- The Board may, with the approval of the Government, direct that -(a)such of the powers and duties conferred or imposed upon the Board by or under this Act as may be specified in such direction, may also be exercised or performed by the Chairman;(b)such of the powers and duties conferred or imposed on the Chairman by or under this Act as may be specified in such direction, may also be exercised or performed by the Vice-Chairman, subject to such conditions and restrictions as may be specified in such direction:Provided that the Chief Executive Officer shall exercise the powers and perform the duties specified in the direction, subject to the supervision and the control of the Chairman.
