Punjab Roads and Bridges Development Board Rules, 2000

Punjab Roads and Bridges Development Board Rules, 2000

Published vide Notification No. GSR.38/PA. 22/98/section 10/2000 dated 7.4.2000

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Government of Punjab (B & R-III Branch)

No. G.S.R.38/P.A. 22/98/Section 10/2000. - In exercise of the powers conferred by sub-sections (1) and (2) of section 10 of the Punjab Roads and Bridges Development Board Act, 1998 (Punjab Act 22 of 1998), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules namely :-

1. Short title and commencement.- (1) These rules may be called the Punjab Roads and Bridges Development Board, Rules, 2000.

(2) They shall come into force on and with effect form the date of their publication in the Official Gazette.

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

(a) "Act" means the Punjab Roads and Bridges Development Board Act, 1998; and

(b) "Joint Secretary" means the Joint Secretary of the Board.

3. Preparation of annual estimate.[Sections 3 and 10]- An estimate of the annual income and expenditure of the Board each financial year shall be prepared by the Member-Secretary of the Board and submitted to Board for its approval before the 31st day of March of the current year.
4. Development of staff.[Sections 5 and 10]- For discharging the functions of the Board efficiently, efforts shall be made to deploy only minimum staff with the approval of the Government. The Board may, if it considers necessary and expedient, take requisite staff on deputation from the Punjab Government or Public Sector undertakings.
5. Deposit of Income.[Sections 7 and 10]- The income accrued to the Department of Public Works (B&R) from various uses of land belonging to it and the additional income to the Department of Public Works (B&R) from road side advertisements, petrol pumps and weigh bridges leases including any other miscellaneous rescript contributing to the Fund, shall be deposited with the Board, through Joint Secretary by the 15th of ensuing month.
6. Preparation of proposals for the projects.[Section 10]- The Board shall get the detailed proposals of the projects prepared from the Public Works Department (B&R) for repairs, maintenance, construction and improvement of plan roads and bridges in the State of Punjab.
7. Execution of projects.[Section 10]- The Board shall get its projects generally executed by the Public Works Department (B&R). However, if the Public Works Department (B&R) shows its inability to execute a project, then the Board may get the same executed from any other agency under the special circumstances.