Section 10 in Punjab Women and Children Development and Welfare Corporation Act, 1979
10. Powers of Managing Director.
(1)The Managing Director who shall be whole time officer of the Corporation shall -(a)be its Chief Executive Officer;(b)be responsible for the operational management of the Corporation and implementation of the general policies approved by the Corporation;(c)perform such duties as the Corporation may, by regulation or otherwise, assign to him.(2)If the Managing Director is by infirmity or otherwise rendered incapable of carrying out his duties or is absent on leave or otherwise, in circumstances involving the vacation of his appointment, the Government may appoint another person to act in his place during his absence.
