Section 27 in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
27. Delegation of Powers or Function.
- The Government may delegate any or all the powers conferred upon it by the rules in this Division to any officer under its control, subject to such conditions as it may deem fit to impose.Government Instructions:(i)Powers under SR 317-B-21 delegated to AEM/EMDirector of Estates, hereby direct that the powers of the Director of Estates under Supplementary Rule 317-B-21 shall be exercisable also by the Estate Manager or the Assistant Estate Manager, Bombay, Calcutta, Nagpur, Faridabad and further direct that in the above mentioned order, for the entry "Supplementary Rule 317-B-21 except the power to determine the enhanced rent under sub-rule (3) of the rule" against item(s) the entry "Supplementary Rule 317-B-21" shall be substituted.[DE OM NO.22013 (18)/70-Pol.II, dated 21.7.1970](ii)Allotment of General Pool residential accommodation request for reconsideration: delegation of powerIn partial modification of the O.M. of even number dated 1.10.90, it has been decided that the request for reconsideration of allotment of General Pool accommodation can also be decided with the approval of the Deputy Director concerned.[DE OM No.12035 (19)/90-Pol.II, dated 23.5.1991](iii)Delegation of power to Superintending Engineer (Civil), CPWDThe powers of Director of Estates under SR 317-B-21(6) shall be exercised by the Superintending Engineer (Civil), CPWD in whose jurisdiction the residential accommodation is situated at Regional stations outside Delhi except Faridabad. The aggrieved allottee on which any penalty has been imposed due to subletting of Government accommodation may within 60 days of the receipt of the orders file a representation/appeal to the SE, CPWD concerned.(DE OM No.12032/2/83-Pol.II dated 6.1.1998)Organisational History of Directorate of Estates
