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State of Rajasthan - Act

Rajasthan River Basin and Water Resources Planning Authority Regulations, 2015

RAJASTHAN
India

Rajasthan River Basin and Water Resources Planning Authority Regulations, 2015

Rule RAJASTHAN-RIVER-BASIN-AND-WATER-RESOURCES-PLANNING-AUTHORITY-REGULATIONS-2015 of 2015

Published on 6 August 2015
Commenced on 6 August 2015
[This is the version of this document from 6 August 2015.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan River Basin and Water Resources Planning Authority Regulations, 2015Published vide Notification No. GSR 66, dated 6.8.2015GSR 66. - [In exercise of the powers conferred by Section 22 of the Rajasthan River Basin and Water Resources Planning Act, 2015 (Act No. 15 of 2015), the Authority hereby makes the following regulations, namely] [Substituted vide Notification. No. F. 13/PRB & WRPA/2015-2, dated. 21.8.2015 - Rajasthan Gazette, Extra ordinary, Part 4(C)(1), dated. 21.8.2015, pages 107 to 108, G.S.R. 71.]: -

1. Short title and commencement.

(1)These Regulations may be called the Rajasthan River Basin and Water Resources Planning Authority Regulations, 2015 (Regulation No. 1 of 2015).

(2)These Regulations shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these Regulations, unless the context otherwise requires: -

(a)[ "Act" means the Rajasthan River Basin & Water Resources Planning Act, 2015 (Act. No. 15 of 2015);] [Substituted vide Notification. No. F. 13/PRB & WRPA/2015-2, dated. 21.8.2015 - Rajasthan Gazette, Extra ordinary, Part 4(C)(1), dated. 21.8.2015, pages 107 to 108, G.S.R. 71.]

(b)"Authority" means the Rajasthan River Basin and Water Resources Planning Authority established under Section 5 of the Act;

(c)"Chairperson" means the Chairperson of the Authority;

(d)"Commissioner" means the Commissioner of the Authority;

(e)"Fund" means the fund of the Authority;

(f)"Member" means the member of the Authority.

(2)The words and expressions used, but not defined, in these rules shall have the same meaning respectively assigned to them in the Act.

3. Powers and duties of the Chairperson.

- Subject to ratification by the Authority in its next meeting, the Chairperson may, in case of exigency or where convening a meeting of the Authority may not be possible, exercise such powers of the Authority which are deemed necessary and proper.

4. Delegation of powers, and allocation and disposal of business.

(1)The Commissioner shall be the Chief Executive Officer of the Authority for all executive functions.

(2)The following cases shall be referred to the Authority for decision:

(a)Annual Financial Statement, demand for supplementary and additional budget and grants;

(b)Consideration of the annual audit report of the accounts of the Authority;

(c)Consideration of the Annual report required to be submitted to the State Government;

(d)Proposal relating to regulations to be made by the Authority under Section 22 of the Act including any proposals for amendment of such regulations;

(e)Administrative approval of the projects;

(f)Approval of the budget estimates;

(g)Delegation and modification in the financial power of the officers of the Authority;

(h)All decisions taken by Committees appointed by Authority shall be put up for perusal of the Authority;

(i)All important audit objections and inspection reports involving a loss or recovery above Rs. 5000/-, in which conduct of officials is involved and responsibility for lapses or losses is to be determined;

(j)Audit of Accounts conducted by Director, Local Fund Audit Department in pursuance to sub-Section 2 of Section 13 of the Act;

(k)Creation of any category of posts of officers and other staff in the Authority whether regular, experts, contractual and machine with man;

(l)Revision of pay and allowances of the staff of the authority;

(m)Any direction issued by the State Government to the Authority as mentioned under sub-Section 2 of Section 18.

(3)The following cases shall be referred to the Chairperson for decision:

(a)Subscription to depute National and International Associations subject to budget provisions;

(b)Appointment on deputation;

(c)Work distribution between members, officers and sections of the Authority;

(d)Appointment of experts;

(e)To sanction administrative approval and expenditure in connection with study tour, exposure visit etc. within the state, country or abroad;

(f)To sanction journeys of vehicles of the Authority anywhere in India as per Government circular;

(g)To assign the officers of the Authority any specified task approved by the Council or the Authority in the reputed National & International Institute dealing in Water Management disciplines;

(h)To entrust works of Authority to various Government Departments for execution;

(i)To engage consultants or consultancy organizations for works approved by the Authority;

(j)To approve participation of officers of the Authority to seminars or workshops organized in India by Government or its Undertakings related to Information Technology and Water and Land Management;

(k)To engage subject matter specialists;

(l)To engage persons on contract for services;

(m)To obtain membership of the reputed National & International Institutes dealing in Water Management discipline.

Note 1. - Where no specific item is provided in the delegation, such cases would be referred to the Chairperson who will exercise powers in respect of such items to the extent considered essential by him/her in the interest of the Authority subject to approval of the Authority.

2. The above powers which are related to financial expense shall be subject to availability of budget provisions.

(4)The following cases shall be referred to Commissioner for decision:

(a)Except as otherwise provided, all other- allied establishment matters in respect of officers and staff of the Authority;

(b)To sanction conveyance allowance;

(c)Granting or permitting an employee to receive honorarium;

(d)Re-appropriation of funds within the budget head as per the approval of the Finance Department in the Government;

(e)To take action to institute, conduct and defend any legal proceedings by or against the Authority;

(f)To sanction Travelling Allowance (TA) and Dearness Allowance (DA), as per the approval of the Finance Department in the Government, to visiting members and experts for meetings, courses, seminars and workshops organized by the Authority;

(g)To sanction expenditure for serving tea, coffee, snacks, lunch, including working lunch and dinner, to the participants in the courses, seminars, workshops and the meetings of the Authority;

(h)Purchase of equipment and furniture etc;

(i)Printing and publications of audio visual aids, advertisements, mass communication materials, newsletters and tele shows;

(j)To hire conveyance for the use of the Authority;

(k)All other matters delegated to Head of Department in General Financial and Accounts Rule (GF&AR);

(l)All matters delegated to Head of Department in Rajasthan Service Rules and other service rules, except matters related to Chief Engineer, Expert members and Experts which shall be referred to Chairperson for decision.

5. Constitution of Committees.

(1)The Authority may, for the purpose of securing efficient discharge of its functions under the Act, constitute one or more committees.

(2)Each committee shall consist of its Chairperson and such number of members as the Authority may determine in respect of each committee, and in absence of the Chairperson any member chosen by members present in the meeting shall chair the meeting of the Committee.

(3)The Committee may associate with it such persons who have special knowledge or practical experience in related field or such other persons whose assistance or advice the committee may require in discharge of its functions assigned to it by the Authority.

(4)The Committee may evolve its own procedure in regard to the transaction of business in its meetings.

(5)The non-official members of the Committee, shall be entitled to draw travelling allowance, daily allowance, sitting fee and local conveyance for attending the meeting in accordance with the rates prescribed by the State Government from time to time.

6. Meetings.

(1)The Authority shall ordinarily meet at least once in every three months.

(2)The Chairperson may, however, whenever he thinks fit, may call special meetings of the Authority.

(3)The Chairperson may call special meetings of the Authority on the request of one-third members of the Authority.

7. Agenda Notes.

- The agenda will be prepared and submitted by the vertical head the sections to the Commissioner which shall be approved by the Chairperson. No agenda shall be placed before the Authority without prior permission of the Chairperson. The Chairperson may however call any agenda directly for placing before the Authority.

8. Sub-Committee.

- The Authority may refer any matter to a sub-committee for consideration and report and take a decision after the receipt of such report. The subcommittee may consist of such members of the Authority, and such other persons as the Authority may nominate.

9. Decision by circulation.

- The Chairperson may, in consultation with the Commissioner obtain decision on the most urgent matters by circulation. In such cases the notes on matters requiring the decision of the Authority shall be circulated by the Commissioner to the members of the Authority. The opinion of majority shall be the decision of the Authority.

10. Operation of accounts.

- The accounts of the Authority with any bank shall be operated by the officer as authorized by the Chairperson.

11. Money to be invested.

- Any excess money shall be invested by the Authority as per the instructions, guidelines issued by the Finance Department in the Government.

12. Salary, Allowances and Service Conditions.

- The salary, allowances and other terms and conditions of service of the officers and employees of the Authority shall be as decided by the State Government from time to time.

13. Observance of regulations.

- The Commissioner shall ensure careful observance of the regulations and when he considers that there has been any material departure or deviation from them, shall personally bring the matter to the notice of the Chairperson through the Authority and corrective action would be taken by the competent authority.

14. Authentication of order etc.

- All orders and instruments of the Authority shall be authenticated by the Commissioner.

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State of Rajasthan - Act