Section 12 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
12. Powers and functions of the Managing Director of the Board.
- The Managing Director of the Board shall(i)Exercise supervision and control over officers and staff of the Board in matters of executive administration, concerning accounts and records and disposal of all questions relating to the service of the employees in accordance with the procedure as may be prescribed;(ii)Incur expenditure from the Marketing Development /corpus fund on the sanctioned items of work;(iii)Have the same powers as are conferred under the financial rules of the State Government on the Head of the Department and declared as head of the Department and exercise such other powers and discharge such other duties as may be prescribed:(iv)To sanction all type of leave, draw salaries, T.A. Bills etc of all categories of employees under the Board;(v)To be the appointing authority of group C and D employees including contingency staff.(vi)Have the power to transfer employees Committee of the Board and vice-versa administrative grounds;(vii)In case of emergency, direct (sic) or stoppage of any work and (sic) which requires the sanction (sic).(viii)Prepare annual budget of the Board;(ix)Arrange for internal audit of the Board and maintain records of the proceedings of the meeting of the Board in accordance with the procedure as may be prescribed:(x)Take such steps as deemed necessary for execution of the decision of the Board;(xi)Inspect the construction work undertaken by the Committees either from their own funds or loans and or grants provided by the Board or any other agencies and take corrective measures;(xii)Report such acts either of the Committees or of the Board which are contrary to the provisions laid down under this Act or rules and bye-laws made thereunder to the State Government; and(xiii)Take such steps as deemed necessary for effective discharge of the functions of the Board.
