Section 22 in The Bihar Intermediate Education Council Act, 1992
22. Powers of the Chairman.
(1)The Chairman shall be the Chief Executive Officer of the Council. It shall be the duty of the Chairman to see that the provisions of this Act and the Rules and Regulations made thereunder are duly followed and for this purpose he shall have all the necessary powers.(2)The Chairman shall be responsible for getting the decision of the Council, Board of studies or Committees constituted under this Act, complied with and executed.(3)The Chairman shall, subject to the provisions of this Act by the Rules and Regulations made thereunder have power to make appointments to the post within the sanctioned grades and scales of pay and within the sanctioned strength of the ministerial employees and other servants of the Council (not being teachers and officers of the Council) and have control and full disciplinary powers over such staff and servants.(4)The Chairman shall exercise such other powers and perform such other duties as prescribed or imposed on him under the Rules.(5)If at any time except when the Council is in session and it becomes absolutely necessary to take decision on any matter, the Chairman may exercise any powers vested in the Council, which is not contrary to the decisions of the Council, and shall obtain the approval of the Council giving reasons for the acts, done at its next meeting.(6)The Chairman may, for proper performance of the duties of the Board send direction to Inspectress of Schools, Bihar, Regional Directors of Education, District Education officers who shall comply with such direction.(7)The Chairman shall have -(a)powers for the general supervision and control over the Secretary and other officers and employees of the Council.(b)powers to entrust such work as he deems fit to the members of the Board of Studies and Committees, and(c)powers to sanction T.A. at the rates approved by the State Government to the Secretary and members of the Council.
