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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Maharashtra Khadi and Village Industries Rules, 1970

(1)The Member-Secretary shall work under the general control of the Chairman who may delegate to him such powers and duties as the Chairman may consider necessary including the following powers and duties, namely :-
(i)convening of meetings of the Board under the direction of the Chairman;
(ii)drawing up agenda for each meeting under the Chairman's directions and supplying the same to each member of the Board along with the notice of the meeting;
(iii)maintenance of the minutes of the meeting of the Board;
(iv)furnishing to the Stale Government all reports including annual reports and returns and necessary documents required under the Act or the rules;
(v)preparation of the annual budget of the Board in consultation with the Financial Adviser.