Section 6 in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
6. Insertion of new section 9A.
After section 9 of the principal Act, the following section shall be inserted, namely:—“9A. Secretary of Authority.(1)The Central Government may appoint an officer of such rank, as it considers fit, to be a Secretary of the Authority, in such manner and subject to such terms and conditions as may be prescribed.(2)The Secretary shall function as the Chief Executive Officer of the Authority who shall be responsible for—(a)the day-to-day administration of the Authority;(b)drawing up of proposal for the Authority’s work programmes in consultation with the Authority;(c)implementing the work programmes and the decisions adopted by the Authority;(d)ensuring that the tasks of the Authority are carried out in accordance with the requirements of 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;(f)coordinating with the Central Government and with the committees of the Authority; and(g)legally representing the Authority in all matters.(3)Every year, the Secretary shall submit to the Authority for approval,—(a)a general report covering all the activities of the Authority in the previous year;(b)the programmes of work;(c)the annual accounts for the previous year; and(d)the budget for the coming year.(4)The Secretary shall, after the approval of the Authority, forward the general report and the programmes to the Central Government and shall have the general report published.(5)The Secretary shall have administrative control over the officers and other employees of the Authority.(6)The Secretary shall approve all financial expenditure of the Authority and send a report on the Authority’s activities to the Central Government.”.
