Section 11 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
11. Powers and functions of Chairperson.
(1)The Chairperson shall have powers of general superintendence and direction in the conduct of the affairs of the Authority. The Chairperson shall preside over the meetings of the Authority as well as exercise and discharge the powers and functions of the Authority vested in him in accordance with the rules framed under this Act.(2)The Chairperson shall also be responsible for,-(a)the day-to-day administration of the Authority;(b)drawing up of proposal for the Authority's work programmes in the State;(c)implementing the work programmes and decisions adopted by the Authority;(d)ensuring that the Authority carries out its tasks in accordance with the requirements of its users, in particular with regard to the adequacy of the services provided and the time taken;(e)the preparation of the statement of revenue and expenditure and the execution of the budget of the Authority; and(f)any other activity as may be necessary to carry out the affairs of the Authority in accordance with the provisions of this Act and the rules made thereunder.(3)In case of absence of the Chairperson or vacancy in the office of the Chairperson, the member, so authorised or nominated, under section 7, shall perform the functions and exercise the powers vested in the Chairperson.
