(1)The Chief Executive Officer shall keep in his custody the common seal of the Board. The common seal shall be in such form as may be prescribed by the Board in this behalf.(2)The Chief Executive Officer shall hold inspection of all the branches of his office and the departments under the administration of the Board atleast once a year and also inspect sub-offices outside Nathdwara atleast once in three years and shall forthwith submit reports of such inspections to the President for being placed at the general meeting of the Board.(3)The Chief Executive Officer shall comply with such general or special directions as may be given to him by the Board of the Executive Committee or any ad-hoc committee from time to time:[Provided that if any decision is taken against financial irregularity by the temple Board or other official, the Chief Executive Officer shall be duty bound to intimate the State Government very soon by a registered letter of such a step. In no case, there should be a delay of more than a week. On non- compliance disciplinary action may be taken against the Chief Executive Officer.] [Added by No.8- Translation from Hindi by Author.](4)As the Secretary of the Board, he shall be responsible for the maintenance of the minutes of the proceedings of the Board.(5)[As the Secretary of the Executive Committee or ad-hoc other committee or any committees] [Substituted by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983]], he shall be responsible for due record and maintenance of the minutes of the proceedings of such meetings.(6)He shall be responsible to carry out the decision of the Board and its Committees expeditiously and efficiently.(7)He shall be responsible to supply such information or account with respect to the temple property and its endowment and funds of the temple as the State Government or the Board may require.(8)He shall carry on correspondence for and on behalf of the Board and the Executive Committee or the ad-hoc committee as the case may be and shall place the same before the Board, the Executive Committee or the ad-hoc committees respectively.(9)Subject to the superintendence of the Board, he shall do all such acts, deeds and things as may be incidental or conductive to the efficient management of the properties and secular affairs of the temple.
