Section 14 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
14. Powers and duties of the Member-Secretary.
- The Member-Secretary shall be subordinate to the Chairman and shall, subject to the control of Chairman, exercise the powers and perform the duties as mentioned below:(1)The Member-Secretary may undertake tours within India for the performance of duties entrusted to him by the Board; provided that he shall keep the Chairman informed of his tours and obtain the previous permission for his tours outside the State.(2)The Member-Secretary shall be in-charge of all the confidential papers of the Board and shall be responsible for preventing them.(3)The Member-Secretary shall produce such papers whenever so directed by the Chairman or by the Board.(4)The Member-Secretary shall make available to any member of the Board, for his perusal, any record of the Board.(5)The Member-Secretary shall be paid entitled to call for the service of any officer or employee of the Board and files, papers and documents from any department of the Board at any time including accounts, vouchers, bills and other records and stores pertaining, to the Board or officers thereunder.(6)The Member-Secretary may withhold any payment; provided that as soon as may be after such withholding of payment the matter shall be placed before the Board for its approval.(7)The Member-Secretary shall make all arrangements for holding meetings of the Board and meetings of the committees constituted by the Board.(8)All order or instructions to be issued by the Board shall be over the signature of the Member-Secretary or of any other officer authorised in this behalf by the Chairman.(9)The Member-Secretary shall authorise, sanction or pass and make all payments against estimates sanctioned within the allocations made for such purposes in the budget of the Board.(10)The Member-Secretary shall write and maintain confidential reports of all subordinate officers of the Board and shall get those countersigned by the Chairman.(11)The Member-Secretary shall sanction the annual increments of the officers of the Board subordinate to him.(12)The Member-Secretary shall have full powers for according technical sanction to all estimates.(13)The Member-Secretary shall have power to execute contracts, deeds, or instruments and assurances of property and in particular (a) all service agreements; (b) security bonds; (c) conveyance, lease of houses, land/other immovable property; and (d) assurances required by law or otherwise.(14)Subject to approval of the Board, the Member-Secretary shall have power to engage legal advisers, advocates and attorneys for protecting or assisting the business of the Board on terms and conditions to be approved by the Board.(15)The Member-Secretary shall have power to make and give receipts, release and other discharge for claims and demands on the Board.(16)The Member-Secretary shall have power to sanction advertisement charges up to Rs. 2,000 (Rupees two thousand) only in each case subject to a limit of Rs. 5,000 (Rupees five thousand) only per year.(17)The Member-Secretary shall have power to hire private building on rent; provided that in case of hiring buildings having a rental charge exceeding Rs. 1,000 (Rupees one thousand) only per month, the approval of the Board shall be obtained.(18)The Member-Secretary shall have power to sanction purchase of books and periodicals subject to a monetary limit of Rs. 5,000 (Rupees five thousand) only per annum.(19)The Member-Secretary shall have power to purchase office furniture and equipments subject to a maximum of Rs. 20,000 (Rupees twenty thousand) only at a time up to a total limit of Rs. 50,000 (Rupees fifty thousand) only per annum.(20)The Member-Secretary shall have power to purchase scientific and engineering equipments to a maximum of Rs. 50,000 (Rupees fifty thousand) only at a time up a total limit of Rs. 2,00,000 (Rupees two lakhs) only per annum.(21)The Member-Secretary shall have power to purchase materials and equipments for execution of construction works up to the limits of the allotments made from time to time.(22)The Member-Secretary shall have power to sanction installations of telephones in the offices of the Board.(23)(i)In respect of contracts to be let out by the Board, the Member-Secretary shall have power up to a financial limit of Rs. 2 lakhs (Rupees two lakhs) only.(ii)In respect of works and supplies the Member-Secretary shall have power to accept quotation/tender up to Rs. 2,00,000 (Rupees two lakhs) only at a time.
