Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1) in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998

(1)Subject to the provisions of the Act, the Chairman shall exercise administrative, disciplinary and financial powers of the Board, and shall-
(a)preside over all the meetings of the committees of which he may be a member;
(b)co-ordinate the working of the Board and its Vice-Chairman and members;
(c)be the controlling officer of the members for the purposes of sanctioning casual leave and passing of traveling allowance bills;
(d)have the power of the supervision over the working of the officers and employees of the Board.