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Cinematograph Act, 1952 9. Officers of the Board (1) For the purpose of enabling the Board to perform its functions under the Act, the Central Government may appoint a Chief Executive Officer, Regional Officer, Additional Regional Officers, Assistant Regional Officers and such other officers at the headquarters and at each of the regional officer of the Board: PROVIDED that the Central Government may delegate to the Chairman/ Chief Executive Officer subject to such conditions and limitations, if any, as may be specified by it, the power of appointment conferred on it under this sub-rule other than the powers of appointment in relation to the posts of Regional Officer and Additional Regional Officer: PROVIDED FURTHER that the Chairman/ Chief Executive Officer may grant leave to or suspend or remove from service any officer appointed by him under the powers delegated to him under this sub-rule. (2) The Regional Officers, Additional Regional Officers, Assistant Regional Officers and other officers appointed under sub-rule (1) shall perform such duties as may be assigned to them under these rules, or by the Chairman/ Chief Executive Officer or by the Board.    |
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