Section 12 in The Haryana Board of School Education Act, 1969
12. Officers and other employees of Board and their appointment. powers and duties.
(1)There shall be the following officers of the Board. namely :-(a)the Chairman ;(b)the Vice-Chairman ;(c)the Secretary ; and(d)such other officers as may be prescribed.(2)The Chairman of the Board shall be the administrative head of the Board.(3)The Chairman of the Board shall exercise all powers necessary and be responsible for carrying out the provisions of this Act and the regulations made thereunder.(4)The Vice-Chairman of the Board shall exercise and perform such powers, duties and functions as may be entrusted to him by the Board by regulations and shall assist the Chairman of the Board in all the matters for the purpose of carrying out the provisions of this Act and the regulations made thereunder.(5)[ The Secretary of the Board shall be appointed by the State Government upon such terms and conditions as it may think fit] [Substituted for sub-section (5) by Haryana Act 2 of 1970, section 7.].(6)The Secretary so appointed shall be -(a)the principal Executive Officer of the Board and shall authentically orders and decisions if the Board ;(b)entitled to be present and to speak at any meeting of the Board; and(c)responsible for -(i)the presentation of the annual estimates and statement of accounts, including the balance-sheet, to the Board;(ii)the custody of the Board Fund and ensuring that all moneys of the Fund are expended for the purpose for which they are granted or allotted ;(iii)keeping the minutes of the meetings of the Board and furnishing a copy thereof to the State Government; and(iv)discharging such other functions as may be prescribed.(7)The Board may appoint on such terms and conditions of service as it may think fit such other employees as may be considered necessary for carrying out the provisions of this Act and the regulations made thereunder.
