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State of Jharkhand - Section

Section 703 in Bihar Education Code, 1961

703. Delegation of Power to the Secretary.

- The Secretary of the Board of Secondary Education is empowered:-
(i)To make appointments to all posts within or outside the grade service, the maximum pay of which is Rs. 140 or less, under his control.
(ii)To grant leave or extension of leave admissible under rules in respect of those whom he is competent to appoint provided that the officer on leave will return to duty on expiry of the leave. The period of leave in no case exceeds six months. He may also call for medical certificates if the leave is prayed for on medical grounds.
(iii)To make temporary arrangement in the leave vacancies on the allowances admissible under rules.
(iv)To purchase books and publications within the amount allotted for the purpose.
(v)To submit indents for forms and envelopes direct to Superintendent, Press and Forms, Gaya.
(vi)To submit indent for stationery to the Superintendent, Stationery Stores and Publication, Gulzarbagh, Patna, within sanctioned amount.
(vii)To sell or dispose of worn-out and obsolete machinery, tools, tents, furniture and apparatus up to a limit of Rs. 100 for each article by Public auction and proceeds deposited in the Treasury.
(viii)To suspend, impose punishment and to grant subsistence allowance to suspended officer, with the prior approval of the Director of Public Instruction, Bihar.
(G. O. no. 1461, dated the 17th April, 1961.)Section IIBihar Basic Education Board