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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(1) in Bihar School Examination Board Act, 2019

(1)The financial and administrative powers of the Board, Chairman, Secretary, HoDs and In-charge of Regional offices shall be redefined as follows: -
Name of Authority Financial Powers Administrative Powers
Leave Disciplinarily matters
Board Above Rs. 25 lakhs -- Shall be the appellate authority against the order passed by theChairman
Chairman More than Rs. 20 lakhs and up to Rs. 25 lakhs Sanctioning Authority of grant of leave to the Vice-Chairman ofthe Board. (i) Shall be the appointing and disciplinary authority of allemployees above the level of Office Attendant;(ii) Shall be the appellate authority against the order passed bythe Secretary.
Vice- Chairman More than Rs. 10 lakhs and up to Rs. 20 lakhs Sanctioning Authority of grant of leave to the Secretary of theBoard. --
Secretary Up to Rs.10 lakhs (i) Sanctioning Authority of leave of the HoDs of the Board.(ii) Sanctioning Authority of leave (except Casual/ Restricted/Compensatory Leave)of all officers and staff. Shall be the appointing and disciplinary authority of the levelof employees of Office Attendant.
HoDs Up to Rs. 01 lakh Sanctioning Authority of Casual/ Restricted/Compensatory Leavesto the officers and staff of their wing as per Rules. Suspension of officers and staff up to level of Section Officerin their wing, as per Rules and recommending departmentalproceedings against officers and employees in their wing;
In charge of Regional offices Up to Rs. 0.75 lakh Sanction of casual leaves of officers and staff posted in theregional offices. -
Note. - (1) The Chairman shall have overall control and supervision over all HoDs and wings. The order of suspension and/or imposition of penalties passed by the Secretary and respective HoDs may be reviewed and modified by the Chairman. The above mentioned financial and administrative power of Vice-Chairman, Secretary and HoDs may be subjected to modifications by the Chairman.