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State of Rajasthan - Section

Section 10 in THE RAJASTHAN MADARSA BOARD ACT, 2020

10. Powers and duties of the Chairperson.- (1) It shall be the duty of the

Chairperson of the Board to ensure the strict observance of provisions of this Act and therules thereof.
(2)The Chairperson shall be responsible for carrying out, and giving effect to, thedecisions of the Board and of any Committee constituted under this Act.
(3)The Chairperson shall exercise general supervision over the Secretary and theother officers and employees appointed by the Board.
(4)The Chairperson of the Board shall exercise such other powers and discharge suchother duties as may be prescribed.