27. Powers of the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).].
(1)The [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] shall be responsible for the proper functioning of the Board and the implementation of its decisions and the discharge of its duties under the Act.(2)The [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] shall be the principal executive officer of the Board and shall exercise administrative control over all departments and officers of the Board.(3)Subject to such delegations as may be made by the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] to such other officers as may be appointed for the purpose of this rule, the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] shall(a)cause all important papers and matters to be presented to the Board as early as practicable(b)issue directions as to the method of carrying out the decisions of the Board(c)grant, or Subject to resolution by the Board, authorise some other person to grant, receipts on behalf of the Board for all moneys received under the Act(d)maintain or cause to be maintained an account of the receipts and expenditure of the Board and(e)present annual draft report of the working of the Board to the Board for approval and Submit the report in the form approved by the Board to the Central Government.(4)The [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] shall have power(i)Omitted(ii)to issue general or special licences under Section 14 and extend the period of validity of such special licences suspend or revoke such licences or restore any licences so suspended.(iii)Omitted(iv)to call for information, documents and returns and to inspect or cause to be inspected, accounts and places of storage or of business, as required or provided by the Act or these rules.(v)to require the Board or any Committee to defer taking action, pending a reference to the Central Government on any decision taken by the Board or the Committee.(5)The [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] may sanction an expenditure on contingencies, supplies and services and purchase of articles required for the working of the office of the Board and required for the execution of measures in furtherance of the object of the Act, Subject to the necessary provisions in the budget.(6)The [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] may, by order in writing, delegate any of his powers under clauses(i) to (iv) of Sub-rule 4 and Sub-rule 5 to any other officers of the Board.(7)Where a matter has to be disposed of by the Board or a Committee and a decision cannot wait till a meeting of the Board or the appropriate Committee, as the case may be, is held, or till completion of circulation of papers, the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] may take a decision himself and after taking decision thereon keep the members of the Board or the Committee informed of the decision so taken.
