Section 11 in The Khadi and Village Industries Commission Rules, 2006
11. Duties and Powers of the Chief Executive Officer in regard to Meetings of the Commission.
(1)In addition to the duties and powers specified in the Act, the Chief Executive Officer shall discharge such duties and exercise such powers as may be assigned and delegated to him by the Commission for the purposes of the Act and these rules, including the following duties and powers:(i)convening of meetings of the Commission 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 Commission along with the notice of the meeting; and(iii)maintenance of the minutes of the meeting of the Commission(2)The Chief Executive Officer shall keep a record of the members of the Commission and their addresses. If a member changes his address, he shall communicate his new address to the Chief Executive Officer who shall thereupon enter his new address in the record. If the member fails to communicate his new address, the address on the official record shall for all purposes be deemed to be the member's address.
