Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Bihar - Act

Bihar State Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2005

BIHAR
India

Bihar State Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2005

Rule BIHAR-STATE-ELECTRICITY-REGULATORY-COMMISSION-DELEGATION-OF-FINANCIAL-POWERS-REGULATIONS-2005 of 2005

  • Published on 8 July 2005
  • Commenced on 8 July 2005
  • [This is the version of this document from 8 July 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
Bihar State Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2005Published vide Notification No. 1, dated 8th July, 2005, published in Bihar Gazette (Extraordinary) No. 405, dated 27.7.2005Notification No.1, the 8th July, 2005. - In exercise of powers conferred by Section 181(1) of Electricity Act, 2003 and all powers enabling in this behalf, Bihar State Electricity Regulatory Commission makes the following Regulations to carry out the function of the Commission regarding financial powers to the various authorities responsible for exercising the financial powers in connection with affairs of the Commission.

1. Short title and commencement.

- These Regulations shall be called Bihar State Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2005. They shall be deemed to be in force with effect from 8th July, 2005.

2. Definitions.

- In these Regulations the words used shall have the following meanings:
(i)Government shall mean Government of Bihar.
(ii)Commission shall mean Bihar State Electricity Regulatory Commission.
(iii)Chairman shall mean Chairman of Bihar State Electricity Regulatory Commission.
(iv)Act shall mean the E.R.C. Act 1998 and now Electricity Act, 2003 and shall include any statutory amendment, modification and re-enactment thereof.
(v)Words or expressions occurring in these regulations and not defined herein but defined in the Act shall bear the same meaning as in the Act.
(vi)Secretary shall mean Secretary for Bihar State Electricity Regulatory Commission or any other officer of the Commission authorized by the Chairperson to discharge the responsibilities of the Secretary in his/her absence for a limited period.
(vii)Head of the office shall mean Secretary of the Commission or any other officer of the Commission to whom such financial powers may be delegated by the Chairman.
(viii)Head of the department shall mean Member (Administration & Legal) of the Commission or any other officer to whom such powers may be delegated by the Chairman.

3.

All financial expenditures relating to the affairs of the commission shall be made in accordance with the delegation of financial powers mentioned in Appendix A to these Regulations.

4.

The Commission shall have powers to make suitable amendments to these Regulations from time to time in accordance with requirements of the functioning of the Commission. The Secretary of the Commission shall also have the authority to issue directives from time to time in order to ensure smooth implementation of these Regulations.

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 - -