Section 22(2) in The Rabindra Mukta Vidyalaya Act, 2001
(2)The Director shall -(a)be responsible for carrying out, and for giving effect to, the decisions of the Vidyalaya or of any Committee constituted under this Act;(b)sanction such claims for allowances, and at such rates, as the State Government may determine.(c)* * * * * * * * * *'.]] Powers and functions of President and Secretary
