172. Powers delegated to the Governing Bodies of Government Professional Colleges.
- The following powers are exercised by the Governing Bodies of Government Professional Colleges:-(1)To make appointments to the Lower Division of the Subordinate Educational Service.(D. of P. items 42 and 43; and G. O. no. 207-E-R., dated the 30th June 1921.)(2)To make appointments to all the posts outside the grades on Rs. 190 or less.(D. of P. items 42 and 43; and G.O. no. 207-E.R., dated the 30th June 1921.)(3)To grant leave, and extensions,of leave with powers to prefix or affix Sundays and gazetted holidays to such leave, provided that the officer on leave will on his return be under the administrative control of the Governing Body up to the extent admissible to subordinate officer drawing Rs. 190 or less and up to six months to all officers drawing Rs. 350 or less in the Upper Division of the Subordinate Educational Service, to make temporary arrangements on the allowance admissible under the rules in place of such officers other than those in Class II of the Bihar Educational Service and to require a medical certificate of fitness before return from leave in the case of such officers granted leave for reasons of health. Leave granted to all officers who are appointed by the Director must be notified to him for record and in the case of officers in the Upper Division of the Subordinate Educational Service for publication in the Gazette.(D. of P. item 44 and G. O. no. 207-E.R., dated the 30th June 1921, G O. no, 2324-F., dated the 7th March 1923 and G. O. no. 249-E. R., dated the 6th June 1928.)(4)To impose suspension and punishment other than degradation or dismissal in accordance with the rules in force in regard to all officers subordinate to them, drawing salaries of Rs. 350 or less in the Subordinate Educational Service and to make subsistence grants to suspended officers.(D. of P. item 46; G. O. no. 207-E. R., dated the 30th June 1921 and G O. no. 2324-F., dated the 7th March 1923.)(5)To withhold increments of pay in the case of the officers mentioned in clauses (1) and (2) of this article.(G. O. no. 2324-F., dated the 7th March 1923.)(6)To reduce the pay and allowances of Government servant in the cases where the Governing Body has the power to make on officiating appointment to the post concerned.(G. O. no. 2324-F., dated the 7th March 1923.)(7)To retain Government servants in service up to the age of 60 years in case where the filling of the appointment, if vacant, is within the competence of the Governing Body.(G.O. no. 2324-F., dated the 7th March 1923 and Government circular no 2411-A., dated the 29th June 1938.)(8)To vary the details (namely, the rates of pay of particular posts, the number of hands employed, and the period of employment) of the appointment of any temporary establishment employed under them, whatever be the period of their employment, subject to the following conditions :-(a)that the cost of temporary establishment shall not be raised beyond the total amount sanctioned for the establishment by the authority which sanctioned its employment;(b)that where the authority which sanctioned the employment of the temporary establishment is the State Government, the pay of no post shall be raised beyond the limit of minimum of the prescribed scale thereof without the special sanction of the State Government; and that in other cases, the pay of no post shall be raised beyond the limit of sanction enjoyed by the authority which sanctioned the employment of the temporary establishment.(Government Resolution no. 9634-F., dated the 24th July 1915.)(9)To sell or dispose of worn-out or obsolete machinery, tools rent, furniture and apparatus up to a limit of Rs. 200 for each article the sale being public and proceeds being deposited in the treasury.(D. of P. item no. 74)(10)To sanction expenditure up to a limit of Rs, 250 on petty construction and repairs.(D. of P. item no. 55.)(11)To transfer savings up to a limit of Rs. 200 from one item of non-contract contingent charges to another included within the same primary unit of appropriation, provided that-(a)no re-appropriation shall be made to either of the following secondary units-(i)Purchase of books and periodicals including library charges.(ii)Purchase of apparatus and instruments,(b)no re-appropriation shall be made from or to the head "prizes, grants to athletic clubs and common rooms charges.(D. of P. item no 57. The Governing Body now exercise this power on behalf of the Director, to whom it was delegated by Government in letter no. 946-E., dated the 9th February 1927.)
