Section 22 in The Rabindra Mukta Vidyalaya Act, 2001
22. Powers and functions of Chairman and Director. - (1) (a) The Chairman shall exercise general supervision and control over the Vidyalaya.
(b)The Chairman may, in any emergency, exercise any of the powers of the Vidyalaya, provided, however, that he shall not act contrary to any decision of the Vidyalaya and shall, as soon thereafter as may be, report to the Governing Body the action taken by him in exercise of any such power together with the reasons therefor.(2)The Director shall -(a)be responsible for carrying out, and for giving effect to, the decisions of the Vidyalaya or of any Committee constituted under this Act;(b)sanction such claims for allowances, and at such rates, as the State Government may determine.(c)* * * * * * * * * *'.]] Powers and functions of President and Secretary
