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Union of India - Section
Section 30 in The Tobacco Board, Rules, 1976
30. Powers and Duties of Secretary.
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Powers and Duties of Chairman.- (1) The Chairman shall be responsible for the proper functioning of the Board and for the discharge of its functions under the Act and these rules.(2) The Chairman shall have the following powers, namely;(i) to grant leave to officers and employees of the Board including the Executive Director and the Secretary;(ii) to exercise administrative control over all departments and offices of the Board including the Executive Director and the Secretary;(iii) to call for documents and records and to inspect or cause to be inspected any land or premises including places of business or sorting, curing, processing, grading, manufacture, packing, storage or auction as required under the Act or these rules or as may be considered necessary for discharging properly any of the functions of the Board;(iv) to sanction expenditure for contingencies, supplies and services and purchase of articles required for the working of the office of the Board and(v) to carry out measures referred to in Section 8.(3) The Chairman shall have power to required the Board or any committee thereof to defer taking action in pursuance of any decision taken by the Board or the Committee, as the case may be, pending a reference to the Central Government on such precision.(4) Where a matter has to be disposed of by the Board or a Committee and a decision in respect of that matter cannot wait till a meeting of the Board or the Committee as the case may be, is held or till the circulation of the resolution relating to that matter among the members of the Board of Committee, as the case may be the Chairman may take the decision himself.(5) Where the Chairman takes a decision under sub-rule (4) he shall submit the same for ratification to the Board or the Committee, as the case may be, at its next meeting.Provided that where the Board or the Committee modifies or cancels the action taken by the Chairman, such modification or cancellation shall be without prejudice to the validity of any action taken before such modification or cancellation.29. Powers and Duties of Executive Director.- (1) The Executive Director shall be responsible subject to the overall responsibility of the Chairman for implementing the Board?s policies in regard to regulation of production and internal marketing of Virginia tobacco, ensuring a fair and remunerative price to growers purchasing of Virginia tobacco from the growers when considered necessary by the Board, the disposal of the tobacco so purchased, promoting the grading of Virginia tobacco at the level of growers, sponsoring, assisting, coordinating or encouraging scientific, technological and economic research for the promotion of the tobacco industry. Is shall also be his responsibility to ensure that in carrying cut these functions, the Board works in close liaison with union agencies, institutions and authorities such as the Directorate of Tobacco Development, the Directorate of Marketing and Inspection, the Indian Council of Agricultural Research etc, which may be concerned with these aspects of the tobacco industry and avoids duplication of effort.(2) Besides carrying out, such other functions as may be assigned to him by the Chairman or such directions as the Chairman may give to him in regard to the performance of the functions stated in sub-rule (1) the Executive Director shall present to the Board such periodical reports in respect of the work under his charge, as may be specified by the Chairman.30. Powers and Duties of Secretary.- (1) The Secretary shall be responsible for the implementation of the decisions arrived at by the Board or by its committees and the discharge of the duties imposed on him under the Act or by these rules.(2) Subject to such powers and duties as may be delegated by the Chairman, the Secretary shall -(a) cause all important papers and matters presented to the Board as early as practicable;(b) issue directions as to the method of carrying out the decisions of the Board;(c) grant receipts on behalf of the Board for all moneys received under the Act;(d) maintain or cause to be maintained an account of the receipts and expenditure of the Board and also the various registers that may be prescribed for the Board under the Act or these rules;(e) receive applications from growers, curers, exporters, packers, auctioneers, dealers, owners/leasers of auction platforms, for registration with the Board under Section 10 to 13, examine them in accordance with the policy of Board, the provisions of the Act and these rules and issuing necessary certificates of registration or otherwise communicating the decision on such supplications to the applicants;(f) receive appeals written or oral, against the decisions of the Board and taking appropriate action thereon in accordance with the provisions contained in the Act, these rules and the guidelines that may be laid down by the Board of the Chairman;(g) present an annual draft report on the working of the Board to the Board for approval and submit the report in the form approved by the Board to the Central Government not later than the dates specified from time to time in this behalf by the Central Government for being laid before each House of Parliament;(h) assist the Chairman in all administrative matters and in the discharge of such other functions as the Chairman by desire. |