Section 12 in The Khadi and Village Industries Commission Rules, 2006
12. Duties and Powers of the Chief Executive Officer in regard to Administration of the Commission.
- Subject to the general superintendence, direction and management of the Commission, the Chief Executive Officer shall be responsible for the furnishing of all returns, reports and statements of the Commission, as required to be furnished to the Government under section 24 of the Act, and discharging the duties and exercising the powers, including the following, namely, -(a)to co-ordinate, supervise and control the work of all departments, establishments, officers and staff of the Commission;(b)to implement the decisions taken by the Commission;(c)to administer the Contributory Provident Fund and/or General Provident Fund of the Commission;(d)to sanction expenditure on contingencies, supplies and services and purchase of articles required for the working of the Commission and for execution of measures in furtherance of the objects of the Act, subject to necessary provisions in the budget and to the extent of powers further delegated to him by the Commission from time to time;(e)to examine, in consultation with the Financial Adviser, applications for assistance (both grants and loans) and place them before the Commission for sanction;(f)to conduct or cause to be conducted periodical reviews of all schemes of the Government implemented by the Commission and of the schemes approved by the Commission and bring to the notice of the Government, after consideration by the Commission, the findings of such reviews and the plan of corrective action, where necessary;(g)to receive and place before the Commission the reports and recommendations of the Zonal Committees, along with the observations of the Financial Adviser and his own observations thereon, for consideration and directions of the Commission;(h)to prepare or cause to be prepared the Annual Report, Performance Budget, Outcome Budget and other documents, as specified by the Government from time to time, and place them before the Commission for its consideration and further to submit them to the Government by the due dates; and(i)to discharge such other duties and exercise such other powers as may be assigned to and delegated to him by the Commission.
