Section 11 in The Inland Waterways Authority Of India Rules, 1986
11. Powers and duties of the Chairman.
(1)In addition to presiding over the meetings of the Authority and discharging the powers delegated to him by the Authority, the Chairman shall, as the Chief executive of the Authority, be entrusted subject to any regulations made under Section 35, with the overall responsibility of carrying out the purposes of the Act.(2)The Chairman shall:(i)attend every meeting of the Authority unless prevented by sickness or other reasonable cause;(ii)report to the Authority about the significant events and developments in respect of the affairs of the Authority.(iii)be responsible to the Central Government as regards the functioning and performance of the Authority;(iv)transmit, as soon as possible, to the Central Government a copy of the minutes of every meeting of the Authority.(v)submit by first week of every month a report to the Central Government on the activities and performance of the Authority during the preceding month and submit reports on such matters as may be directed by the Central Government from time to time;(vi)carry out all directions of the Central Government in connection with the affairs of the Authority given in writing.(vii)discharge such specific duties or assignments in respect of arty matters connected with the affairs of the Authority as the Central Government may consider fit to entrust to him;(viii)carry out or cause to be carried out all directions, decisions and orders of the Authority.(ix)exercise supervision and control over the acts of all employees of the Authority in matters of executive administration and in matters concerning the accounts and records of the Authority.
