Section 25 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
25. Appointment of the Director General.- There shall be appointed by the State
Government an officer not below the rank of the Secretary to the Government to be theDirector General of the Authority. He shall, subject to the general control of the Authority,exercise the following powers, perform the following functions and discharge the followingduties, namely:-(a)to supervise and control all officers and servants of the Authority;(b)to work out modalities of delivery of the public welfare benefits and otherservices and ensure their effective monitoring and implementation;(c)to manage the properties, records and funds of the Authority;(d)to maintain true and proper accounts of the Authority including checking andauditing in respect thereof periodically;(e)to prepare annual income and expenditure accounts and balance sheet of theAuthority;(f)to maintain up-to-date and complete statistical information, including progressmade in the implementation of various programmes from time to time;(g)to process project proposals for financial assistance and issue utilizationcertificates thereof;(h)to convene meetings, seminars and workshops connected with the mainobjectives of the Authority and preparation of reports and follow-up actionthereon;(i)to produce video, documentary films, publicity material, literature andpublications to inform general public about the various aspects of theAuthority; and(j)to perform such other functions as may be delegated to him by the Authority.
