(1)It shall be the duty of the President of every Board -(a)unless prevented by reasonable cause, to convene and preside at all meetings of the Board and to regulate the conduct of business thereat;(b)to exercise supervision and control over the financial and executive administration of the Board;(c)to perform all the duties and exercise all the powers specifically imposed or conferred on the President by or under this Act ; and(d)subject to any restrictions, limitations and conditions imposed by this Act, to exercise executive power for the purpose of carrying out the provisions of this Act and to be directly responsible for the fulfillment of the purposes of this Act.
