees constituted by the Board.(7)All orders, or instructions to be issued by the Board shall be under the signatures of the Member-Secretary or of any other officer authorised in this behalf by the Chairman.(8)[xxx] [Omitted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.](9)The Member-Secretary shall write and maintain confidential reports of all Officers of the Board and shall get them countersigned by the Chairman.(10)[xxx] [Omitted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.](11)(i)The Member-Secretary shall sanction the Annual Increments of all Officers of the Board, provided that the increments of Officers shall be with held only with the approval of the Chairman.(ii)[ The Annual Increments of other employees of the Board not referred to in clause (i) shall be sanctioned by the Officers authorised in this behalf by the Member-Secretary provided that the increments shall be withheld only with the approval of the Member-Secretary.] [Substituted by Notification dated 18-2-1981, w.e.f. 16-4-1981.](12)The Member-Secretary shall exercise such other powers and perform other functions as may be delegated to him from time to time either by Board or by the Chairman.
