Section 30 in The Housing Board, Haryana (Regulations of Business), Regulations, 1980
30.
The Secretary shall be responsible for the careful observance of these regulations and when he considers that there has been any material departure or deviation from them, shall personally bring the matter to the notice of the Chief Administrator.First ScheduleThe following cases shall be referred to the Board for decision :-(1)Annual financial statement and demand for supplementary additional and excess grants.(2)Unbudgeted expenditure required to be expended by the Board.(3)Consideration of the annual audit report on the accounts of the Board.(4)Consideration of the annual report, required to be submitted to the State Government.(5)Proposal relating to regulations and bye-laws to be made by the Board under sections 74-75 of the Act including any proposal for amendment of such regulations and bye-laws.(6)Recommendations to the State Government regarding any draft rules or amendment thereto required to be made by the State Government under section 73 of the Act.(7)Any dispute arising between the Board and the State Government in respect of any direction given by the State Government.(8)Loans and borrowings, investment and reserves.(9)Sanction of project estimates.(10)Sanction of budget estimates.(11)Contribution to reputed national and international associations.(12)Delegation and modification in the financial powers of the officers of the Board.(13)All important audit objections and inspection reports etc. involving a loss/recovery of Rs. 1,000 and above, in which conduct of officers/officials involved and responsibility for lapses/losses is to be determined.(14)[ Direct recruitment to all the posts other than class (IV) post - powers of the Board shall be exercised by the Selection Committee consisting of Chairman, Chief Administrator and one or more Technical or Administrative Officer to be nominated by the Chairman.] [Substituted vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 page 119.](15)Proposals for the creation of posts.(16)Direct recruitment to the posts with a minimum of pay scales of above Rs. 500 per mensem (Powers of the Board shall be exercised by the Selection Committee constituted by the Board for the purpose).(17)Appointment of consulting Engineers.(18)Cases of pay fixation and advance increments in relations of rules.(19)Grant of advance from CPF in relaxation of rules.(20)Reimbursement of medical claims in relaxation of rules.The cases of the following categories relating to subordinate staff shall also be referred to the Board for orders :-(1)[ Appeals in establishment matters in respect of Class I and Class II employees, if impugned orders have been passed by the Chief Administrator.] [Substituted vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 Page 119.](2)Grant of special/additional, or personal pay/allowances for staff with a minimum of pay scales of above Rs. 300 per mensem.Second Schedule["A" The following cases shall be referred to the Chairman for decision :- [Substituted vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 Page 119.](i)Recruitment in respect of Class IV employees.(ii)Appeals in establishment matter in respect of Class III and Class IV employees if the impugned order has been passed by the Chief Administrator."B" The following cases shall be referred to the Chief Administrator for decision :-(i)Appointments on deputation and promotions.(ii)Posting and transfer of the officers and staff.(iii)Grant of honorarium for holding deal charge.(iv)Except as otherwise provided, all other allied establishment matters in respect of officers/staff of the Board.(v)Grant of leave where a substitute is to be appointed.(vi)All cases regarding disciplinary action against the employees of the Board.]Miscellaneous Cases(i)Banking arrangement.(ii)Grant of permission to perform journeys beyond sphere of duties by the officers and staff.(iii)To permit employees to travel on duty by air.Sanction of Loan/Advances(a)To declare that the possession of the conveyance by an employee of the Board is in the interest of the Board as per policy of the Board.(b)To sanction any other advance in accordance with the policy of Board.(c)To sanction conveyance allowance.(d)Granting or permitting an employee to receive honorarium.(e)Sanctioning the taking of work by an employee for which a fee is offered.(f)To sanction permanent advances for subordinate officers up to Rs. 2,000.(g)Re-appropriation of funds with the same budget head.(h)To institute, conduct and defend any legal proceedings, by or against Board or its officers in connection with the affairs of the Board.(i)To incur expenditure where there is no specific provision in the budget in emergency.Notes. - (i) In an emergency, the Chief Administrator may, if he considers it to be essential in the interest of the Board, exercise powers beyond the scope of these delegation subject to a report to the Board, for approval in the next meeting.(ii)Where not specifically provided in the delegations, the Chief Administrator will exercise powers in respect of such items to the extent considered essential by him in the interest of the Board subject to report in the Board for approval in the next meeting.Third Schedule
