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Bihar Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2011
Published vide Notification No. BERC-Est.-1/07 (Part-II)-732-04, dated 15.11.2011
Last Updated 5th February, 2020 [bh780]
(i) State Government shall mean Government of Bihar.
(ii) Commission shall mean Bihar Electricity Regulatory Commission.
(iii) Chairman shall mean Chairman of Bihar Electricity Regulatory Commission.
(iv) Head of department shall mean Chairman of the Commission or any other officer to whom such powers may be delegated by the chairman.
(v) Act shall mean the Electricity Act, 2003 and shall include any statutory amendment,
(vi) Secretary shall mean Secretary of Bihar Electricity Regulatory Commission or any other officer of the Commission authorized by the Chairman to discharge the responsibility of the Secretary in his/her absence.
(vii) Head of the office shall mean Secretary of the Commission or any other officer of the Commission to whom such financial powers may be delegated by the Chairman.
(viii) Words and expressions used and not defined in these regulations but defined in the Act shall bear the same meaning as in the Act.
3. Financial Powers. - (i) All financial expenditures relating to the affairs of the Commission shall be made in accordance with the delegation of financial powers mentioned in appendix A to these regulations.(ii) The powers delegated shall be used with due care maintaining financial propriety and economy.
(iii) Total value of work should not be split up to avoid sanction of higher authority.
4. Power to amend. - The Commission shall have powers to make suitable amendments to these regulations from time to time in accordance with requirements of the functioning of the Commission. 5. Repeal and saving. - The Bihar Electricity Regulatory Commission (Delegation of Financial Powers) regulation, 2005 and Annexure A of the regulations issued under notification No.-1 dated 8th July, 2005 and published on 27 July, 2005 in the Bihar Gazette, Extra Ordinary are hereby repealed.(ii) Notwithstanding such repeal, anything done or purported to have been done or any action taken or purported to have been taken under the repealed regulation before such repeal, shall be deemed to have been done or purported to have been done or taken or purported to have been taken under these regulations.
6. Removal of difficulties. - If any difficulty arises in giving effect to any of the provisions of these regulations, the Commission may, for reasons to be recorded in writing, pass any order as it may consider necessary not inconsistent with the provisions of the Act for removing the difficulties. 7. Any item of expenditure not appearing in Appendix A (Delegation of Financial Powers) shall be dealt with as per State Govt. guidelines issued from time to time.Bihar Electricity Regulatory Commission
Delegation of Financial Powers Regulation, 2011.
Appendix-A
|
SL No. |
Item of Expenditure |
Monetary limit upto which expenditure can be incurred. |
|
||
|
|
|
Powers of the Chairman |
Powers of the head of the department |
Powers of the head of the office |
Remarks |
|
1 |
2 |
3 |
4 |
5 |
6 |
|
1. |
Unspecified items of contingent Expenditure: |
|
|
|
|
|
(a) |
Recurring (not covered under any other item in these regulations). |
Full power |
Rs. 25,000 per occasion |
Rs.10,000 per occasion |
Subject to availability of fund in the Budget |
|
(b) |
Non-recurring (not covered under any other item in these regulations) |
Full Powers |
Rs. 50,000 per occasion |
Rs.25,000 per occasion |
Subject to availability of fund in the Budget and observance of the procedure prescribed by the State Govt. for procurement of goods in Bihar Finance (Amendment) Rules, 2005 |
|
2. |
Motor vehicle: |
|
|
|
|
|
(a) |
Purchase of vehicle |
Full powers |
Nil |
Nil |
Subject to availability of fund and observance of process prescribed by the State Govt. for procurement of goods as laid down in Bihar Finance (Amendment) Rules, 2005 |
|
(b) |
Maintenance, Repair and replacement of parts |
Full Powers |
Rs. 30,000 p.a. per vehicle |
Rs. 16000 p.a per vehicle |
Subject to observance of conditions prescribed by the State Govt. regarding purchase of Battery, Tyre & Tube and other such conditions prescribed by Govt. of Bihar, Finance Deptt. letter no. M4-18/2006- 4082 fo0 (2) dated- 24.06.2006. |
|
(c) |
Registration and insurance of vehicle |
Full Powers |
Full Powers |
Full Powers |
|
|
(d) |
POL |
Full Power |
Full Power within sanctioned limit per vehicle per month |
Full powers within sanctioned limit of POL per vehicle per month |
State Govt. Finance Department order dated 09.10.2007 extending limit of POL per vehicle per month shall apply in case of Chairman and Members of the Commission i.e, 250 liters per vehicle per month for official purposes and for commuting from residence to office and back. For other officers it shall be 110 liters per month per vehicle for official purposes and for commuting residence to office and back. |
|
(e) |
Condemnation of vehicles and their disposal through auction |
Full Powers |
Nil |
Nil |
Subject to fulfillment of norms prescribed by the State Govt. for disposal of goods as laid down in Bihar Finance (Amendment) Rules, 2005, read with Govt. of Bihar, Finance Deptt. letter no. 04.11.2008-4665/fo0 (2), dated 09.06.2008 |
|
3. |
Hiring of conveyance |
Full Power |
20,000 per occasion |
10,000 per occasion |
|
|
4. |
Office Equipment Electric Appliances and computers: |
|
|
|
|
|
(a) |
Purchase of all office equipment including electric and electronic appliances, intercom, calculators photocopiers. machine, franking machine, filing and indexing system, computer accessories, projectors, printers etc. |
Full Powers |
50,000 per occasion |
20,000 per occasion |
Subject to observance of guiding principle as laid down by the State Govt. for procurement of goods in Bihar Finance (Amendment) Rules 2005. |
|
(b) |
Purchase of Computers including personal computers, printers and computer furniture |
Full Power |
Rs. 50,000 per occasion |
Nil |
Do |
|
(c) |
Repair of computers of all kinds and maintenance and repair of other equipments |
Full Power |
Rs. 15,000 per occasion |
Rs. 10,000 per occasion |
|
|
(d) |
Refill of Cartridge of Printer/Photocopier/Fax machine. |
Full Power |
Full Power |
Full Power |
|
|
5. |
Furniture and fixtures: |
|
|
|
|
|
(a) |
Setting up of the office |
Full Power |
Rs. 50,000 on each occasion |
Rs.10,000 on each occasion |
|
|
(b) |
Purchase of furniture |
Full Power |
Rs. 50,000 on each occasion |
Rs. 15,000 on each occasion |
Subject to observance of instructions of the State Govt. for procurement of goods as laid down in Bihar Finance (Amendment) Rules, 2005. |
|
(c) |
Purchase of Air conditioner and Room cooler |
Full Power |
Rs. 35,000 on each occasion |
Rs. 10,000 on each occasion |
-Do- |
|
(d) |
Repair of furniture and fixtures |
Full Power |
Rs. 20,000 annual |
Rs.10,000 annual |
|
|
6. |
Purchase of stationery: |
|
|
|
|
|
|
(a) Purchase of stationery stores |
Full Power |
Rs. 25,000 per month |
Rs.10,000 per month |
Subject to the condition as contained in Govt. of Bihar Finance Department circular No. 195, dated 08.01.2003. Any amendment subsequently made in the said provision by the State Govt. shall automatically apply. |
|
|
(b) Purchase of rubber stamps and office seals |
Full Power |
Full Power |
Full Power |
|
|
7. |
Printing and binding, Publication and Publicity |
|
|
|
|
|
|
(a) Printing and Binding |
Full Power |
Rs. 75,000 on each occasion |
Rs.25,000 on each occasion |
|
|
|
(b) Purchase of publications including purchase of Govt. publication, non- Govt. publication, Books, periodicals, newspapers. |
Full Power |
Rs.1,00,000 annual |
Rs.25,000 annual |
|
|
|
(c) Publicity charges |
Full power |
Rs. 25000 on each occasion |
Rs.15,000 on each occasion |
Advertisement shall be taken out at DAVP rate only. |
|
8. |
Telephone, Mobile and Internet charges: |
|
|
|
|
|
|
(a) Sanction of residential telephone with separate telephone lines or to allow the existing residential telephone installed in the name of the officer or his/her spouse as official with internet connectivity and facility of mobile phone in case of officers appointed against post equivalent to the scale of Dy Secretary in Govt. of India (15,000-39,100 with Grade pay 7600) and above. |
Full Power |
Nil |
Nil |
Subject to ceiling of amount payable/reimbursable for land line, internet connectivity and mobile charge together prescribed by Govt. of India for different rank of officers as laid down in Govt. of India, Ministry of Finance, Department of Expenditure OM no. 7 (14)/ 2006-C&V/2006 dt. 14.11.2006. Payment of Bill within the prescribed limit will be made by Head of the Office. |
|
|
(b) Sanction of residential telephone/internet connection/mobile in case of officers below the grade of Dy. Secretary in Govt. of India (15000-39100 with grade pay of Rs. 7600) |
Full Power |
Nil |
Nil |
The ceiling amount shall be Rs. 800 p.m (land line + internet + mobile). Once it is approved by the Chairman payment of Bills will be made by Head of the Office. |
|
9. |
Hiring of Building: |
|
|
|
|
|
|
(a) Hiring of building for office accommodation |
Full Power |
Nil |
Nil |
Once decision is taken for hiring of building for office accommodation and monthly rent is decided by the Chairman, rent shall be paid by the head of the Office. |
|
|
(b) For residential and other purposes |
Full Power |
Nil |
Nil |
Do |
|
10. |
Petty works and repair: |
|
|
|
|
|
|
(a) Execution of petty works and special repairs to office building (hired) including sanitary fittings, water supply and electric installations and repairs to such installations. |
Full Power |
Rs. 25,000 on each occasion |
Rs.10,000 on each occasion |
Subject to availability of fund. In case of hired building, if special repair is undertaken the expenditure incurred shall be adjusted against rent payable. |
|
|
(b) Execution of petty works, special repairs and day to day maintenance of own Building |
Full Power |
Rs. 50,000 on each occasion |
Rs.25,000 on each occasion |
Subject to availability of fund in the Bridget |
|
11. |
Legal charges: |
|
|
|
|
|
|
(a) Hiring of legal consultants including appointment of counsel, arbitrator |
Full Power |
Nil |
Nil |
Once panel of advocates/counsels is approved and their remuneration payable is sanctioned by the Chairman, payment against their bill after proper verification shall be made by The Head of the Office. |
|
|
(b) Reimbursement of legal expenses incurred by Commission employees relating to discharge of their official duties |
Full Power |
Full Power |
Full Power |
|
|
12. |
Payment of consultancy charges |
Full Power |
Nil |
Nil |
Once sanction is granted and amount payable is decided at the level of Chairman, payment shall be made by the Head of the Office. |
|
13. |
Miscellaneous charges: |
|
|
|
|
|
|
(a) Electric, Gas and water Charges |
Full Power |
Full Power |
Full Power |
|
|
|
(b) Municipal rates and Taxes |
Full Power |
Full Power |
Full Power |
|
|
|
(c) Freight and demurrage/wharfage charge |
Full Power |
Full Power |
Full Power |
|
|
14. |
Staff paid from contingencies: |
Full Power |
Nil |
Nil |
Once amount is approved by the Chairman, payment shall be made by the Head of the Office. |
|
15. |
Sanction of Honorarium: |
Full Power |
Nil |
Nil |
|
|
16. |
Postal and courier charges: |
Full Power |
Full Power |
Full Power |
|
|
17. |
Supply of liveries and washing allowance |
Full Power |
Full Power |
Full Power |
|
|
18. |
Sanction of Tour |
|
|
|
|
|
|
(a) In case of group 'A' officers |
Full Power |
Nil |
Nil |
|
|
|
(b) In cases of other officers and staff of the Commission |
Full Power |
Full Power |
Full Power |
|
|
|
(c) Sanction of advance of TA if tour is sanctioned as at (a) & (b) above up to the limit and rate as prescribed by the State Govt. |
Full Power |
Full Power |
Full Power |
|
|
19. |
Drawal of amount from Bank to replenish cash chest to meet day to day petty contingent expenses. |
Full Power |
Up to 75,000 including unspent balance |
Up to 50,000 including unspent balance |
|
|
20. |
(a) Expenditure on refreshment for official meeting |
Full Powers |
Rs. 50 per head with a ceiling of Rs. 5,000 per occasion |
Rs. 50 per head with a ceiling of Rs. 25,00 per occasion |
|
|
|
(b) working lunch during the meetings/conferences/ seminar/work shops |
Full Power |
Rs 150 per head with a ceiling of Rs. 10,000 per occasion |
Rs. 150 per head with a ceiling of Rs. 5,000 per occasion |
|
|
|
(c) Working lunch on holidays to officers & staff |
Full Power |
Rs. 100 per head with a ceiling of Rs. 5,000 per occasion |
Rs. 100 per head with a ceiling of Rs. 500 |
|
|
21. |
Security and sanitation service: |
|
|
|
|
|
|
(a) Engagement of security and sanitation services |
Full Power |
Nil |
Nil |
Once engagement of services is approved by the Chairman, payment will be made by Head of Office. |
|
|
(b) Extension of contract of Security and sanitation services |
Full Power |
Nil |
Nil |
-Do- |
|
22. |
Reimbursement of medical Expenses |
Full Powers including powers to grant relaxation of provisions in deserving cases |
Full Power as per Bihar Electricity Regulatory Commission (Terms and conditions of services of Chairperson and Members) Rules, 2003 in case of Chairperson and Members of the Commission and in case of other officers and staff as per Bihar Govt. Medical Rules |
Full Power as per Bihar Electricity Regulatory Commission (Terms and conditions of services of Chairperson and Members) Rules, 2003 in case of Chairperson and Members of the Commission and in case of other officers and staff as per Bihar Govt. Medical Rules |
|
|
23. |
Write-off irrecoverable losses of stores public money due to the theft fraud, negligence depreciation in the value of stores |
Full Power |
Nil |
Nil |
|
|
24. |
Disposal of obsolete, surplus or unserviceable stores |
Full Power |
Up to Rs. 50,000 |
Nil |
Subject to obtaining report of condemnation of the article by constituting suitable committee and to follow the provisions of disposal of goods as laid down in Bihar Finance (Amendment) Rules, 2005 |
|
25. |
Re appropriation of fund |
Full Power |
Nil |
Nil |
|
