Section 4(2) in Rajasthan River Basin and Water Resources Planning Authority Regulations, 2015
(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.
