Section 6(b) in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023
(b)drawing up of proposal for the Authority’s work programmes in consultation with the Authority;(c)implementing the work programmes and the decisions adopted by the Authority;(d)ensuring that the tasks of the Authority are carried out in accordance with the requirements of users, in particular with regard to the adequacy of the services provided and the time taken;(e)the preparation of the statement of revenue and expenditure and the execution of the budget of the Authority;(f)coordinating with the Central Government and with the committees of the Authority; and(g)legally representing the Authority in all matters.(3)Every year, the Secretary shall submit to the Authority for approval,—(a)a general report covering all the activities of the Authority in the previous year;(b)the programmes of work;(c)the annual accounts for the previous year; and(d)the budget for the coming year.
