Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BETWA RIVER BOARD REGULATIONS, 1978 CONTENTS 1. Short title and commencement 2. Definitions 3. Association of persons to assist or advise the Board 4. Powers and duties of the Chief Engineer 5. Terms and conditions of service of officers and employees other than Chief Engineer, Secretary and Financial Adviser of the Board BETWA RIVER BOARD REGULATIONS, 1978 G.S.R. No. 28(18)/78-GB, dated 21st November 1978 @1 In exercise of the powers conferred by Sec. 23 of the Betwa River Board Act, 1976 (63 of 1976), the Betwa River Board, with the previous approval of the Central Government, hereby makes the following regulations, namely: 1. Short title and commencement :- (1) These Regulations may be called the Betwa River Board Regulations, 1978. (2) They shall come into force on the date of the publication in the Official Gazette. 2. Definitions :- In these regulations, unless the context otherwise requires,- (a) "Act" means the Betwa River Board Act, 1976 (63 of 1976): (b) "Board" means the Betwa River Board; (c) "Chairman" means the Chairman of the Board; (d) "Chief Engineer" means the Chief Engineer of the Board to be known as the Chief Engineer, Rajghat Dam Project; (e) "Executive Committee" means the Executive Committee constituted under Section 5 of the Act; (f) "Financial Adviser" means the Financial Adviser to the Board; (g) "Project" means the Rajghat Dam Project; (h) "Rajghat Dam" means the Dam described in the Schedule of the Act; (i) "Secretary" means the Secretary to the Board. 3. Association of persons to assist or advise the Board :- (1) The Board may associate with itself, any person or persons or Government, semi-Government, autonomous or private Organisation, to assist or advise the Board in matters directly or indirectly connected with efficient, economic and speedy functioning of the Board, subject to the provisions of the Act. (2) Without prejudice to the generality of the forgoing powers, the Board may seek assistance or advice for the following purposes: (i) Investigation, Designs and Planning for construction of Rajghat Dam, Power House and appurtenant works; (ii) Construction of Rajghat Dam, Power House and appurtenant works; (iii) Quality Control in the Project: (iv) Monitoring of construction works on the project (v) Research; (vi) Procurement of construction equipment; (vii) Procurement of materials of construction; (viii) Appointment of Arbitrator for claims of contractors; (ix) Legal proceedings; (x) Maintenance of Accounts, Financial Control, Cost Accounts and Management Accounts; (xi) Labour disputes. (3) Whenever assistance or advice as indicated aforesaid is required, the proposals covering the following aspects shall be submitted by the Secretary, Chief Engineer or Financial Adviser, as the case may be, for consideration and approval of the Executive Committee: (i) Necessity for assistance or advice. (ii) Name of the person or persons or organisations from whom assistance or advice is proposed to be sought. (iii) The period for which such assistance is required. (iv) Proposed terms and conditions. (v) Financial implications. (vi) Recommendations or comments of the Secretary, Chief Engineer and Financial Adviser on the proposals. 4. Powers and duties of the Chief Engineer :- Subject to the general superintendence and control of the Board and Executive Committee, the Chief Engineer shall be responsible to- (i) carry out surveys and investigations in the Betwa Inter State River Valley and prepare a comprehensive project report for the construction of Rajghat Dam, appurtenant works and for the generation of power at Rajghat Dam, including the construction of power house near the dam, and finalise the same after consulting the Governments of Madhya Pradesh and Uttar Pradesh and taking into account the suggestions, if any, made by those Governments; (ii) prepare detailed reports and estimates in respect of the Project with proposals for sharing the cost by the Governments of Madhya Pradesh and Uttar Pradesh; (iii) draw up standards and specifications for implementation of the Project and for the maintenance thereof; (iv) construct the Rajghat Dam and the Rajghat Power House and appurtenant works; (v) lay down rules of operation and management of Rajghat Dam: (vi) prepare the Annual Budget, annual construction programme for the Rajghat Dam, the Rajghat Power House and appurtenant works and submit the same to the Secretary for the approval of the Board of Executive Committee, as the case may be; (vii) compile annual report, and furnish the same to the Secretary; (viii) furnish expeditiously any data or information required by the Board of Executive Committee as and when intimated by the 4retary; and (ix) perform any other functions which are supplemental, incidental or consequential to all or any of the functions specified above 5. Terms and conditions of service of officers and employees other than Chief Engineer, Secretary and Financial Adviser of the Board :- (1) The terms and conditions of appointments on deputation shall be governed by the relevant orders, as obtaining from time to time for Central Government officers of the corresponding category. The pay of the officers and employees shall be regulated in the terms of the provisions of the Ministry of Finance (Department of Expenditure) Memo No. 10(24)-E.III/60, dated the 4th May, 1961, as amended from time to time and as per concessions and .project facilities sanctioned by the Board from time to time. (2) The pension and leave salary contribution of the officers and employees for the period of their deputation with the Board, shall be paid to the parent department by the Board. @1 [(3) The other terms and conditions of service of the officers and employees shall be the same as are applicable to the Central Government officers of corresponding status. Provided that in the case of employees on deputation, the period of deputation shall normally be 4 years. The Board may, in the public interest extend the period of deputation by one year. The employees shall be entitled to deputation (duty) allowance for the period of deputation (including the period of extension)]. (4) The terms and conditions of employees directly required shall be the same as are applicable to the Central Government employees of corresponding status. @2 [(5) The terms and conditions of retired personnel of the Irrigation Departments of Madhya Pradesh and Uttar Pradesh and from the offices of the Accountants General, Government of India, if re-employed, shall be the same as applicable to the Central Government employees.]