Section 12 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
12. Duties of Chairperson.-It shall be the duty of the Chairperson -
(a)unless provided otherwise by this Act or prevented by reasonable cause -(i)to convene and preside over all meetings of the Board, and(ii)to control in accordance with any regulations to be made in thisbehalf the transaction of business at all meetings of the Board;(b)to superintend and control the financial and executive administration ofthe Board and bring to its notice any defects therein; and(c)to perform such other duties as are required of, or imposed on, him by orunder this Act or rules made thereunder.
