Section 22 in The Bihar State Housing Board Act, 1982
22. Control and delegation by Managing Director.
(1)The Managing Director shall exercise supervision and control over the acts and proceedings of all officers and employees of the Board, and, subject to the foregoing Sections and subject also to such control and revision as may be prescribed, shall decide all questions relating to the service of the said officers end employees and their salaries, allowances, benefits and privileges.(2)The Managing Director may, by general or special order in writing delegate to any officer of the Board, any of his powers, duties or functions under this Act, or any rules or Regulations made thereunder, except those under Sections 11, 90 and 93:Provided that-(a)the Managing Director shall not delegate his powers under Sections 24 and 65 to incur expenditure and to approve estimates for any single work or scheme, the value of which exceeds fifty thousand rupees;(b)the Managing Director shall not delegate his power under Section 16 to make appointments on posts the maximum monthly pay-scale of which exceeds three hundred seventy-five rupees; and(c)the Managing Director with the prior approval of the Board may delegate any of his powers, duties and functions under Section 18.(3)The exercise of discharge by any officer of any powers, duties or functions delegated to him under sub-sections (2) shall be subject to such restrictions and limitations as may be imposed by the Managing Director and shall also be subject to his control and revision.(4)Against any order of the nature, referred to in sub-section (2) of Section 18 passed by Officer to whom the Managing Director's powers in that behalf has been delegated, an appeal shall lie to the Board, and if the Managing Director has himself revised the order of such officer, an appeal shall lie to the Board against the order of the Managing Director.
