Section 4D(1) in The Indian Red Cross Society Act, 1920
(1)The powers and functions of the Chairman shall be(a)to preside over the meetings of the Managing Body and all other Committees set up by the Managing Body of which he is the Chairman;(b)to re-appropriate on the advice of the Treasurer of the Society, budgetary allocation from the major head of account to another major head of account;(c)to authorise, on the advice of the Treasurer of the Society, expenditure on items not contemplated in the annual Budget of the Society, subject to the availability of funds;(d)to institute, if necessary, disciplinary proceedings against officers of and above the rank of Deputy Secretary of the Society: Provided that the final decision on the basis of the disciplinary proceedings so instituted shall be taken,(i)in case of the Secretary-General of the Society, with the previous approval of the President;(ii)in other cases, with the previous approval of the Managing Body.
