Bare Acts Live

S. No.

Nature of power

Extent of power

General conditions, if any

(1)

(2)

(3)

(4)

1.

Creation of temporary posts in service, cadres and offices under their control including extention of posts created by subordinate authorities.

Non-Gazetted on pay scale post with the minimum not exceeding Rs. 1515 p.m. for a period not exceeding 12 months.

The power conferred to create temporary post shall be exercised only in case of urgency, i.e., when an appointment is to be made immediately in the public interest and reference to the Finance Department would cause undue delay.

It will further be subject to the following conditions :

(i) Copies of all sanctions should be forwarded to the Finance Department immediately.
(ii) No post shall be created in the Secretariat office of the department.
(iii) Availability of funds by valid appropriation.
(iv) Conformity with standard scales of pay approved for similar posts in the same department.
(v) Posts should be in addition to the cadre in existence. No new category of posts should be created.
(vi) No advance increment should be given without prior approval of the Finance Department.

Note. - (1) The authority creating the post shall have power to abolish the same before expiry of the stipulated period if circumstances justify the same. If a post is initially created for a shorter period, the authority creating the post shall be competent to extend it to the full limit of its power. Extension thereafter in all cases shall invariably require the approval of the Finance Department.
(2) In case of posts in the Secretariat Department is reference to Finance Department will be necessary.
(3) Persons appointed to the post will be entitled to Dearness and other allowances as admissible under the rules for the time being in force.

2.

Renewal of sanction to continuing schemes (both plan and non-plan) sanctioned by the Finance Department.

Renewal of sanction for staff (both plan and non-plan) sanctioned by Finance Department.

For one year at a time, for the full period of the sanctioned scheme.

(a) For one year at a time for the full period of the sanctioned scheme in respect of posts under "plan". Subject to a maximum period of five years.
(b) For one year at a time for 5 years in respect of other posts.

Subject to budget provision and conformity with the original sanction issued by the Finance Department. Department are authorised to issue sanction to incurring of contingent expenditure included in the continuing scheme, provided no expenditure is sanctioned which has the effect of substantially altering the scope of the scheme as accepted by the Finance Department.
(i) Availability of funds by valid appropriation.
(ii) Conformity with original sanction.
(iii) Circumstances which weighed in creating the posts still exit.

3.

To make minor deviations in a sanctioned scheme.

Administrative Departments are authorised to make minor deviations, in the sanctioned scheme subject to the following :
(i) the overall allotment for the scheme in the year in question as also, in case in of Plan Schemes, in the plan period, is not exceeded by more than 10 per cent and the plan ceiling is hot exceeded in case of plan scheme;
(ii) no increase is made in the recurring expenditure against a saving in non-recurring items of expenditure;
(iii) if the deviation in the scheme involves creation of new posts only those posts will be created which are within the competence of the administrative department or the Head of the Department in terms of the powers already to them;
(iv) expenditure on special items of contingencies such as require the sanction of Finance Department will continue to be referred to Finance Department; provided that no approval of Finance Department will be required if items of contingencies have already been included in the approved scheme.
(v) the deviations do not have the effect of scaling down the physical targets set for the scheme; and
(vi) the saving which may be available within the overall allotment for the scheme will be not utilised for any 'new item of expenditure' which requires prior Legislative approval before the expenditure is incurred.

4.

Issue financial sanction to schemes.

The Administrative Departments are authorised to issue financial sanction to new Schemes (plan and non-plan) scrutinised and approved by the Finance Department and included in the Budget, provided the following conditions are fulfilled :
(1) The estimates for works other than those to be constructed through P.W.D. should be complete with all details giving the fullest break down of expenditure in the scheme referred to the Finance Department.
(2) Some idea as to the manner in which the lump sum provision is to be utilised is given if lump sum provision has perforce to be suggested.
(3) Complete details are given of the staff existing and additional shown separately in the course of the year and sanction obtained. The Administrative Departments exercise control to see that actual appointments are made only as and when necessary :
Provided further that no expenditure even within limit prescribed in this sub-rule, shall be sanctioned without the previous consent of the Finance Department if it has the effect of substantially altering the scope of the scheme as accepted by the Finance Department.

5.

To accord administrative approval to plans and estimate for civil works to be carried out by the P.W.D. or public sector undertaking under the control of the Administrative Departments.

Rs. 3 lakhs for residential works under plan/non-plan for each unit. Rs. 10 lakhs for non-residential works under plan/non-plan for each unit.

Provided-1. The estimates are scrutinised by the appropriate officers of the P.W.D. or by the Chief Engineer of other public sector undertaking under the administrative control of the Department.
2. The norms prescribed by Government regarding floor space of residential and official building are not exceeded.
3. The building is assigned to the holder of a specified post who is bound by terms to live in it.

Note 1. - Subject to the conditions specified above the Public Works Department is the Administrative Department for the purpose of granting administrative approval for projects involving outlay on additions and alterations to existing residential buildings that are borne on its books. In case of additions and alterations to such building in the Sixth Schedule (Part A) Areas, administrative approval will be communicated by Hill Areas Department.
2. - The power does not extend to acquisition of land for which sanction of Revenue/Finance will be necessary.

6.

Sanction miscellaneous expenditure any individual case or in any object for which no scale or limit to its power of sanction is prescribed.

Up to Rs.2,000 if requiring in any single case.

Up to Rs.5,000 if non-recurring in any single case.

Provided that-(i) Budget provisions exists.
(ii) The expenditure is not on a new service which was not contemplated the Budget.

7.

Sanction of expenditure on contingencies.

Subject to-(a) Availability of funds;
(b) Observance of procedural and other general directions laid down in the Assam Contingency Manual and special orders issued by Government from time to time.

(1)

Rent on land and building leased out to the Government offices.

Full powers.

Subject to-(1) Budget Provision.
(2) the rent is fixed by the competent authority under the Assam Urban Areas Rent Control Act, in urban areas.
(3) the Deputy Commissioner certifies as to the reasonableness of rent outside urban areas.
(4) the floor is in accordance with the standard prescribed by the General Administration Department.

(2)

Purchases of type-writers duplicators and Calculating Machine.

Do.

Subject to-(i) Budget provision.
(ii) Purchase is made from suppliers approved by General Administration Department.

8.

(1) Sanction to writing off of the irrecoverable value of stores, livestock or public money including loss of stamps.

Up to Rs. 25,000 in any single case.

Provided that-(a) the loss does not disclose;
(b) defect of system the amendment of which would require a reference to the Finance Department; or
(c) a serious negligence on the part of a particular Government servant or servants which might call for disciplinary action requiring a reference to the Finance Department: Provided further that all cases of defect in system, theft, embezzlement, fraud or serious negligence should be brought to the notice of the Finance Department.

Note. - The expression "livestock" wherever it occurs should be held to mean elephants, cattle, mule, ponies, sheep, goats, pigs and poultry.

(2)

Write off of the value of unserviceable stores.

Full powers

The Standing Condemnation Board constituted by the Administrative Department has approved of the condemnation of the articles.
The Standing Condemnation Board constituted by the Administrative Department shall consist of-

9.

Sanction refunds of revenue not otherwise provided for.

UP to a maximum Rs. 10,000

Subject to any rules that may be applicable and unless the refund is ordered of by a Court.

10.

Sanction the remission of disallowances by audit officers.

Up to Rs. 500 in each individual by case.

Subject to an aggregate maximum of Rs. 500 in the case of any establishment in which a number of overdrawals are due to the same case and further subject to the following conditions :
(1) that the money was drawn in good faith.
(2) that no defect of system is disclosed.
(3) that the overdrawal has not involved other expenditure requiring reference to the Finance Department or orders of the Governor.

(4) that it does not involve an addition of pay of more than Rs. 100 per mensem to any individual and if the overdrawal is challenged within 12 months, subject to the following further considerations :

(1) That it has not been cause by any delay in notifying a promotion or reversion.
(2) When a disallowance is remitted under this rule, the reasons, therefor should invariably be recorded by the remitting authority.
(3) All sanctions to forego recovery under these orders should be communicated to the Accountant General. It is open to the Accountant General to require that the action taken in any case should be reported to the Finance Department for orders.

11.

Sanction deputation of Government servants (temporary and permanent) on approved course of training or instruction.

Full powers

Provided that-(i) The course of training and the deputation of officers is in accordance with a training plan prepared with the approval of Administrative Reforms and Training Department. If such a training plan has not been prepared approval of the Administrative Reforms and Training Department should be taken in each case.
(ii) The officers so deputed will be treated as on duty under F.R. 9 (6) (b) (i) and they will be entitled to the following :
Pay-The pay drawn at the time he was placed on such duty under F.R. 20.
D.A. - As admissible under the rules.
C.A. - (Cash allowance. Winter allowance, House rent allowance, Hill allowance, etc.) up to maximum period of 4 months under S.R. 3 (6) read with S.R. 118,119.
T.A. - As on tour under S.R. 289.
L.A. - As admissible as per standing orders of Finance Department for a period not exceeding one year.

12.

Accept tender.

Full powers

13.

To sanction test relief to Agricultural loans, Rehabilitation loan, Distress loans granted and loans to Displaced persons. Gratuitous relief.

Do.

Subject to-(1) Budget provision and
(2) Observation of rules regulating issue of such loans/grants/relief.

14.

To sanction medical reimbursement.

Do.

Notes. - In case where artificial appliance have to be purchased (e.g. for diseases like polio, T.B., etc. or in cases requiring surgical operation, etc.) reimbursement of expenses incurred in connection with the procurement of such artificial appliances (e.g. travelling expenses, hospitalisation charges, etc., if any, including the actual cost of appliances may, where necessary and justified, be allowed in consultation with the Health (A) Department.

15.

To sanction pre-audit claims up to 6 years.

Do.

16.

To sanction political pension and grants to political pensioner.

Do.

Subject to the rules regulating such pension and grants.

17.

Fixation of remuneration of lawyer.

Do.

Subject to guidelines laid down by L.R. with the approval of Finance Department:

18.

To sanction local printing of standardised forms.

Do.

Provided the Government Press expresses inability to supply or the Government Press unable to supply within 60 days of requisition. In respect of forms of money receipt special order of Finance Department should be obtained.

19.

Grant of Honorarium to the member of the staff up to the level of superintending work in any Department of Secretariat.

Rs. 500, in individual case subject to the limit of 20% of staff up to the level of the Superintendents.

Power of sanctioning honorarium shall rest with the Commissioners/Secretaries of the Department.

20.

To make People State guests by the G. Aid.

Full powers

Subject to the observance of existing rules.

21.

Grant specifically provided in the Budget in favour of a named individual or non-statutory, nonofficial institution or organisation.

Do.

22.

To sanction a post of driver whenever a vehicle is sanctioned.

Do.

23.

To sanction additional amount if any required for purchase of vehicle due to increase in price.

Full powers

Provided the original sanction for purchase of vehicle is concurred by Finance Department and the purchase is made within the same financial year.

24.

Report on Departmental vehicle including purchase of tyres, tubes and spare parts, without fixtures /furnishings.

1. For trucks up to 3 years old, Rs. 10,000 for each truck in a financial year.

Provided that-(1) Budget provision exists.

2. For trucks more than 3 years old, Rs 20,000 for each truck in a financial year.

(2) This being subject to audit; a history register should be maintained for each vehicle showing the details of mileage done, spare parts purchased, major and minor repairs made to the vehicle and cost incurred in respect of each item of expenditure.

3. For other four wheeler motor vehicles up to 3 years old, Rs. 5000 for each vehicle in a financial year.

4. For other four wheeler motor vehicles more than 3 years old, Rs. 10,000 for each vehicle in a financial year.

25.

Purchase of books, maps, periodicals and Newspapers.

Full powers

Provided-(i) Budget provision exists and such purchases are necessary for the working of the Department.
(ii) And subject to maintenance of a register where up-to-date record c books purchased is kept.

25.

(a) To accord Full powers sanction of house building advance to all employees who are specially recruited by the Department such as Research Officer, Asstt. Research Officer, Research Assistant, Drivers, Peons.

Full powers

Subject to-(i) Fulfilment of conditions laid down by Finance Department from time to time.
(ii) Observance of all rules and procedures and availability of fund.

25.

(a) To re-allocate fund for house building advance to the Heads of Departments under their respective control.

Full powers

Subject to-(i) Fulfilment of conditions laid down by Finance Department from time to time.
(ii) Observance of all rules and procedures and availability of fund.

26.

Issue sanction to a Central Sector Scheme/ Centrally Sponsored Scheme/N.E.C. Scheme except-
(a) Creation of posts;
(b) Purchase of vehicles; and
(c) Purchase of equipments, costing more than Rs. 10,000 each.

Full power, with regard to the Central Government N.E.C. share, to Secretary of the Department.

Provided that-(1) Budget provision exists for the scheme.
(2) Fund for the scheme has been released by the Central Government, N.E.C. to the State Government.
(3) The financial outlay of the scheme in respect of Central Share and State Share (if any) during the financial year is within Rs. 200 Lakhs.
(4) The sanction strictly conforms with the approved pattern of the scheme, viz. as approved by the Central Government/ N.E.C. as the case the case may be.

S. No.

Nature of Power

Extent of power

General conditions, if any

(1)

(2)

(3)

(4)

1.

Creation of temporary posts in the services, cadres and offices under their control.

Posts on pay scales with the minimum not exceeding Rs. 1255 per month for a period not exceeding 6 months.

The power conferred to create temporary posts shall be exercised only in case of urgency, i.e. when an appointment is to be made immediately in the public interest and reference to the Finance Department or Administrative Department would cause undue delay. It will further be subject to the following conditions :
(i) Copies of all sanctions should be forwarded to the Administrative Department immediately.
(ii) No post shall be created in the office of the authority concerned.
(iii) Availability of funds by valid appropriation.
(iv) Conformity with standard scales of pay, approved for similar posts in the same Department.
(v) Posts should be in addition to the cadre in existence. No new category of posts should be created.
(vi) Observance of instructions regarding staff composition and work standard where prescribed.
(vii) No advance increment should be given without prior approval of the Finance Department.

Note. - The authority creating the post shall have power to abolish the same before expiry of the stipulated period if circumstances justify the same :
(1) If a post is initially created for a shorter period the authority creating the post shall be competent to extend it to the full limit of his power. Extension thereafter for a period of 12 months may be granted by the Administrative Department vide item 1 of Schedule.
(2) Persons appointed to the post will be entitled to dearness and other allowances as admissible under the rules for the time being in force.

2.

To accord administrative approval to plans and estimates for civil works to be carried out by the Public Works Department.

Rs. 2 lakhs for residential works under plan/non-plan;
Rs. 4 lakhs for non-residential works under plan/ non plan.

(a) The estimates are scrutinised by the appropriate officer of the Public Works Department.
(b) The limits of the prescribed admissible outlay are not exceeded.
(c) Floor area must be according to specification admissible for post or category wise.
(d) Funds by valid appropriation are available.
(For procedure in obtaining administrative approval see paragraphs 236-242 of the Assam Public Works Department Code and Rule 188 of the Assam Executive Manual).
Note 1. - Subject to the conditions specified above, the Public Works Department is the Administrative Department for the purpose of granting administrative approval for project involving outlay on additions and alterations to existing residential buildings that are borne on its books. In case of additions and alterations in such building in the Sixth Schedule (Part A) Areas, administrative approval will be communicated by the Hill Areas Department.
Note 2. - The power does not extend to acquisition of land for which sanction of Revenue/Finance will be necessary.

3.

To accord administrative approval and sanction expenditure on works to be executed departmentally-

Subject to budge provision and that there is technical personnel competent to scrutinise the estimates and superwise the works and that the rules laid down for departmental construction of public buildings (Appendix 8 to the Assam Financial Rules are strictly adhered to).

(a)

Original works

In case of project involving residential building Rs. 50,000; for other works Rs. one lakh.

Note. - The term "residential buildings" does not include Government hostel or quarters for employees on pay scales the maximum of which does not exceed Rs. 1475 per mensem.

(b)

Petty construction on departmental buildings and repairs

Up to Rs. 20,000 in each case

(See Notes on item 71 of Appendix 'B' and item 28 of Appendix 'C' to the Contingency Manual and also para 13 of the Rules regulating to departmental construction of public buildings (Appendix 8 to the Assam Financial Rules).

(c)

Sanction excess expenditure over the estimates

UP to 5 per cent provided fire total of the exceeded estimate within their power of sanction

(d)

Renewal of expenditure sanction in respect of departmental works in progress

For one year at a time

Subject to budget provision and conformity with the original sanction.
Note. - The sanction of a competent authority for executing the work carries with it the sanction for incurring necessary expenditure on the purchase of stores required for the work.

4.

Sanction expenditure for maintenance of departmental buildings and miscellaneous expenditure in any individual case or any object for which no scale or limit to its power is prescribed.

Up to Rs. 500 if recurring in any single case.
Up to Rs. 4000 if non-recurring in any single case.

Provided that-(1) the expenditure does not relate to the office of the authority concerned.
(2) the expenditure is within the power of the authority.
(3) the demand, therefor, has not been refused by the Assembly or the supply restricted at the instance of the Finance Department, and
(4) the expenditure is not on a new service which was not contemplated in the budget.

5.

Sanction expenditure on contingencies-

1.

(A) Purchase of instruments, appliances, apparatus, machinery, tools and plant and other stores in India including livestock.

(a) Full power when purchase is made through Central Stores Department or on rate contract or through a duly constituted Purchase Board wherein the Administrative Department and Finance Department and Industries Department (where necessary) are represented

Subject to the budget provision and provisions of the Financial Rules governing the purchase of Stores for the public service (Appendix X of the Assam Financial Rules), and the provisions of the Store Purchase Committee Rules, 1961 (where necessary).

(b) Otherwise up to Rs. 10,000 in each case provided the cost of each item does not exceed Rs. 1,000.

In consultation with the Industries Department, where necessary.

1.

(B) Repairs on Departmental vehicles including purchase of tyres, tubes and other spare parts, without fixtures and furnishing.

1. For trucks up to 3 years old, Rs. 10.000 for each truck in a financial year.

Provided that-(i) Budget provision exists.
(ii) This being subject to audit; a history sheet should be maintained for each vehicle showing the mileage done, major and minor repairs the vehicle has undergone, spare parts purchased, and cost incurred in respect of each item of expenditure.

2. For trucks more than 3 years old, Rs. 20.000 for each truck in a financial year. 3. For other four wheeler motor vehicles up to 3 years old, Rs. 5,000 for each vehicle in a financial year. 4. For other four wheeler motor vehicles more than 3 years old, Rs. 10,000 for each vehicle in a financial year.

1.

(c) (i) Purchase of approved office equipments such as clock, time pieces, table fans, ceiling fans, water filter, etc.

(i) Up to Rs. 1,000 in each case.

Subject to Store Rules. The limit refers except where otherwise stated, to the cost of each article or any number of articles of the same kind purchased at one time, whether for any office or a number of offices.

(ii) Purchase of approved office equipments, such as typewriters.

Full powers

Subject to-(i) Budget provision.
(ii) Purchase is made from suppliers approved by G.A. Department.
Note. - The Commissioners of Divisions are delegated with hill powers for purchasing Typewriters & Duplicators for offices/establishments under their control.

1.

(D) Repair of Typewriters & Duplicators.

Rs. 750 annually for each typewriter Machine.
Rs. 1200 annually for each Duplicator.

Subject to observance of all rules and procedure and availability of funds.

5(2)

Purchase of furniture for new office or an expansion of existing offices or in replacement of old furniture.

Full powers

Subject to the scales and types of entitlement of furniture as prescribed by G.A.D.

5(3)

Rent on lands and buildings leased out to the Government.

Up to Rs. 2,000 per month for each building.

Subject to the conditions that-(1) budget provision exists.
(2) the rent is fixed by the competent authority under the Assam Urban Areas Rent Control Act in Urban Areas.
(3) the Deputy Commissioner certifies the reasonableness of rent outside urban areas.
(4) the floor area is in accordance with the standard prescribed by the G.A.D.

5(4)

Local purchase of stationery in case of urgency.

All articles of stationery which are supplied by the State Stationery Store Guwahati must ordinarily be obtained from this Store on indent. When supply from this store is not received and it is absolutely necessary to purchase the articles, local purchase up to Rs. 700 in each case subject to an annual limit of Rs. 15,000 may be resorted to by inviting tenders. A nonavailability certificate is obtained from the Stationery Store and on that basis it is certified in each bill that the Stationery Store is not in position to supply the stationery.

5(5)

Urgent printing at local presses (excluding forms standardised or non-standardised).

There is no objection for utilising local private printing presses where these charge reasonable prices and the subject matter to be printed is not confidential. Where no allotment is made under this head charges up to Rs. 5,000 in each case subject to a total of Rs. 20,000 in a year may be charged to the allotment under office expenses and miscellaneous. These limits include the cost of paper. Standardised forms of money receipt must never be printed locally without special orders of Finance Department.
The work may be distributed after obtaining quotation from different local presses and to the best economic interest of Government.
It should be certified in each bill that the printing could not be undertaken by the Government Press and that the bill does not contain any charge for any item above the permissible limit.

5(6)

Purchase of books, maps, periodicals and newspapers.

Subject to the condition that all charges incurred are within the budget allotment sanctioned for the purpose and that no addition is made to the allotments by re-appropriation from any source, without the previous sanction of Government/the sanction of the Heads of Departments is sufficient for the purchase of books, maps, publications, newspapers and periodicals required for the essential need of their offices or those of their subordinates. Such purchase can be made only when the books etc. are necessary for the working of the department. [For full list of officers authorised to purchase books, maps, etc., please see item 22, Appendix 'C' to the Assam Contingency Manual and also refer to Rules 328-331 of the Assam Executive Manual for further instructions.

5(7)

To sanction POL Bills on hire wages of drivers, handyman of vehicles requisitioned under the Assam Requisition and Control of Vehicles Act, 1968 (Assam Act V of 1969).

Full powers.

Subject to a certificate from the requisitioning authority.

6.

Incur expenditure in connection with Exhibitions, Shows and Fairs.

In case of Exhibitions, Fairs and Shows organised on State wide basis-
(1) Up to Rs. 5,000 in each case.
(2) Up to Rs. 2,000 in each case of District and local Exhibitions, Fairs and Shows.

7.

Write off of the irrecoverable value of stores (including furniture), livestock or public money.

Up to Rs. 5,000 in any single case.

Provided-(1) the loss does not disclose a defect of system the amendment of which requires the orders of higher authority; or
(2) a serious negligence on the part of some officer or officers which might call for disciplinary action requiring the orders of higher authority.

8.

Write off of the value of unserviceable stores including livestock and furniture.

Full powers

Subject to the conditions that-
(1) The articles are disposed of by sale which should ordinarily be by public auction.
(2) The original value of articles disposed of does not exceed Rs. 25,000 in each case.
(3) The Standing Condemnation Board, constituted by the Administrative Department had approved of the condemnation of the articles.

8.(a)

Disposal of unserviceable vehicles.

Not exceeding Rs. one lakh (Rupees one lakh)

Subject to the conditions that-(1) The vehicles are disposed of by sale which should ordinarily be by public auction.
(2) The Standing Condemnation Board constituted by the Administrative Department has approved of the Condemnation of the vehicle. The Standing Condemnation Board to be constituted by the Administrative Department shall consist of-

9(a)

Refund of revenue in case not otherwise provided for.

Full powers.

Provided-(1) he is competent authority for grant of refund.
(2) no single refund, unless ordered by a Court, exceeds Rs. 2,000.

(b)

Refund of deposit not otherwise provided for.

Full power

Provided he is competent to order such refund necessitated in accordance with order of Court.

10.

Award Scholarships/ Stipends tenable in India and sanction other ancillary expenses, such as tour expenses, equipment allowance, tuition fees, book grants, etc., to the stipendiary or scholarship holder.

Full power

Subject to budget provision and the rules and orders of the Department or under any Scheme approved by Finance Department.

11.

Sanction compensatory allowance for furnishing security in cash.

Compensatory allowance for furnishing security in cash will be granted according to the following scale subject to the condition that a security of less than Rs. 500 will not qualify for any compensatory allowance :
Rs. 50 per mensem where the security is over Rs. 10,000.
Rs. 35 per mensem where the security is over Rs. 5,000 and not above Rs. 10,000.
Rs. 20 per mensem where the security is over Rs. 1,000 and not over Rs. 5,000.
Rs. 10 per mensem where the security is Rs. 1,000 or under.
The allowances sanctioned above will be drawn only when security has been furnished. They will not, therefore, be admissible to an officer officiating on the security of another. Where an officer furnished security in instalments and the amount deposited exceeds Rs. 500 his allowance will be calculated with reference to the amount actually furnished.

12.

Accept tender

Full powers.

Note. - This limit will, however, not be applicable when purchase is proposed to be effected on the recommendation of a duly constituted Purchase Board made on the basis of the competitive tendered rates. In such cases the Head of Departments are competent to close the deal including formal acceptance of tender.

13.

Execute contracts and instruments

As per details in Annexure III.

14.

Sanction advance to Government servant for construction, purchase and repair of houses.

As per details in Rules 382, 383 and 384 of Assam Financial Rules.

15.

Sanction advances to Government servant for purchase of-

(a)

Motor Car or Motor Boat.

As per details in Rule 385 of the Assam Financial Rules.

(b)

A Motor Cycle.

As per details in Rule 386 of the Assam Financial Rules.

(c)

Bicyle.

UP to Rs. 600 or the actual price of the bicycle whichever is less.

Subject to the conditions laid down in Rule 387 of the Assam Financial Rules.

(d)

Other means of conveyance.

As per details in Rule 387 of the Assam financial Rules.

(e)

A typewriter.

As per details in Rule 389 of the Assam Financial Rules.

(f)

Horse, uniform and accoutrements by a probationary Sub-Inspector of Police.

As per details in Rule 390 of the Assam Financial Rules.

(g)

Revolver by an Inspector or a Sub-Inspector of Police as part of his equipment.

As per details in Rule 393 of the Assam Financial Rules.

(h)

Kit by a Superintendent, Inspector or Sub-Inspector of Police including an Inspector of Excise on probation.

As per details in Rule 391 of the Assam Financial Rules.

(i)

Outfit by the Military Secretary and Aided-Camp to the Governor.

As per details in Rule 392 of the Assam Financial Rules.

16.

(i) Sanction advances to Government servants under orders of transfer.

Not exceeding one month's substantive or officiating pay plus the travelling allowance he may be entitled under the rules in consequence of the transfer.

(ii)

to any public officer in Are civil department:

As per details in Rs. 396 of the Assam Financial Rules.

(a)

on arrival in India on first appointment.

Ditto.

(b)

on return from leave other than leave on average pay not exceeding four months or deputation out of India.

Ditto.

(iii)

to an officer other Ditto, than an inspecting officer, for himself or an Assistant or Deputy, proceeding on tour to cover his contingent charges for a month.

Ditto.

(iv)

to non-gazetted Ditto, officer or inferior servants accompanying officers proceeding on tour to cover their personal travelling expenses for a month.

Ditto.

(v)

to gazetted officers to Ditto, cover their personal travelling expenses for a month.

Ditto.

(vi)

to a Treasury Officer Ditto, or a District Superintendent of Police for expenses connected with a remittance of treasury.

Ditto.

(vii)

for Law suits to Ditto which Government is a party.

Ditto.

(viii)

Sanction advance to patients proceeding to the Pasteur Institute, Shillong or to a public centre for antirabic treatment.

As per separate orders issued by Government from time to time.

(ix)

Sanction to Government servants of non-Asiatic domicile for passages overseas to themselves and their families.

As per details in Rule 397 of the Assam Financial Rules.

17.

To sanction medical reimbursement.

Full powers except for his own case.

Note. - In case when artificial appliances have to be purchase (e.g., for diseases like Polio, T.B. etc. or in cases requiring surgical operation etc., reimbursement of expenses incurred in connection with the procurement of such artificial appliances (e.g. travelling expenses, hospitalisation charges etc. if any, including the actual cost of the appliances) may, where necessary, be allowed in consultation with the Health, (A) Department through Administrative Department in respect of all Officers and staff under his control.

18.

Sanction pre-audit claims upto 6 years.

Full powers

Provided that if it is certified that the amount was not disbursed previously.

19.

Grants specifically provided in the budget in favour of a named individual or non-statutory non-official institution or organisation.

Full powers.

Sl. No.

Nature of powers

Authority

Extent of Power

General conditions, if any

(1)

(2)

(3)

(4)

(5)

1.

Sanction of expenditure on State guests.

General Administration Department.

Full Powers.

Subject to Budget provision in accordance with the rules or principles prescribed with the prior consent of the Finance Department.

2.

Installation of telephones in offices

Do.

Do.

Subject to observance of principles or general directions laid down in this behalf by Finance Department.

3.

Sanction for disposal of unclaimed unidentified dead bodies

Secy., Genl. Administration Department

Do.

Subject to conditions that Budget provision exists.

4.

Approval of the rates for purchase of typewriter machine (both English and Hindi Language)

Secretary, General Administration (P&S) Department

Do.

Subject to observance of usual rules and procedure.

5.

Purchase of Misc. articles for day to day use in the Assam Government Branch Press at Jorhat.

Asstt. Director (Ptg.) Jorhat.

Up to Rs. 500 in each case subject to an annual limit of Rs. 10,000

1. Tender for Misc. articles should be sent to Director Ptg. & Sty., with comparative statement for approval of the rate and party in the beginning of the Financial year.
2. Availability of funds against proper Head of expenditure.

6.

Purchase of spare parts, furniture including repairs

Asstt. Director (Printing) Jorhat

Up to Rs. 5000

1. Subject to approvol of D.P.S.
2. On the same condition as in the case of purchase of Misc. articles. 3. Up to Rs. 500 in case of spare and Rs. 250 for petty repairs in each case.

7.

Hiring of taxi for Mps./ Ministers/ other Dignitaries/ officers of the rank of Secretary and above.

Trade Adviser and Director of Movement, Calcutta

Up to Rs. 250 per Taxi

1. Subject to Budget provision.
2. Hiring of Taxi should be done when V.I.Ps., Ministers, other Dignitaries or officers of the rank of the Secretary and above are on Government duty supported by Tour Diary.
3. Duration of hiring of such Taxi each day should not exceed 12 hours maximum.

8.

Local purchase of stationery

Liaison Officer, Assam House, Shillong

Rs. 2,000 per annum

Subject to the condition that budget provision exists.

9.

Purchase of newspapers and periodicals

Do.

Rs. 1,000 per annum

10.

Repair of furniture, wall clock, Typewriter

Do.

Rs. 2,000 per annum

11.

Purchase of utensils in urgent cases

Do.

Rs. 2,000 per annum

12.

Petty expenditure and office expenses (including tubes/tube lights etc.)

Do.

Rs. 4000

13.

Electric charges

Do.

Actual charges

14.

Telephone charges

Do.

Do.

15.

Rent/rate etc.

Do.

Do.

Personnel Department

1.

To accord sanction of House building advance to the following categories of employees :

Personnel Department

(A) Full powers subject to fulfilment of conditions laid down by Finance (A& F) Department from time to time.

Subject to observance of all rules, procedure and availability of funds

(i)

All A.C.S. Officers working in the Secretariat.

(ii)

All A.C.S. Class I Officers posted in Guwahati.

(iii)

All A.C.S. Class I Officers working in the State Government undertakings.

2.

Fixation of remuneration of Lawyer.

Chairman, A.P.S.C.

Full Power.

Subject to the guidelines laid down by Legal Remembrancer with the approval of Finance Department.

Personnel (Secretariat Administration) Department

1.

Local purchase of stationery in emergent cases.

Personnel (Secretariat Administration) Department.

All articles of stationery which are supplied by the State Stationery Stores at Guwahati and Shillong must ordinarily be obtained from those Stores on indent. When supply from those stores are not received due to some reasons or other and it is absolutely necessary to purchase the articles, local purchase may be resorted to by inviting tenders subject to the following scales up to Rs. 50 in each case subject to an annual limit of Rs. 4,000.

2.

To accord sanction of house building advances to the following categories of employees :

Personnel (Secretariat Administration) Establishment Department.

Full powers subject to fulfilment of conditions as laid down by Finance (A &F) Department from time to time.

Subject to observance of all rules and procedures and availability of funds.

(i)

All Gazetted Officers from Superintendent upward of the Secretariat.

(ii)

All Stenographers Grade I, II and III.

(iii)

All non-Gazetted employees under Secretariat Administration

3.

Purchase of Spare parts for repairing Duplicating Machine.

Personnel S.A. (E) Department.

Rs. 2,000 (Rupees two thousand) at a time subject to a maximum of Rs. 25,000 (Rupees twenty five thousand) only per annum.

Subject to observance of all rules and procedures, availability of funds and purchase is made at Company's/Dealer's price approved by S.A. (E) Departments.

4.

Sanction of cost of repairing of-

Personnel S.A. (E) Department

Rs. 750 annually for each type writer Machine, Rs. 1200 annually for each Duplicating Machine.

Subject to observance of all rules and procedures, availability of funds and repairing firms being approved by the Government.

(i)

Typewriter Machine.

Do.

(ii)

Duplicating Machine.

Do.

(iii)

Electric/Electronic type writer.

Do.

Rs. 1500 annually for each Electronic Type Writer.

5.

Purchase of furniture for the Assam Secretariat.

Secretary of the Department.

Full powers.

The purchases should be confirmed to standard types of furniture' and according to scales prescribed by General Administration Department in consultation with Finance Department.

Revenue Department

1.

Grant of land free of rent to local bodies.

Revenue Department.

(i) Up to a grant of the value of Rs. 10,000.

(i) When given as a site for the construction of schools, hospitals, dispensaries or other public works at the cost of recognised local funds.

(ii) Up to Rs. 1,000

(ii) For the other public purpose to a private individual for services to be performed for the State.

(iii) Up to Rs. 5,000

(iii) When the services are to be performed for the community.

2.

Sanction remission of public demands appearing from any cause to be irrecoverable.

Do.

Up to Rs. 2,000 in any one district in each year.

Provided that-(i) the amount remitted does not exceed the prescribed limitation.
(ii) the loss does not disclose a defect of system the amendment of which would require reference to the Finance Department.

3.

Sanction refund, suspensions and remissions of land revenue

Do.

Full powers.

Subject to the condition that the refunds, remissions and suspensions are granted under the Departmental rules.

4.

Compensation.

Revenue Department

Full powers

Subject to the condition that such sanction is issued strictly in accordance with the relevant provisions of the Land Reforms Act.

5.

Sanction of ex-gratia grant to the next kins of persons who lost their lives in natural calamities

Special Commissioner and Secretary Revenue Department

Up to Rs. 5000 in each case

Provided that-(1) Budget provision exists.
(2) On the basis of report furnished by the respective D.C.

6.

Sanction of ex-gratia grant to the persons who lost their limbs or both the eyes in natural calamities

Do.

Up to Rs. 2500 in each case

Do.

Director of Land Records

1.

Sanction creation of temporary posts.

Settlement Officers.

On pay scales with the minimum not exceeding Rs. 900 p.m. for a period not exceeding 3 months.

In connection with settlement under their control.

2.

Sanction creation temporary posts.

Director of Land Records.

On pay scales with the minimum not exceeding Rs. 1125 p.m. for a financial year.

In connection with settlement operation.

3.

Rent on lands & buildings leased out to Government.

Do.

Up to Rs. 350 p.m. in each case for the purpose of settlement works only

Subject to availability of funds and production of a certificate from the E.E. to the effect that a suitable public building is not available for the purposes and a certificate from the D.C. as to the reasonableness of rent.

4.

Local purchase of stationery in case of urgency.

Director of Land Records

Up to Rs. 100 in each case subject to an annual limit of Rs. 850.

When supply from Government stationery stores are not received on indent due to some reasons or other and it is absolutely necessary to purchase the article, local purchase may be resorted to by inviting tenders.

5.

Urgent printing at local presses (excluding forms standardised or non-standardised).

Director of Land Records

Up to Rs. 375 in each case subject to a maximum of Rs. 1500 in a year for the purpose of settlement operation only.

Subject to the condition that prices for such printing are reasonable and the paper to be printed are not confidential. Further, where no allotment is made under this head, the amount permissible may be charged to the allotment under office expenses and miscellaneous. These limits include the cost of paper. The work may be distributed after obtaining quotation from different local presses and to the best economic interest of Government. It should be certified in each bill that the printing could not be undertaken by the Government Press and that the bill does not contain charge for any item above the permissible limit.

6.

Creation of temporary post of Chairmen for S. Ks.

Director of Land Records

For a period of 8 months or till the field season is over, whichever is earlier.

In connection with Land Records works in general.

Director of Surveys

1.

Sanction of advances to Khalasis of the survey department.

Director of Surveys.

(a) Up to Rs. 50,000 (Fifty thousand) in each year.

In order to grant advances of Railway fare and one month's pay to Khalasis, etc. before they take the field.

(b) Up to Rs. 25,000 (Twenty-five thousand) in each year.

For paying off traversers and their squads pay and their Railway fares to their home.

2.

Sanction creation of temporary posts.

Director of Surveys.

On pay scales with a minimum not exceeding Rs. 930 for the field season.

IVth Grade Field staff during season only.

Excise Department

1.

Sanction refunds or remission of excise revenue.

Excise Department.

Full power.

Subject to the conditions that the refunds or remissions are granted under the Departmental Rules.

Commissioner of Excise

1.

Refund of opium and excise revenue.

Commissioner of Excise.

Full power.

2.

Remission of irrecoverable excise revenue.

Do.

Do.

Provided that the failure is not due to excessive or reckless or speculative bidding at auctions.

Stamps Department

1.

Refunds of stamps revenue.

Stamps Department.

Full power.

Subject to the Departmental Rules.

2.

Refund of the pleader's certificates stamps.

Superintendent of stamps.

For Pleaders, Mukhtears and Revenue Agents certificates when they are not made use of.

3.

Refund of process fees under the Court Fees Act.

The Judge of Court.

...

...

Forest Department

1.

Make Forest concessions.

Administrative Department.

Full power.

Provided the concession granted is in accordance with the terms of a forest settlement-
(i) For construction of large public works o Utility.
(ii) For village communities, public bodies, Departments of Government and sections o the community in their collective capacity.
(iii) In other cases.

2.

Sanction special grants of timber or other forest produce free or at favourable rates for special purposes.

Administrative Department.

(i) Up to Rs. 10,000.
(ii) Rs. 3,000.
(iii) Rs. 1,500.

3.

Sanction refunds of forest revenue.

Do.

Up to Rs. 5,000 in any single case.

4.

Pass orders authorising the sale of stores, livestock, tools and plant and forest produce without payment of the value in full at the time of delivery.

Do.

Up to Rs., 10,000.

Provided that credit will be given with suitable safeguard for ultimate recovery.

5.

Sanction all usual payments on account of items classified as revenue expenditure in the Forest Department Code.

Do.

Full power.

6.

Sanction all capital expenditure in the Forest Department.

Do.

Up to Rs. 50,000.

7.

Accept tender.

Do.

Full power.

8.

Writing off of irrecoverable forest revenue.

Do.

Up to Rs. 2,000.

9.

Writing off of irrecoverable advances in the Forest Department.

Do.

Up to Rs. 2,000.

10.

Writing off of the value of stores, livestock, tools and plant, timber and other stock.

Do.

Up to Rs. 4,000 in each case.

Provided the loss does not disclose-(a) defected system the amendment of which would require a reference to the Finance Department-(b) a serious negligence on the part of a particular Government servant or servants which might call for disciplinary action requiring a reference to the Finance Department.

11.

Writing off of the irrecoverable value of stores, livetock or public money, lost by fraud or the negligence of individual or other causes.

Do.

Up to Rs. 5,000 for value of stores and livestock and Rs. 2,000 for money.

Provided that the loss does not disclose-(a)defect of system the amendment of which would require a reference to the Finance Department; or (b) a serious negligence on the part of a particular Government servant or servants which might call for disciplinary action requiring a reference to the Finance Department.

Refund and write off

12.

Refund of forest revenue.

(a) Conservator of Forest.

(a) Up to Rs. 1,500 in each case.

(b) Divisional Forest Officers (including, D.C. incharge Forest, Mizo District).

(b) Up to Rs. 300 in each case.

13.

Refunds in cases not otherwise provided for.

All Disbursing Officers.

......

Provided that-(1) the refund is necessitated by an order which he is himself competent to pass; and
(2) no single refund unless ordered by a Court, exceeds Rs. 500.

14.

Writing off of irrecoverable revenue in the Forest Department.

(a) Conservator of Forest.

(a) Up to Rs. 1,000 in each case.

(b) Divisional Forest Officers (including D.C. incharge Forest, Mizo District).

(b) Up to Rs. 100 in each case.

15.

Writing off of the irrecoverable value of stores, livestock, tools and plant, timber and other stock (including furniture).

(a) Conservator of Forest.

(a) Up to Rs. 2,000 in each case.

Provided that the loss does not disclose-(1) defect of system, the amendment of which requires the order of higher authority; or (2) a serious negligence on the part of some officers which might possibly call for disciplinary action requiring the orders of higher authority.

(b) Divisional Forest Officers (including D.C. incharge Forest, Mizo District).

(b) Up to Rs. 350 in each case.

16.

Writing off of irrecoverable advances.

Conservator of Forest.

Up to Rs. 500 in each case.

17.

Writing off of public money lost by fraud or the negligence of individual or other causes.

(a) Conservator of Forests as Head of the Department.

(a) Up to a limit of Rs. 1,000.

Provided that the loss does not disclose-(1) a defect of system, the amendment of which requires the order of higher authority; or (2) a serious negligence on the part of some officer or officers which might possibly call for disciplinary action requiring the order of higher authority.

(b) Divisional Forest Officers (including D.C. incharge Forest, Mizo District).

(b) Up to Rs. 100.

On the same condition as above.

18.

Writing off of irrecoverable value of property including building due to loss by fire : Stores and equipment.

Conservator of Forest.

Up to Rs. 1,000.

As per provisions in the Assam Forest Manual, Volume II.

19.

Sanction purchases of store, tools and plant (excluding livestock).

(a) Conservator of Forests.

(a) Full power if on rate contract otherwise Rs. 5,000 in each case.

Subject to observance of the Store Rules.

(b) Divisional Forest Officer (including D.C. incharge Forest, Mizo District.)

(b) Up to Rs. 750 in each case.

20.

Sanction items of capital expenditure (excluding purchase of livestock, stores, tools and plant, furniture and tents).

(a) Conservator of Forests, Assam.

(a) Up to Rs., 10,000 in each case.

(b) Divisional Forest Officers (including D.C. incharge Forest, Mizo District.)

(b) Up to Rs. 2,000 in each case.

21.

Purchase of Office and Rest House furniture.

(a) Conservator of Forests, Assam.

(a) Up to Rs. 3,000 in each case.

(b) Divisional Forest Officers (including D.C. incharge Forest, Mizo District.)

(b) Up to Rs. 300 in each case.

22.

Purchase of tent for the Forest Department.

Conservator of Forests, Assam.

Up to Rs. 1,500.

Subject to observance of the Store Rules.

23.

Purchase of arms and ammunition.

(a) Administrative Department.

(a) Up to Rs. 10,000 for purchase of arms and ammunition from local markets, annually.

Subject to Budget provision.

(b) Chief Conservator of Forests, Assam.

(b) Up to Rs. 4,000 for purchase of arms and ammunition from local markets, annually.

Subject to Budget provision.

Other expenditure

24.

Sanction all usual payments on account of revenue expenditure in the Forest Departments.

Conservator of Forests, Divisional Forest Officers and D.C. incharge, Forest Mizo District.

Full power for all usual payments.

25.

Sanction leaders fees in the prosecution of criminal offences in the Forest Departments.

(a) Conservator of Forests, Assam.

(a) Up to a maximum of Rs. 500 in any one case.

(b) Divisional Forest Officers (including D.C. incharge Forest, Mizo District).

(b) Up to a maximum of Rs. 200 in any one case.

26.

Sanction deviation from a sanctioned working plan.

Conservator of Forests, Assam.

Provided that the deviation does not amount to alteration in the general scheme of management, that all such deviations are reported in the control form and that a separate paragraph is added in the annual report showing what has been done in the year in the exercise of the powers.

27.

Purchase of livestock other than elephants.

Conservator of Forests, Assam.

Up to Rs. 2,000 in each case.

28.

Purchase of Elephants.

Conservator of Forests, Assam.

Up to Rs. 9,000 for each Elephant.

Provided the sanctioned scale is not exceeded.

29.

Sanction free or at favourable rates the grant of timber or other forest produce.

(a) Conservator of Forests.

(a) Up to Rs. 1,000 in any one case.

Subject to Departmental Rules and the principles laid down in Appendix VII to the Forest Departmental Code, 7th Edition.

(b) Divisional Forest Officers (including D.C. incharge Forest, Mizo District).

(b) Up to Rs. 250 in any one case.

On the same condition.

Loans and Advances

30.

Grant Agricultural loans to forest villages.

Conservator of Forests, Assam.

Up to Rs. 1,000 per forest village in each case.

31.

Sanction advances to contractors other than sawing and carting sirdars.

Divisional Forest Officers (including the D.C. incharge Forest, Mizo District).

Up to Rs. 500 in each case.

32.

Sanction advances to sawing and carting sirdars employed for sawing and removal of timbers.

Divisional Forest Officers (including the D.C. incharge Forest, Mizo District).

Up to Rs. 2,000 in each case.

33.

Sanction advances to stockholders sirdars.

Officer-in-charge Departmental Khedah Operation.

34.

Sanction payment of commission for recruitment of labourers.

Conservator of Forests and Divisional Forest Officers (including the D.C incharge of Forest, Mizo District).

As per details in the Assam Forest Manual, Volume II.

35.

(1) Sanction advances to the extent of one month's pay to the following classes of non-gazetted officers on permanent establishment serving under their orders-

(a)

Officers on the executive establishment.

(a) Conservator of Forests, Assam.

(b)

Assistants employed in range offices elsewhere than the headquarters of Divisional offices.

(b) Divisional Forest Officers (including D.C. incharge of Forest, Mizo District).

(c)

Assistant and inferior staff who are required to accompany gazetted officers on continuous tour likely to last for more than a month.

Do.

The scope of such advances should be limited to cases where the need of it arises out of the peculiar circumstances of services in the Forest Department, for instance, advances may be granted for the following purposes :
(i) to meet expenses in connection with equipment and purchase of provisions before proceeding or while on tour.
(ii) to meet expenses incurred on account of purchase of paddy or other grain, in localities where supplies are not readily available.
(iii) to meet expenses incurred on the purchase of articles and clothing on account of theft of property if the theft occurs on tour.

(2)

Advances of pay should be recovered in 3 equal instalments beginning with the month following that in which the advance is made.

Divisional Forest Officers (including D.C. incharge of Forests, Mizo District).

(3)

A second advance should be granted until the first one has been fully repaid.

36.

Accept tenders.

Conservator of Forests, Assam.

Up to Rs. 50,000.

Divisional Forest Officers.

Up to Rs. 10,000

37.

Purchase of spares and cost of petty repairs to Departmental vehicles.

Divisional Forest Officers.

On the same conditions as in the case of the Heads of Departments up to Rs.250 in case of spares and Rs. 100 for petty repairs in each case.

38.

Sale, purchase or replacement of animals and birds in respect of Assam State Zoo, Gauhati.

Divisional Forest Officer, Assam State Zoo, Guwahati.

Full powers in respect of sale and replacement of animals and birds up to Rs. 2,000 in the case of purchase of each species of animals and birds purchase at a time.

(i) Standard rates, duly approved by the Conservator of Forests, as maintained to regulate sales and purchases.
(ii) The maximum number of animals and birds in respect of each species that may be held in the Zoo is prescribed.
(iii) Purchases of new animals and birds are made only against acquisition proposals already approved by the Conservator of Forests/Government.
(iv) In case of purchase of the expenditure should be within the budget provision.

Registration Department

1.

Refund of Registration fees.

Registering Officers.

Full power.

Under the Departmental Rules.

2.

Sanction Sub-Registrar on commission system to start office in the State of Assam.

Inspector General of Registration.

So far as it relates to temporary Sub-Registry Offices.

On commission system in the scale of commission admissible under Registration Rules (Assam).

3.

Sanction temporary extra writers on daily pay in his own office and subordinate offices.

District Registrars.

At such rate of remuneration as approved by Government; provided he is satisfied that the permanent establishment has worked up to the prescribed standard but is unable to complete documents without undue delay.

Taxation Department

1.

Refunds under the Assam Sales Tax Act, 1947 and Rules 49 to 53 framed thereunder.

(a) Commissioner of Taxes.
(b) Deputy Commissioner of Taxes.
(c) Assistant Commissioner of Taxes.

Full power.

Provided that refunds have become due as a matter of right owing to collection or payments having been made in excess of the amount due under the Act, or mistake or similar causes.

2.

Writing off of irrecoverable revenue in the Taxation Department.

Commissioner of Taxes.

Up to Rs. 1,000 in each case.

3.

Refund under the Assam Amusement and Betting Tax Act, 1939 and the rules framed thereunder.

(a) Commissioner of Taxes.
(b) Deputy Commissioner of Taxes.
(c) Assistant Commissioner of Taxes.
(d) Superintendent of Taxes.

All refunds which have become due either as a result of excess payment of tax in case under Section 3 (3) or 3-A or under Section 4(a) when amusement stamps are not available for purchase or due to payment of tax in advance before the order of exemption is passed under Section 8 or due to issue of new stamps in place of or old ones under Rules 22 and 23.
On the same conditions up to the limit of Rs. 250 in each individual case.

4.

Refunds under the Assam (Sales of Petroleum and Petroleum Products including Motor Spirit and Lubricants) Taxation Act, 1955 and Rules 41-48 framed thereunder.

(a) Commissioner of Taxes.
(b) Deputy Commissioner of Taxes.
(c) Assistant Commissioner of Taxes.
(d) Superintendent of Taxes.

Full power.

Provided that refunds have become due as a matter of right owing to collections or payments having been made in excess of the amount due under the Act, or due to mistake or similar causes.
On the same conditions up to a limit of Rs. 250 in each individual case.

5.

Refund under the Central Sales Tax Act, 1956 and Rule 17 of the Central Sales Tax Accounts and Procedure Rules, 1957.

(a) Commissioner of Taxes.
(b) Deputy Commissioner of Taxes.
(c) Assistant Commissioner of Taxes.
(d) Superintendent of Taxes.

Full power.

Provided that refunds have become due as a matter of right owing to collections or payments having been made in excess of the amount due under the Act, or mistake or similar causes.
On the same conditions up to a limit of Rs. 250 in each individual case.

6.

Refunds under the Assam Taxation (on Goods carried by Roads or Inland Water Ways) Act, 1954 and Rules framed thereunder.

Superintendent of Taxes.

Full powers.

On the same conditions up to a limit of Rs. 250 in each individual case.

7.

Refunds under the Assam Finance (Sales Tax) Act, 1956 and Rules 39-46 framed thereunder.

Do.

Do.

Do.

8.

Refunds under Rule 31 framed under Section 19 of the Assam Professions, Trades, Callings and Employment Taxation Act, 1947.

Do.

Do.

Provided they have become due as a matter of right owing to collection or payments having been made in excess of the amount due under the Act, or by mistake or similar causes.

9.

Refunds of taxes under Rule 25-A of the Rules framed under Sections 39 and 50 and fees and interest under Section 28 of the Assam Agricultural Income-tax Act, 1939.

(a) Commissioner and Assistant Commissioner of Agricultural Income Tax.

Full power.

(b) Agricultural Income Tax Officers, Assam.

All refunds which have become due either as a result of over- assessment as determined by the proper authority under Sections 24,25, 26, 27 and 31 of the Assam Agricultural Income Tax Act, 1939 or on account of taxation and deduction at source or due to excess payment of tax in advance by assessee subject to the provision of the Rule 25-A (4) of the Assam Agricultural Income- Tax Rules, 1939. Such refunds due may also be set off or adjusted, wholly or partially against demands payable by the same assessee in respect of any other year.

10.

Refund under the Assam Passenger and Goods Taxation Act, 1962 and Rule 24 to 26 framed thereunder.

(a) Commissioner of Taxes.

Full power.

Provided that refunds have become due as a matter of right owing to collection or payments having been made in excess of the amount due under the Act, or due to mistake or similar causes.

(b) Deputy Commissioner of Taxes.

Do.

(c) Assistant Commissioner of Taxes.

Do.

(d) Superintendent of Taxes.

Up to Rs. 250 in each case.

On the same conditions up to a limit of 250 in each individual case.

11.

Refund under the Assam Urban Immovable Property Tax Act, 1963, and Rules 15 and 17 framed thereunder.

(a) Commissioner of Taxes.

Full powers.

Provided that refunds have become due as a matter of right owing to collection or payments having been made in excess of the amounts due under the Act, or due to mistake or similar causes.

(b) Deputy Commissioner of Taxes.

Do.

(c) Assistant Commissioner of Taxes.

Do.

(d) Superintendent of Taxes.

Up to Rs. 250 in each case.

On the same conditions up to the limit of Rs. 250 in each individual case.

12.

Refund under the Assam Electricity Duty Act, 1964 and the rules framed thereunder.

(a) Commissioner of Taxes.

Full power

Provided that refund becomes due as a matter of right owing to collection or payments having been made in excess of the amount due under the Act or due to mistake or similar causes. Refund should be made by adjustment and each refund sanctioned only where there is no scope for adjustment.

(b) Deputy Commissioner of Taxes.

Do.

(c) Assistant Commissioner of Taxes.

Do.

(d) Superintendent of Taxes.

Up to Rs.250 in each case.

On the same conditions up to a limit of Rs. 250 in each individual case.

General Administration Commissioners

(i) Creation of temporary post and their continuance

1.

Sanction creation of temporary posts.

Commissioners.

On a pay scale with a minimum not exceeding Rs. 1125 for a period not exceeding 12 months.

In connection with settlements under their control.

2.

Sanction creation of temporary posts in the District establishments under their control.

Commissioners.

Do.

For tehsil establishment at kist time and for Record Room and in case of other emergencies.

3.

Sanction the creation of temporary posts of peons.

Do.

On the minimum scale of pay sanctioned for peons from time to time.

In emergent cases for any specified period not exceeding 6 months.

4.

Creation of temporary posts of Chairmen.

Commissioners.

On the minimum scale of pay sanctioned for Chainmen from time to time for a period not exceeding 12 moths.

Such Chairmen as are actually required for District Officer, Assistant and Extra Assistant Commissioners and Sub-Deputy Collectors employed in the District for Land Record work.

5.

Appointment substitutes for the leave and training reserve.

Do.

Up to one reservist for every 100 assistants in the Division.

6.

Renewal of temporary posts originally created with the concurrence of Finance Department in the District Establishments under their control.

Do.

Up to one year at a time subject to a limit of 5 years.

Subject to budget provision so long as the circumstances justifying the creation of the posts continue to exist.

(ii) Refund and Remission

7.

Remission of land revenue.

Commissioner.

Up to Rs. 10,000 in any one District for each calamity.

(1) In case of local calamities in temporary settled areas, such as flood, hailstorms, blight or ravage by insects, which cause damage to a particular harvest.
Suspension may be sanctioned up to any amount but sanctions over Rs. 10,000 must be reported to Government.
Any amount may be remitted following annulment of an estate under Section 90 of the Assam Land and Revenue Regulations.
(2) To remit any unrealized arrears due from an estate sold under the provision of Section 70 of the Assam Land and Revenue Regulations.
(3) To sanction the remission of land revenue upto Rs. 500 in any one district in each year in cases other than those mentioned above.

8.

Refund of the value of timber and of survey fees.

Commissioner.

To the extent allowed by Departmental Rules.

In sanctioning such refunds the details, viz., (1) the sum originally paid into the treasury and credited to miscellaneous land revenue (this is to be checked and certified to by the Treasury Officer), (2) the sum, if any, paid on account of the survey, and (3) the balance refundable should be given.

9.

Remission of loans under the Land Improvements Act.

Do.

Up to Rs. 2,000 in each case.

Both principal and interest where a work fails from causes beyond the borrower's control and where recovery in full would occasion serious hardship.

9-A.

Remission of loans under the Agriculturists Loans Act, 1884.

Do.

Up to Rs. 1,000 in each case.

Remission may be sanctioned only where the recovery of the loan would occasion serious hardship to the borrower.

10.

Remission of Fishery Revenue.

Commissioner.

Up to Rs. 1,000 in any one case.

Provided the Commissioner is satisfied that the refusal of remission will cause hardship to the lessee.

11.

Remission and refund of Ferry revenue and tolls on roads and bridges.

Do.

Under Section 15, Northern India Ferries Act, 17 of 1878.

12.

Refund of the value of non-judicial stamp to any person.

Do.

Full power.

Under Departmental Rules, if application is made with two years of the date when the stamps become spoiled or the date instrument or execution.

13.

Disburse sums to carry on suits or appeals.

Do.

(i) Abatements of rents.
(ii) Other expenditure. Sums which are necessary to be expended for the carrying on of any suit or appeal in which Government of Assam is a party.

Provided the Legal Remembrancer has directed that such suit shall be instituted or defended.

14.

Disburse sums to satisfy decrees etc. against Government.

Commissioners.

Any sum.

In order-(a) to satisfy any decree against the Government of Assam in cases where the law allows of no further appeal from such decree, or in which the Legal Remembrancer has advised that no further appeal shall be made; and (b) to adjust compromise of any suit or claim against the Governor of Assam which the Legal Remembrancer has directed to be compromised, or which can be dealt with by the Commissioner under Rule 32 of the Civil Suit in the Assam Law Department Manual.

15

Compromise suits brought against Government.

Do.

Valued at Rs. 1,000 or under.

Suits of claims of a civil nature.

16.

Grant Loans under the Land Improvement Loans Act.

Do.

Loans and advances up to Rs. 5000 in each case.

17.

Grant loans under the Agriculturist Loans Act.

Do.

Up to Rs. 3,000 in each case.

18.

(a) Suspension of stall rents.

Do.

Full power.

Suspension over Rs. 10,000 must be reported to Government.

(b)

Sanction remission of stall rents appearing from any cause to be irrecoverable.

Commissioners.

Up to Rs. 500 in any one District in each year.

Subject to the condition that the loss does not disclose defect of system, the amendment of which requires reference to Finance Department.

19.

To purchase furniture and other accessories for the newly constructed Circuit Houses and Dak Bungalows and replacement of unserviceable furniture and accessories in the Circuit Houses and in the Dak Bungalows.

Do.

Full powers.

Subject to-(1) All formalities being observed before purchase.
(2) Purchase of furniture and accessories being in accordance with the scales laid down by the General Administration Department
(3) Fund being available in the Budget.

Deputy Commissioners and Sub-divisional Officers

(i) Creation of temporary posts

1.

Creation of temporary post in the service, cadres and offices under their control.

Deputy Commissioners.

Post on pay scales with the minimum not exceeding Rs. 1125 p.m. for a period not exceeding 6 months.

2.

Appoint Process serving peons.

Deputy Commissioners.

Districts where the process serving establishment of Civil, Criminal and Revenue Courts have been amalgamated, according to the yardstick laid down by Government.

3.

Appoint substitutes for Mandals deputed for training.

Deputy Commissioners of Plain Districts.

On the minimum of the scale of pay sanctioned for Mandals.

In case of deputation for training special class at the Survey School to qualify for the post of Supervisor Kanungo; provided he is satisfied that the work cannot be carried on without a substitute.

4.

Appoint pleaders in criminal cases and appeals.

Deputy Commissioners.

When the public prosecutor is unable to appear and the Deputy Commissioner is satisfied that the case or appeal can be conducted by another pleader without prejudice.

5.

Appoint subordinate Government pleaders.

District Officers.

All stations not the headquarters of districts. Such pleaders will be subject to the control and supervision of the District Government pleader and will be remunerated by fees according to the High Court Civil Rules.

6.

Appoint a temporary pleader in place of a permanent Government pleader disqualified from conducting a suit.

Do.

The District Officer should infrom the Legal Remembrancer of having done so, stating the reasons therefor.

(ii) Refund, remission and write off

7.

Remission of land revenue.

Deputy Commissioner.

Up to Rs. 5,000.

(a) To suspend only in cases detailed against Commissioner's power and in cases of private calamity.
(b) Remission following annulment of an estate in faut ferar and Jotrathin cases.
(c) Suspension and remission of house-tax, dao-tax, foreigners-tax and other taxes including land revenue in case in which they consider necessary to a limit of Rs. 500 in any one village in a year.

8.

Remission of gazing fees.

Do.

Unpaid portions of the fees.

(a) In cases in which their realisation would cause hardship, e.g., in the case of number of animals destroyed by an outbreak of disease or when animals are sold by an order of a Court.

Deputy Commissioners and Sub-divisional Officers.

(b) Remit the fees payable by poor persons in cases of hardship.

9.

Remission of Fishery Revenue.

Deputy Commissioner.

Up to Rs. 100 in any one case.

Provided he is satisfied that the refusal of remission will cause hardship to the lessee.

10.

Refund of land revenue.

Do.

All refunds which have become due as a matter of right owing to mistakes in collection, collections being made twice over or to similar causes.

11.

Refund of grazing revenue.

Deputy Commissioner.

All refunds to mouzadars and mohsirdars of arrears already credited into the Treasury which have become irrecoverable from the graziers; provided coercive measures taken were prompt and adequate.

12.

Refund of the value of timber and of survey fees.

Do.

To the extent allowed by Departmental Rules.

Subject to the conditions laid down in Serial No. 8 against Commissioner's power.

13.

Reduction of land revenue assessment.

District Officers.

Do.

In the case of temporarily settled estates when the soil has permanently deteriorated through causes beyond the settlement holders' control, or an improvement which was taken into account when the assessment was fixed has failed.

14.

Refund of local rates and revenue deposits.

Deputy Commissioner.

Full powers.

In those cases only in which refunds have become due as a matter of right owing to mistakes in collection, collections being twice over or to similar causes.

15.

Refund of the value of impressed court fee stamps to any person.

District or Sub-divisional Officers.

Do.

Under the Departmental Rules within six months of purchase.

16.

Refund of the value of undetached court fee adhesive labels for which any person has no immediate use.

Do.

Do.

Under the Departmental Rules; provided that if such stamps are below Rs. 5 in value there are at least four of them and otherwise at least two and that application is made within six months of purchase.

17.

Refund of the value of detached court fee adhesive labels to any person.

District or Sub-divisional Officer.

Full powers.

In special cases if application is made within one year of purchase under the Departmental Rules.

18.

Refund of the value of impressed Court fee stamps to any person.

Do.

Do.

In special cases if application is made within one year of purchase.

19.

Refund of the value of non-judicial stamps to any person.

Do.

Do.

Under Departmental Rules if application is made within one year of the date when the stamps become spoiled or the date of the instrument or execution.

20.

Refund of receipts of local bodies credited to the State revenue.

Do.

Do.

All refunds which have become due as a matter of right owing to mistakes in collection, collections being made twice over or to similar causes.

21.

Refund of opium and excise revenue.

District Officers.

Do.

Provided that they have become due as a matter of right owing to collections having been made by mistake or twice over or similar causes.

22.

Remission and refund of process fees in cases in which the original demand is remitted or the process has been issued by mistake.

Deputy Commissioner and Sub-divisional Officers.

....

23.

Remission of loans under the land improvement Loans Acts.

District Officers.

Up to Rs. 250 in each case.

Both principal and interest where work fails from causes beyond the borrower's control and where recovery in full would occasion serious hardship.

23-A.

Remission of loans under the Agriculturists Loans Act, 1884.

Deputy Commissioners.

Up to Rs. 100 in each case.

Remission may be sanctioned only where the recovery of the loan would occasion serious hardship to the borrower.

24.

Write off of irrecoverable value of stores (including furniture) livestock or public money lost by fraud or negligence of individual or other causes.

(i) Deputy Commissioners.
(ii) Sub-Divisional Officers

(i) Up to Rs. 3,000 in any single case.
(ii) Up to Rs. 1,000 in any single case.

On the same conditions as the case of the Heads of Departments.

25.

Writing off of value of unserviceable stores (including livestock and furniture).

(a) Deputy Commissioner.

Full power.

(a) (i) Subject to the condition that the articles are disposed of by sale which should ordinarily be by public auction.
(ii) The original value of article disposed of does not exceed Rs.25,000 in each case.

(b) Sub-Divisional Officer.

Do.

(b) (i) Same as (a) (i) above.
(ii) The original value of article disposed of not exceed Rs. 5000.

26.

Local purchase of stationery in case of urgency.

(i) Deputy Commissioner.

Up to Rs.500 in each case.

(i) Subject to an annual limit of Rs. 10,000.

(ii) Sub-divisional Officer.

Up to Rs. 250 in each case.

(ii) Subject to an annual limit of Rs. 10,000.

27.

Urgent printing at local presses (excluding standardised forms of money receipt).

Deputy Commissioner.

Up to Rs. 2,000 in each case.

(a) Subject to total of Rs. 10,000 in a year.
(b) In the case of standardised forms of money receipt, printing up to one month's requirement will be admissible without a certificate from Government Press that it cannot undertake such work and beyond one month requirement on production of such certificate.

28.

Purchase of spare parts, tyres and cost of repairs on departmental vehicles.

(i) Deputy Commissioner.

(i) Up to Rs. 1,000 in each case in the case of spares & up to Rs. 2,000 in each case in the case of overhaul and repairs.

(ii) Sub-Divisional Officer.

(ii) Up to Rs. 500 in each case in the case of spares and up to Rs. 1,000 in each case in the case of overhaul and repairs.

*1.

Purchase of stationery article in connection with Intensive Revision of Electoral Rolls with 1st January, 1955 as the qualifying date.
White thin paper, Deputy Gum, Carbon paper, Commissioner/ Dot Pen, Alpin, Stamp Sub-Divisional Pad, Iron/Wooden Officers. Scale; correcting fluid.
F.C. and D.F.C. Paper, Duplicating paper, Duplicating Ink, Stencil paper, Tracing paper, Photostat Paper, Tag, Thread, Red Oxide, Stamp Pad, Stamp Pad Ink, Wood Pencil and Dot Pen refill.

Deputy Commissioner/ Sub-Divisional Officers.

Full powers.

Subject to availability of funds and also observance of rules and procedures in force.

*2.

Printing of various forms, Electoral cards, Electoral Rolls etc. in connection with Intensive Revision of Electoral Rolls with 1st January, 1995 as the qualifying date.

Do.

Subject to conditions that-(1) Budget provision exists.
(2) Printing works are done with prior approval of the C.E.O. Assam.
(3) Normal rules/procedures are observed.

29.

Purchase of spares and cost of petty repairs to Departmental vehicles.

Deputy Commissioner.

On the same conditions as in the case of the Heads of Departments up to Rs. 250 in case of spares and Rs. 100 for petty repairs in each case.

30.

Incur expenditure on State guest.

Do.

Subject to Budget provision in accordance with rules or principle prescribed with the prior consent of the Finance Department.

31.

To sanction POL bills, hire wages of drivers, handyman of vehicles requisitioned under the Assam Requisition and Control of Vehicles Act, 1968.

Do.

Full powers.

32.

Purchase of office equipment such as clocks, time-pieces and table fans.

(i) Deputy Commissioner.

(i) Up to Rs. 500 in each case.

(ii) Sub-Divisional Officer.

(ii) Up to Rs. 250 in each case.

33.

Purchase of furniture for new office or on expansion of existing offices or replacement of old and worn out items.

Deputy Commissioner.

Full powers.

34.

Rent on Lands and buildings leased out of Government.

(i) Deputy Commissioner.

(i) Up to Rs. 1000 p.m. each case.

(ii) Sub-Divisional Officers.

(ii) Up to Rs. 300 p.m. each case.

35.

Purchase of books, maps, periodicals and newspapers.

Deputy Commissioner.

Full Powers.

Subject to the conditions laid down in item 22- Appendix to the Assam Contingency Manual and Rules 328-81 of Assam Executive Manual.

36.

Purchase of Typewriter & Duplicator.

Deputy Commissioner.

Full powers.

37.

Repair of Type-writers, duplicators.

Do.

Rs. 500 annually in each case of Typewriter. Rs. 1,000 annually in each case of duplicator.

Subject to observance of all rules and procedure and availability of fund.

38.

Sanction of grant to the private persons killed/injured in case of police firing, bomb blasts, etc. with the ABSU's agitation.

Deputy Commissioner.

Up to Rs. 5,000 in case of death and up to Rs. 3,000 in case of injury.

Provided that-(1) Budget provision exists.
(2) After getting necessary report from the respective police officers as well as medical officers.

39.

Creation of temporary posts in the services cadres and offices under their control.

Deputy Commissioner.

Posts on pay scale with the minimum not exceeding Rs. 1125 p.m. for a period not exceeding 6 months.

General condition etc. will continue to remain the same.

40.

Sanction of plan schemes brought within the purview of Sub-divisional Planning excluding purchase of vehicles, creation of posts, central sector schemes subject to specific conditions mentioned in the items indicated against Sl. Nos. 41 to 70.

Deputy Commissioners of Plain Districts.

As per extent of powers indicated against each item below.

Subject to conditions : (1) that the scheme is within the approved Annual State Plan.
(2) that the scheme is approved by the Sub-divisional Planning and Development Council.
(3) that the sanction does not exceed the annual outlay approved for the scheme for the sub-division.
(4) that the plan and estimates are scrutinised by appropriate technical officer.
(5) that the limit of the prescribed admissible outlay is not exceeded.
(6) that floor area must be according to specification admissible.
(7) that there must be provision of fund for the project.
(8) that the procedure of purchase for public service is followed.
(9) that fund provided for one scheme is not diverted to another.
(10) that fund provided for the scheme in one sub-division is not diverted for the same schemes or other schemes in another sub-division.
(11) that there shall not be any re-delegation of power by the officer mentioned in column 3.
(12) that norms, rules governing the scheme are strictly adhered to.

41.

To accord administrative approval and sanction expenditure on works to be executed departmentally original works.

Deputy Commissioners of Plain Districts.

In case of project involving residential building Rs. one lakh; for other works Rs. two lakhs. Drinking water supply and irrigation projects up to Rs. 3 lakhs.

(1) Subject to fund provision in the Annual Sub-divisional Plan and that there is technical personnel competent to scrutinise the estimates and supervise the works and that the rule laid down for departmental construction of public building (Appendix 8 to the Assam Financial Rules) are strictly adhered to.
Note. - The term "residential buildings" does not include Government hostel or quarters for employees on pay scales the maximum of which exceeds Rs. 1375 p.m.
(2) Subject to the general guidelines of Planning and Development Department and the norms and guidelines governing the schemes.
(3) Subject to proper projectisation, provision of funds and approval of Sub-divisional Planning & Development Council.
(4) Subject to proper estimate drawn up by competent technical authority as per P.W.D. and other concerned rules and procedure and technical approval obtained.
(5) Norms for permissible outlay for office, residential accommodation is not exceeded if the functional building complex includes office/residential accommodation.

42.

For Public Works Department. To accord administrative approval to plants and estimate, for works.

Deputy Commissioners of Plain Districts

Upto Rs. 5 lakhs

Provided that-(1) The estimates are scrutinised by the appropriate officer and technical sanction obtained.
(2) The limit of the prescribed admissible outlay are not exceeded.
(3) Floor area must be according to specification admissible for post or categorywise.

(4) Funds by valid appropriation are available, (for procedure in obtaining administrative approval see paragraphs 236-242 of Assam Public Works Department Code and Rule 188 of Assam Executive Manual).
Note. - Subject to the conditions specified above the Public Works Department is the Administrative Department for the purpose of according administrative approval for projects involving outlay on additions and alterations to existing residential buildings that are borne on its books.
(5) Subject to proper projectisation, provision of fund under concerned scheme/project and approval of Sub-Divisional Planning and Development Council.
(6) Subject to general guidelines of Planning and Development Department and guidelines governing the scheme.

43.

Sanction of schemes of M.N.P. Roads.

Deputy Commissioners of Plain Districts.

UP to Rs. one lakh for each project.

1. Provided technical sanction concerning the schemes/projects is obtained from competent authority.
2. Provided funds under the concerned decentralised plans/schemes/projects are there.
3. Provided that location of the schemes/projects is approved by the Sub-divisional Planning and Development Council.

For Agriculture Department

44.

Sanction of schemes involving purchase of instruments, appliances, apparatus and machinery.

Deputy Commissioners of Plain Districts.

(a) Full powers when purchase is essential, the items being competent of the scheme for implementation as per norms, rules, guidelines laid for the concerned decentralised plan scheme and purchase is proposed to be made through Central Stores Department or on rate contract through Agro-Industries Development Corporation or as per price form and specification approved by duly constituted State Level Purchase Board wherein the Administrative Department and Finance Department are re-presented.

Subject to provision of the financial rules governing the purchase of stores for the public service (Appendix X of the Assam Financial Rules) and provisions of fund under the concerned scheme under decentralised Planning.

(b) Otherwise up to Rs. 12,000 in each case when purchase is essential, being component of the scheme for implementation as per norms, guidelines for the concerned schemes as approved by the Government in the Agriculture Department.

Do.

45.

Sanction of schemes involving distribution of seeds, fertilisers, pesticides stores.

Deputy Commissioners of Plain Districts.

(a) Full powers when purchase is essential being component of the scheme for implementation as per norms, guidelines, rules laid down for the concerned decentralised plan scheme and purchase is proposed to be made through Central Stores Department or on rate contract or through Seed Corporation or Agro Industries Development Corporation or as per price, quality and specification approved by a duly constituted States Level Purchase Board wherein the Administrative Department and Finance Department are represented.

Do.

(b) Otherwise up to Rs. Do 5,000 in each case when purchase is essential being component of the scheme for implementation as per norms, rules, guidelines for the concerned scheme as approved by the Government in the Agriculture Department.

Do.

46.

Sanction of schemes involving training of farmers, demonstration works, grant-in-aid/subsidy.

Deputy Commissioners of Plain Districts.

Up to Rs. 3,000 in each case.

Subject to strict adherence to norms, rules and guidelines for the concerned scheme as prescribed by the Government in the Agriculture Department, and subject to provision of plan fund under the concerned decentralised scheme.

47.

Sanction of schemes involving marketing of produces.

Do.

Up to Rs. 30,000 in each case.

Do.

48.

Sanction of schemes involving repair of machineries.

Do.

Up to Rs. 1,000 in each case.

For Veterinary Department

49.

Sanction of scheme involving purchase of instruments, apparatus, appliance, machinery, tools and plants and lives stock and stores (medicine, feed, fodder) under decentralised plan schemes.

Do.

(a) Full power when purchase is essential the items being component of the schemes for implementation as per norms and procedures of the concerned scheme and purchase is proposed to be made on rate contract or as per sample, farm, price, quality and specification approved by duly constituted Purchase Board wherein the Administrative Department and Finance Department are represented.
(b) Otherwise up to Rs. 12,000 in each case when the items are component of the scheme, subject to norms, guidelines for the concerned scheme.

Subject to provision of the financial rule governing the purchase of stores for the public service (Appendix X of Assam Financial Rules) and provision of funds under the concerned decentralised plan scheme.

49-A.

Schemes involving subsidy for distribution of livestock etc., under decentralised plan.

Deputy Commissioners of Plain Districts.

Full powers.

(a) Provided schemes are proposed Schematic norms and guidelines duly approved by Government.
(b) Schemes are approved by the concerned SPDC.
(c) Provided funds are available during the year for the purpose under appropriate head of account.
(d) Provided the scheme is within the approved Annual Plan of the State.
(e) Subject to observance of usual rules and procedures.

For Fisheries Department

50.

Sanction of scheme involving purchase of instruments, appliances, equipments, fish seeds and feeds.

Deputy Commissioners of Plain Districts.

Full power when purchase is essential being component of the decentralised plan scheme for implementation as per norms, guidelines, etc. laid down for the concerned scheme and purchase is proposed to be made as per price, specification and farm approved by a duly constituted State Level Purchase Board wherein the Administrative Department and Finance Department are represented.

Subject to provision of the financial rule governing the purchase of stores for the public service (Appendix X) of Assam Financial Rules.
2. Subject to provision of funds under concerned decentralised plan scheme.

51.

Sanction of scheme involving grants-in-aid subsidy.

Deputy Commissioners of Plain Districts.

Full power when proposed as per norms.

Subject to strict adherence to schematic norms and quantum and guidelines as prescribed by the Government in the Fisheries Department and subject to provision of funds under the concerned decentralised plan scheme.

For Irrigation Department

52.

Sanction of schemes involving installation of irrigation project.

Deputy Commissioners of Plain Districts.

Up to Rs. 3 lakhs.

1. Provided scheme is approved by the Sub-Divisional Planning and Development Council for which survey and investigation has been made and viability of the project is proved.
2. Provided technical sanction of the project is obtained.
3. Subject to provision of fund under the concerned decentralised plan schemes.

For Co-operation Department

53.

Sanction of schemes involving grants-in-aid, share capital contribution subsidy and loan concerning Sub-divisional schemes.

Deputy Commissioner of Plain Districts.

Full power when such grants and loans are as per norms, regulations laid down in the bye-laws.

*(i) Subject to satisfactory performance of the societies and provision of funds under concerned schemes.

For Forest Department

54.

Sanction of scheme involving plantation work and maintenance.

Deputy Commissioners of Plain Districts.

Full power when proposed as per norms approved by the Government.

*(ii) Subject to the provision of fund under the concerned plan scheme and approval of the detailed scheme by the Sub-divisional Planning and Development Council.
(iii) Subject to the limitation of expenditure within the schematic allocation.
(iv) Subject to condition that expenditure proposed is as per norms, rules governing the concerned scheme.

For Soil Conservation Department

55.

Sanction of schemes concerning Soil Conservation Department.

Deputy Commissioners of Plain Districts.

Up to Rs. 50,000 in each case.

1. Subject to condition that expenditure proposed is as per norms, rules and guidelines governing the concerned schemes prescribed by the Government in the Soil Conservation Department.
2. Subject to provision of funds under the concerned decentralised scheme and approval of the detailed scheme by the S.P.D.C. during the year.

For Industries Department

56.

Sanction of schemes involving Loans, and subsidies and incentives.

Deputy Commissioners of Plain Districts.

Full powers when proposed as per norms.

Subject to strict adherence to rules and norms provided in the Aid to Industries Act and State Government's approved norms and rules and recommendation of Sub-divisional or District Level Committee and provision of funds under concerned decentralised plan schemes.

57.

Sanction of schemes involving supply of improved tools and seed money.

Deputy Commissioners of Plain Districts.

Full powers when proposed as per approved norms.

Subject to strict adherence to the State Government's approved norms and rules, and recommendations of Sub-divisional District Level Committee and provision of funds under concerned decentralised plan schemes.

For Sericulture Department

58.

Sanction of schemes involving grants, subsidy and seed money concerning sericulture.

Deputy Commissioners of Plain Districts.

Up to Rs. 5,000 in each case.

Subject to rules, norms and quantum as prescribed by the Government is Sericulture Department and subject to provision of funds under the concerned decentralised schemes.

59.

Sanction of schemes involving plantation.

Do.

Up to Rs. 10,000 in each case.

Do.

60.

Sanction of schemes involving purchase of reeling machines.

Do.

Up to Rs. 8,000 in each case.

Do.

61.

Sanction of schemes involving purchase of rearing appliances, etc.

Do.

Up to Rs. 2,500 in each case.

Do.

For Handloom Textile Department

62.

Sanction of schemes involving subsidy, margin money, share capital incentive and modernisation of looms.

Deputy Commissioners of Plain Districts.

Full powers when it is as per norms.

Subject to condition that norms, rules and guidelines as prescribed by the Government in the Handloom and Textile Department are fulfilled and subject to provision of funds under the concerned decentralised plan schemes.

For Education Department including Sports

63.

Sanction of schemes of Education Department involving purchase of teaching materials, furniture, instrument and uniform brought within the purview of decentralised planning.

Deputy Commissioners of Plain Districts.

Full powers if the purchase is essential being component of the concerned decentralised plan scheme and the purchase is proposed to be made as per price, quality, specification and forms approved by the State Level Purchase Board wherein Administrative Department and Finance Department are represented.

Subject to (i) Observance of approved norms, rules, guidelines for the concerned decentralised schemes,
(ii) Provision of funds under the concerned scheme and approval of Sub-divisional Planning and Development Council, and
(iii) Limiting sanction within the provision for the concerned scheme for the year.

64.

Sanction of schemes involving grants-in-aid concerning schemes of Education Department brought within the purview of Sub-divisional Plannings.

Deputy Commissioners of Plain Districts.

Full power when grants-in-aid are proposed to be sanctioned strictly as per departmental norm, quantum and criteria for the concerned schemes or as recommended by the State Level Committee for the purpose.

Subject to (i) Provision of funds under the concerned schemes and approval of Sub-divisional Planning and Development Council.
(ii) Quantum of grants is strictly as per norms concerning the scheme.
(iii) Institution/beneficiaries selected are strictly as per norms, criteria and guidelines concerning the scheme.
(iv) Limiting expenditure within the provision for the concerned scheme for the year.
(v) Submission of utilisation certificate of earlier grants, if any.

65.

Sanction of schemes concerning adult education and post literacy centres under the on-going projects.

Deputy Commissioners of Plain Districts.

Full powers when as per approved norms.

Subject to strict observance of norms concerning the scheme and subject to provision of fund under the concerned decentralised plan scheme.

66.

Sanction of schemes involving purchase of sport equipments and expenditure for holding tournament and coaching camp.

Do.

Full powers when purchase is essential being component of the concerned decentralised plan scheme and the purchase is proposed to be made, on rate contract or as per sample, price, quality and specification approved by a duly constituted State Level Purchase Board wherein Administrative Department are represented and for holding of tournament and camp if the estimate is as per approved norms and guidelines.

1. Subject to provision of funds under the concerned Sub- divisional schemes.
2. Subject to strict adherence to the norms, rules and guidelines approved by the Government.

67.

Sanction of schemes involving grants-in-aid for construction of mini stadium and development of play field for schools.

Deputy Commissioners of Plain Districts.

Full powers when proposed as per norms of the concerned scheme for which comprehensive guidelines and norms are prescribed by the Government.

Subject to-(1) guidelines for concerned schemes strictly followed.
(2) quantum of grants as per schematic norms.
(3) provision of funds under concerned scheme.
(4) approval of Sub-divisional Planning and Development Council.
(5) submission of utilisation certificate of earlier grants, if any.

For Panchayat and R.D. Department

68.

Sanction of schemes involving grants to Panchayat Institution and self-help schemes.

Deputy Commissioners of Plain Districts.

Full powers.

As per norms prescribed by the Government in the Panchayat and Community Development and R. D. Department and subject to provision of fund under concerned decentralised scheme.

For Revenue Department

69.

Sanction of schemes involving grant-in-aid and subsidy in respect of rural housing and land reforms scheme brought within the purview of decentralised planning.

Deputy Commissioners of Plain Districts.

Full powers.

(1) Subject to strict adherence to the norms and guidelines of the concerned schemes.
(2) Subject to finalisation of list of eligible beneficiaries.
(3) Subject to condition that grants/subsidy are sanctioned in the name of the beneficiaries.
(4) Subject to condition that operational scheme is prepared adhering strictly to tire approved norms and guidelines concerning the scheme.
(5) Subject to provision of funds under the concerned decentralised plan scheme.

For Health and F.W. Department

70.

Sanction of schemes involving purchase of medicines, equipments concerning decentralised schemes of Health Service Sector.

Deputy Commissioners of Plain Districts.

Up to Rs. 50,000 when purchase is for essential items being component of the scheme for implementation as per norms, guidelines, rule for the combined scheme prescribed by the Government in the Health Department and purchase is proposed to be made through approved stores as per sample, price and specification approved by a duly constituted State Level Purchase Board wherein Administrative Department and Finance Department are represented.

Subject to provision of funds under the concerned decentralised plan schemes.

Subject to condition that expenditure does not exceed the plan fund provided for the purpose for a sub-division.

71.

Sanction of Scooter/ Motor Cycle advances to the non-gazetted staff of their respective establishments.

Deputy Commissioner.

Full powers.

Subject to observance of the requirement of the relevant Financial rules and procedure.

Administration of Justice

1.

Appoint substitutes against public prosecutors granted leave.

Legal Remembrancer.

Full powers.

Provided no extra cost to Government is entailed.

2.

Appoint associate pleaders in special cases.

Do.

3.

Appoint Legal practitioners.

Legal Remembrancer.

Full powers.

May grant fees up to Rs. 100 per diem.

4.

Refund of Judicial fines.

Presiding Officer of the Court ordering the refund.

Should be supported by a certified copy of the order (not of the reasons) of the Court under the High Court's General Rules and Circular, Orders (Civil).

5.

Refund of Amin's fees.

Judges in charge of the Court who passes these refund orders.

6.

Remission or writing off of sums.

Legal Remembrancer.

Any sum due to the Government under the decree of a court which is found to be irrecoverable.

7.

Pay sums to carry on suits, etc.

(a) Legal Remembrancer.

(a) Any sum for the purpose of carrying on any suit or appeal in which the Government of Assam is a party or of which the Government of Assam undertakes the defence.

(b) Department of the Secretariat concerned.

(b) Satisfying any decree against the Government of Assam or against any party whose defence has been undertaken by Government of Assam.

(c) Departments of the Secretariat concerned in consultation with L.R.

(c) Adjusting any suit or claim against the Government of Assam which has been compromised.

Jail Department

1.

Local purchase of medicines.

Superintendent of District jails.

Up to Rs. 100 per year in case of emergency.

Any purchase in excess of this limit will have to be made with the prior approval of Government.

2.

Writing off of the irrecoverable value of stores (including furniture), livestock or public money lost by fraud or the negligence of the individuals.

Superintendent of Jails and Special Officer Jail Industries.

Up to Rs. 100.

On the same conditions as in the case of the Heads of Departments.

3.

Writing off of the value of unserviceable stores (including livestock) and furniture.

Do.

Up to Rs. 200.

On the same conditions as in the case of the Heads of Departments.

Police Department

1.

Recruit probationary Sub-Inspector of Police.

Inspector General of Police.

Subject to budget provision each year up to ten per cent of the sanctioned strength of Inspectors and Sub-Inspectors in the unarmed branch.

2.

Create temporary posts.

Do.

Against deputation of non-Gazetted Police Officers and men under Section 13 of Act 5 of 1861 entailing expenditure not exceeding the amount recoverable as cost from the party requisitioning the additional police under the section.

3.

Charges on account of feeding, grooming, medical and other incidental charges etc., regarding maintenance of dogs of Dog Squad.

Inspector General of Police.

Full powers.

Subject to budget provision.

4.

Purchase of spare parts, tyres, tubes etc., and cost of all repairs and overhauls of vehicles belonging to Police Department including those of Wireless and Fire Brigade Organisations.

Inspector General of Police.

Full powers.

Subject to Budget provision. As the transaction pertaining to these are considerable and are subject to audit, a history sheet should be maintained for each vehicle showing the mileage done, spare parts purchased, major and minor overhauls the vehicle has undergone, repairs undertaken and cost incurred in respect of each item of expenditure.

5.

Sanction deputation of Subordinate Police Officers up to the rank of Inspectors (temporary and permanent) on an approved course of training or instruction.

Do.

For a period not exceeding 12 months. The officers so deputed will be treated as on duty under F.R. 9 (6) (b) (i) and they will be entitled to the Following:
Pay-The pay drawn at the time he was placed on such day under F.R. 20.
D.A. - As admissible under the rules.
C.A. - (Cash allowance, Winter allowance, House rent allowance, Hill allowance etc.) up to a maximum period of 4 months under S.R. 3 (6) read with S.R. 118, 119.
T.A. - As on tour under S.R. 289.
L.A. - If any in lieu of daily allowance at the rate approved by Finance Department for each course of training or instruction.

6.

Writing off of the value of irrecoverable stores (including furniture) livestock, or [***]

Up to Rs.100.
(1) Superintendents of Police.
(2) Commandants, Assam.

On the same conditions as in the case of the Heads of Departments.

9-A.

Purchase of equipment, appliances, arms, accoutrement clothing and ration of the Police Department including those of the Wireless and Fire Brigade Organisation.

Inspector General of Police.

Full powers for local purchase only (but not for purchase in bulk for the whole State).

Subject to the provision of the Police Manual and Contingency Manual.

10.

Purchase of spares and cost of petty repairs to departmental vehicles.

(1) Superintendent of Police.
(2) Deputy Inspector General of Police.
(3) Commandants of Assam Battalions.
(4) Commandants of Border Security Force Battalions.
(5) Principal, Police Training College
(6) Fire Adviser State Fire Service Organisation.

On the same conditions as in the case of the Heads of Departments up to Rs. 250 in case of spares and Rs. 100 for petty repairs in each case.

11.

Sanction of ex-gratia grant to Police Personnel, Home guards and drivers and Handymen or other employees of vehicles requisitioned by the Police authorities for law and order duty, killed while on duty by extremists, anti-social elements, dacoits, smugglers, hostiles etc.

Director General and Inspector General of Police.

50 (Fifty per cent of total ex-gratia grant.

the Provided that-(1) Budget provision exists.
(2) After making necessary verification as may be required by rule.

12.

Sanction of grant to private persons killed/injured in case of Police firing, bomb blast by the extremists, anti-social elements, etc.

Deputy Commissioners.

Up to Rs. 5,000 in case of death and up to Rs. 3,000 in case of injured.

Provided that-(1) Budget provision exists.
(2) After getting necessary report from the respective Police Officers as well as Medical Officers.

13.

Local purchase of stationery in case of urgency.

(a) D.G.P.

Full power in each case on the failure of Government Stationery Store Department to supply the stationery.

Subject to availability of Budget provision.

(b) I.G.P.

Rs. 1,000 in each case subject to annual limit of Rs. 10,000.

Subject to availability of Budget provision.

(c) Deputy I.G.

Rs. 500 in each case subject to annual limit of Rs. 5,000.

Subject to availability of Budget provision.

(d) S.P./Commandants.

Rs.500 in each case subject to annual limit of Rs. 5,000.

Subject to availability of Budget provision.

14.

Purchase of office equipments such as clocks, time pieces, table fans, etc.

(a) D.G.P.

Full power, subject to observance of Store Rules.

Subject to availability of Budget provision.

(b) I.G.P.

Rs. 1,000 in each case, subject to observance of Store Rules.

Do.

(c) Dy. I.G.P. & S.P. Commandants.

Rs. 500 in each case, subject to observance of Store Rules.

Do.

15.

Purchase of furniture for new office or on expansion of existing offices or in replacement of old ones.

(a) D.G.P.

Full power.

Do.

(b) I.G.P.

Rs. 5,000 in each case, subject to an annual limit of Rs. 15,000.

Do.

(c) S.P./ Commandants.

Rs. 2,000 in each case subject to an annual limit of Rs. 10,000.

Do.

16.

Purchase of spare parts, tyres, tubes, etc. and cost of all repairs and overhauls of vehicles belonging to Police Department including those of Wireless and Fire Service Organisation.

(a) I.G.P.

Rs. 5,000 in each case.

Do.

(b) Dy. I.G.P.

Rs. 3,000 in each case.

Do.

(c) S.P./Commandants.

Rs. 2,000 in each case.

Subject to availability of Budget provision.

17.

To accord administrative approval and sanction expenditure on works to be executed Departmentally.

D.G.P.

Full power for according administrative approval in connection with the original works residential (Plan) non-residential (Plan) to be carried out through Assam Police Housing Corporation.

Subject to plans and estimates to be drawn up by the Civil Engineering Staff attached to Police Department.

(a)

Original works.

D.G.P.

Full power for according administrative approval for all other buildings non-plan, subject to Rs. five lakhs in each case.

Do.

(b)

Petty constructions on Departmental buildings (non-residential) and repairs.