Section 89 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
89.
The powers and functions of the Executive Committee shall be as under :-(a)to direct the form, custody and use of the common seal of the Board;(b)to hold and control and administer and property and the funds of the Board and to enter into contracts on behalf of the Board;(c)to transfer and accept transfer of any movable or immovable property on behalf of the Board :Provided that no transfer of immovable property shall be made without the previous sanction of the Board;(d)to manager and regulate the finance, accounts and investment of the Board;(e)to invest, subject to the provisions of the Act, any moneys belonging to the Board including any unapplied income, in any of the securities described in Section 20 of the Indian Trust Act, 1982 or in the purchase of immovable property in India with the like power of varying such investment, or to place in fixed deposit in any bank approved in this behalf by the Board, any portion of such money, not required for immediate expenditure;(f)to administer and funds placed at the disposal of the Board for specific purposes;(g)to frame the budget of the Board;(h)to create abolish or hold in abeyance any post (except that of Secretary and Deputy Secretary in the Board):Provided that the initial of such posts is less than Rs. 400;(i)to delegate its powers in respect of making contracts and appointing officers and other servants of the Board, to such person or authority as it may determine;(j)except when otherwise provided for by the Act or Regulation, to regulate, determine and administer all matters concerning the Board, and to this end to exercise other powers of the Board not otherwise provided for;(k)to write off irrevocable sums due in respect of stores, priced publications, examination fees and unserviceable articles of dead stock.
