Section 5 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
5. Powers and duties of the Chairman Section 64 (2) (g).
(1)The Chairman shall have overall control over the day-to-day activities [and functions] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] of the Board.(2)(i)The Chairman may undertake tours within Haryana State and any Union Territory/State within India for carrying out the functions of the Board and for consolation with the Central Board:Provided that he shall keep the Government informed of his tours and as far as possible send an advance copy of his tour so that it reaches [Secretary to Government Haryana, Environment Department,] [Substituted vide Notification No. G.S.R. 1/C.A.6/74/S.64/88, the 1st January, 1988.] at least two days before the commencement of his tour. Prior permission of the Government shall also be necessary for visiting any place outside Haryana, Union Territory, Chandigarh and Delhi :Provided further that the Chairman may undertake tours within India to attend any meetings convened either by Government of India or by Chairman, Central Board for the Prevention and control of Water Pollution, after giving intimation to the State Government. No prior approval from the Government will be necessary in such cases.(ii)The Chairman may, with the prior approval of the Government visit any country outside India.(3)Subject to rules, if any, made under sub-section (3)of section 12,the Chairman shall have full powers in the matters of appointment, promotion, confirmation, transfer and termination of services of the officers and employees of the Board, except in the case of the officers and employees the maximum stage of whose pay-scale exceeds [Rs.2,600/-] [Substituted vide Notification No. G.S.R. 30/C.A.6/74/S.64/68, the 25th March, 1988.]. For officers whose maximum stage of pay-scale exceeds [Rs.2,600/-] [Substituted vide Notification No. G.S.R. 30/C.A.6/74/S.64/68, the 25th March, 1988] all such powers shall vest in the Board.(4)(i)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.(ii)For making purchases of all kinds of goods or obtaining supply of any materials or articles, the powers of the Chairman will be as follows: -(a)up to 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 per item in a year;(b)upto Rs. 20,000 at a time after calling tenders;(c)above Rs. 20,000 at a time after calling tenders subject to the approval of the Board.(5)Subject to over all sanctioned budget provision, the Chairman shall have the same powers to administratively approve and sanction all estimates as are delegated by the Government to the 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.
