Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI DEVELOPMENT AUTHORITY(MISCELLANEOUS) RULES, 1959 CONTENTS 1. Short title 2. Definition 3. Control and Restoration on Appointment of Staff 4. Fee too be paid on Application for Permission 5. Form of Annual Report DELHI DEVELOPMENT AUTHORITY(MISCELLANEOUS) RULES, 1959 In exercise of the powers conferred by sub-section (1) of Section 56 of the Delhi Development Act, 1957 (61 of 1957) read with clauses (d), (h), (p) and (r) of sub-section (2) of that Section, the Central Government hereby makes the following rules, namely: 1. Short title :- These Rules, may be called the Delhi Development Authority (Miscellaneous) Rules, 1959. 2. Definition :- In these Rules, unless the context otherwise requires (i) "Act" means the Delhi Development Act 1957; (ii) "Advisory Council" means the advisory council constituted under section 5 of the Act; and (iii) "Authority" means the Delhi Development Authority constituted under section 3 of the Act 3. Control and Restoration on Appointment of Staff :- (1) The posts under the Authority, other than those of the Secretary and Chief Accounts Officer shall be classified as follows:- Group A Pay or scale of pay with the maximum of not less than Rs. 1,.300/- per month. Group B Pay or scale of pay with the maximum of not less than Rs. 900/- per month but less than Rs. 1,300/- per month. Group C Pay or scale of pay with the maximum of over Rs. 290/-per month but less than Rs. 900/- per month. Group D Pay or scale of pay the maximum of which is Rs. 290/-per month or less. Provided that (a) the Classification of any post created on or after the 1st January, 1973 in the revised scale but before the date of issue of the Delhi Development (Miscella- neous) Amendment Rules, 1981, as specified addition to cadres existing prior to the 1st January, 1973 shall be the same as that of posts in the cadres to which they have been added, and (b) any other posts not covered by (a) created in the revised scale of pay on or after the 1st January, 1973 but before the enforcement of these rules having a classification higher than the one envisaged in these rules shall be re-classified in terms of these rules but without prejudice to the statutes of the existing incumbents for such posts. (2) No posts in Group 'A' whether temporary or permanent, shall be created by the Authority without the prior approval of the Central Government. (3) Notwithstanding anything contained in Sub-rule (2) the Authority may create a post in Group 'A' carrying a pay or scale of pay with the maximum pay of not more than Rs. 2.000/- per month: Provided that (a) a post so created shall lapse on the expiry of the financial year in which it was created unless the period is extended beyond the said financial year with the previous approval of the Central Government; (b) no such post is created by the Authority except with the concurrence of the Finance and Accounts Member of the Authority; (c) The power to create such post is not delegated by the Authority to any of its official without the prior approval of the Central Government, or is not used with retrospective effect, (d) Before creating any Technical posts the recruitments for such posts are ascertained on the basis of the following work load norms, namely, 2. Normally the four divisions are placed under the control of a Superintending Engineer. 3. The post of a Chief Engineer is sanctioned for an anticipated work load of 15 to 16 crores of rupees per annum. Besides the span of control that a Chief Engineer has to exercise is also taken into consideration. Provided that if the Central Public works Department adopts different work load norms in respect of the work executed under the control of that department, the Authority shall follow the norms for the time being in force described by the Central Public Works Department. (i) The economic instructions issued by the Central Government in the Ministry of Finance for the time being in force or kept in view before creating such posts. (ii) The Authority shall make appointments to posts in Group 'A' only in accordance with the regulations approved by the Central Government prior to such appointments and no such appointment to a post in Group 'A' carrying pay, or a scale of pay with the maximum of pay of more than Rs. 2,000/- made by the Authority without the prior approval of the Central Government. 4. Fee too be paid on Application for Permission :- Every application submitted under sub-section (1) of section 13 of the Act shall be accompanied by a fee specified below: (a) for the development of land other than erection of a building as defined in sub section (i) of section 2 of the Act Rs. 00 per acre or part of an acre. (b) for building operations within the meaning of sub-section (j) of section 2 of the Act (c) for material alterations in a building not coverd by section 54(a) of the Act one half per cent of the cost of construction. 5. Form of Annual Report :- After the close of each financial year the authority shall prepare and submit to the Central Government not later than the 31st October next, following a report of its activities during such year. The report shall, as far as practicable, be compiled in the following chapters I. Introduction. II. Administration (1) The Authority. (2) The Advisory Council. (3) Meeting of the Authority and its Committees and of the Advisory Council. (4) Operational jurisdiction. (5) Office Organisation III. The Plans (1) The Master Plan. (2) Zonal Development Plans. IV. Works and Schemes. (1) Programs and targets. (2) Agency for execution. (3) Slum clearance, housing and rehousing and development schemes. (4) Other works and schemes. (5) Control over building and development operations within the Authority's jurisdiction V. Lands and Buildings A Management (1) The Nazul Estate. (2) Acquired properties. (3) Houses, markets, tenements and other properties. (4) Demand and collection of rents, damages and other revenues. (5) Enforcement of conditions of lease-deeds/agreements. B Disposal of land and buildings (1) Long term leases. (2) Temporary leases. VI. Finance and Accounts (1) Budget Estimate. (2) Accounts. (3) Income and expenditure. (4) Loans and debts. (5) Balance sheet and assets and liabilities. VII. Miscellaneous (1) Litigation (2) Any other matter.