(1)The Executive Director shall be the Chief Executive of the Board and shall be responsible for the proper functioning of the Board and for the discharge of its functions under the Act and the rules made there under.(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.(3)The Executive Director shall be responsible for implementing the Boards policies in regard to regulation of production and internal marketing of Virginia tobacco, ensuring a fair and remunerative price to growers, purchasing of Virginia tobacco from the growers when considered necessary by the Board, the disposal of the tobacco so purchased, promoting the grading of Virginia tobacco at the level of growers, sponsoring, assisting, coordinating or encouraging scientific, technological and economic research for the promotion of the tobacco industry. It shall also be the responsibility of the Executive Director to ensure that in carrying out these functions, the Board works in close liaison with union agencies, institutions and authorities such as the Directorate of Marketing and Inspection, the Indian Council of Agricultural Research etc., which may be concerned with these aspects of the tobacco industry and avoids duplication of effort.(4)The Executive Director shall present to the Board such periodical reports in respect of the work under his charge and the functions enumerated in sub-rule(3), as may be specified from time to time by the Board or the Government.
