Section 13 in Jharkhand Academic Council Act, 2002
13. Powers and duties of Chairman
(1)It shall be the duty of the Chairman to see that this Act and the rules and regulations made thereunder are faithfully observed and he shall have all powers necessary for these purposes.(2)The Chairman shall have power to convene meetings of the Council.(3)He shall sanction all contracts of works of confidential natures viz. printing of question paper and, or question-cum-answer booklets including delivery to its destination. He shall sign only the confidential agreement for maintaining secrecy about the details of confidential printers and make payment thereof.(4)In any emergency arising out of the administrative business of the Council, which, in the opinion of the Chairman, requires immediate action should be taken, the Chairman shall take such immediate action as he deems necessary, and shall thereafter report the action taken by him to the Council at its next meeting.(5)The Chairman shall exercise such other powers as may be prescribed by the rules made under this Act.(6)[ The Chairman shall, subject to the provisions of this Act, the Rules and Regulations made there under, have power to make appointments subject to ratification by the Council to the posts within the sanctioned grades and scales of pay and within the sanctioned strength of the ministerial employees and other servants of the Council (not being officers of the Council) and have control and full disciplinary powers over such staff and servants.(7)The Chairman shall have the. - (a) Power of general supervision and control over the Secretary and other officers and employees of the Council.(b)Power to entrust such work as he deems fit to the members of the board of studies and committees and(c)Power to sanction travelling allowances at the rates approved by the State Govt. to the Secretary and members of the Council.]
