| Sl. No. |
Power |
Extent |
| Financial Matters |
| (1) |
(2) |
(3) |
| 1 |
To sanction recurring and non-recurringexpenditure
|
Full powers within the budget provision. |
| 2 |
To sanction purchase of working stores,machinery and equipment.
|
Full powers within the budget provision. |
| 3 |
To sanction permanent advances or imprest. |
Full powers. |
| 4 |
To sanction all levies and taxes by Governmentor Local Bodies
|
Full powers. |
| 5 |
To sanction the renting of office accommodation. |
Full powers within the budget provision. |
| 6 |
To sanction expenditure for repairs andalterations to hired and requisitioned buildings.
|
Full powers within the budget provision. |
| 7 |
To sanction expenditure on all types of worksfor the buildings owned by the Bureau.
|
Full powers within the budget provision. |
| 8 |
To sanction expenditure for acquiring of landand building.
|
Full powers subject to approval of CentralGovernment.
|
| 9 |
To sanction expenditure for construction ofbuilding for new offices of the Bureau.
|
Full powers subject to approval of CentralGovernment.
|
| 10 |
To sanction advance of pay to an officer undertransfer.
|
Full powers. |
| 11 |
To sanction the purchase of office equipment. |
Full powers. |
| 12 |
To write off irrecoverable losses of stores, orof public money (including loss of stamps), etc,
|
Full powers of Head of Department as given in"Delegation of Financial Power Rules" of the Governmentof India as amended from time to time subject to report to theExecutive Committee.
|
| 13 |
To sanction tours and to counter-sign TA billsof employees.
|
Full powers. |
| 14 |
To allow travel by air to employees. |
Full powers in the case of non-entitledemployees.
|
| 15 |
To sanction expenditure on entertainment andrefreshments.
|
Full powers within the budget provision. |
| 16 |
To sanction expenditure on grants-in-aid forwelfare of employees.
|
Full powers within the budget provision. |
| 17 |
To sanction grants-in-aid for research andtesting.
|
Full powers within the budget provision. |
| 18 |
To sanction TA and DA to Governing Council andcommittee members as admissible under the regulations.
|
Full powers. |
| 19 |
To sanction TA/DA for foreign travel to expertand committee members for participation in InternationalStandardisation.
|
Full powers as per guidelines approved byExecutive Committee in case of expenditure being met fromBureau's own funds.
|
| 20 |
To sanction payment of honorarium/fee to outsideexperts for special service or advice.
|
Full powers. |
| 21 |
To sanction demurrage/wharfage charges. |
Full powers of Head of Department as given in"Delegation of Financial Power Rules" of the Governmentof India as amended from time to time subject to report to theExecutive Committee.
|
| 22 |
To sanction loans and advances to employees asper instructions issued by the Government of India as amendedfrom time to time.
|
Full powers. |
| Establishment and Administrative Matters |
| (1) |
(2) |
(3) |
| 23 |
To permit a permanentemployee to retain lien on a post under the Bureau:a) In case of employment in Central/StateGovernment Department, Public Sector Undertaking or autonomousbody.
|
Initially up to two years extendable by one moreyear in exceptional cases.
|
|
b) In case of deputation to developing countrieson Government basis.
|
Initially upto two years extendable by anotherthree years.
|
| 24 |
To transfer an employee. |
Full powers for Annual rotational transfer asper notified policy up to Scientist E and equivalent. Anysubsequent transfer during the year upto Scientist E andequivalent shall be with the approval of Central Government. TheScientists F & G and equivalent shall be transferred withapproval of Central Government.
|
| 25 |
To sanction, grant and to permit acceptance ofhonorarium.
|
Full powers as per instructions issued by theGovernment of India as amended from time to time.
|
| 26 |
To allow mileage allowance by a route other thanthe shortest.
|
Full powers, provided selection of the route isin Bureau's interest.
|
| 27 |
To decide the shortest of two or more routes. |
Full powers. |
| 28 |
To decide whether a particular absence isabsence on duty.
|
Full powers. |
| 29 |
To withhold pay and allowances in case ofabsence from duty without authorisation or grant of leave of anemployee.
|
Full powers of Head of Department as given in"Fundamental Rules and Supplementary Rules" of theGovernment of India as amended from time to time subject toreport to the Executive Committee.
|
| 30 |
To order destruction of records. |
Full powers. |
| 31 |
To order sale, by auction or otherwise ofunserviceable stores or perishable articles in the interest ofthe Bureau.
|
Full powers. |
| 32 |
To fill substantively all vacant posts upto therank of Scientist E and equivalent (This power includes the powerto appoint, to confirm and terminate.)
|
Full powers as per concerned regulations. |
| 33 |
To make officiating appointment. |
Full powers for posts upto Scientist E andequivalent upto six months. However, for the posts of Scientist F& G and equivalent, approval of Central Government shall beobtained. Further, for any officiating appointment beyond sixmonths, approval of Central Government shall be taken.
|
| 34 |
To allow an employee to count extraordinaryleave for increments.
|
Full powers as per instructions issued by theGovernment of India as amended from time to time.
|
| 35 |
To grant subsistence allowance to an employeeunder suspension.
|
Full powers. |
| 36 |
To sanction telephone installations. |
Full powers. |
| 37 |
To nominate delegations to internationalmeetings after consulting the concerned DivisionCouncil/Sectional Committee of the Bureau and other interestsconcerned with the subject matter under discussion.
|
Full powers within the budget provision. |
| 38 |
To decide the scope and extent of insurance ofBureau's property and sanction expenditure.
|
Full powers. |
| 39 |
To sponsor an employee for undergoing aspecialised course of training and to sanction expenditurethereon.
|
Full powers within the budget provision. |
| 40 |
To grant special pay to employees. |
Full powers as per instructions issued by theGovernment of India as amended from time to time.
|
| 41 |
To grant pre-mature increments to employees. |
Full powers as per instructions issued by theGovernment of India as amended from time to time.
|
| 42 |
To appoint officers as certification officersand furnish them with a certificate of appointment.
|
Full powers. |
| 43 |
To authorise an officer or officers toauthenticate orders and decisions of, and other instrumentsissued, by the Bureau.
|
Full powers. |
| 44 |
To exempt use of any name, mark or trade-markreferred to in section 26 of the Act from the operation thereofin accordance with the provisions of rule 36.
|
Full powers. |
| 45 |
To obtain from licensees any information andsamples of any material or substance used in relation to anyarticle or process.
|
Full powers. |
| 46 |
To appoint persons on contract or on tenurebasis to meet the exigencies of work
|
Full powers with prior approval of CentralGovernment.
|
| 47 |
To report or review or accept on annualperformance appraisal of Group A officers.
|
Full powers up to Scientist E and equivalent.However the report on annual performance appraisal of DeputyDirector General (Administration), Deputy Director General(Finance) and Activity Heads of Scientific Cadre shall be sent toadministrative ministry for review and acceptance. Therepresentation or appeal on annual performance appraisal reportwhere Director General is the reporting or reviewing or acceptingauthority shall be decided by the administrative ministry.
|
