Section 5 in Bihar Secretariat Service Rules, 2010
5. Delegation of powers of Cadre controlling authority.
(1)Cadre controlling authority may delegate some of his powers to Commissioner-cum-Secretary / Principal Secretary / Secretary or Head of the departments by notification in gazette.(2)The member of the service of any grade shall remain under the operational control of the departments / offices in which they are posted and their retirement benefits, permanent / temporary advance from provident fund according to powers delegated by Finance Department from time-to-time, all leaves, L.T.C, reimbursement of medical expenditure, transport allowance etc. shall be sanctioned and payment will be made by that department / office.(3)Application submitted to respective Commission / office by member of any grade of service for appointment to any other post shall be forwarded by their operational controlling department / office. But only cadre controlling authority will be competent to relieve from the service after selection for appointment.
