Section 20 in The West Bengal Primary Education Act, 1973
20. Powers and duties of the President.
(1)The President shall be responsible for carrying out and giving effect to the decisions of the Board and of any and Committee thereof.(2)The President may, in any emergency, exercise any of the powers of the Board, provided, however, that he shall not act contrary to any decision of the Board, and shall within one month, report to the Board the action taken by him together with reasons therefor.(3)The President shall -(a)exercise general supervision and control over the Secretary, the [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.], if any, and the staff appointed by the Board and post and transfer the members of the staff;(b)sanction all claims of traveling allowance;(c)take such other action not inconsistent with any decision of the Board as he considers necessary for the proper functioning of the Board under this Act.
