Section 3 in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
3. Powers and duties of officers of the Engineering Wing.
- Sectional Officers (Civil) shall be incharge of all works falling in the jurisdictional area of [a section of a Sub-Division of the Board as may be ordered by the Superintending Engineer] [See Legislative Supplement Part III dated 23rd June, 1989.] irrespective of the fact whether such works are financed by the Board or the Committees themselves. The principal functions of a Sectional Officer shall be -(i)to prepare requisitions, plans and estimates of all minor works including special repairs, additions and alterations and submit the same to the Assistant Engineer;(ii)to give Nishans for all works to be done in his Sections;(iii)to carry out all survey and levelling work;(iv)to supervise the execution of all buildings and roads works and repairs in his section through Contractors or departmental labour, and to ensure that the same are executed according to plans and specifications;(v)to maintain a register of progress and instructions in case of major works and to present the same to Inspecting Engineering Officers of the Board whenever called for;(vi)to arrange and employ labour within sanctioned rates in case of departmental execution of works and ensure timely payment to all such labour;(vii)to maintain accounts of all Stock and Tools and Plants in his charge, and also to maintain register of materials at sites of works;(viii)to take measurements of all works executed in his section and to assist the Assistant Engineer and the Executive Engineer in doing check measurements and also to take timely measurements of all items which are to get concealed;(ix)to prepare running bills of all works and final bills of works upto one lakh rupees for submission to the Assistant Engineer along with measurement books, and also to record measurements of steel reinforcement whenever called for to do so.(x)to supervise labour employed on daily basis and to submit labour reports to the Assistant Engineer daily;(xi)to prepare, maintain and submit in time Muster Rolls of work-charged establishment, if any, under him, and to arrange timely payment of their wages;(xii)to check each half-year, all the stores in his charge and to prepare half-yearly stock returns showing closing balances; and also to prepare and submit a yearly return of all Tools and Plants and articles in his charge to the Assistant Engineer;(xiii)to keep the Measurement Books, Muster Rolls and other relevant documents issued to him in safe custody;(2)Assistant Engineer shall be incharge of a Sub-Division Office and will have jurisdiction over all works falling within the area of four or more sections as may be ordered by the Chief Engineer from time to time. He shall be an Assistant to the Executive Engineer and shall be responsible to him for the management and execution of all works falling within his Sub-Division. His main functions and responsibilities shall be :-(i)to check at site and examine Nishans, survey plans and rough cost estimates prepared by the Sectional Officer, before submission to the Executive engineer;(ii)to arrange and supervise the actual execution of all works in the Sub-Division in accordance with the sanctioned estimates, specifications, drawings and financial provisions;(iii)to check the foundations personally in case of important buildings, bridges and culverts etc. to ensure the soundness and to record the measurements thereof, and also to check and record the measurements of all other underground items of works, before the same are concealed;(iv)to maintain all initial accounts of expenditure on works in his charge to see that there is no excess over the sanctioned estimates and submit the same to the Executive Engineer every month;(v)to take measurements of all important items of works such as foundations and steel reinforcement, and to check and measure all works measurements which are recorded by the Sectional Officer. For the preparation of final bills of Originally Works, he shall either record the measurements personally or exercise hundred per cent check if the measurements are recorded by the Sectional Officers;(vi)to check the Muster Rolls of labour employed and make payment to them personally in case of works under execution through departmental labour, and further to ensure that the progress achieved is commensurate with the expenditure incurred on labour and the same is within the sanctioned provisions. He shall also exercise occasional check over the labour;(vii)to keep a vigilant control over expenditure and report progress of work to the Executive Engineer every month and also to report such progress to the higher authorities, if so desired;(viii)to check all stores in his Sub-Division twice a year and the Tools and Plant articles once a year and to record a certificate of this check on the relevant document or register;(ix)to exercise proper care for the safe custody and appropriate use of funds of the Board or Committees as the case may be, which may be with him or his subordinates in the form of Imprest, and render account of the same to his Executive Engineer every month.(3)Executive Engineer (Civil), shall be incharge of the Divisional Office and all works falling within the jurisdictional area of [Committees of two or more divisions] [See Legislative Supplement Part III dated 23rd June, 1989.] as may be ordered by the Chief Engineer from time to time. His main functions and responsibilities shall be :-(i)to maintain detailed accounts of all works under execution in his Division and Contractor's Ledgers as per system in vogue in the Punjab Public Works Department, Buildings and Roads Branch, irrespective of the fact whether the works are financed by the Board or by any of the Committees;(ii)to get monthly account of all expenditure incurred, prepared by the Divisional Accountant and to submit the same to the Accounts Officer, normally by the tenth of the next month;(iii)to invite tenders for all major works and to execute agreements with the tenderers whose tenders are accepted by the Chief Engineer;Explanation. - Where all the components of a building work such as Civil, Public Health and Electrical are allotted to the same contractor, the agreement shall be executed and operated upon by him.(iv)to exercise a [frequent inspection or check] [See Legislative Supplement Part III dated 23rd June, 1989.] of all works under execution in his Division and to ensure that all works are executed according to approved specifications, designs and within the sanctioned financial provisions;(v)to ensure timely payment to all Contractors, work-charged staff and labour engaged on daily wages basis;(vi)to arrange adequate supplies of all building materials like cement, steel and bricks etc. which may be required to be supplied to the contractors under terms of agreements, or for use direct on works which may be taken up departmentally;(vii)to get prepared all rough cost and detailed estimates for major works either in the Divisional Office through the Divisional Head Draftsman or the Assistant Engineer;(viii)to inspect each Sub-Divisional Office at least once a year and record his observations in the form of an inspection report, copy of which should also be sent to the Chief Engineer bringing out serious lapses, if any, in the working of the Sub-Division;(ix)to see that all machinery provided in the Division is well maintained and is made proper use of;(x)to check a suitable quantity of measurements recorded by the subordinate staff in respect of all major works before the same are finally paid for;(xi)to achieve co-ordination with the Executive Electrical Engineer of the Board and the Executive Engineer, Public Health of the Board for the proper and orderly execution of major works relating to buildings under his charge;(xii)to execute all buildings and roads works according to approved specifications and designs and within the provisions of sanctioned estimates;(xiii)to prepare and implement "Food for Work" Schemes wherever adopted;(xiv)to represent the Board and Committees in all arbitration proceedings in respect of the agreements executed by him, to prepare defence for all such cases and get the same approved by the Legal Cell of the Board before submission to the Arbitrator;(xv)if called upon to do so, to represent his Senior Officers in meetings at different levels;(xvi)[ - ] [See Legislative Supplement Part III dated 23rd June, 1989.];(xvii)to maintain and upkeep the buildings constructed out of the funds of the Board [*] [The words 'or the Committees' omitted vide Punjab Notification dated 10.4.2001.] [and to approve tenders or works as provided under rules] [See Legislative Supplement Part III dated 23rd June, 1989.](xviii)to accord technical sanction to detailed estimates upto an amount of one lakh rupees in each case;(xix)[ to ensure that the work of all field surveys, levelling, collection of field data, etc. required for the preparation of estimates for works is carried out by the Sectional Officer or the Assistant Engineer correctly and proper checks are exercised by different officers in the field and otherwise to ensure the accuracy of the date on which the estimates are based ; and [See Legislative Supplement Part III dated 23rd June, 1989.](xx)to take prompt action in cases of dereliction of duty by the officers working under him and where necessary to take immediate action against the defaulting staff and to send detailed report to his immediate superior officer where serious lapses come to light.](4)Executive Engineer (Public Health), shall be incharge of the execution of all water supply and sewerage schemes and public health part of all building works, original as well as maintenance, and will be responsible to the [Superintending Engineer] [See Legislative Supplement Part III dated 23rd June, 1989.] for the proper designing and execution of all such works according to approved designs, specifications and within the sanctioned [financial provisions.] [Substituted for the words 'financial provisions; irrespective of the fact whether such works are financed by the Board or by the Committees.' vide Punjab Notification dated 10.4.2001.']Note. - The powers and duties of the Executive Engineer, Public Health, Assistant Engineer and Sectional Officer, Public Health will be analogous to those of Executive Engineer (Civil), Assistant Engineer (Civil) and Sectional Officer (Civil) respectively, in respect of the execution of work assigned to them.(5)The Executive Engineer (Electrical), shall be incharge of all street lighting works in Mandis and internal and external electrification of all building works including maintenance thereof, and will be responsible to the [Superintending Engineer] [See Legislative Supplement Part III dated 23rd June, 1989.] for the proper execution of all such works according to approved designs, specifications and within the sanctioned financial provisions, irrespective of the fact whether such works are financed by the Board or by the Committees.Note. - The powers and duties of the Executive Engineer, Electrical, Assistant Engineer, Electrical and the Sectional Officer, Electrical will be analogous to those of Executive Engineer (Civil), Assistant Engineer (Civil) and Sectional Officer (Civil) respectively, in respect of the execution of work assigned to them.(6)Horticulture and Landscaping Officer shall do all landscaping work in Mandis and will also be responsible for the maintenance of all horticultural works. He will be under the control of the [Superintending Engineer] [See Legislative Supplement Part III dated 23rd June, 1989.] and will be responsible to him for the proper execution of all above mentioned works according to sanctioned financial provisions.(6A)[ The Superintending Engineer shall be responsible to the Chief Engineer for the Administrative and general professional control of all the works under the charge of the officers of the Engineering Wing within his jurisdiction. His main functions and responsibilities shall be] [Added vide Legislative Supplement Part III dated 23rd June, 1989.] :-(i)to inspect various works within his jurisdiction to satisfy himself that the system of management prevailing is efficient and economical and that the works are being executed in a methodical manner and in accordance with the required specifications and the desired standards;(ii)to issue, from time to time, such instructions and orders for the guidance of the officers subordinate to him as well enable them to eliminate faults and short-comings found in their working and to discharge their duties in accordance with the requirements of the job;(iii)subject to the control of the Chief Engineer, to exercise powers of according technical sanctions to the detailed estimates and of approving tenders of works as indicated in these rules;(iv)to examine the register of works so as to keep a vigilant watch over the rates of works and where he considers it necessary to direct the Executive Engineer to report to him monthly or at longer intervals on a works slip Punjab Public Works Accounts form No. 38, the total expenditure to-date under each sub-head of a work compared with the sanctioned estimate;(v)to investigate excesses over sub-heads with a view to decide whether or not a revised estimate will be required for the work and when a revised estimate is required to see that it is submitted to the sanctioning authority in due time;(vi)to see that no delay is allowed to occur in the submission of completion reports or completion statements wherever necessary;(vii)to examine the conditions of surveying and mathematical instruments and also the items of machinery, plant and equipment and to take suitable steps and issue necessary instructions to ensure that all these items are kept in good working conditions and are put to optimum use;(viii)to see that different articles in stock are duly verified according to the rules laid down and that there is no accumulation of stock of any item in a Division beyond its requirements;(ix)to proceed to any place in his jurisdiction and to report on any important design or work or any serious accident or threatened danger connected with the works within his charge;(x)to see that the authorised system of accounts is maintained;(xi)to inspect each Divisional Office in his jurisdiction at least once in a year to examine initial accounts, accounts of stocks, tools and plants and stock manufacture, registers of works and other divisional books, mode of preparation of estimates, contract agreements, contractor's accounts, system of recording plans and papers and office work generally and to review the position of the divisional accounts with the Executive Engineer concerned;(xii)to ensure that all periodical reports and returns due for submission to the Chief Engineer are sent in time; and(xiii)to call a meeting of the representatives of the contractors and Labour Co-operative Societies working in particular Division, at the Divisional Headquarters once in every six months for ascertaining up-to-date position of running and final bills of the contractors and Societies and to ensure clearance of such bills.
