Section 9 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
9. Powers and duties of the Member-Secretary.
- The Member-Secretary shall be subordinate to the Chairman and shall, subject to the control of Chairman, exercise the following powers, namely :-(1)The Member-Secretary shall have full powers in matters of promotion, confirmation, transfer and termination of services of Class III and Class IV employees of the Board :Provided such persons shall have the right of appeal against the orders of the Member-Secretary, to the Chairman in disciplinary action cases. Where the disciplinary action has been order by the Chairman, the appellate authority shall be the State Government in respect of Class I and Class II officers of the Board.(2)The Member-Secretary shall be in charge of all the confidential papers of the Board and shall be responsible for preserving them.(3)The Member-Secretary shall make all arrangements for holding meeting of the State Board and meetings of the committees constituted by the State Board.(4)All orders or instructions to be issued by the State Board shall be over the signature of the Member-Secretary or of any other officer authorised in this behalf by the Chairman.(5)The Member-Secretary shall authorise, sanction or pass all payments against allotment made or estimates sanctioned.(6)The Member-Secretary shall exercise other financial and administrative powers as detailed in annexure appended to these rules.(7)The Member-Secretary shall exercise such other Powers and perform such other functions as may be delegated to him from time to time cither by the Board or by the Chairman.
