Section 9 in Tamil Nadu Khadi and Village Industries Board Rules, 1960
9. Powers and duties of the Secretary of the Board.
(1)The Secretary shall work under the general control of the President who may delegate to him such powers and duties as he may consider necessary, including the following:-(i)convening of the meetings of the Board under the direction of the President;(ii)drawing up the agenda for each meeting under the President's directions and communicating it to each member with the notice of the meeting;(iii)attending the meetings of the Board and participating in all discussions;(iv)recording, maintaining and compiling the decisions of the meetings of the Board in an appropriate manner, subject to the approval of the President, communicating the minutes to the members of the Board and placing them before the Board at its subsequent meeting for confirmation;(v)furnishing to the Government all reports including annual reports and returns and necessary documents required under the Act or these rules;(vi)preparation of the annual budget of the Board in consultation with the Standing Finance Committee;(vii)to sue and to be sued in the name of the Board;(viii)maintenance of the minutes of the meeting of the Board.(2)The Secretary shall keep a record of the members of the Board and their address. If a member changes his address, he shall notify his new address at the earliest opportunity to the Secretary, who shall, thereupon, enter his new address in the record. The Secretary shall make available, if required, papers connected with the items on the agenda during the meetings of the Board and shall also make available, if required, information relating to the affairs of the Board to any of the members, provided that the Secretary shall bring this to the notice of the President.(3)Subject to such delegation as may be made, from time to time, under the Act or under these rules, the Secretary shall,-(a)cause all important papers and matters to be presented to the Board as early as practicable;(b)issue direction as to the method of carrying out the decisions of the Board;(c)draw from its funds the pay and allowances of the staff of the office of the Board and the travelling allowance of the members of the Board;(d)maintain or cause to be maintained an account of the receipts and expenditure of the Board; and(e)present a draft annual report of the working of the Board for its approval and submit the report as approved by it to the Government.(4)The Secretary shall exercise administrative control over all departments and officers of the Board, subject to such restrictions as may be imposed from time to time, by the President.(5)Subject to such monetary limits as may be prescribed by the Standing Finance Committee, the Secretary may sanction expenditure on contingencies, supplies and services required for the working of the office of the Board.
