Section 4 in Bihar Flying Club (Appointment and Powers of Custodian) Rules, 1984
4.
(i)The Custodian appointed under Section 4 of the Act, shall exercise all the financial and administrative powers conferred from time to time on a Head of Department of the State Government, and(ii)The Custodian shall also exercise all such additional powers which may, by special or general order, be conferred upon him, by the State Government from time to time for the efficient management of the institute.
