Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    Delhi Local Acts Andhra Pradesh Local Acts Uttar Pradesh Local Acts West Bengal Local Acts Rajasthan Local Acts Jammu and Kashmir Local Acts Himachal Pradesh Local Acts Haryana Local Acts Punjab Local Acts Maharashtra Local Acts Kerala Local Acts Tamil Nadu Local Acts Goa Local Acts Bihar Local Acts Uttranchal Local Acts Jharkhand Local Acts Chhatisgarh Local Acts Madhya Pradesh Local Acts Assam & North East Local Acts Orissa Local Acts Gujarat Local Acts Telangana Local Acts Chandigarh Local Acts Karnataka Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

      • 1. Short title, extent, and commencement.
      • 2. Definitions.
      • 3. Incorporation.
      • 4. Appointment of officers.
      • 5. Power to apply provisions of Haryana Act 24 of 1973.
      • 6. Advisory Committee.
      • 7. Appointment of the staff.
      • 8. Service rules.
      • 9. Application of the provisions of Punjab Act 4 of 1922.
      • 10. Withdrawal from the operation of this Act and its effect.
      • 11. Delegation of certain powers.
      • 12. Bye-laws.
      • 13. Contracts.
      • 14. Constitution of Administration Fund.
      • 15. Vesting of immovable property.
      • 16. Liabilities of Municipal Committees and Gram Panchayats.
      • 17. Application of Fund.
      • 18. Budget.
      • 19. Custody and investment of funds.
      • 20. Application of Sections 61 to 65 of the Haryana Act 24 of 1973.
      • 21. Taxes which may be imposed.
      • 22. Procedure for the imposition of taxes.
      • 23. Direction of State Government to impose or modify taxes.
      • 24. Savings of taxes already imposed.
      • 25. Power to exempt.
      • 26. Power of the State Government to suspend the levy of tax or fee.
      • 27. Application of certain sections of Haryana Municipal Act, 1973.
      • 28. Assessment procedure.
      • 29. Declaration of controlled area.
      • 30. Erection or re-erection of buildings etc. in controlled area.
      • 31. Prohibition on use of land in controlled area.
      • 32. Application of permission or licence and the grant or refusal thereof.
      • 33. Power of entry.
      • 34. Appeal.
      • 35. Control by Government.
      • 36. Offences and penalties.
      • 37. Offence by Companies.
      • 38. Composition of offences.
      • 39. Trial of offences.
      • 40. Sanction of prosecution.
      • 41. Officers to be public servants.
      • 42. Chief Administrator to carry out functions of the Director.
      • 43. Bar to erection of buildings in contravention of building rules.
      • 44. Power to require proper maintenance of site or building.
      • 45. Preservation and planting of trees.
      • 46. Control of advertisement.
      • 47. Penalties.
      • 48. Penalty.
      • 49. Appeal.
      • 50. Penalty for making immovable encroachment.
      • 51. Bar of jurisdiction of courts.
      • 52. Protection of action taken in good faith.
      • 53. Registration and licensing of Architects, Engineers and Plumbers etc.
      • 54. Other powers of the Chief Administrator.
      • 55. Power to borrow money.
      • 56. Power to apply certain provisions of other Acts in Faridabad.
      • 57. Power to make rules.
      • 58. Power to remove difficulties.
      • 1. Title.
      • 2. Commencement.
      • 3.
      • 1. Short title and extent.
      • 2. Definitions.
      • 3. Application for erection or re-erection of buildings. Secttuibs 43(2), 57(2).
      • 4. Site plan. Section 43(2), 53(2)(m).
      • 5. Building Plan. Sections 43(2), 57(2)(m).
      • 6. Type plans. Sections 43(2), 57(2)m.
      • 7. Information necessary to validate the application. Sections 43(2), 57(2)(m).
      • 8. Permission to erect the building. Sections 43(2), 57(2)(m).
      • 9. Validity of sanctioned plans. Sections 43(2). 57(2)(m).
      • 10. Revalidation of plans. Sections 43(2), 57(2)(m).
      • 11. Revision of plans during construction. Sections 43(2), 57(2)(m).
      • 12. Notice of commencement of work. Sections 43(2), 57(2)(m).
      • 13. Completion of building. Sections 41(2), 57(2)(m).
      • 14. Occupancy violation. Sections 43(2), 57(2)(m).
      • 15. Revocation of Sanctions. Sections 42(2), 57(2)(m).
      • 16. Submission of plans by Government Departments. Sections 43(2), 57(2)(m).
      • 17. Maintenance of register or sanction/rejection of building applications. Sections 43(2), 57(2)(m).
      • 18. Use of site type and character of building. Sections 43(2), 57(2)(m).
      • 20. Size of plot for a residential building. Sections 43(2), 57(2)(m).
      • 21. Proportion of site which may be covered with residential buildings. Sections 43(2), 57(2)(m).
      • 22. Basement in a residential building. Sections 43(2), 57(2)(m).
      • 23. Height of residential building. Sections 43(2), 57(2)(m).
      • 24. Minimum size of plot, coverage, and basement for an industrial building. Sections 34(2), 57(2)(m).
      • 25. Minimum size of plot coverage basement and height of an industrial building. Sections 43(2), 57(2)(m).
      • 26. Minimum size of plot coverage, basement etc. for institutional and public buildings. Sections 43(2), 57(2)(m).
      • 27. Building lines. Sections 43(2), 57(2)(m).
      • 28. Area of internal courtyard for purposes of light and ventilation. Sections 43(2), 57(2)(m).
      • 29. Plinth etc. of main building. Sections 43(2)47(2)(m).
      • 30. Area and size of habitable room. Sections 43(2), 57(2)(m).
      • 31. Size, height etc. of kitchen. Sections 42(2), 57(2)(m).
      • 32. Minimum dimension, ventilation, location, etc. of bathroom and water-closet. Sections 43(2), 57(2)(m).
      • 33. Staircase. Sections 43(2), 57(2)(m).
      • 34. Provision of lift. Sections 43(2) , 57(2)(m).
      • 35. Lobbies, corridors and passage. Sections 43(2), 57(2)(m).
      • 36. Projection from the buildings. Sections 43(2), 57(2)(m).
      • 37. Mezzanine floor. Sections 43(2), 57(2)(m).
      • 38. Garage. Sections 43(2), 57(2)(m).
      • 39. Materials. Sections 43(2), 57(2)(m).
      • 40. Sites. Sections 43(2), 57(2)(m).
      • 41. Foundations. Section 43(2), 57(2)(m).
      • 42. Damp proof course. Sections 43(2), 57(2)(m).
      • 43. Loads. Sections 43(2), 57(2)(m).
      • 44. Walls. Sections 43(2), 57(2)(m).
      • 45. Thickness of walls. Sections 43(2) 57(2)(m).
      • 46. Slenderness ratio. Sections 43(2), 57(2)(m).
      • 47. Hollow bricks and block walls. Sections 43(2), 57(2)(m).
      • 48. Roofs. Sections 43(2), 57(2)(m).
      • 49. Chimneys and flues. Sections 43(2) 57(2)(m).
      • 50. Notice for carrying out drainage work and application for permission. Sections 43(2), 57(2)(m).
      • 51. Work to be executed under the supervision of plumber. Sections 43(2), 57(2)(m).
      • 52. Adequate water supply for installation of water borne sanitary installation. Sections 42(2) 57(2)(m).
      • 53. Sanitary fittings and execution of works to I.S.I. specifications. Sections 43(2), 57(2)(m).
      • 54. All drainage system to be air, smoke and water tight. Sections 43(2), 57(2)(m).
      • 55. Net work of foul and waste water drainage. Section 42(2), 57(2)(m).
      • 56. Junctions. Sections 43(2), 57(2)(m).
      • 57. Minimum sanitary facilities in various types of buildings. Sections 43(2), 57(2)(m).
      • 58. Water closets. Sections 43(2), 57(2)(m).
      • 59. Urinals. Sections 43(2), 57(2)(m).
      • 60.
      • 61. Ventilation of drains. Section 42(2), 57(2)(m).
      • 62. Manholes. Sections 43(2), 57(2)(m).
      • 63. Soil pipes and soil ventilating pipes. Sections 43(2), 57(2)(m).
      • 64. Separation of soil pipes from rain water pipes. Sections 43(2), 57(2)(m).
      • 65. Provision of traps. Sections 43(2), 57(2)(m).
      • 66. Waste water pipes. Sections 43(2), 57(2)(m).
      • 67. Over from pipe. Sections 43(2), 57(2)(m).
      • 68. Pipe not to be exposed on external walls. Sections 43(2), 57(2)(m).
      • 69. Method of disposal. Sections 43(2), 57(2)(m).
      • 70. Septic tanks. Sections 43(2), 57(2)(m).
      • 71. Absorption pits. Sections 43(2), 57(2)(m).
      • 72. Sub-soil irrigation for disposal of effluent. Sections 43(2), 57(2)(m).
      • 73. Sanitary installations and drainage to be completed before applying for connection. Sections 43(2), 57(2)(m).
      • 74. Application for connection with public sewer. Sections 43(2), 57(2)(m).
      • 75. Sewer connection. Sections 43(2), 57(2)(m).
      • 76. Drainage of roofs. Sections 43(2), 57(2)(m).
      • 77. Size of down pipes. Sections 43(2), 57(2)(m).
      • 78. Storm water not to drain into sewer. Sections 43(2), 57(2)(m).
      • 79. Inspections. Sections 43(2), 57(2)(m).
      • 80. Minor alteration in case of emergency. Sections 43(2), 57(2)(m).
      • 81. Carrying out of work. Sections 43(2), 57(2)(m).
      • 82. Sub-division of Plots. Sections 43(2), 57(2)(m).
      • 83. Application for permission to sub-divide. Sections 43(2), 57(2)(m).
      • 84. Access for the sub-divided plots. Sections 43(2), 57(2)(m).
      • 85. Minimum size of sub-divided plots. Sections 43(2), 57(2)(m).
      • 86. Provision of services. Sections 43(2), 57(2)(m).
      • 87. Construction on sub-divided plots. Sections 43(2), 57(2)(m).
      • 88. Registration of Architects, Engineers and Plumbers. Sections 43(2), 57(2)(m).
      • 89. Repeal and Savings. Sections 43(2), 57(2)(m).
      • 1. Short title.
      • 2. Definitions.
      • 3. Administrative Approval and establishment of depreciation fund.
      • 4. Technical Sanction and condition for taking up works.
      • 5. Revised Administration Approval.
      • 6. Saving.
      • 7. Electrical Sanitary Works.
      • 8. Grant-in-aid.
      • 9. Qualifications of Administration Engineers.
      • 10. Preparation of Preliminary Plans, etc.
      • 11. Preparation of detailed plants/execution of works.
      • 12. Fees to Staff.
      • 13.
      • 14. Difficulty.
      • 15. Power of relaxation.
      • 1. Short title. Section 57.
      • 2. Definitions. Section 57.
      • 3. Contents plans of controlled area. Section 29 (2).
      • 4. Publication of development plans or inviting objections. Sections 29 (5) and 30.
      • 5. Publication of final plans. Section 29(7).
      • 6. Application for permission under Section 32 for laying out means of access to a road in a controlled area. Sections 32 and 57 (2) (k).
      • 7. Restriction governing the grant of permission for laying out means of access in a controlled area. Section 32.
      • 8. Information necessary to validate application under rule 6. Section 32.
      • 9. Form in which order under sub-section (2) of Section 32 is to be passed. Section 32.
      • 10. Duration of permission. Section 32.
      • 11. Application for license under Section 32 for setting up a brick-kiln etc. Section 32.
      • 12. Information necessary to validate application under rule 11. Section 32.
      • 13. Restriction governing the grant of licence. Section 32.
      • 14. Form in which licence under Section 32(2) is to be given. Section 32.
      • 15. Duration of licence. Section 32.
      • 16. Fees for licence. Sections 31 and 57(2)(i) and (j).
      • 17. The Register of applications for permission and licences. Sections 32(4) and 57(2) (1).
      • 18. Procedure for hearing appeals. Section 34.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Exercise of option.
      • 5. Establishment of pension fund.
      • 6. Transfer of amount to the pension fund.
      • 7. Operation of pension fund.
      • 8. Maintenance of account.
      • 9. Grant of pension.
      • 10. Payment of Pension.
      • 11. Conversion of amount to the General Provident Fund.
      • 12. Audit of Pension Fund.
      • 13. Over-riding effect.
      • 14. Interpretation.
      • 1.
      • 2.
      • 3.
      • 4.
      • 1.
      • 2.
      • 3.
      • 1. Definition.
      • 2.
      • 3. Use of public stand post.
      • 4. Application for Supply.
      • 5. Application for connection.
      • 6. Sanction of connection, alteration or extension.
      • 7. Connections to mains.
      • 8. Alteration on removal of consumer's pipes and fittings.
      • 9. Connection pipe.
      • 10. Size of connection pipe.
      • 11. Requirement of meter.
      • 12. Meter.
      • 13.
      • 14. Position of meters.
      • 15. Interference with meter.
      • 16. Correctness of meter.
      • 17. Replacement of meter.
      • 18. Authenticity of consumption.
      • 19. Refund of excess consumption recorded.
      • 20.
      • 21. Bill of Demand.
      • 22. Connection.
      • 23. Maintenance of consumer's pipes and fittings.
      • 24. Consumer's fittings, testing and stamping.
      • 25. Consumer's pipe fittings.
      • 26. Erection of water closets to be approved.
      • 27. (a) Premises not to be supplied through more than one communication pipe.
      • 28. Separate communication pipe to every premises.
      • 29. Duties of consumer.
      • 30. Prohibited connections of consumer's pipes.
      • 31. Storage tank for domestic use in public buildings, houses and industrial buildings.
      • 32. Cisterns to be accessible.
      • 33. Cleaning of cisterns.
      • 34. Cutting off of a connection.
      • 35. Closing of a connection.
      • 36. Reopening of a cut off connection.
      • 37. Reopening of a closed connection.
      • 38. Consumer other than an owner of premises.
      • 39. Temporary connection.
      • 40. Private Water Trough.
      • 41. List of Licensed Plumbers.
      • 42. Work to be done by licensed Plumbers.
      • 43. Plumber's name to be furnished.
      • 44. Penalty for infringement of bye-laws.
      • 45. Security Deposits.

Faridabad Complex Administration Works Rules, 1977

Published vide Haryana Government Notification No. 6174-2CI- 77/26761 26th August, 1977

hl239

Local Government Department

No. 8740-ICI-76/35190 - In exercise of the powers conferred by Section 57 of the Faridabad Complex (Regulation and Development) Act, 1971, and all other powers enabling him in this behalf, the Governor of Haryana hereby makes the following rules, namely :-

1. Short title. - These rules may be called the Faridabad Complex Administration Works Rules, 1977.

2. Definitions. - In these rules, unless the context otherwise requires, -

(a) "Act" means the Faridabad Complex (Regulation and Development) Act, 1971;

(b) "Administrative approval" means an approval to a projected work by the authority specified in the Schedule to accord such approval :

(c) "Administration Engineer" includes Chief Engineer, Superintending Engineer, Executive Engineer and Assistant Engineer of the Administration;

(d) "Competent Authority" means the Authority specified in the Schedule;

(e) "Electricity Board" means the Haryana State Electricity Board;

(f) "Electrical works and Electrical projects" include all works and projects for the generation, distribution or utilisation of electrical energy for any purpose except the transmission of message;

(g) "Government" means the Government of Haryana in Local Government Department

(h) "Original works" include new construction whether of entirely new works or additions and alterations to existing works, also all repairs to newly purchased or previously abandoned buildings or works required for bringing them into use;

(i) "Sanitary Board" the Sanitary Board for the State of Haryana for the time being constituted under the orders of the State Government;

(j) "Sanitary Projects and Sanitary works" include all projects and works, -

(i) connected with collections, storage, protection, supply, distribution system and regulation of water for drinking and flushing;

(ii) connected with the drainage, sanitary sewerage or the utilisation of sewerage;

(iii) connected with the regulation of sanitation of streets, slaughter houses, markets, lodging houses, serials, bathing gets and other public places; or

(iv) subsidiary to or connected with or relating to the construction and maintenance of water supply scheme, storm sewerage scheme, storm surface channels and sanitary sewerage scheme;

(k) "Schedule" means the Schedule appended to these rules;

(l) "Technical sanction" means the sanction of the authority specified in the Schedule to accord such sanction to the detailed plans and estimates of projected work;

(m) Words and expressions used herein, and not defined in these rules, shall have the same meaning as assigned to them in the Act.

3. Administrative Approval and establishment of depreciation fund. - (1) No original work shall be undertaken without the administrative approval of the competent authority.

(2) Before according administrative approval, the authority concerned shall satisfy itself by a reference to the Government or otherwise, that, -

(a) funds for the execution of the work are likely to be forthcoming within the next two years; and

(b) funds to the extent of an amount approved by the authority according technical sanction are likely to be forthcoming for annual maintenance after completion of the work;

(c) the Administration has created a depreciation fund and shall credit to such fund from its revenue such amount in respect of depreciation of fixed assets employed in the business as is arrived at by dividing ninety per cent of the original cost of the assets by the prescribed period in respect of such assets.

(3) The depreciation fund shall be applicable only to the purpose for which it is created:

Provided that the Administration may, for reasons to be recorded in writing and with the previous sanction of the Government, apply the said fund to any other purpose to which the Administration fund is applicable under Section 17 of the Act.

(4) No Administrative approval to an original work shall be granted by the Competent authority unless such rough estimates and plans have been submitted to it as may be required by the authority whose technical sanction to the work is necessary under these rules;

(5) Wherever the alignment of new road, sanitary sewerage, open surface drain, water supply pipe line, etc, passes close to or involves any alteration to or diversions of pre-existing railways, or interferes with any work or land appertaining to the same, the written consent of the authorities in charge of such railways to the proposed construction of the new road, sanitary sewerage, open surface drain, water supply pipe line, etc., shall be obtained before any work therein is taken up.

4. Technical Sanction and condition for taking up works. - (1) No original work shall be undertaken by the Administration unless, -

(a) technical sanction of the competent authority has been obtained;

(b) it has in its employ an Engineer possessing qualifications and experience prescribed under Rule 9

(2) The Administration shall be bound during the execution of work to give effect to all modification and to conform to all conditions imposed by the sanctioning authority with regard to such work.

5. Revised Administration Approval. - (1) If the detailed estimate of any project whom prepared exceeds the amount administratively approved by ten per cent or if it becomes apparent during the execution of any work that the amount administratively approved will be exceeded by ten per cent owing to the increase of rates or other reasons, the revised administrative approval of the competent authority to the increased expenditure shall be obtained without delay. Similarly, revised administrative approval shall be obtained to important modifications of the proposal originally approved even though the cost thereof may be covered by savings on other items.

(2) Administrative approval shall require renewal if funds have not been appropriated to the work or scheme in question in either of the two budgets succeeding the date of original approval.

Example - An Administrative approval given to a work in the year, 1971-72 ceases to be operative on 31st March, 1972 and requires renewal unless the work finds a place in the budget passed for 1972-73 or 1973-74, or had funds appropriated to it by an additional grant in 1972-73.

6. Saving. - No withstanding anything to the contrary contained in these rules, if the Government, the Sanitary Board, the Electricity Board, or any other board or authority established by the State Government is to contribute any portion of the cost of a work, administrative approval and technical sanction shall be accorded by such authority as the Government in the concerned department or the Board or the authority concerned may appoint in this behalf.

7. Electrical Sanitary Works. - The works of street light of the Administration shall be get executed through the Electricity Board per rules of the Board unless the Board agrees, in writing, for the execution of such works by the Administration :

Provided that the (1) Electric Works involving expenditure exceeding Rs. one lac shall be executed by the Administration only if it has an Electrical Engineer of the rank of Superintending Engineer (2) Sanitary Public Health Work involving expenditure exceeding Rs. one lac shall be executed by the Administration only if it has an Engineer of the rank of Superintending Engineer with experience of Public Health Works, otherwise such works shall be get executed through the agency of Public Health Department of the State Government.

8. Grant-in-aid. - (1) Every application for grant-in-aid for an original work shall be submitted with a copy of the order of Administrative approval or with an application for administrative approval, as the case may be, to the Sanitary Board for sanitary works and to the Government for other works.

(2) No such grant-in-aid shall be credited to the Administration fund until the prescribed administrative approval and technical sanction is accorded to the work for which the grant-in-aid is sought, provided that the Sanitary Board may credit a grant-in-aid in advance of technical sanction if for any special reason it deems it advisable to begin the work on the rough project.

(3) The Administration shall not permit a work, for which a grant-in-aid has been promised or given, to be started without the previous sanction of the authority which has premised or given such grant-in-aid.

9. Qualifications of Administration Engineers. - (1) No person shall be appointed as Administration Engineer if he does not possess the qualifications and experience prescribed by the State Government for respective posts in its employment or as may be prescribed in the service rules of the Faridabad Complex Administration as and when the same are framed.

(2) All appointments under sub-rule (1) shall be subject to the approval of the Government and subject to such conditions as it may impose;

Provided that nothing contained in this rule shall apply to the temporary appointment as Assistant Engineer of any person for a period not exceeding six months in the aggregate.

(3) No person shall be appointed as Assistant Engineer under sub-rule (2) if he does not possess the qualifications prescribed by the Government for the recruitment of members of the Haryana Engineers Service, Class II.

(4) No person shall be appointed as an Overseer in the Administration unless he has passed the Overseer's Examination from the Government School of Engineering, Resul Gurdaspur (Now Nilokheri) or from any other Technical Institution recognised by the Haryana Public Works Department, Buildings and Roads Branch, for the appointment of Overseer or obtained a diploma from any institution recognised by the State Government.

10. Preparation of Preliminary Plans, etc. - (1) Preliminary surveys, plans, specifications and estimates for works shall ordinarily be prepared by the Administration Engineer.

(2) When the Administration resolves not to employ its own permanent agency for the preparation of the preliminary surveys, plans, specifications and estimates for any project which requires the administrative approval of the higher authority under rules, it shall apply to that authority for the necessary professional staff to prepare all preliminary surveys, plans, specifications and estimates.

11. Preparation of detailed plants/execution of works. - If technical sanction to a project is accorded by the competent authority, the Administration Engineer shall, subject to the provision of these rules, be deemed to be competent to prepare the detailed surveys, plans, specification and estimates and execute the work.

Note I. - The rules contained in the P.W.D. Code and the Departmental Financial Rules shall be observed while preparing preliminary surveys, plans, specification, estimates and while executing the works, in so far as the said rules are not inconsistent with these rules.

Note II. - Regarding completion of work, the completion certificate shall be furnished by the authority competent to accord technical sanction counter signed by the next higher technical authority, if there is one in the service of the Administration.

12. Fees to Staff. - Except the Electrical Engineer for whose services the scale of fee payable was notified, vide Notification No. 820-6-14126, dated the 6th November, 1924, the Administration shall pay to the Government on account of services rendered by the officers of the Public Works Department, the fees detailed in the table, namely :-

Table

Description of work

If the estimated cost of the work is less than Rs. 10,000

If the estimated cost of the work is from Rs. 10,000 to Rs. 29,999

If the estimated costs of work is Rs. 30,000 or over

1

2

3

4

For visiting a site and giving advice preparatory to design

Travelling allowance according to Government rules plus a fee of Rs. 50, for each day or part of a day

For the preparation of preliminary plans and estimates by cubic measurement of otherwise

1¼ per cent of the estimated cost

1 per cent of the estimated cost

¾ per cent of the estimated cost

For the preparation of general drawing plans (Estimates), elevations, sections and specifications

1¼ per cent of the estimated cost

1 per cent of the estimated cost

¾ per cent of the estimated cost

For the preparation of half inch, full size and other detailed drawings

Ditto

Ditto

Ditto

For the interviews and correspondence with the Engineer In charge of Construction to an extent not amounting to supervision

Ditto

Ditto

Ditto

For the supervision of construction including periodical inspection to the extent necessary to ensure efficient construction and the issue of all necessary orders regarding the work and the tendering of the advice during execution

3 per cent of the estimated cost

3 per cent of the estimated cost

2 per cent of the estimated cost

For the preparation of plans and estimates and construction through the staff of the Public Works Department



7 per cent Departmental Charges

For the preparation of plan of the town where none already exists, and such preparation is an essential preliminary to the preparation of the plans and estimates for the work under consideration

Such sum as may be agreed upon in each case before the preparation of the plan is in hand

13. The Administration shall pay to Government on account of services rendered by its Architect, the fees detailed in the following table, namely -

Table

Description of work

If the estimated cost of the work is less than Rs. 10,000

If the estimated cost of the work is from Rs. 10,000 to Rs. 29,999

If the estimated cost of the work is Rs. 30,000 or more

1

2

3

4

For visiting a site and giving advice preparatory to design, or during execution of work

Travelling allowance according to Government rules plus a fee of fifty rupees for each day or part of a day

For the preparation of preliminary plans and estimates by cubic measurement or otherwise

2¼ per cent of the estimated cost

1¾ per cent of the estimated cost

1¼ per cent of the estimated cost

For the preparation of general plans, elevation, sections and specifications

Ditto

Ditto

Ditto

For the preparation of half inch, full size and other detailed drawings

Ditto

Ditto

Ditto

For correspondence and interviews with the engineer in charge of construction to an extent not amounting to supervision

Ditto

Ditto

Ditto


14. Difficulty. - If any difficulty arises in giving effect to the provisions of these rules the decision of the Government shall be final.

15. Power of relaxation. - Where the Government is of the opinion that it is necessary or expedient so to do it may be order, for reasons to be recorded in writing, relax any of the provisions of there rules.

Schedule

Schedule of Financial Powers Regarding Execution of Works by the Faridabad Complex Administration

S.No.

Nature of Power

Competent Authority

Extent of Powers

Remarks

1.

To accord administrative approval to proposals for works

Subject to Budget provision




(a) Works other than sanitary works

(i) Government
(ii) Chief Administrator

Full powers
Full powers for works upto Rs. 5# lac



(b) Sanitary works

(i) Sanitary Board
(ii) Chief Administrator

Full powers
Full powers for works upto Rs. 5# lac


Note - (1) The meeting of the Technical Committee will be called by the Chief Administrator as and when necessary. For this purpose Government officer attending the meeting will be paid travelling allowance by the Faridabad Complex Administration as per Government Rules.

2.

To accord technical sanction to the detailed estimates of works -





(a) Works other than Electrical works

(i) Chief Engineer of the Administration

Full Powers


Note - Till the appointment of Chief Engineer by the Administration of Technical Committee consisting of Chief Engineers, P.W.D., B. and R./P.H., Superintending Engineer and Executive Engineer of the Administration.



(ii) Superintending Engineer of Administration whether whole time or part time

Up to Rs. 10,00,000 for each work




(iii) (a) Executive Engineer Administration with a minimum of 10 years service (including the service as Assistant Engineer)

Up to Rs. 1,00,000 for each work




(b) Other Executive Engineer Administration

Up to Rs. 50,000 for each work




(iv) Assistant Engineer, Administration

Up to Rs. 10,000 for each work in the absence of Executive Engineer mentioned at (iii) above in case of emergency only



(b) Electrical Works

(1) Chief Engineer of the Administration

Full Powers


Note - Till the appointment of Chief Engineer by the Administration a Technical Committee consisting of Chief Engineers, Electrical (HSEB) Superintending Engineer and Executive Engineer of the Administration.



(ii) Superintending Engineer Electrical of the Administration whether whole-time or part time

Up to Rs. 10,00,000 for each work




(iii) Executive Engineer (Administration)

Up to Rs. 2,00,000* for each work




(iv) Assistant Engineer, Administration

Up to Rs. 10,000 for each work in the absence of Executive Engineer mentioned at (iii) above and in case of emergency only


* Substituted vide Haryana Government Notification No. GSR 53/HA42/71/S.57/91 dated 5.8.1991.

# Substituted vide Haryana Government Notification No. GSR 19/HA42/71/S.57/94 dated 11.3.1994.

Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us

Revolutionising Law Reporting !
Install Now! Install Now! Install Now!
Biggest Law Library in Mobile
Install Now! Install Now! Install Now!
Get it Now !
You will Never Need a Law Reporter or Back Volumes
Instant Activation !

title

Headlines with Full Text of Cases!
Install Now! Install Now!
Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!
Searchable Back Volumes !
Install Now! Install Now! Install Now!
With Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!