Section 18(2) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(2)The chief executive officer shall be the legal representative of the Authority and shall be responsible for-(a)the day-to-day administration of the Authority;(b)implementing the work programmes and decisions adopted by the Authority;(c)drawing up of proposal for the Authority's decisions and work programmes;(d)the preparation of the statement of revenue and expenditure and the execution of the budget of the Authority; and(e)performing such other functions, or exercising such other powers, as may be specified by regulations.
