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[Cites 0, Cited by 1] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Kalakshetra Foundation Act, 1993

(1)The Central Government shall, by notification, appoint a Direct-or who shall be the principal executive officer of the Foundation and who shall be responsible for the proper administration of the affairs of the Foundation and its day-to-day management and shall exercise such other powers and perform such other duties as may be assigned to him by the Governing Board.