Section 4 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
4. Powers and duties of Chairman, Section 7(7).
(1)The Chairman shall have overall control over the day-to-day activities of the Board.(2)The Chairman may undertake tours within India for carrying out of the functions of the Board and for consultation with the Central Board;Provided that he shall keep the Government informed of his tours and shall send an advance copy of his tour so that it reaches the Government atleast two days before the commencement of his tour. He shall obtain prior permission of the Government for visiting any place outside Haryana. Union Territories of Chandigarh and Delhi;Provided further that the Chairman may undertake tours within India to attend any meeting convened either by the Government of India or by the Central Board after giving intimation to the Government.(3)The Chairman may with the prior approval of the Government visit any country outside India.(4)The Chairman shall have full powers in the matters of appointment, promotion, confirmation, transfer and termination of service of the officers and employees of the Board, maximum stage of whose pay scale does not exceed Rs. 2000. For officers and employees where maximum stage of pay scale exceeds Rs. 2000 all such powers shall have vest in the Board.(5)In the matter of acceptance of the tenders for works, the Chairman shall have the same powers as are vested with the Engineer-in-Chief, P.W.D. (Public Health Branch), Haryana, from time to time subject to the concurrence of the Board.(6)For making purchases of all kinds of goods or obtaining supply of any materials or articles, the power of the Chairman shall be-(a)upto Rs. 500 for each item at a time, without calling tenders subject to the condition that the total amount of such purchases does not exceed Rs. 5,000 in a year;(b)upto Rs.20,000 at a time, after calling tenders; and(c)above Rs. 20,000 at a time after calling tenders subject to the approval of the Board.(7)Subject to overall sanctioned budget provision, the Chairman shall have the same powers to approve and sanction all estimates as are vested in or delegated to thee Engineer-in-Chief, Haryana, P.W.D. (Public Health Branch) from time to time. The Board shall have full powers to administratively approve and sanction all estimates subject to budget provision.
