Section 11 in The Khadi And Village Industries Commission Rules, 1957
11. [ Powers and Duties of the Chief Executive Officer in regard to Administration of the Commission. [Substitued by G.S.R. 675(E), dated 27th July, 1987]
- Subject to the provisions of Section 5 of the Act the Chief Executive Officer shall exercise and perform the following powers and duties:(a)to co-ordinate, supervise and control the work of officers and establishments of the Commission;(b)to implement the decisions taken by the Commission;](c)to administer the Contributory Provident Fund and/or General Provident Fund of the Commission;(d)to sanction contingent expenditure to the extent of powers delegated to him by the Commission from time to time;(e)to examine applications for assistance (both grants and loans) and place them before the Commission for sanction; and(f)to undertake such other duties and exercises such other powers as may be assigned to him by the Commission or the Chairman from time to time.
