Section 22 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
22. Powers and duties of the Member-Secretary.
- The Member-Secretary shall be subordinate to the Chairman and shall, subject to the control of the Chairman may exercise the following powers, namely-(1)The Member-Secretory shall be in-charge of all the confidential papers of the Board and shall be responsible for presenting them.(2)The Member-Secretary shall produce such powers whenever so directed by the Chairman or by the Board.(3)The Member-Secretary shall make available to any member of the Board for his perusal, any record of the Board.(4)The Member-Secretary shall be entitled to call for the service of any officer or employees of the Board/and files, papers and documents for study from any department of the Board as also to carry out inspection of any department at any time including checking of accounts, vouchers, bills and stores pertaining to the Board of Regional Officers thereunder.(5)The Member-Secretary shall make all arrangements for holding meetings of the Board and meetings of the committees constituted by the Board.(6)All orders or instructions to be issued by the Board shall be under the signature of the Member-Secretary or any other officer authorised in this behalf by the Chairman.(7)The Member-Secretary shall authorise, sanction or pass all payments against allotments made or estimates sanctioned, subject to formal delegation of drawal and disbursing power by Chairman or by the Board and any limitations provided therein.(8)The Member-Secretary shall write, and maintain confidential reports of all Class I and Class II Officers of the Board and shall get them reviewed and accepted by the Chairman.(9)The Member-Secretary shall review the confidential report of Class III employees of the Board.(10)The Member-Secretary shall sanction the annual increment of Class I and II Officers of the Board:(1)Provided that the increments of Class I and II Officers shall be withheld only with the approval of the Chairman if the conduct and work of the officer concerned is found to be unsatisfactory;(2)Provided further that the annual increments of other employees of the Board not referred to in Proviso (1) shall be sanctioned by officers authorised in this behalf by the Member-Secretary.(11)The Member-Secretary shall exercise such other powers as per delegation to the Superintending Engineers of the Stale Government in Public Works Department.(12)The Member-Secretary shall exercise such other powers and perform such other functions as may be delegated to him from time to time either by the Chairman or by the Board.
