The Executive Officer shall perform all the duties imposed upon him by or under this Act, and shall be responsible for the; custody of all the records of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], and shall arrange for the performance of such duties relative to the proceedings of the Board or of any Committee of the Board or of any Committee of Arbitration constituted under this Act, as those bodies may respectively impose on him, and shall comply with every requisition of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], on any matter pertaining to the administration of the cantonment.
