Section 19 in The Assam Higher Secondary Education Act, 1984
19. Powers and duties of the Chairman.
(1)It shall be the duty of the Chairman to see that the provisions of this Act and the regulation made under it are faithfully observed, and the decisions of the Council are duly implemented and he shall have all the powers necessary for this purpose.(2)The Chairman shall have power to convene meetings of the Council.(3)When any emergency arising out of administrative business of the Council requires, in the opinion of the Chairman, that immediate action should be taken, the Chairman shall take such action as he deems necessary and report his action to the Council at its next meeting.(4)The Chairman shall exercise such other powers as may be prescribed by the regulations.
