- Subject to the provisions of the Act and the rules made there under the Chief Executive Officer shall-(a)discharge all the duties and exercise all the powers specifically imposed or conferred on the Chief Executive Officer by or under the Act;(b)attend the meetings of the Board and of the committee and may take part in the discussions in an advisory capacity, but shall have no right to move any resolution or to vote;(c)attend meeting of a committee of the Board if required to do so by the person presiding thereon;(d)control the officers and employees working under the Board or auqaf under the administration of the Board subject to the general superintendence and the control of the Board;(e)initiate disciplinary action against all officers and employees of the Board or auqaf under the administrative control of the Board;(f)carry into effect the resolution of the Board; and(g)such other functions as may be delegated by the Board.
