Section 3 in Housing Board, Haryana (Execution of Agreement) Rules, 1975
3. Delegation of powers to sanction contracts [Section 18].
- The powers of the Board to auction contracts may be delegated to the Chairman or any other officer subject to the following limits, namely :-(a)the maximum limit of twenty lakhs rupees for any contract where delegation of power is to the Chairman;(b)the maximum limit of ten lakhs rupees for any contract where delegation of power is to the Superintending Engineer;(c)the maximum limit of one lakh rupees where delegation of power is to an Executive Engineer; and(d)the maximum limit of ten thousand rupees for any contract where delegation of power is to an Assistant Engineer, and three thousand rupees for any contract where delegation of power is to an officiating Assistant Engineer.
