Section 9(1) in Tamil Nadu Khadi and Village Industries Board Rules, 1960
(1)The Secretary shall work under the general control of the President who may delegate to him such powers and duties as he may consider necessary, including the following:-(i)convening of the meetings of the Board under the direction of the President;(ii)drawing up the agenda for each meeting under the President's directions and communicating it to each member with the notice of the meeting;(iii)attending the meetings of the Board and participating in all discussions;(iv)recording, maintaining and compiling the decisions of the meetings of the Board in an appropriate manner, subject to the approval of the President, communicating the minutes to the members of the Board and placing them before the Board at its subsequent meeting for confirmation;(v)furnishing to the Government all reports including annual reports and returns and necessary documents required under the Act or these rules;(vi)preparation of the annual budget of the Board in consultation with the Standing Finance Committee;(vii)to sue and to be sued in the name of the Board;(viii)maintenance of the minutes of the meeting of the Board.
