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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(4) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(4)The period of sixty days mentioned in clause (b) of sub-section (1) of Section 49 of the Act, shall be reckoned from the date it is first received by one of the authorities mentioned in clause (2)]-AnnexureDelegation of Powers Under Sub-Rule (4) of Rule 7, Sub-Rule (6) of Rule 9 and Rule 12
Particulars of Powers Powers of Chairman Powers of Member-Secretary Powers of Board
(1) (2) (3) (4)
1. To countersign T.A. Bills and Medicalreimbursement Bills. Full powers for himself and for all other ClassII Officers and T.A. Bills of Non-Official members of the Board. Full powers in respect of Class III and Class IVemployees of the Board. Nil
2. To sanction journeys of Board's officers andemployees outside the State. Full powers. Nil Nil
3. To grant exemption from the rule limitingpayment of daily allowance lo halts on tour to 10 days in eachcase. Full powers up to 30 days. Nil Full powers beyond 30 days.
4. Power to sanction special pay not exceeding10% of the minimum pay of the additional post held. For a period not exceeding 12 months for allstaff. For a period not exceeding 6 months for classIII and Class IV staff. Full powers
5. (a) To sanction contingent expenditure Upto Rs. 20,000 for single item of non-recurringnature and Rs. 10,000 for item of recurring nature. Upto Rs. 5,000 for single item of nonrecurringnature and Rs. 1,000 for items of recurring nature. Full powers
5. (b) To make petty purchases from local marketwithout calling quotations etc. - The Member-Secretary may purchase any onearticle not exceeding two hundred rupees in value at a time incash from local market. No article of the value of which exceedstwo hundred rupees shall be purchased in cash by theMember-Secretary without the approval of the Chairman Nil
6. Purchase of stationery articles etc. Upto Rs. 5,000 per annum. Upto Rs. 2,000 per annum. Full powers
7. Purchase of Books and Journals. Upto Rs. 5,000 per annum. Upto Rs. 1,000 per annum. Full powers
8. Write-off Dead stocks Upto Rs. 5,000 per annum. Upto Rs. 2,000 per annum. Full powers.
9. Hiring of Building for show-rooms, garages,office, etc. Upto Rs. 1,000 per annum. Upto Rs. 500 per annum. Full powers.
10. To purchase furniture Upto Rs. 20,000 per annum Up to Rs. 5,000 per annum Full powers.
11. To approve estimates for civil works andpurchase of equipments. Upto Rs. 5,00,000 Upto Rs. 1,00,000 Full powers
12. To sanction expenditure on entertainment andother miscellaneous items in connection with the affairs of theBoard. Upto Rs. 500 at a time. Up to Rs. 100 at a time Full powers
13. Creation of posts of contingency paid staff. Full powers Nil Nil
14. Acceptance of Tenders Powers up to Rs. 5,00,000 Powers up to Rs. 1,00,000 Full powers
15 (a) Open tender and more than one validtenders. Do Do Full powers.
15 (b) A single Tender by acceptance ofcontracts by negotiations. Powers up to Rs. 2,00,000 Powers up to Rs. 1,00,000 Full powers
15 (c) Acceptance without calling tenders ofcontract due to emergency. Powers up to Rs. 50,000 Powers up to Rs. 10,000 Full powers
15 (d) Open tenders on the basis of lowestquotation. Powers up to Rs. 50,000 Powers up to Rs. 10,000 Full powers
15 (e) Open tenders where lowest quotations isnot to be accepted Powers up to Rs. 50,000 Powers up to Rs. 10,000 Full powers
16 Purchase of Survey Articles Powers up to Rs. 25,000 Powers up to Rs. 10,000 Full powers
17. Purchase of Laboratory equipment Powers up to Rs. 25,000 Powers up to Rs. 5,000 Full powers
18. Sanction of advertisement/Printing Charges. Up to Rs. 2,000 at a time Up to Rs. 500 at a time Full powers
19. To declare stores as surplus- unserviceableand to fix their reserve/resale price and to prescribe the modeof their disposal Powers up to Rs. 10,000 Powers up to Rs. 5,000 Full powers
20. Expenditure for emergency construction ofworks other than items of purchase Powers up to Rs. 50,000 Powers up to Rs. 10,000 Full powers
21. To sanction write off losses. -     Full powers
(a) Not due lo theft, fraud and negligence Up to Rs. 3,000 in each case Up to Rs. 500 in each case Full powers
(b) Due to fraud, theft, or negligence subject to enquiry. Up to Rs. 1,000 in each case Up to Rs. 100 in each case Full powers
22. Sanction of demurrage/ wharfage Powers up to Rs. 1,000 at a time. Powers up to Rs. 500 at a time Full powers
23 Investment of funds Full powers - -
24 Payment of advance to the employee      
(a) Motor Car/Motor Cycle/Cycles Full powers as per rules to Class I and Class IIemployees. Full powers as per rules to Class III and ClassIV employees.  
(b) House building Do Do -
(c) Travelling Allowance Do and also to nonofficial members of the Board. Do -
Administrative Powers
1 Powers to grant/withhold annual increments. Full powers in respect of Class I and Class IIOfficers Full powers in respect of Class III and Class IVEmployees Nil
2 Power to sanction crossing of efficiency bars. Do Do Nil
3 To sanction casual leave and special casualleave. Do Do Nil
4 To sanction all kinds of leave and study leavewithin India. Do Do Nil
5 Power to take disciplinary action in accordancewith classification, control and appeal rules Do Do Nil
6 Approval of Tour Programmes Do Do Nil
7 Writing of Confidential reports. Do Do Nil