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State of Jharkhand - Section

Section 3 in Jharkhand Industrial Area Development Authority Regulations, 2016

3. Powers And Duties of Chairman And Managing Director.

- i. The Chairman shall be the head of the Authority/Board of Directors and
(a)Shall preside over the meetings of the Board of Directors and regulate its deliberations.
(b)Shall do all acts and things for fulfilment of objectives for which Jharkhand Industrial Area Development Authority was constituted.
ii. Subject to the general control and supervision over the affairs of the Authority, the Managing Director shall:
(a)Be the Chief Executive Officer of the Authority and shall be the disciplinary authority in respect of the persons employed in Jharkhand Industrial Area Development Authority and shall exercise all such powers and authority with regard to establishment matters like appointment, promotion, disciplinary action, leave and benefit to the employees of the Authority.
(b)Shall receive and spend, subject to budgetary provisions, money on behalf of Jharkhand Industrial Area Development Authority and ensure proper maintenance of accounts, vouchers and receipts thereof.
(c)Perform all duties and responsibilities and exercise all powers vested under the Act and Rules made there under and also that may be specifically entrusted by the Authority/Board of Directors from time to time.
Chapter - IV