Section 16 in The Maharashtra Maritime Board Act, 1996
16. Duties of Chairman, etc.
(1)It shall be the duty of the Chairman, the Vice.-Chairman, and the Chief Executive Officer to attend every meeting of the Board unless prevented by sickness or other reasonable cause.(2)The Chief Executive Officer shall, as soon as possible, transmit to the Government a copy of the minutes of every meeting of the Board and shall furnish to the Government such reports, returns, documents or other information as it may, from time to time, call for.(3)The Chief Executive Officer shall exercise supervision and control over the acts of all employees of the Board in the matters of executive administration and in matters concerning the accounts and records of the Board.
