Section 264 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
264. Administrative and Financial Power of the Secretary.
(1)The Secretary of Board may, without reference to the Board, sanction expenditure and contingencies, supplies and services and purchase of articles, refund for administering the fund subject to limits upto which he may be authorised to sanction expenditure on any single item from time to time by Board.(2)The Secretary may also exercise such other administrative and financial powers, other than those specified in sub-rule (1) above, as may be delegated to him from time to time by the Board.(3)The Board may from time to time delegate, subject to such conditions as it may deem fit, administrative and financial powers to any other officer under its control and supervision to the extent considered necessary for its efficient functioning.
