Section 12 in Bihar Coal Mining Area Development Authority Rules, 1988
12. Powers and functions of the Managing Director.
- Managing Director of the Authority will be the financial and administrative head of the entire establishment of the Authority and will exercise all the functions in that capacity within the limits of the provisions of the Act, and rules, regulations, bye-laws framed thereunder. Managing Director will be competent to take decisions in all matters in the day-to-day functioning of the Authority and shall for that purpose transact business connected hereto, provided, however, the Managing Director shall not act in opposition to or in contravention of any decision taken in the meeting of the Authority. Managing Director may inspect any scheme being executed within the area by any other department or local body and may tender advice for speedy and effective implementation of such scheme, which, in his opinion may serve the interest of the people of the area. Likewise, may also call for report regarding the execution of any such scheme which is being executed in the areas and may examine the report and get it inspected by any officer deputed by him and on receipt of report from such officers or from the knowledge gained from his own inspection may, guide, direct, assist, advice or co-ordinate towards more useful and speedy implementation of such scheme, which in his opinion, he considers to be more useful and purposive.
