Section 15 in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
15. Appointment, powers and duties of the Chief Executive Officer.
(1)The appointment to the post of Chief Executive Officer shall be made through the Central Staffing Scheme of the Central Government:Provided that experience in the field of disability, rehabilitation, administrative capability and any other such conditions as the Central Government may consider appropriate shall be kept in view.(2)The Chief Executive Officer shall be of the rank of Joint Secretary to the Central Government and shall draw the salary and avail benefits availed by the Joint Secretary to the Central Government.(3)The term of office of the Chief Executive Officer shall be for a period of three years or his superannuation at the age of 60 years, whichever is earlier.(4)Subject to the general control and directions of the Board, the Chief Executive Officer shall exercise powers of the Head of Department.(5)The Chief Executive Officer shall be in-charge of the management of the Trust and exercise such powers in respect of the affairs of the Trust, as may be delegated to him by the Chairperson from time to time.(6)The Chief Executive Officer shall be responsible for the administrative control and management of the office and shall perform such other duties as may be directed by the Board.(7)The Chief Executive Officer shall be responsible for maintaining proper accounts of the Trust.(8)All contracts shall be executed by the Chief Executive Officer in consultation with the Board and as per the regulations made by the Board from time to time.(9)The Chief Executive Officer as the Member-Secretary of the Board shall be responsible for maintaining all records pertaining to the meetings of the Board and business arising thereof.
