Section 24(1) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(1)Subject to such restrictions and conditions as may be laid down by the State Government in the rules or in any general or special order and subject to the general control of the Board, the Executive Officer,-(a)shall have power to manage the affairs of the Board;(b)shall be responsible for the proper custody of all properties, records, jewels, moneys, paintings, funds, and other valuable belongings of the Board;(c)shall arrange for the proper collection of the income and for the incurring of the expenditure of the Board.
