Jharkhand State Electricity Regulatory Commission (Delegation of Financial Powers) Regulations, 2003
Published vide Notification No. 401, Jharkhand Gazette (extra ordinary) dated 10.02.2004
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Notification No. 401, dated 9th February, 2004. - In exercise of power conferred by Section 181(1) of Electricity Act, 2003 and all power enabling in this behalf, Jharkhand State Electricity Regulatory Commission makes the following regulations to carry that the function of the Commission Regarding financial powers to the various authorities responsible for exercising the financial powers in connection with affairs of the Commission.
- Short title and commencement.- These regulations shall be called Jharkhand State Electricity Regulatory Commission (Delegation of Financial Powers) Regulations 2003. They shall be deemed to be in force with effect from 24th April, 2003.
- Definitions.- In these regulations the words used shall have the following meanings-
(i) 'Government' shall mean Government of Jharkhand;
(ii) 'Act' shall mean the E.R.C. Act, 1998 and now Electricity Act, 2003 and shall include any statutory amendment, modification and re-enactment thereof;
(iii) 'Commission' shall mean Jharkhand State Electricity Regulatory Commission;
(iv) 'Chairman' shall mean Chairman of Jharkhand State Electricity Regulatory Commission;
(v) 'Secretary' shall mean Secretary for Jharkhand State Electricity Regulatory Commission or any other officer of the Commission authorized by the Chairperson to discharge the responsibilities of the Secretary in his/her absence for a limited period;
(vi) 'Head of the department' shall mean [Chairman] of the Commission or any other officer to whom such powers may be delegated by the Chairman;
(vii) 'Head of the office' shall mean Dy. Director (Administration) of the Commission or any other officer of the Commission to whom such financial powers may be delegated by the Chairman;
(viii) 'Words or expressions' occurring in these regulations and not defined here in but defined in the Act shall bear the same meaning as in the Act.
- All financial expenditure 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.
- 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. The Secretary of the Commission shall also have the authority to issue directives from time to time in order to ensure smooth implementation of these regulations.
- If any difficulty arises in giving effect to any of the provisions of these regulations, the Commission may, by general or special order, do anything not being inconsistent with the provisions of the Act, which appears to it to be necessary or expedient for removing the difficulties.
Jharkhand State Electricity Regulatory Commission (delegation of Financial Powers) Regulations 2003
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 | Rules, orders, restrictions on which the expenditure shall be incurred. | ||
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. Unspecified items of contingent expenditure | |||||
| (a) | Recurring | Full Powers | Rs. 10,000/- P.a in each case | Rs. 5,000/- P.a in each case | |
| (b) | Non-recurring | Full Powers | Rs. 50,000/- P.a in each case. | Rs. 10,000/- P.a in each case | |
| 2. Motor Vehicles | |||||
| (a) | Purchase of vehicles | Full Powers | Nil | Nil | |
| (b) | Maintenance upkeep and repairs | Full Powers | Full Powers | Rs. 7,500/- p.m. per vehicle. | |
| (c) | Condemnation of Vehicles | Full Powers | Full Powers | Nil | Subject to instructions issued by Government of Bihar. |
| 3. Office Equipments and Computers. | |||||
| (a) | Purchase of all office equipment including typewriters, electronic typewriters, intercom equipments, calculators, electronic Dictaphones. Copying machines, franking machines filling and indexing systems, Computers' accessories | Full Powers | Full Powers | Rs. 50,000/- P.a. | |
| (b) | Computers (including personal Computers) | Full Powers | Rs. 5 lakhs P.a. | Rs. 2 lakhs P.a. | |
| (c) | Maintenance of Computers of all kinds | Full Powers | Rs. 50,000/- p.a. | Rs. 20,000/- p.a. | |
| 4. Furniture and Fixtures. | |||||
| (a) | Setting up of the office | Full Powers | Full Powers | ||
| (b) | Purchase | Full Powers | Full Powers | ||
| (c) | Repair | Full Powers | Full Powers | ||
| (d) | Hire of office furniture, heater, coolers, | Full Powers | Full Powers | Rs. 20,000/- p.a. | |
| (e) | Purchase of Desert Cooler, Room Cooler, Air conditioner. | Full Powers | Full Powers | Rs. 20,000/- p.a. | |
| 5. Purchase of Stationery. | |||||
| (a) | Purchase of Stationery stores mentioned in the list under appendix 9 to compilation of the General Financial Rules, 1963 | Full Powers | Rs. 50,000/- p.a. | Rs. 5,000/- p.a. | |
| (b) | Local purchase of petty stationery stores | Full Powers | Rs. 2.5 lakhs P.a. | Rs. 5,000/- p.a. | |
| (c) | Local purchase of rubber stamps and office seals | Full Powers | Rs. 5,000/- p.a. | Rs. 2,000/- p.a. | |
| 6. Printing/Publication/Publicity | |||||
| (a) | Printing and Binding. | Full Powers | Rs. 1 lakh p.a. if the job is executed locally | Rs. 50,000/- p.a. if the job is executed locally. | |
| (b) | Publication | Full Powers | Full Powers | Rs. 25,000/- p.a. | |
| (c) | Payment of Publicity charges | Full Powers | Full powers subject to prescribed rates. | Nil | |
| 7. Telephone & Internet Charges. | |||||
| (a) | Sanction of residential telephones/internet connections with separate telephone line in case of officers drawing salary in the scale equivalent to that of Dy. Secy. In the Government, of India or above. | Full Powers | Full Powers | Nil | |
| (b) | Sanction of residential telephones/internet connections with separate telephone line in case of officers drawing salary in the scale below to that of Dy. Secy, in the Government, of India | Full Power | Nil | Nil | |
| (c) | For entitled category of officers the reimbursement of call charges will be limited to 1000 calls P.M. over the free calls allowed by BSNL for telephone line and similar number of calls would be allowed for internet telephone line as well as the rental charges. | Full Powers including powers to sanction excess calls relating to official duties | Full Powers including powers to sanction excess calls relating to official duties | Full powers upto calls within sanctioned limit | In case the prescribed limit is exceeded for requirements of official duties, the officer concerned shall furnish certificate to this effect. |
| (d) | Non-entitled officials limit restricted upto 600 calls p.m. | Full Power | Full Power | Full Power | |
| (e) | Reimbursement of entitled telephone charges (calls and rental in case of private residence installed in the names of officers or their spouses. | Full Power | Full Power | ||
| 8. Rent. | |||||
| (i) | Ordinary Office Accommodation | ||||
| (a) | Where the accommodation is entirely utilized for the office | Full Power | Full Power | Nil | |
| (b) | Where the accommodation is used partly as office and partly as residence. | Full Power | Full Power | Nil | |
| (ii) | For residential and other purposes | Full Power | Full Power | Nil | |
| 9. Petty Works and Repairs | |||||
| (a) | Execution of petty works and special repairs to Government owned buildings, including sanitary fittings, water-supply and electric installations in such buildings and repairs to such installations | Full Power | Rs. 50,000/- p.m. per building if the work is executed departmentally. | ||
| (b) | Ordinary repairs to Government buildings. | Full Power | Full Power | Nil | |
| (c) | Repairs and alterations to hired and requisitioned buildings | Full Power | Full Power | Rs. 5,000/- p.a. non-recurring and Rs. 1,000/- recurring. | |
| 10. 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 | |
| 11. Legal Charges. | |||||
| (a) | Hiring of Legal consultants including Barristers, Advocates, Pleaders, Arbitrator and Umpires | Full Power | Full Power | Full Power | Appointment been made in accordance with Commission's approval |
| (b) | Other Legal charges | Full Power | Full Power | Full Power | |
| (c) | Reimbursement of legal expenses incurred by Commission employees in cases relating to discharge of their official duties. | Full Power | Full Power | Full Power | |
| 12. | Payment of Consultancy Charges. | Full Power | Full Power | Nil | The appointments shall be made in accordance with relevant regulations framed by JSERC. |
| 13. | Staff paid from contingencies | Full Power | Full Power | Nil | |
| 14. | Honorarium | Full Power | Full Power | Nil | |
| 15. | Reimbursement of Medical Expenses | Full Powers including powers to grant relaxation from provisions of regulations framed by the commission in deserving cases. | Full Powers as per Jharkhand Government Medical Rules | Full Powers as per Jharkhand Government Medical Rules | The Jharkhand Government Medical Rules, to be followed till framing of medical attendance regulations by the commission. |
| 16. | Conveyance Hire | Full Power | Rs. 20,000/- P.M. | Rs. 10,000/- P.M. | |
| 17. | Expenditure for refreshment for official meetings | Full Power | Rs. 25,000/- p.a. | Rs. 10,000/- p.a. | Subject to availability of budget. |
| 18. | Disposal of obsolete surplus or unserviceable stores | Full Power | Rs. 50,000/- at a time | Rs. 5,000/- at a time. | |
