Section 24 in The Goa Labour Welfare Fund Rules, 1990
24. Delegation of powers.
- The Board may delegate its powers and functions to the Secretary in relation to the following matters but subject to the conditions and limitations specified below, namely:-(1)Under sub-section (2) of section 33, subject to the provisions of any rules made in this behalf -(a)to sanction expenditure within the budget grants approved by the State Government;(b)to transfer funds among the following detailed heads of account, namely:-(i)community and social education centres;(ii)reading rooms at centres;(iii)libraries at centres;(iv)circulating libraries;(v)community necessities;(vi)games and sports;(vii)excursions, tours and holiday homes;(viii)entertainment and other forms of recreation;(ix)home industries;(x)subsidiary occupations for women and unemployed persons;(xi)remunerative employments.(c)to write off any loss when its value is not more than Rs. 250/-;(2)Under section 22(a)to appoint the necessary clerical and executive staff to carry out and supervise the activities financed from the Fund, on the posts the salary of which shall be [based on recommendations of Pay Commission as adopted and made applicable by the Government to its employees from time to time] [Substituted by the Amendment Rules, 2010.];(b)to exercise powers of administration and taking disciplinary action against such staff as stated below:-(i)power to transfer, sanction increment, fix pay, grant joining time, depute on foreign service, sanction leave, relax qualifications;(ii)powers of discharging a person -(a)on probation, during the period of such probation;(b)appointed otherwise than under contract to hold a temporary appointment, on the expiration of the period of that appointment or for any other reason;(c)engaged under contract, in accordance with the terms of his contract;(d)appointed otherwise than under a contract to hold a permanent appointment, on the abolition of that post or for any other reasons;(iii)powers of imposing any of the following penalties -(a)censure;(b)withholding of increments or promotion including stoppage at an efficiency bar;(c)reduction to lower post or time scale or to a lower stage in a time scale;(d)recovery from pay of the whole or part of any loss caused to the Board by negligence or breach of orders;(e)fine;(f)suspension;(g)removal from the service of the Board, which does not disqualify from future employment;(h)dismissal from the service of the Board which ordinarily disqualifies from future employment;(i)any other punishment with the approval of the Board:Provided that every member of such staff shall have a right to appeal to the Board against any order of reduction, dismissal or removal from service, fine of any other punishment.
