Section 26 in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
26.Powers of Chairperson.
The Chairperson shall exercise the following powers, namely:—(a)general superintendence and giving direction in respect of all administrative matters of the Board;(b)authorise any officer of the Board to scrutinise any intimation, complaint, reference or correspondence addressed to the Board; and(c)authorise performance of any of the functions of the Board and conduct any of its proceedings, by an individual Member or groups of Members and to allocate proceedings among them.
