(3)Subject to such delegations as may be made by the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] to such other officers as may be appointed for the purpose of this rule, the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] shall(a)cause all important papers and matters to be presented to the Board as early as practicable(b)issue directions as to the method of carrying out the decisions of the Board(c)grant, or Subject to resolution by the Board, authorise some other person to grant, receipts on behalf of the Board for all moneys received under the Act(d)maintain or cause to be maintained an account of the receipts and expenditure of the Board and(e)present annual draft report of the working of the Board to the Board for approval and Submit the report in the form approved by the Board to the Central Government.
