Section 3(3) in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
(3)Executive Engineer (Civil), shall be incharge of the Divisional Office and all works falling within the jurisdictional area of [Committees of two or more divisions] [See Legislative Supplement Part III dated 23rd June, 1989.] as may be ordered by the Chief Engineer from time to time. His main functions and responsibilities shall be :-(i)to maintain detailed accounts of all works under execution in his Division and Contractor's Ledgers as per system in vogue in the Punjab Public Works Department, Buildings and Roads Branch, irrespective of the fact whether the works are financed by the Board or by any of the Committees;(ii)to get monthly account of all expenditure incurred, prepared by the Divisional Accountant and to submit the same to the Accounts Officer, normally by the tenth of the next month;(iii)to invite tenders for all major works and to execute agreements with the tenderers whose tenders are accepted by the Chief Engineer;Explanation. - Where all the components of a building work such as Civil, Public Health and Electrical are allotted to the same contractor, the agreement shall be executed and operated upon by him.(iv)to exercise a [frequent inspection or check] [See Legislative Supplement Part III dated 23rd June, 1989.] of all works under execution in his Division and to ensure that all works are executed according to approved specifications, designs and within the sanctioned financial provisions;(v)to ensure timely payment to all Contractors, work-charged staff and labour engaged on daily wages basis;(vi)to arrange adequate supplies of all building materials like cement, steel and bricks etc. which may be required to be supplied to the contractors under terms of agreements, or for use direct on works which may be taken up departmentally;(vii)to get prepared all rough cost and detailed estimates for major works either in the Divisional Office through the Divisional Head Draftsman or the Assistant Engineer;(viii)to inspect each Sub-Divisional Office at least once a year and record his observations in the form of an inspection report, copy of which should also be sent to the Chief Engineer bringing out serious lapses, if any, in the working of the Sub-Division;(ix)to see that all machinery provided in the Division is well maintained and is made proper use of;(x)to check a suitable quantity of measurements recorded by the subordinate staff in respect of all major works before the same are finally paid for;(xi)to achieve co-ordination with the Executive Electrical Engineer of the Board and the Executive Engineer, Public Health of the Board for the proper and orderly execution of major works relating to buildings under his charge;(xii)to execute all buildings and roads works according to approved specifications and designs and within the provisions of sanctioned estimates;(xiii)to prepare and implement "Food for Work" Schemes wherever adopted;(xiv)to represent the Board and Committees in all arbitration proceedings in respect of the agreements executed by him, to prepare defence for all such cases and get the same approved by the Legal Cell of the Board before submission to the Arbitrator;(xv)if called upon to do so, to represent his Senior Officers in meetings at different levels;(xvi)[ - ] [See Legislative Supplement Part III dated 23rd June, 1989.];(xvii)to maintain and upkeep the buildings constructed out of the funds of the Board [*] [The words 'or the Committees' omitted vide Punjab Notification dated 10.4.2001.] [and to approve tenders or works as provided under rules] [See Legislative Supplement Part III dated 23rd June, 1989.](xviii)to accord technical sanction to detailed estimates upto an amount of one lakh rupees in each case;(xix)[ to ensure that the work of all field surveys, levelling, collection of field data, etc. required for the preparation of estimates for works is carried out by the Sectional Officer or the Assistant Engineer correctly and proper checks are exercised by different officers in the field and otherwise to ensure the accuracy of the date on which the estimates are based ; and [See Legislative Supplement Part III dated 23rd June, 1989.](xx)to take prompt action in cases of dereliction of duty by the officers working under him and where necessary to take immediate action against the defaulting staff and to send detailed report to his immediate superior officer where serious lapses come to light.]
