Section 10 in The Khadi And Village Industries Commission Rules, 1957
10. [ Powers of the Chairman. [Substitued by G.S.R. 675 (E), dated 27th July, 1987]
(1)The Chairman shall be responsible for the proper functioning of the Commission and the implementation of its decisions and discharge of its duties under the Act.](2)Subject to such delegation as may by made under the Act or rules made thereunder, the Chairman shall.(a)cause the important papers and matters to be presented to the Commission as early as practicable;(b)issue directions as to the method of carrying out the decisions of the Commission; and(c)maintain or cause to the maintained an account of the receipt and expenditure of the Commission.(3)The Chairman shall exercise administrative control over all departments and officers of the Commission.(4)The Chairman may sanction expenditure on contingencies, supplies and services and purchase of articles required for the working of the office of the Commission and for the execution of measures in furtherance of the objects of the Act, subject to necessary provisions in the budget.[10-A. Powers and duties of the Chief Executive Officer in regard to meetings of the Commission. [Inserted by G.S.R. 675(E), dated 27th July, 1987](1)The Chief Executive Officer shall work under the general control of the Chairman who may delegate to him such powers and duties as the Chairman may consider necessary including the following powers and duties :(i)convening of meetings of the Commission under the direction of the Chairman;(ii)drawing up agenda for each meeting under the Chairman's directions and supplying the same to each member of the Commission alongwith the notice of the meeting; and(iii)maintenance of the minutes of the meeting of the Commission.(2)The Chief Executive Officer shall keep a record of the members of the Commission and their addresses. If a member changes his address, he shall communicate his new address to the Chief Executive Officer who shall thereupon enter his new address in the record, If the member fails to communicate his new address, the address on the official record shall for all purpose be deemed to be the member's address]
