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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3) in Tamil Nadu Khadi and Village Industries Board Rules, 1960

(3)Subject to such delegation as may be made, from time to time, under the Act or under these rules, the Secretary shall,-
(a)cause all important papers and matters to be presented to the Board as early as practicable;
(b)issue direction as to the method of carrying out the decisions of the Board;
(c)draw from its funds the pay and allowances of the staff of the office of the Board and the travelling allowance of the members of the Board;
(d)maintain or cause to be maintained an account of the receipts and expenditure of the Board; and
(e)present a draft annual report of the working of the Board for its approval and submit the report as approved by it to the Government.