Section 17 in Karnataka Secondary Education Examination Board Act, 1966
17. Powers and duties of the Chairman.
(1)The Chairman shall preside over the meetings of the Board and of all the Committees of the Board. He shall have power to convene meetings of the Board and of all its Committees.(2)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall be the principal executive officer of the Board and shall exercise general control, supervision and inspection over its affairs. It shall be his duty to ensure that the provisions of this Act, the rules, regulations and bye-laws are duly observed and he shall have and exercise all powers necessary for the purpose.(3)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] may take action in any emergency which in his opinion calls for immediate action. He shall in such a case, and as soon as may be thereafter report his action to the Board or the Committee which would ordinarily have dealt with the matter.(4)Where a difference of opinion arises between the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] and the Board or a Committee in respect of any action taken under sub-section (3), the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall submit the matter to the State Government through [the Chairman] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] and the decision of the State Government thereon shall be final.(5)Notwithstanding anything contained in the provisions of this Act, the rules and regulations, it shall be within the competence of the Chairman in any emergency to dispense with strict compliance of the said provisions, in the matter of date, time, place and order of examinations and generally of all matters dealing with any procedure connected with or incidental to the conduct of the examinations by the Board.(6)During the absence of the Chairman on leave, by reason of illness or deputation on other duty connected with the Board or any other cause or pending filling up of the vacancy caused in any manner, his duties shall be performed by the Vice-Chairman and in the absence of the Vice-Chairman by such member as the state Government may direct.
