Section 12 in The Western Orissa Development Council Act, 2000
12. Powers and functions of the Chairman.
(1)The Chairman shall, by virtue of his office, be the head of the Council and shall, when present, preside over all the meetings of the Council.(2)The Chairman shall exercise the powers and perform the functions hereinafter provided :(a)he shall be responsible for the smooth financial and administrative functions of the Council;(b)he shall exercise administrative supervision and control over all officers and employees of the Council whose services shall be placed at the disposal of the Council by the Government;(c)he shall, for convenient transaction of business of the Council, allocate amongst the members such business in such manner as he thinks fit;(d)he shall have the right to make an inspection or cause an inspection to be made by such person or persons, as he may direct, of the Council and its affairs and resultant to such inspection or enquiry, pass necessary orders for remedial measures, as he deems necessary;(e)he shall have power to take immediate action in emergency situations, which the Council is competent to do, and every such action shall have to be ratified by the Council in its next meeting;(f)he shall exercise such other powers and perform such other duties as may be prescribed.
