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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1) in The Mental Healthcare Act, 2017

(1)The chief executive officer shall be the legal representative of the Central Authority and shall be responsible for-
(a)the day-to-day administration of the Central Authority;
(b)implementing the work programmes and decisions adopted by the Central Authority;
(c)drawing up of proposal for the Central Authority's work programmes;
(d)the preparation of the statement of revenue and expenditure and the execution of the budget of the Central Authority.