(4)The [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] shall have power(i)Omitted(ii)to issue general or special licences under Section 14 and extend the period of validity of such special licences suspend or revoke such licences or restore any licences so suspended.(iii)Omitted(iv)to call for information, documents and returns and to inspect or cause to be inspected, accounts and places of storage or of business, as required or provided by the Act or these rules.(v)to require the Board or any Committee to defer taking action, pending a reference to the Central Government on any decision taken by the Board or the Committee.
