Section 26 in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
26. Powers and duties of the Executive Director.
(1)It shall be the responsibility of the Executive Director to ensure that for carrying out the functions and duties under sub-rule (1) of rule 17, the Board works in close liason with the State Governments, Union and other agencies, institutions and authorities, such as the Indian Council of Agricultural Research, the Agricultural Universities. Coconut Development Board and other institutions and organisations concerned with the Oilseeds industry and the Vegetable Oils industry and avoid duplication of efforts. it shall also be the responsibility of the Executive Director to ensure that in carrying out the functions and duties under sub-rule (1) of rule 27 proper measures are taken to protect the interests of small farmers and producers so that they may become participants in and beneficiaries of development and growth of oilseeds industry and the vegetable oils industry.(2)The Executive Director shall exercise administrative control over all departments and officers of the Board.(3)The Executive Director shall have power to call for documents and records and to inspect or cause to be inspected, accounts and places of storage or of business as required under the Act or these rules or as may be considered necessary for discharging properly any of the functions of the Board.(4)The Executive Director shall have power to require the Board or any Committee thereof to defer taking any action in pursuance of any decision taken by the Board or the Committee, as the case may be, pending a reference to the Central Government on such decision.(5)Where the matter has to be disposed of by the Board or a Committee thereof and decision in respect of that matter cannot wait till a meeting of the Board or the Committee, as the case may be, is held or till completion of circulation of the relevant papers among the members of the Board or the Committee, the Executive Director may take required decision himself with the approval of the Chairman if the matter requires the approval of the Board, and of the Vice-Chairman, if the matter requires the approval of any Committee or the Board.(6)Where the Executive Director takes such decision with the approval of the Chairman or the Vice-Chairman, as the case may be, shall submit the same for ratification by the Board or the Committee, as the case may be, at its next meeting : Provided that if the Board or the Committee modifies or annuls the decision taken by the Executive Director, such modification or annulment shall be without prejudice to the validity of any action taken before such modification or cancellation.
