Section 18 in The Meghalaya Board of School Education Act, 1973
18. Powers and duties of Executive Chairman.
- [(1) The Executive Chairman shall be the Chief Executive Officer of the Board.(2)It shall be the duty of the Executive Chairman to see that the provisions of this Act and Regulations made under it are faithfully observed and the decisions of the Board are duly implemented and he shall have all powers necessary for this purpose.(3)The Executive Chairman shall have powers to convene meetings of the Board.(4)When any emergency arising out of the administrative business of the Board requires, in the opinion of the Executive Chairman, that immediate action should be taken, the Executive Chairman shall take such action as he deemed necessary and report his action to the Board as at its next meeting.(5)The Executive Chairman shall exercise all other powers as may be prescribed by Regulations.] [Substituted by Meghalaya Act 5 of 2006, Section 9.]
