Section 12 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
12. Duties and responsibilities of the Executive Director.
(1)The Executive Committee subject to approval of the Authority shall take decision on every matters including finance or administration and other matters concerned regarding the conducting of examination. All matters to the Government shall be addressed by the Executive Director of the Authority.(2)The Executive Director of the Authority shall exercise the powers of the Executive Committee. The Executive Director of the Authority is responsible for operating the bank accounts jointly with the Registrar.(3)The Executive Director shall exercise in respect of the office of the Authority, such powers as are exercised by "Head of the office" under the State Government and perform the duties as have been given in the rules and regulations. He shall also be responsible for the safety of the property control and management of the office accounts/funds and correspondence and shall see that the office staff attend punctually and generally fulfill all such duties as required by the Authority. He shall be responsible for planning the agenda of the Authority meeting. He shall circulate the proceedings of the meeting to all the members within thirty days after the meeting and initiate action to implement all the decision of the meeting.(4)The Executive Director shall cause inspection of the para medical institutions, the schools of Nursing/Institutes of Nursing and verify the sanctioned intake, admission of students, approval of the Indian Nursing Council, New Delhi, academic events such as internal assessment marks, implementation of syllabus, availability of faculty and infrastructure, such as library, accommodation, building, etc., as per the guidelines of Indian Nursing Council, New Delhi.(5)The Executive Director shall call for Authority meeting before the announcement of annual and supplementary examination results and also special meeting when occasion arises.(6)The Executive Director shall be responsible for timely issue of Diploma Certificates, Marks cards and Verification of certificates received from police department, embassies, Human Resources Department and other allied departments.(7)The Executive Director shall sign vakalat in all legal matters.(8)The Executive Director shall be responsible for conducting workshop of nursing/orientation programme pertaining to nursing/para medical examination.(9)The Executive Director shall be responsible for conducting enquiries on disciplinary proceedings against the Authority officials.(10)The Executive Director shall prepare bills and sign cheques jointly with the Registrar of the Executive Committee for drawing and disbursement of the amount.(11)The Executive Director shall be responsible for maintaining of cash book and other financial records as per the Karnataka Financial Code, 1958.(12)The Executive Director is responsible for cash disbursement to the officials, suppliers and also to the concerned persons.(13)The Executive Director is responsible for maintenance of records as per office procedure prescribed by the Government of Karnataka.(14)The Executive Director is responsible for maintenance of stores and stock accounts of the Authority.(15)The Executive Director is responsible for maintenance of service registers of the staff and the personal files.(16)When the Executive Director proceeds on long leave/preparatory to retirement/when the vacancy occurs under any circumstances, the a suitable officer appointed by the Government shall be placed in additional charge till a successor is appointed or till the incumbent returned from leave.(17)The Executive Director may with prior approval of the Chairman, delegate any of his powers specified above to his subordinates for smooth functioning of the Authority.
