Section 21 in Rajasthan Real Estate (Regulation and Development) Rules, 2017
21. Administrative powers of the Chairperson of the Authority.
- The administrative powers of the Chairperson of the Authority shall include making decisions, subject to prevailing service rules applicable on the State Government employee pertaining to staff and officers, budget provisions and general directions of the State Government, with regard to the following:(a)all matters pertaining to creation and abolition of posts with the previous sanction of the Finance Department;(b)all matters pertaining to appointments, promotions and confirmation for all posts;(c)acceptance of resignation of a Member, officer or employee of the Authorty;(d)officiating arrangement against sanctioned posts;(e)authorisation for tours to be undertaken by any Member, officer or employee within India and allowance to be granted for the same;(f)all matters in relation to reimbursement of medical claims;(g)all matters in relation to grant or rejection of leaves to Members, Staff and Officers(h)permission for hiring of vehicles, with the previous sanction of the Finance Department, for official use;(i)nominations for attending seminars, conferences and training courses in India;(j)permission for invitation of guests to carry out training course;(k)all matters pertaining to staff welfare expenses;(l)sanction scrapping or write-off of capital assets which due to normal wear and tear have become unserviceable or are considered beyond economical repairs;(m)all matters relating to disciplinary action against any officer or employee; and(n)any other powers that may be required for the efficient functioning of the Authority and enforcement of the provisions of the Act and these rules.
