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State of Bihar - Section
Section 5 in Bihar State Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2005
5.
If any difficulty arises in giving effect to any of the provisions of these Regulations, the Commission may, by general or special order, do anything not being inconsistent with the provisions of the Act, which appears to it to be necessary or expedient for removing the difficulties.Appendix A| Sl. No. | Item of Expenditure | Monetary limit upto which expenditure can beincurred | |||
| Powers of the Chairman | Powers of the Head of the Department | Powers of the Head of the Office | Rules, orders, restrictions on which theexpenditure shall be incurred. | ||
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. Unspecified items of contingent expenditure | |||||
| (a) | Recurring | Full Powers | Rs. 10,000/- P.a in each case | Rs. 5,000/- P.a in each case | |
| (b) | Non- recurring | Full Powers | Rs. 50,000/- P.a in each case. | Rs. 10,000/- P.a in each case | |
| 2. Motor Vehicles | |||||
| (a) | Purchase of vehicles | Full Powers | Nil | Nil | |
| (b) | Maintenance upkeep and repairs | Full Powers | Full Powers | Rs. 7,500/- p.m. per vehicle. | |
| (c) | Condemnation of Vehicles | Full Powers | Full Powers | Nil | Subject to instructions issued by Government of Bihar. |
| 3. Office Equipments and Computers. | |||||
| (a) | Purchase of all office equipment including typewriters,electronic typewriters, intercom equipments, calculators,electronic Dictaphones. Copying machines, franking machinesfilling and indexing systems, Computers' accessories | Full Powers | Full Powers | Rs. 50,000/- P.a. | |
| (b) | Computers (including personal Computers) | Full Powers | Rs. 5 lakhs P.a. | Rs. 2 lakhs P.a. | |
| (c) | Maintenance of Computers of all kinds | Full Powers | Rs. 50,000/- p.a. | Rs. 20,000/- p.a. | |
| 4. Furniture and Fixtures. | |||||
| (a) | Setting up of the office | Full Powers | Full Powers | ||
| (b) | Purchase | Full Powers | Full Powers | ||
| (c) | Repair | Full Powers | Full Powers | ||
| (d) | Hire of office furniture, heater, coolers, | Full Powers | Full Powers | Rs. 20,000/- p.a. | |
| (e) | Purchase of Desert Cooler, Room Cooler, Air conditioner. | Full Powers | Full Powers | Rs. 20,000/- p.a. | |
| 5. Purchase of Stationery. | |||||
| (a) | Purchase of Stationery stores mentioned in the list underappendix 9 to compilation of the General Financial Rules, 1963 | Full Powers | Rs. 50,000/- p.a. | Rs. 5,000/- p.a. | |
| (b) | Local purchase of petty stationery stores | Full Powers | Rs. 2.5 lakhs P.a. | Rs. 5,000/- p.a. | |
| (c) | Local purchase of rubber stamps and office seals | Full Powers | Rs. 5,000/- p.a. | Rs. 2,000/- p.a. | |
| 6. Printing/Publication/Publicity | |||||
| (a) | Printing and Binding. | Full Powers | Rs. 1 lakh p.a. if the job is executed locally | Rs. 50,000/- p.a. if the job is executed locally. | |
| (b) | Publication | Full Powers | Full Powers | Rs. 25,000/- p.a. | |
| (c) | Payment of Publicity charges | Full Powers | Full powers subject to prescribed rates. | Nil | |
| 7. Telephone & Internet Charges. | |||||
| (a) | Sanction of residential telephones/internet connections withseparate telephone line in case of officers drawing salary in thescale equivalent to that of Dy. Secy. In the Government, of Indiaor above. | Full Powers | Full Powers | Nil | |
| (b) | Sanction of residential telephones/internet connections withseparate telephone line in case of officers drawing salary in thescale below to that of Dy. Secy, in the Government, of India | Full Power | Nil | Nil | |
| (c) | For entitled category of officers the reimbursement of callcharges will be limited to 1000 calls P.M. over the free callsallowed by BSNL for telephone line and similar number of callswould be allowed for internet telephone line as well as therental charges. | Full Powers including powers to sanction excess calls relatingto official duties | Full Powers including powers to sanction excess calls relatingto official duties | Full powers upto calls within sanctioned limit | In case the prescribed limit is exceeded for requirements ofofficial duties, the officer concerned shall furnish certificateto this effect. |
| (d) | Non- entitled officials limit restricted upto 600 calls p.m. | Full Power | Full Power | Full Power | |
| (e) | Reimbursement of entitled telephone charges (calls and rentalin case of private residence installed in the names of officersor their spouses. | Full Power | Full Power | ||
| 8. Rent. | |||||
| (i) Ordinary Office Accommodation | |||||
| (a) | Where the accommodation is entirely utilized for the office | Full Power | Full Power | Nil | |
| (b) | Where the accommodation is used partly as office and partly asresidence. | Full Power | Full Power | Nil | |
| (ii) | For residential and other purposes | Full Power | Full Power | Nil | |
| 9. Petty Works and Repairs | |||||
| (a) | Execution of petty works and special repairs to Governmentowned buildings, including sanitary fittings, water- supply andelectric installations in such buildings and repairs to suchinstallations | Full Power | Rs. 50,000/- p.m. per building if the work is executeddepartmentally. | ||
| (b) | Ordinary repairs to Government buildings. | Full Power | Full Power | - do- | |
| (c) | Repairs and alterations to hired and requisitioned buildings | Full Power | Full Power | Rs. 5,000/- p.a. non-recurring and Rs. 1,000/- recurring. | |
| 10. Miscellaneous Charges. | |||||
| (a) | Electric, Gas and Water charges | Full Power | Full Power | Full Power | |
| (b) | Municipal Rates and Taxes | Full Power | Full Power | Full Power | |
| (c) | Freight and demurrage/wharfage charge | Full Power | Full Power | Full Power | |
| 11. Legal Charges. | |||||
| (a) | Hiring of Legal consultants including Barristers, Advocates,Pleaders, Arbitrator and Umpires | Full Power | Full Power | Full Power | |
| (b) | Other Legal charges | Full Power | Full Power | Full Power | |
| (c) | Reimbursement of legal expenses incurred by Commissionemployees in cases relating to discharge of their officialduties. | Full Power | Full Power | Full Power | |
| 12. | Payment of Consultancy Charges. | Full Power | Full Power | Nil | |
| 13. | Staff paid from contingencies | Full Power | Full Power | Nil | |
| 14. | Honorarium | Full Power | Full Power | Nil | |
| 15. | Reimbursement of Medical Expenses | Full Powers including powers to grant relaxation fromprovisions of regulations framed by the commission in deservingcases. | Full Powers as per Bihar Government Medical Rules | Full Powers as per Bihar Government Medical Rules | The Bihar Government Medical Rules, to be followed tillframing of medical attendance regulations by the commission. |
| 16. | Conveyance Hire | Full Power | Rs. 20,000/- P.M. | Rs. 10,000/- P.M. | |
| 17. | Expenditure for refreshment for official meetings | Full Power | Rs. 25,000/- p.a. | Rs. 10,000/- p.a. | Subject to availability of budget. |
| 18. | Disposal of obsolete surplus or unserviceable stores | Full Power | Rs. 50,000/- at a time | Rs. 5,000/- at a time. | |
| 19. | Reappropriation of Fund | Full Powers | - | - |