Section 17 in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
17. Powers and duties of Executive Director.
(1)The Executive Director shall as the Chief Executive of the Board, be responsible for the proper functioning of the Board, implementing the Board's policies and the discharge of its functions as provided under the Act and the duties under these rules and the regulations framed by the Board.(2)Subject to the provisions of these rules the Executive Director may delegate his powers under this rule to any other officer of the Board.(3)The Executive Director shall have the power to grant leave to all officers and employees of the Board and may delegate this power to any other officer of the Board subject to such conditions as he thinks fit.(4)The Executive Director shall have power--(i)to incur expenditure for contingencies, supplies and services and purchase of articles required for the maintenance and working of the office of the Board within such limits as may be laid down by the Board; and(ii)to carry out the measures in furtherance of the objects of the Act, as provided under Section 9.["Chapter V] [Substitued by G.S.R. 94(E), dated 23rd February, 1990.] Powers Of The Managing Committee
