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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22A(a) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(a)[ subject to the general control of the Chairman and to the extent to which powers are delegated to Executive Chairman of the Board in writing by the Chairman, the Executive Chairman shall watch over the financial and executive administration of the Board or the Committee and perform such duties and exercise such powers of the Board or the Committee as the Board or the Committee, as the case may be, may delegate to him.] [Substituted by M.P. Act No. 26 of 1986.]