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State of Uttar Pradesh - Section

Section 11 in The U.P. Secondary Education Services Commission (Procedure and Conduct of Business) First Regulations, 1995

11. Powers and duties of Chairman

. - (1) Subject to the provisions of the Act, the Chairman shall exercise administrative, disciplinary and financial powers of the Commission, and shall -(a)preside over ail the meetings' of the committees of which he may be a member;(b)co-ordinate the working of the Commission and its members;(c)be the controlling officer of the members for the purposes of sanctioning causal leave and passing of travelling allowance bills;(d)have the power of supervision over the working of the officers and employees of the Commission.
(2)If the Chairman, by reason of his absence or any other reason, is unable to perform his duties, he may, by general or special order, authorise any member to perform such duties :Provided that all the matters in which decisions or actions have been taken during the period of absence of the Chairman, shall be placed before him for information as soon as he resumes his office.