Section 14A in The Punjab Khadi and Village Industries Board Act, 1955
14A. [ Powers of Chairman. [Section 14-A inserted by Punjab Act 29 of 1957.]
(1)The Chairman shall be responsible for the proper functioning of the Board and implementation of its decisions and discharge of its duties under this Act.(2)The Chairman may, by order in writing, delegate any of his powers to the Vice-Chairman or any other non-official member of the Board.(3)The Chairman shall exercise general control over the Board.]
