Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of West Bengal - Section

Section 22 in The West Bengal Council Of Higher Secondary Education Act, 1975

22. Powers and duties of the President. -

(1)The President shall be responsible for carrying out and giving effect to the decisions of the Council and of any Board of Studies or Committee constituted under this Act.
(2)The President may, in any emergency, exercise any of the powers of the Council provided however that he shall not act contrary to any decision of the Council, and shall, as soon thereafter as may be, report to the Council the action taken by him together with the reasons therefor.
(3)The President shall-
(a)exercise general supervision and control over the Secretary and the other officers and employees appointed by the Council;
(b)assign to each member of the Council, the Board of Studies or the Committee such duties as he thinks fit;
(c)sanction such claims of travelling allowances and at such rates as the State Government may determine; and
(d)take such other action not inconsistent with any decision of the Council as he considers necessary for the proper functioning of the Council.