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Board For Industrial And Financial Reconstruction (Financial And Administrative Powers) Rules, 1987
Published vide G.S.R. 368(E), dated 2.4.1980, published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 2.4.1987.
22/991
(a) "Act" means the Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986);
(b) "Board" means the Board for Industrial and Financial Reconstruction;
(c) "Chairman" means the Chairman of the Board;
(d) "Secretary" means the Secretary of the Board.
3. Powers of the Chairman and the Secretary .-(1) The Chairman shall have the same powers as are conferred on a Department of the Central Government in respect of the Delegation of Financial Powers Rules, 1978, the General Financial Rules, 1963, the Fundamental and Supplementary Rules, the Central Civil Services (Leave) Rules, 1972, the Central Civil Services (Joining Time) Rules, 1979, the Civil Services (Pension) Rules, 1972, the Central Civil Services (Conduct) Rules, 1964, the Central Civil Services (Classification, Control and Appeal) Rules, 1965, and the General Provident Fund (Central Services) Rules, 1960, as amended from time to time. (2) The Secretary shall have the same powers as are conferred on a Head of the Department in respect of the Delegation of the Financial Powers Rules, 1978, the General Financial Rules, 1963, the Fundamental and Supplementary Rules, the Central Civil Services (Leave) Rules, 1972, the Central Civil Services (Joining Time) Rules, 1979, the Civil Services (Pension) Rules, 1972, the Central Civil Services (Conduct) Rules, 1964, the Central Civil Services (Classification, Control and Appeal) Rules, 1965 and the General Provident Fund (Central Services) Rules, 1960 as amended from time to time: Provided that exercise of the powers by the Chairman or the Secretary under these rules shall be subject to such instructions as may be issued from time to time by the Central Government.
