Section 3(4) in The Bihar Industrial Area Development Authority Act, 1974
(4)The Managing Director shall be a whole-time officer and the Chief executive of the Authority and shall perform, among others, the following duties under, the general guidance of the Chairman-(a)he shall receive all the moneys on behalf of the Authority and issue receipt and maintain proper account for the same;(b)he shall draw money from the fund of the Authority for disbursement of salaries, allowances and meeting the expenses of the Authority;(c)he shall authenticate any order of the Authority;(d)he shall perform any order, duty that may be assigned to him by the Authority or the State Government from time to time.
