Section 10D in Assam Khadi and Village Industries Board Act, 1955
10D. [ Powers and functions of the Financial Adviser and Chief Accounts Officer of the Board. [Substituted by Assam Act No. 3 of 1964, dated 17.1.1964.]
- Subject to the general control of the functions of Board, the Chief Executive Officer of the Board shall -(i)be responsible for the implementation of plans and programmes of the Board ;(ii)be responsible for proper administration of the Board's funds and maintenance of accounts including preparation of the budget of the Board ;(iii)submit periodical progress reports, receipt and expenditure statements and balance sheets to the Board and the Government ;(iv)be the Controlling Officer of the members of the staff of the Board ; and(v)have the right to attend every meeting of the Board and its Committees but shall not have the right to vote thereat.]
