The Madhya Pradesh Housing and Infrastructure Development Board (Conduct of Business and Delegation of Powers) Regulations, 2015

1 
 
 
MP HOUSING AND INFRASTRUCTURE DEVELOPMENT BOARD  
 
(Conduct of Business and  Delegation of Powers)  
 
REGULATIONS 2015  
 
 
  
 In exercise of the powers conferred by Section 103 and Section 17 of the 
Madhya Pradesh Housing and Infrastructure Development Board Adhiniyam, 1972 
(No.3 of 1973), the Madhya Pradesh Housing and Infrastructure Development 
Board has made the following Regulations substituting the Madhya Pradesh 
Housing and Infrastructure Development Board Regulations 1998 as amended 
from time to time, the same having been approved and confirmed by the State 
Government,  vide order no. F-23-3/15/18-6 Bhopal dated 17 April 2015 namely: 
 
 
REGULATIONS 
 
 
(1)  Short Title 
  
  These Regulations may be called the Madhya Pradesh Housing and 
Infrastructure Development Board (Conduct of Business and Delegation of 
Powers) Regulations, 2015 and shall substitute the Madhya Pradesh Housing 
and Infrastructure Development Board Regulations, 1998 as amended from 
time to time. All rules, regulations, circulars, instructions and resolutions of 
the Board issued prior to the coming into force of these Regulations are 
hereby superseded insofar as they are inconsistent with the provisions of 
these Regulations. 
(2)  Definitions   
  In these regulations, unless the context otherwise requires, the Act means the 
Madhya Pradesh Housing and Infrastructure Development Board Adhiniyam 
2 
 
1972 (No.3 of 1973). All definitions, unless the context otherwise requires, 
shall be construed as defined in Section 2 of the Act. 
 
(3) Application of certain rules to officers and servants of the Board:
  
 In accordance with the provisions contained in Section 15(2) of the Act, the 
rules, orders and instructions applicable to the employees of the State 
Government in various grades (more particularly, The Madhya Pradesh Civil 
Services (Conduct) Rules, 1965, The Madhya Pradesh Civil Services 
(Classification, Control and Appeal) Rules, 1966, The M.P. Fundamental 
Rules, The Madhya Pradesh Civil Services (Medical Attendance) Rules, 
1958) , and The Madhya Pradesh Civil Service (Leave) Rules 1977 shall be 
applicable to the officers and servants of the Board in corresponding grades, 
to the extent they are not inconsistent with the provisions of the Act and 
these Regulations and subject to other rules, regulations, modifications and 
resolutions made by the Board from time to time. For the purpose of 
applicability, the State Government, the Governor and the Head of 
Department shall be the Board, the Chairman and the Housing 
Commissioner respectively. 
(4)  Appointment, Promotion, Grant of Leave and Punishment of officers 
and servants of the Board  
(a)  Appointments and Promotions :  
(i) The power of appointing or promoting any person on a post under the 
Board shall be as per delegation of powers as specified in Annexure I.  
(ii) Provided that all such appointments and promotions shall be made as per 
regulation framed for the purpose.  
(iii) All appointments and promotions made  prior to the coming into force of 
these Regulations shall be deemed to have been made under these 
Regulations. 
 
 
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(b) Grant of leave :  
(i) The powers of granting leave shall be as per delegation of powers as 
specified in Annexure I. Where there is no such authority, the Housing 
Commissioner is empowered for sanction. 
(ii) All kinds of leave to the Housing Commissioner shall be sanctioned by 
the State Government. 
(iii) The rules applicable to the State Government employees for regulating 
the grant of leave of absence leave allowances and acting allowances shall 
apply mutatis mutandis to the officers and servants of the Board, unless 
otherwise modified by resolution of the Board. 
(c )  Disciplinary Authorities and Appellate Authorities 
:  
(i) The disciplinary authority for an employee of board shall be the authority 
as per Delegation of powers as specified in Annexure I. 
(ii) Appeals shall be preferred with the authority empowered as per 
Delegation of powers as specified in Annexure I. 
(iii) All officials shall exercise supervision and control over the staff 
working under them and depict a true picture of their work and conduct in 
the Annual Confidential Reports. 
(5)  Service Regulations: 
  
(a)  Unless otherwise provided by any general or special order of the 
Board for a particular grade or category of allowance, the salary and 
allowances of the regular officers and servants of the Board shall be the 
same as are admissible to the officials of corresponding grades under the 
State Government. 
(b)  The regular officers and servants of the Board shall have to subscribe 
to the General Provident Fund with effect from 1.7.1973 consequent upon 
the introduction of the pension scheme. The subscription to the GPF shall be 
regulated in accordance with the provisions of the M.P. General Provident 
Fund Rules. 
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 (c)  The age of superannuation of the Class I, II and III officers and 
employees of the Board shall be sixty years, whereas that of Class IV 
employees shall be sixty-two years. 
(d) A Board employee may in the public interest be made to retire at any 
time after he has completed 20 years qualifying service or attains the age of 
fifty years whichever is earlier, without assigning any reason by giving him 
a one month notice in writing. 
(e) Grant of pension/family pension and death-cum-retirement benefits to the 
regular officers and employees of the Board with effect from 1.7.1973 shall 
be regulated in accordance with the M.P. Civil Service (Pension) Rules, 
1976. However, the regular officers and servants of the board who have been 
appointed on or after 1st of January of 2005 shall be covered by new 
National Pension Scheme.  
(f)  The Madhya Pradesh Civil Service (Commutation of Pension) Rules 
1996 shall not be applicable to the officers and servants of the Board. 
(g) The Housing Commissioner can specify / modify the channel for 
accepting the Annual Confidential Reports of the board employees. The 
Housing Commissioner may also specify the channel of appeal against 
Annual Confidential Report grading or adverse remarks.  
 
(6)  Transfers and Postings 
 -  
(a)  The transfers and postings of employees of the board shall as far as possible 
be governed by a transfer policy approved by the board. 
(b)  The postings and transfers of all employees shall be done as per Delegation 
of powers as specified in Annexure I. However, nothing in these regulations 
shall prevent the Housing Commissioner from revising or cancelling the 
Transfer orders issued by Chief Administrative Officer, Dy. Housing 
Commissioners or by any other Competent officer. 
 
 
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(7)  Communication of orders/decisions   
  The Housing Commissioner, being the Chief Executive Officer and 
administrative head of the Board, shall have the powers to communicate 
decisions and to issue orders on all matters on behalf of the Chairman and 
the Board, as the case may be, either himself or through his senior 
subordinates as he may consider appropriate. 
 
(8)  Powers of Chairman, Housing Commissioner and other officers of the 
Board under specific sections of the Act   
 The powers of the Chairman, Housing Commissioner and other officers of 
the Board 
  (i) To incur expenditure under section 24 
  (ii) To approve estimates under Sec.25 and 
(iii) To make and perform contracts under Sec. 28 of the Act 
 
and to take decisions and incur other such expenditures as are necessary for 
the proper functioning and administration of the Board shall be as per 
Delegation of powers as specified in Annexure I. 
 
(9) Fees payable for copies of documents, plans etc. 
  
-  Copies of documents, estimates, plans, not forming part of confidential 
records, may be supplied by the officer in whose custody such records are 
kept, on payment of fees and on application indicating the purpose for which 
the copy is needed. 
Fees chargeable for various kinds of records will be as fixed by the Housing 
Commissioner from time to time. 
 
(10)  Security to be furnished by officers and servants of the Board 
  
  The officers and servants of the Board handling cash and stores shall have to 
furnish the security as follows: 
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 1) Cashier of EM Unit  : ` 5000/- 
 2) Cashier of office   : ` 3000/- 
 3) Store Keeper/Clerk  : ` 3000/- 
 4) Sub-Engineer   : ` 5000/- 
 6) Assistant     : ` 3000/- 
The form of security and terms and conditions of its regulation are mentioned in 
Annexure II. 
 
(11)  Conduct of Business of the Board 
- 
(a) The ex-officio members of the Board shall be eligible for Travelling 
Allowance/Dearness Allowance while attending the Board meeting or its 
Committee meeting as per their eligibility in the parent organisation.  
(b) The others members of Board shall be eligible for Travelling 
Allowance/Dearness Allowance while attending the Board meeting or its 
Committee meeting as per eligibility of Class I Officer of the rank of 
Principal Secretary to the State Government.   
(c) The Board as empowered in section 23 shall have the following standing 
Committees:  
(i) An Appeal Committee comprising of Commissioner (Town & 
Country Planning), representative of Secretary- in- charge  of the 
Finance Department, Government of Madhya Pradesh and 
representative of Chairman & Managing Director Housing  and 
Urban Development Corporation (HUDCO) for hearing appeals 
against disciplinary action against the employees of the Board/ Orders 
in service matters as per section 16 of the Act. The Committee shall 
be presided over by Commissioner (Town & Country Planning) and 
matters before the Committee shall be presented by the Chief 
Administrative Officer. 
(ii) An Audit Committee comprising of Housing Commissioner, 
Commissioner (Town & Country Planning)   and representative of 
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Secretary-in-charge of the Finance Department,, Government of 
Madhya Pradesh for deciding audit objections raised by Chief Audit 
Officer in its reports. The Committee shall be presided over by 
Housing Commissioner and matters before the Committee shall be 
presented by the Chief Audit Officer   
(iii) A Business Committee consisting of  Chairman, Housing 
Commissioner, Commissioner (Town & Country Planning)  and 
Engineer-in-Chief, Public Works Department (or representative not 
below the rank of Chief Engineer),which shall have the power to 
accept /reject tenders or take appropriate decisions on behalf of the 
Board. The Committee shall be presided over by Chairman and 
matters before the Committee shall be presented by the concerned 
Addl.  Housing Commissioner 
 
(d)  The decisions of the Standing Committees shall, however, be placed 
before the Board for information at the Board meeting immediately 
following such a decision. 
 
(e)  The Board may also constitute any other Committee as  it may deem 
 appropriate for any or all of the functions of the Board.  
 
(f)  Any Committee appointed by the Board under Sec.23 of the Act shall 
consist of at least 3 members and may include any member of the 
Board and other such persons whose assistance or advice or 
association may be considered advantageous to the Board. If at any 
time, after its constitution, it is considered by the Board that the 
existence of any Committee is either not necessary or detrimental to 
the interests of the Board; the Board may order dissolution of such a 
Committee. 
(g)  The term of the Committee (except for the Standing Committees as 
specified in Para (c) ) shall be as specified in the order of its 
constitution; similarly, the term of appointment of a person as a 
member, who is not a member of Board, shall be as specified in the 
order of his nomination. No Committee shall be eligible to work 
beyond the term so specified unless the term is extended by order of 
the Board. 
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(h)  The members of the Committees, who are not member of Board, shall 
be honorary and shall only be paid Travelling Allowance/Dearness 
Allowance as per rules applicable to the Members of the Board. 
(i) Notice for an ordinary meeting of the Board shall be issued at-least seven 
days before the date fixed for the meeting.  However, a notice of three days 
shall be sufficient for a special meeting of the Board.  
(j)  The business of the Committee shall be conducted in  accordance 
with the procedure laid down below:- 
 
(i) The date of every meeting shall be fixed by the 
President/Convenor; 
(ii) Notice of every meeting specifying the time and place thereof 
and the business to be transacted there at shall be dispatched to every 
member at least three working days before a meeting; 
 
(iii) The President/Convenor of the Committee may, whenever he 
thinks fit, call a special meeting and shall be bound to do so on receipt 
of written requisition signed by not less than two members; 
 
(iv) Every meeting of a Committee shall ordinarily be held at the 
Head Quarters of the Board. A meeting may, however, be held at any 
other place in the State with the approval of the Housing 
Commissioner; 
(v) No business shall be transacted at a meeting unless a quorum of 
half of the total number of members be present throughout the 
meeting; 
(vi) Minutes of the proceedings at each meeting of a Committee 
shall be drawn up and recorded by the Member-Secretary and shall be 
signed by the President/Convener of the Committee; 
(vii) The minutes of the proceedings shall include: 
(a) The names of the members present; 
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(b) The decision of the meeting on every question 
considered; and 
(c) When such decision is not unanimous, the number of 
votes and the names of members voting for and against 
such question and the names of those who have remained 
neutral. 
(d) All questions brought before any meeting of a Committee 
shall be decided by a majority of the votes of the 
members present, and in the case of an equality of votes 
the presiding authority at the meeting shall have a second 
or casting vote. 
 
(12)  Powers to accord Administrative/Technical Approval including Revised 
Administrative /Technical Approval and execution of works:  
  
(a)  The implementation of Annual Housing & Infrastructure 
Development Plan according to Section 35 of the Act and related projects 
shall be undertaken in accordance with the  delegation of powers as 
specified in Annexure I. 
 
(b)  Unless any deviations of general or particular nature are otherwise 
ordered /prescribed /resolved by the Board, the rules and procedure 
prescribed in M.P. Works Department Manual shall be followed by all 
officers of the Board authorised to execute contracts and agreements 
 
(c)  Wherever there is a contradiction in the provisions in Annexure-I and 
M.P. Works Department Manual, the  provisions  in Annexure-I and these 
regulations shall prevail.  
 
(d) Wherever there is a contradiction in the provisions of the Tender/ 
Contract documents (as approved by the Competent Authority defined in 
Annexure -I) and M.P. Works Department Manual, the provisions of   the 
Tender/ Contract documents shall prevail. 
 
 (e) The Administrative Approval issued by Central/State Government 
departments and their undertakings for construction Projects will be 
sufficient for taking up works under deposit scheme. No separate 
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Administrative Approval will be required from the Board for taking up 
deposit work. Execution of deposit work on behalf of Private Bodies will 
require prior Administrative Approval of competent authority as specified in 
Annexure -I  
 
(13)  Registration of Contractors 
 
 
 (a) There shall not be separate registration of contractors in the Board. All 
contractors registered with centralised registration system of Government of 
Madhya Pradesh shall be deemed registered in the Board and shall be 
eligible to participate in tenders of the Board.   
 
(b) The contractors registered with Central Government / Other State 
Government /State and Central Government undertakings /organisations 
can also participate provided they produce proof of application for 
registration in centralised registration system of Government of Madhya 
Pradesh. However, agreement with selected bidder shall be executed only 
on production of copy of Registration Certificate of centralised registration 
system of Government of Madhya Pradesh. 
 
(c) In case of specialised nature of works and in Projects undertaken on 
Public Private Partnership procedure, the requirement of registration will 
not apply. 
 
 (14)  Welfare and Recreation of Staff :
 
 
  The constitution and functioning of the Welfare and Recreation Committee 
in the Board shall be governed by the following guidelines: 
(a) The Committees: There shall be a Welfare and Recreation Committee 
in the Board at the Head Office, at Circle Offices and at every Divisional 
Office. The Committee shall consist of five members including the 
President, the Vice President, the Secretary and the Treasurer. The members 
of the Committee shall be elected from amongst themselves by the officers 
and employees of the Housing Board at Head Quarters, Circles Offices and 
Divisional Offices. They shall hold office for a period of one year with 
effect from the date of election. Two or more such units located at a single 
headquarter may, if they so wish merge and have a single Committee. 
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(b) Functions of the Committee:  The Committee shall provide for the 
welfare and recreational activities of the officers and employees, which shall 
include:- 
(i)  Games (indoor and outdoor), arranging of sports and 
competitions in furtherance of these activities. 
(ii)  Opening of reading clubs, purchase of magazines, books, 
newspapers and other periodicals; 
(iii)  Such other welfare and recreational activities as may be 
approved by the Board. 
(c) Funds of the Committee : The funds of the Committee shall consist of 
subscriptions made by the Board, its officers and employees, and grants and 
donations from other sources. 
 
(d) Board's Contribution 
: The Board may on an application from the 
Committee sanction an annual contribution not exceeding Twenty five 
thousand rupees to the Head Office Committee and Five Thousand rupees to 
each of the other Committees every year towards welfare and recreation 
activities of the staff, provided that at least fifty percent of the sanctioned 
amount had been contributed by the staff during the previous financial year. 
If the contribution of the staff falls short of the fifty percent of the Board's 
contribution, the Board's contribution shall be reduced proportionately. In 
case two or more units at a single headquarter decide to merge, they will be 
entitled to receive funds calculated as though they were separate units. 
 
(e) Accounts : The Committee shall maintain proper accounts and other 
relevant records and prepare an annual statement of receipts and 
expenditure. The accounts of the Committee shall be checked by the Chief 
Accounts Officer of the Board. 
(15)  Formation of Unions:   
 The Board reserves the right to accord recognition to one or more 
associations of the employees of the Board subject to the following 
conditions:- 
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(i) The said association shall be duly registered under the law 
relating to the registration of societies for the time being in force. 
(ii) No person who is not an employee of the Board shall be a 
member or an office-bearer or a patron of such an association. 
(iii) The constitution of the association will be subject to the 
approval of the Board. 
(iv)   The accounts of the association shall be subject to such audit as 
the Housing Commissioner    may prescribe from. 
(v) The activities of the association shall be in the interests of the 
Board  
(vi)   It shall be incumbent upon the association to strictly adhere to its 
constitution, particularly in   matters relating to elections; and to strictly 
maintain transparency in expenditure and accounts. 
(vii) The Board shall have the right to withdraw the recognition of 
an association after giving the association a reasonable opportunity of 
being heard. The effect of such withdrawal shall be that the association 
shall stand automatically dissolved. 
 
(16)  General Provisions on Delegation of Power : 
 
 
(a)   Powers not specifically delegated to the Chairman, Housing 
Commissioner or other officers of the Board, shall be exercised by the 
Board. 
(b)  The Housing Commissioner may  delegate Powers conferred on him or to 
his subordinate officer, as specified in Annexure I, to other subordinate 
officers as and when required . 
(c) The financial powers/limits described for various authorities in Annexure-
I may be modified/enhanced/decreased by the Board from time to time or 
as per prevailing conditions.  
(d) The authorities subordinate to Housing Commissioner, as defined in 
Annexure I, shall exercise their financial powers subject to availability of 
Budget.  
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(e) All authorities, as defined in Annexure I, shall exercise prudence while 
giving sanctions under Delegation  of Powers.  
(f) In case the beneficiary himself is the empowered authority the  decision 
shall be approved by one rank higher authority.  
(17) Interpretation :  
 In case there is a dispute in interpretation of these Regulations or its 
Annexures due to difference of opinion or discrepancy based on the Hindi 
translation of the English version, the English version shall be considered 
the authorised legal version. 
 
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Annexure-I 
DELEGATION OF POWERS 
Index  
Sr 
No. Section Sub Section Part Page 
No. 
1 I- Administration A- Establishment 
Matters.  
 
1 - Creation / 
formation of 
Administrative Units.  
16 
2- Recruitment and 
Training 
17 
3- Appointment and 
Promotions 
19 
4- Salary and 
Increments 
21 
5- Disciplinary action 23 
6- Transfer and 
Posting  
26 
7- Leave 27 
8- Tour and Travel 
Allowance 
30 
9- Retirement  35 
10- Medical facility 38 
11- Miscellaneous 
Establishment matter 
41 
B- Non Establishment Matters 
 
42 
2 II- Legal Affairs 51 
3 III-  Estate and 
Land Management 
A- Land Management  55 
B- Estate 
Management  
1- Self Financing 
Scheme  
59 
2- Hire Purchase 
Scheme  
62 
3-Sale of Property by 
Offer 
63 
4- Allotment of 
adjacent land  
65 
5- Miscellaneous 
 
67 
15 
 
 
 
 
 
 
 
 
 
Sr 
No. Section Sub Section Part Page 
No. 
4 IV- Finance and 
Accounts 
A- Budget 68 
B- Fund Management  69 
C- Resource mobilization  72 
D- Cash Book /  Main ledger /  subsidiary 
ledger /MRB and Bank reconciliation / 
Balance Sheet 
73 
5 V- Audit  A- Statutory  Audits  75 
B -Internal Audit 76 
6 VI- Project 
Management and 
Technical Affairs. 
A- Administrative Approval  77 
B- Technical Sanction 81 
C- Approval of NIT 83 
D- Tender Invitation 84 
E- Award of Contract 85 
F- Project Monitoring  88 
G- Payment to consultant and State 
Agencies.  
90 
H-Management of Works Contract  91 
I- Project 
formulation  
1- Project Formulation 93 
2-  Project formulation 
Outsourcing  
94 
3- Project 
Management 
Consultant. 
95 
J- Public Private Partnership Projects 96 
7 VII- Arjun Fitness Club 97 
8 VIII- Information and Technology.  99 
9 IX- Inspections  100 
16 
 
 
Section I - Administration  
Subsection -A Establishment Matters  
Part -1 - Creation / formation of Administrative Units  
S.No Nature of Power Authority Limits 
1 Formation/Creation /abolition of 
Circle Office including fixation and 
change of Head Quarter. 
Board of Directors Full Powers 
2 Formation/Creation/abolition of 
Division/ Sub division including 
fixation and change of Head Quarter. 
 
Housing 
Commissioner 
Full Powers 
3 Formation of new organisation 
structure / modification of existing 
structure or replacement / deletion of 
part of existing orgnisation structure 
with creation/abolition of posts. 
Board of Directors Full Powers 
4 Creation/Modification/deletion of 
sections / functional units in Head 
Office or its modification with or 
without cost implication 
Housing 
Commissioner  
Full Powers 
5 Formation of various Executive 
Committees at Head Office or in 
field units.  
Housing 
Commissioner 
Full Powers 
6 Appointment of Consultants / 
Consulting Firms. 
Housing 
Commissioner 
Full Powers 
7 Appointment of Officer on 
Deputation from Central / State 
Government  
1. Housing 
Commissioner 
 
 
2. Board of 
Director 
1. Full Powers 
Subject to 
availability of 
Posts. 
2. Full Powers 
8 Grant of Permission to go (including 
extension)  on deputation by the 
Board Employee  
Housing 
Commissioner 
Full Powers 
9 Re -appropriation of Posts within the 
sanctioned organisation structure  
Housing 
Commissioner 
Full Powers 
 
17 
 
Part -2 - Recruitment and Training  
1 Formation of recruitment 
regulations.  
Board of Directors 
with approval of 
State Government  
Full Powers 
2 Approval of annual recruitment 
plan. 
Board of Directors Full Powers 
3 Selection and  Appointment of 
recruitment agency 
Board of Directors Full Powers 
4 Approval of Advertisement of 
recruitment wherever required 
Housing 
Commissioner  
Full Powers 
5 Approval of recruitment 
Agency and agency charges as 
per approved norms as per 
availability of budget. 
Chief 
Administrative 
Officer 
Full Powers 
6 Appointment of supervisor in 
case of recruitment through 
external agencies (if required) 
or formation of committee for 
recruitment process for in-house 
recruitment 
Housing 
Commissioner  
Full Powers 
7 Approval of final selection list 
for issuing of appointment 
letters 
Housing 
Commissioner 
Full Powers 
8 Issue of Appointment letters Chief 
Administrative 
Officer 
Full Powers 
9 To close the annual recruitment 
process 
Housing 
Commissioner  
Full Powers 
10 Approval of annual training 
calendar  
Housing 
Commissioner  
Full Powers 
11 Nomination of employee for 
training  
1. Chief 
Administrative 
Officer 
 
2. Housing 
Commissioner  
 
1. Full Powers for 
Class II /III/IV 
employees  
 
2. Full Powers 
12 Sanction of training expenses to 
the training Institutes  
1. Chief 
Administrative 
Officer 
1. Full Powers If 
training 
programme is 
18 
 
 
 
2. Housing 
Commissioner 
approved in annual 
calendar  
2. Full Powers 
13 To sign Memorandum of 
Understanding (MOU) with 
Government training institutes  
Housing 
Commissioner 
Full Powers 
14 Sanction to Board employees 
for participation in Training 
Programme not included in 
Annual training calendar  
Housing 
Commissioner 
Full Powers 
15 Fixation of honorarium to be 
paid to Experts for  in-house 
training  
Housing 
Commissioner 
Full Powers 
16. Sanction of payment of 
honorarium to be paid to 
Experts for  in-house training 
Chief 
Administrative 
Officer 
Full Powers 
17 Extension of probation period  Housing 
Commissioner 
Full Powers 
18 Regularization of employees on 
successful completion of 
probation period. 
1. Housing 
Commissioner (on 
recommendation 
of Personnel 
Management 
Committee). 
2. Chief 
Administrative 
Officer (on 
recommendation 
of Personnel 
Management 
Committee). 
1. Full Powers 
 
 
 
 
 
2. For Class III & 
IV employees 
(except Sub 
Engineers) 
 
  
19 
 
Part -3 - Appointment and Promotions  
Sr. No  Nature of Power Authority Limits 
1 Formation of Junior 
Departmental Promotion 
/Selection Committee 
Housing 
Commissioner 
Full Powers 
2 Appointment on 
Promotion/recruitment.  
1. Board of 
Directors 
 
 
 
 
 
2. Housing 
Commissioner 
 
1. Full Powers for 
Addl. Housing 
Commissioner (on 
recommendation 
of Departmental 
Promotion 
Committee). 
2. Full Powers for 
all other 
employees (on 
recommendation 
of Departmental 
Promotion 
Committee). 
 
3 Appointment and grant of other 
relief on compassionate ground 
(Anukampa Niyukti) based on 
policy of State Government on 
the subject.  
Housing 
Commissioner (on 
recommendation 
of Personnel 
Management 
Committee). 
Full Powers 
4 Power to entrust current charge 
of higher office without 
prejudice to seniority of 
employee and subject to 
fulfilling the criteria. 
Housing 
Commissioner 
Full Powers 
5 Substitute arrangement on 
promotion/ transfer / leave 
vacancy / retirement. 
 
1. Housing 
Commissioner 
 
2. Chief 
Administrative 
Officer  
 
 
 
1. Full Powers 
 
 
2. Full Powers in 
respect of Officers 
/ employees below 
the rank of Dy. 
Commissioner. 
 
20 
 
3. Dy Housing 
Commissioner 
(Circle) 
3. Full Powers in 
respect of Class II/ 
/III/ IV employees 
within their 
jurisdiction.  
6. Publication of interim Annual 
Gradation List of Employees 
Chief 
Administrative 
Officer 
Full Powers 
7 Correction of clerical mistakes 
in Annual Gradation List 
Chief 
Administrative 
Officer 
Full Powers 
8 Decision on claims and 
representations regarding 
seniority in Annual Gradation 
List   
Appointing 
Authority (on 
recommendation 
of  Personnel 
Management 
Committee). 
Full Powers 
9 Publication of Final Annual 
Gradation List. 
Chief 
Administrative 
Officer 
Full Powers 
 
  
21 
 
Part -4 - Salary and Increment  
Sr. 
No 
Nature of Power Authority Limits 
1 Drawing and Disbursal of 
Salary  
1. Accounts Officer 
(Bill) 
 
 
 
 
2. Accounts Officer 
 
 
 
 
 
 
3. Executive Engineer 
/Estate Officer    
1. Full Powers for 
employees of 
Head Office and 
Dy.Housing 
Commissioner of 
Circles.  
2. Full Powers for 
employees of 
circle office and 
Executive 
Engineer /Estate 
Officers under 
their jurisdiction  
3. Full Powers for 
employees under 
their jurisdiction  
2 Power to grant annual grade 
increment as per Fundamental 
Rules 24 to all eligible 
employees. 
 1. Chief 
Administrative Officer 
 
 
2. Dy Housing 
Commissioner(Circle).
 
 
 
 
 
 
3. Executive 
Engineers/ Estate 
Officers  
1. Full Powers 
 
 
2. Full Powers in 
respect of all 
employees of their 
Office and Class 
I/II Officers in 
their jurisdiction. 
 
3. Full Powers in 
respect of all 
employees in their 
Jurisdiction 
except Class I /II 
Officers. 
 
3. Grant of special Increment to 
employees who undergoes 
sterilization operation as per 
State Government Policy.  
1. Chief 
Administrative Officer 
 
 
 
1. Full Powers in 
respect of all 
employees in 
Head Office. 
22 
 
2. Dy. Housing 
Commissioner(Circle).
 
 
 
2. Full Powers in 
respect of all 
employees in their 
jurisdiction. 
 
4. Grant of Higher Pay Scale 
/Time Scale to regular 
employees. 
1. Chief 
Administrative Officer 
(on recommendation 
of  Personnel 
Management 
Committee). 
 
 
2. Dy Housing 
Commissioner (Circle) 
 
(on recommendation 
of  Circle Level 
Personnel 
Management 
Committee). 
 
Full Powers in 
respect of all 
employees of 
Head Office and 
all Class I/II 
employees of 
Board.  
 
2.  Full Powers in 
respect of Class 
III/IV employees 
in their 
jurisdiction. 
5 Counting Period of 
extraordinary leave towards 
increments requirements 
 Chief Administrative 
Officer 
Full Powers 
6 Withholding of salary in 
absence of sanction of leave 
or certified attendance as per 
FR 17 for all employees  
Drawing and 
Disbursement Officer 
after receiving 
information from 
controlling Officer 
Full Powers 
7 Sanction of honorarium for 
work of extra ordinary nature  
Housing 
Commissioner  
Full Powers 
8 Approval of Pay Fixation on 
promotion , new Pay 
Commission recommendation 
, Time Scale, etc. 
Chief Audit Officer  Full Powers  
 
  
23 
 
Part -5 - Disciplinary Action   
Sr. 
No 
Nature of Power Authority Limits 
1. Power to impose penalty under 
rule 10 of MP Civil Services 
(Classification, Control and 
Appeal) Rules 1966.  
1. Board of Directors 
 
2. Housing 
Commissioner. 
 
 
 
 
3. Chief 
Administrative 
Officer 
 
 
 
4. Dy. Housing 
Commissioner(Circle) 
 
1. Full Powers 
 
 
2. Full Powers 
except major 
Penalty in case of  
Addl Housing 
Commissioner. 
 
3. Full Powers to 
impose minor 
penalty in respect 
of Class III/IV 
employees. 
 
4. Full Powers to 
impose minor  
penalty in respect 
of Class 
III(Except Sub 
Engineers)/IV 
employees  within 
their jurisdiction. 
 
2 Power to impose penalty under 
rule 11 of MP Civil Services 
(Classification, Control and 
Appeal) Rules 1966. 
Controlling Officer Full Powers 
3 Suspension of Employees under 
Rule 9 of MP Civil Services 
(Classification, Control and 
Appeal) Rules 1966. 
1. Housing 
Commissioner 
 
 
2. Chief 
Administrative 
Officer 
 
 
1. Full Powers 
 
 
 
2. Full Powers in 
case of Class III/ 
IV employees. 
 
 
24 
 
3. Dy Housing 
Commissioner(Circle) 
 
3. Full Powers in 
case of Class 
III(except Sub 
Engineers)/ IV 
employees within 
their jurisdiction. 
 
4. Power to decide Appeal against 
imposition of Penalty and 
Suspension. 
Authority One Rank 
Above the order 
passing authority. In 
case of orders passed 
by Chairman / 
Housing 
Commissioner, the 
appeal will be heard 
and decided by Board 
of Directors or its 
Nominated 
Committee. In case of 
orders passed by 
Board, the appeal will 
be heard and decided 
by the State 
Government. 
Full Powers 
5. Power to Review under rule 29 of 
MP Civil Services 
(Classification, Control and 
Appeal) Rules 1966) orders of 
imposition of Penalty and 
Suspension. 
1. Board of Directors. 
 
 
 
2. Housing 
Commissioner   
 
 
 
 
 
3. Chief 
Administrative 
Officer / Dy Housing 
Commissioner  
1. Full Powers 
after taking 
permission to 
review from the 
State Government  
 2. Full Power 
 after taking 
permission to 
review from 
Board of Director. 
 
 
3. Full Power 
 after taking 
permission to 
review from 
Housing 
Commissioner.  
25 
 
6. Powers to grant permission for 
Prosecution in cases of 
proceedings under Prevention of 
Corruption Act or any other law 
in force.  
Appointing Authority 
 Full Powers 
7. Powers to grant permission for  
initiation of disciplinary 
proceedings against retired 
employees, as per rules 9(2) of 
M. P. Civil Services (Pension ) 
Rules 1976.  
Chairman  Full Powers 
 
 
 
  
26 
 
Part -6 - Transfer and Posting   
Sr. 
No  
Nature of Power Authority Limits 
1 Formulation of Transfer Policy or 
adoption of Transfer Policy of 
State Government. 
Board of Directors Full Powers 
2 Posting and Transfer including its 
cancellation and modification. 
1. Housing 
Commissioner 
 
2. Chief 
Administrative 
Officer  
 
 
3. Dy. Housing 
Commissioner(Circle) 
 
1. Full Powers. 
 
 
2. Full Powers in 
respect of Class 
III/IV employees 
as per Transfer 
Policy 
 
3. Full Powers in 
respect of Class 
III/IV employees 
within their 
jurisdiction as per  
Transfer Policy. 
 
 
 
 
 
 
 
 
 
27 
 
Part -7 - Leave  
Sr. 
No  
Nature of Power Authority Limits 
1 Sanction  of Casual / Optional 
Leave including permission to  
leave Head Quarters   
1. Housing 
Commissioner  
 
 
 
 
 
 
2. Controlling 
Officers.   
1. Full Powers in 
respect of Addl. 
Housing 
Commissioner, 
Section Heads and 
all Dy. Housing 
Commissioners. 
 
2. Full Powers in 
respect of 
employees within 
their Jurisdiction. 
 
 
2 Sanction of Earned Leave / 
Commuted Leave/ Medical 
Leave/ Maternity Leave / 
Paternity Leave. 
1. Housing 
Commissioner 
 
 
 
 
 
2. Chief 
Administrative Officer 
 
 
 
 
 
3. Dy Housing 
Commissioners(Circle) 
 
 
 
 
 
 
 
 
 
1. Full Powers in 
respect of Addl. 
Housing 
Commissioner, 
Section Heads and 
all Dy. Housing 
Commissioners. 
2. Full Powers in -
respect of all 
Other employees 
of Head Office 
and other  Class I 
officers  
3. Full Powers in 
respect of all Class 
II/III/IV 
employees of own 
office and Class II 
employees of 
subordinate 
Offices within 
their jurisdiction.  
 
28 
 
4. Executive Engineer 
/ Estate Officer 
4. Full Powers in 
respect of all Class 
III/IV employees 
within their 
jurisdiction.  
3 Sanction of Leave not due and 
Extraordinary leave  
 
1. Housing 
Commissioner 
 
 
 
 
 
2. Chief 
Administrative Officer 
 
 
 
3. Dy. Housing 
Commissioner(Circle)  
1. Full Powers in 
respect of Addl. 
Housing 
Commissioner, 
Section Heads and 
all Dy. Housing 
Commissioners. 
2. Full Powers in -
respect of all 
Other employees 
of Head Office 
and other  Class I / 
II employees.  
3. Full Powers in 
respect of all Class 
III / IV employees 
within their 
Jurisdiction 
(without giving 
any decision on 
counting  of  
Period of 
extraordinary 
leave towards 
increments 
requirements) 
4 Sanction of Study Leave Housing 
Commissioner  
Full Powers 
5 Permission for Higher Studies 
while on Job.  
1. Housing 
Commissioner. 
 
2. Chief 
Administrative 
Officer. 
 
 
1. Full Powers for 
Class I employees 
 
2. Full Powers for 
Class II/III/IV 
employees. 
 
 
29 
 
3. Dy Housing 
Commissioners 
(Circle) 
3. Full Powers for 
Class III (except 
Sub Engineers)/IV 
employees. 
 
 
 
 
 
 
  
30 
 
Part -8 - Tour and Travel Allowance  
Sr. 
No 
Nature of Power Authority Limits 
1.  Approval of Tour outside state for 
Official Purpose for Chairman and 
his / her Staff 
Chairman Full Powers 
2. Approval of Tour outside state for 
Official Purpose for Housing 
Commissioner. 
Housing 
Commissioner 
Full Powers 
subject to approval 
by State 
Government. 
3 Approval of Monthly Tour 
Programme and occasional tours. 
1. Housing 
Commissioner  
 
 
 
2. Chief 
Administrative 
Officer 
 
3. Dy Housing 
Commissioner 
(Circle)s 
1. Full Powers in 
respect of Addl 
Housing 
Commissioner and 
Section Heads.  
2. Full Powers in 
respect of Dy 
Housing 
Commissioners. 
3. Full Powers in 
respect of all 
Officers within 
their jurisdiction  
4. Sanction  of Tour Advance  1. Chief Accounts 
Officer  
 
2. Concerning 
Drawing and 
Disbursing Officer 
 
1. Full Powers for 
all employees of 
Head Office.  
2. Full Powers for 
employees of their 
jurisdiction. 
 
 
5. Countersign of T A Bills  1. Chief Accounts 
Officer. 
 
 
 
2. All Sectional  
Heads of Head 
Office    
 
1. Full Powers for 
Addl Housing 
Commissioner and 
all Section Head.  
 
2. Full Powers for 
employees in their 
section. 
 
31 
 
3. Dy.Housing 
Commissioner. 
 
 
 
 
4. Executive 
Engineer/Estate 
Officer   
3. For all 
employees of their 
office and  
Executive 
Engineer/Estate 
Officer . 
4. For all 
employees within 
their jurisdiction.  
6. Passing of TA Bills  1. Accounts 
Officer (Bill)   
 
 
 
2. Accounts 
Officer of the 
Circle.  
 
 
 
3. Executive 
Engineer/Estate 
Officer    
1. Full Powers for 
all employees of 
Head Office and 
all Dy.Housing 
Commissioner .  
2. Full Powers for 
employees of their 
jurisdiction and 
Executive 
Engineer/Estate 
Officer . 
3. For all 
employees within 
their jurisdiction. 
7. Approval of Tour outside 
jurisdiction but within State. 
1. Chief 
Administrative 
Officer 
 
2. Dy Housing 
Commissioner 
(Circle)s 
 
 
1. Full Powers in 
respect of Dy 
Housing 
Commissioners. 
2. Full Powers in 
respect of all 
Officers within 
their jurisdiction 
8 Approval of Tour outside State but 
in India.  
1. Housing 
Commissioner  
2. Chief 
Administrative 
Officer 
1. Full Powers.  
 
2. Full Powers in 
respect of all 
employees other 
than  Addl. 
Housing 
Commissioner and 
Section Heads.  
32 
 
9. Approval of Travel Allowance 
(Daily allowance and 
Accommodation) for stay more 
than 10 days at a Place. 
 Chief Accounts 
Officer  
Full Powers 
10 Approval of actual Journey 
performed other than shortest and 
cheapest route.  
1. Chief 
Administrative 
Officer  
2. Dy.Housing 
Commissioner  
1. Full Powers 
 
 
2. Full Powers in 
respect of 
employees within 
their jurisdiction.  
11 Reimbursement of Ticket 
cancellation charges 
1. Accounts 
Officer (Bill)  
 
 
 
 
2. Accounts 
Officer of Circle 
Office. 
 
 
 
 
 
3. Executive 
Engineer/Estate 
Officer.  
1. Full Powers for 
employees of Head 
Office and all 
Dy.Housing 
Commissioners. 
 
2. Full Powers in 
respect of 
employees of 
Circle and 
Executive 
Engineer/Estate 
Officer . 
 
3. Full Powers in 
respect of 
employees within 
their jurisdiction. 
 
12 To accord sanction to time -barred 
TA Bills  
Chief Accounts 
Officer  
 
Full Powers 
13 Permission to travel in a category 
higher than eligible class /mode.  
Chief 
Administrative 
Officer  
Full Powers 
14 To permit a menial employee to 
claim same class of fare as his/her 
superior Officer while 
accompanying him/her.  
 
Chief 
Administrative 
Officer  
Full Powers 
33 
 
15 Sanction of Tour and Travelling 
Allowance Bill of persons other 
than Housing Board employees for 
tour in relation to Housing Board 
matters.  
Chief 
Administrative 
Officer  
Full Powers 
16  Reimbursement of Taxi charges 
incurred by Class I officers while 
on tour outside State in connection 
with Housing Board matters.  
Note:- 
a) The reimbursement of taxi 
charges will be on actual basis and 
will be allowed only after 
competent authority satisfies 
himself about the necessity and 
reasonability of claim.  
b) No taxi charge will be allowed 
for any portion of journey for 
which mileage is drawn. 
c) Taxi charges shall be admissible 
only after obtaining approval of 
authority approving the tour.  
1. Accounts 
Officer (Bill)  
 
 
 
 
2. Accounts 
Officer of Circle 
Office. 
 
 
 
 
1. Full Powers for 
employees of Head 
Office and all 
Dy.Housing 
Commissioners. 
 
2. Full Powers in 
respect of 
employees of their 
jurisdiction. 
 
 
17 Sanction and payment of one 
month pay advance and tour 
advance for travel on transfer.  
Concerning 
Drawing and 
Disbursement 
Officer 
Full Powers. 
 
 
 
18 Sanction of Bills towards stay of 
MP Housing and Infrastructure 
Development Board officials in 
MP Bhawan/ Madhyavart / other 
Government rest house / Circuit 
House  
1. Chief Accounts 
Officer. 
 
 
 
2. Dy.Housing 
Commissioner. 
 
 
 
 
3. Executive 
Engineer/Estate 
Officer   
1. Full Powers for 
Head Office 
including Addl 
Housing 
Commissioner and 
all Section Head.  
2. For all 
employees of their 
office and  
Executive 
Engineer/Estate 
Officer . 
3. For all 
employees within 
their jurisdiction.  
34 
 
 
19 Passing of Bills towards stay of 
MP Housing and Infrastructure 
Development Board officials in 
MP Bhawan/ Madhyavart / other 
Government rest house / Circuit 
House 
1. Accounts 
Officer (Bill)   
 
 
 
2. Accounts 
Officer of the 
Circle.  
 
 
 
3. Executive 
Engineer/Estate 
Officer    
1. Full Powers for 
all employees of 
Head Office and 
all Dy.Housing 
Commissioner .  
2. Full Powers for 
employees of their 
jurisdiction and 
Executive 
Engineer/Estate 
Officer . 
3. For all 
employees within 
their jurisdiction. 
 
  
35 
 
Part -9 - Retirement  
Sr. 
No  
Nature of Power Authority Limits 
1 To accord sanction of Retirement 
of employee on attaining age of 
superannuation.  
1. Chief 
Administrative 
Officer  
 
 
2. Dy. Housing 
Commissioner(Circle) 
 
 
 
 
 
 
3. Executive 
Engineer/Estate 
Officer 
1. Full Powers for 
class I employees 
and Class II/III/IV 
for Head Office. 
 
2. Full Powers for 
Class II employees  
in his jurisdiction 
and Class III/IV 
employees of 
Circle  Office 
 
3. Full Powers for 
Class III/IV 
employee in his 
jurisdiction 
 
2 To accept Voluntary Retirement 
/Resignation   
1. Housing 
Commissioner  
2. Chief 
Administrative 
Officer  
1. Full Powers  
 
2. Full Powers for 
Class II /III/IV 
employees. 
3 To order retirement of  Board 
employee in the public interest at 
any time after he has completed 
20 years qualifying service or 
attains the age of fifty years 
whichever is earlier, without 
assigning any reason by giving 
him a notice in writing 
1. Board of Directors 
 
2. Housing 
Commissioner 
1. Full Powers 
 
2. Full Powers 
except in case of 
Addl. Housing 
Commissioner.  
4 Sanction of Pension / Family 
Pension /Death cum retirement 
gratuity for all employees 
wherever applicable.  
Chief Accounts 
Officer  
  
Full Powers  
5. Ex-gratia sanction and payment to 
the family of the employee who 
die while in service.  
1. Accounts Officer 
(Bill)  
 
1. Full Powers for 
employees of 
Head Office and 
36 
 
 
 
 
2. Accounts Officer 
of Circle Office. 
 
 
 
 
 
 
3. Executive 
Engineer/Estate 
Officer.  
all Dy.Housing 
Commissioners. 
 
2. Full Powers in 
respect of 
employees of 
Circle and 
Executive 
Engineer/Estate 
Officer . 
 
3. Full Powers in 
respect of 
employees within 
their jurisdiction. 
 
6. Sanction of Earned  Leave 
encashment on retirement  
1. Chief 
Administrative 
Officer. 
 
 
 
2. Dy. Housing 
Commissioner. 
 
 
 
 
  
3. Executive Engineer 
/ Estate Officer 
 
1. Full Powers for 
employees of 
Head Office and 
Dy. Housing 
Commissioner.  
 
2. Full Powers for 
employees of 
Circle Office and 
Executive 
Engineers /Estate 
Officers. 
 
3. Full Powers for 
employees of his 
office within his 
jurisdiction. 
7. Payment  of Earned  Leave 
encashment on retirement  
1. Accounts Officer 
(Bill)  
 
 
 
 
2. Accounts Officer 
of Circle Office. 
1. Full Powers for 
employees of 
Head Office and 
all Dy.Housing 
Commissioners. 
 
2. Full Powers in 
respect of 
37 
 
 
 
 
 
 
 
3. Executive 
Engineer/Estate 
Officer.  
employees of 
Circle and 
Executive 
Engineer/Estate 
Officer . 
 
3. Full Powers in 
respect of 
employees within 
their jurisdiction. 
 
8. Sanction of Compassion

Excerpt shown. Open the full act in Lexace.

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