Section 17 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
17. Powers & duties of the Member-Secretary Section 12(2).
- The Member-Secretary shall be subordinate to the chairman and shall subject to the control of the Chairman, have the following functions, powers and obligations, 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 the aforesaid papers only when so directed by the Chairman or by the Board.(3)The Member-Secretary shall make all arrangements for holdings meetings of the Board and meetings of the committees constituted by the Board.(4)All orders or instructions to be issued by the Board shall be under the signature of the Member-Secretary or of any other officer authorized in this behalf by the Chairman.(5)The Member-Secretary shall write the confidential reports of all officers or employees of the Board (except the personal staff of the Chairman) the maximum of whose pay, pay- scale exceeds Rs.1,100 and shall submit the same to the Chairman for further recording of remarks by him. The reports of all other officers or employees (except the personal staff of the Chairman) shall be initiated by such officers as are authorized for the purpose by the Chairman and submitted to the Member-Secretary for record of the Chairman shall be written by him. [Appeal against adverse remarks given by the Member Secretary to and officer or employee shall lie to the Chairman and where such remarks have been recorded by the Chairman the appeal there against shall lie to the Board] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.].(6)The Member-Secretary shall authorize sanction or pass all payments against allotments made or estimates sanctioned.(7)The Member-Secretary shall allow the annual increments of all officers or employees the maximum of whose pay-scales exceeds Rs 1,100. The annual increments of other employees of the Board shall be allowed by an officer and officers authorized in this behalf by the Member-Secretary :Provided that the increment of an officer or an employee shall be with held only with the approval of the Chairman.(8)The member-Secretary shall be entitled to call for the service of any officer or employee of the Board and files, papers and documents for study from any department of the Board and files, papers and documents for study from any department at any time, including checking of accounts, vouchers, bills and other records and stores pertaining to the Board or regional offices there under.(9)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 Chairman for his approval.(10)The Member-Secretary may undertake tours within India for carrying out the functions of the Board and for consultation with the Central Board with the prior approval of the Chairman, subject to such directions as the Government may issue from time to time.(11)The Member-Secretary may visit any country outside India with the prior approval of the Government.
