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State of Rajasthan - Section

Section 6 in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975

6. Power & duties of the Chairman.

(1)The Chairman shall have over all control over the day-to-day activities of the Board.
(2)[ The Chairman may undertake tours within Rajasthan or outside Rajasthan within the territories of India for carrying out the functions of the Board.] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]
(3)Subject to rules, if any, made under sub-section (3) of section 12, the Chairman shall have full powers in matters of [appointment] [Inserted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.], promotion, confirmation, transfer and termination of services of the officers and employees of the Board.
(4)[ The Chairman shall have full powers in the matters of acceptance of tenders.] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]
(5)Subject to over-all sanctioned budget provisions, the Chairman shall have full powers to administratively approve and sanction all estimates.