Section 9 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
9. Powers of the [Chairman-cum-Managing Director] [In section 9 for the word 'Managing Director' the words 'Chairman-cum-Managing Director' subs, vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.].
(1)The [Chairman-cum-Managing Director] [In section 9 for the word 'Managing Director' the words 'Chairman-cum-Managing Director' substituted vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.], who shall be a whole-time officer of the Corporation, shall -(a)he its Chief Executive Officer;(b)be responsible for the operational management of the Corporation and implementation of the general policies approved by the Corporation;(c)perform such duties as the Corporation may, by regulations or otherwise, assign to him.(2)If the [Chairman-cum-Managing Director] [In section 9 for the word 'Managing Director' the words 'Chairman-cum-Managing Director' subs, vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.] is by infirmity or otherwise rendered incapable of carrying out his duties or is absent on leave or otherwise, in circumstances not involving the vacation of his appointment, the Government may appoint another person to actin his place during his absence.
