Section 23 in The Maharashtra State Board of Technical Education Act, 1997
23. Powers and duties of [Director] [This word was substituted for the word 'Chairman' by Maharashtra 1 of 2003 Section 13 (w.e.f. 27.11.2002).] of Board.
(1)It shall be the duty of the [Director] [This word was substituted for the word 'Chairman' by Maharashtra 1 of 2003 Section 13 (w.e.f. 27.11.2002).] of the Board to ensure that the provisions of the Act and the regulations and bye-laws made thereunder, are faithfully observed, and he shall have all powers necessary for this purpose.(2)in an emergency which in the opinion of the [Director] [This word was substituted for the word 'Chairman' by Maharashtra 1 of 2003 Section 13 (w.e.f. 27.11.2002).] of the Board, require that immediate action should be taken, the [Director] [This word was substituted for the word 'Chairman' by Maharashtra 1 of 2003 Section 13 (w.e.f. 27.11.2002).] shall take such action as he deems necessary and shall thereafter report his action to the Board at its next meeting.(3)The [Director] [This word was substituted for the word 'Chairman' by Maharashtra 1 of 2003 Section 13 (w.e.f. 27.11.2002).] shall exercise such other powers and perform such other duties as may be prescribed.
