(1)The chairman shall, for the transaction of the business connected with this Actor for the purpose of making any order authorized thereby, exercise all the powers vested by this Act in the Board:Provided that the chairman shall not exercise any power which shall be exercised under the rules by the Executive Officer is where such officer is appointed under Section 53 of the Act.Provided also that the Chairman shall not act in opposition to or in contravention of any order of the Board at a meeting, or exercise any power, which is directed to be exercised by the Board at a meeting.
