Section 28 in Oil Industry (Development) Rules, 1975
28. Powers and duties of Chairman.
(1)The Chairman shall be responsible for the proper functioning of the Board and the discharge of its duties under the Act and these rules.(2)The Chairman shall have the power to grant leave to all officers and employees.(3)The Chairman shall exercise administrative control over all departments and officers of the Board including the Secretary.(4)The Chairman shall have power to sanction expenditure of contingencies, supplies and services and purchase of articles required for the working of the office of the Board and for the execution of measures in furtherance of the objects of the Act, provided that provision therefore has been made in the budget.(5)The Board may, delegate any of the powers of the Chairman under this rule to any officer of the Board or to the member appointed under clause (a) of sub-section (3) of section 3.(6)The Chairman presiding at a meeting of the Board or any Committees shall have the power to require the Board or the Committee concerned to defer taking action in pursuance of any decision taken by the Board or Committee concerned, at the case may be, pending a reference to the Central Governments on such such decision.(7)The member presiding at a meeting of the Board or any Committee shall have the power to require the Board or the Committee concerned to defer taking action in pursuance of any decision taken by the Board or the Committee concerned, as the case may be, pending a reference to the Chairman on such decisions and such references shall be decided by the Chairman in accordance with sub-rule (1).(8)Where a matter has to be disposed of by the Board or a Committee thereof and decision in respect of that matter can not wait till a meeting of the Board or committee, as the case may be, is held or till completion or circulation of the relevant papers among the member of the Board or the committee, the Chairman may take the required decisions himself.(9)Where the Chairman takes such a decision, he shall submit the same for ratification by the Board or the committee, as the case may be, at its next sitting:Provided that if the Board or the committee modifies or annuals the decision taken by the Chairman, such modification or annulment shall be without prejudice to the validity of any action taken previously as a results or that decision.(GSR 742 (E) dated 13th December, 1977)
