Section 14 in The Punjab School Education Board Act, 1969
14. Powers and duties of the [Chairman and Vice-Chairman] [Substituted by Punjab Act No. 2 of 2018, dated 2.1.2018].
(1)The Chairman shall be the administrative head of the Board.(2)The Chairman shall exercise all powers necessary and be responsible for carrying out the provisions of this Act and the regulations made thereunder.(3)In any emergency arising out of the administrative business of the Board, which in the opinion of the Chairman requires immediate action the Chairman shall take such action as he deems necessary and shall thereafter report the action to the Board at its next meeting.(4)[ The Vice-Chairman shall assist the Chairman in all matters, administrative and academic, shall discharge such duties and exercise such powers as may be delegated to him by the Chairman, and shall in the latter's absence, exercise all the power of the Chairman.] [Substituted by Act No. 2 of 2018, dated 2.1.2018][15. Appointment of Secretary and other employees, their terms and conditions of service. - [(1) The State Government shall appoint the Secretary of the Board, who shall be and officer from the Administrative Services (IAS) or the Punjab Civil Services (PCS), not below the rank of Additional Secretary.] [Substituted Punjab Act 10 of 1987.](1-A) The terms and conditions of appointment of the Secretary shall be such as may be prescribed.](2)The Secretary shall be -(a)[ the Principal executive officer of the Board and shall - [Substituted by Punjab Act 10 of 1987.](i)authenticate all orders and decisions of the Board; and(ii)represent the Board in all legal proceedings except where the Board resolves otherwise.](b)entitled to be present and to speak at any meeting of the Board; and(c)responsible for -(i)the presentation of the annual estimates and statement of account, including the balance-sheet to the Board;(ii)the custody of the Board Fund and ensuring that all moneys of the Fund are expended for the purpose for which they are granted or allotted;(iii)keeping the minutes of the meetings of the Board and furnishing a copy thereof to the State Government; and(iv)discharging such other functions as may be prescribed.(3)The Board may appoint such other employees as may be considered necessary for carrying out the provisions of this Act and the regulations made thereunder, on such terms and conditions of service as may be prescribed.
