(2)The Executive Director shall have the following powers, namely:-(i)to grant leave to all officers and employees of the Board;(ii)to exercise administrative control over all departments and offices of the Board;(iii)to call for documents and records and to inspect or cause to be inspected any land or premises including places of business or sorting, curing, processing, grading, manufacture, packing, storage or auction as required under the Act or these rules or as may be considered necessary for discharging properly any of the functions of the Board;(iv)to sanction expenditure for contingencies, supplies and services and purchase of articles required for the working of the office of the Board; and(v)to carry out measures referred to in section 8 of the Tobacco Board Act, 1975.
