Section 11 in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998
11. Powers and duties of Chairman.
(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.(2)If the Chairman, by reason of his absence or any other reason, is unable to perform his duties, he may, by general or special order, authorise Vice-Chairman or any member to perform such duties :Provided that all the matters in which decisions or actions have been taken during the period of absence of the Chairman, shall be placed before him for information as soon as he resumes his office.
