 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
4D. Powers and functions of the Chairman and Vice-Chairman. (1) The powers and functions of the Chairman shall be (a) to preside over the meetings of the Managing Body and all other Committees set up by the Managing Body of which he is the Chairman; (b) to re-appropriate on the advice of the Treasurer of the Society, budgetary allocation from the major head of account to another major head of account; (c) to authorise, on the advice of the Treasurer of the Society, expenditure on items not contemplated in the annual Budget of the Society, subject to the availability of funds; (d) to institute, if necessary, disciplinary proceedings against officers of and above the rank of Deputy Secretary of the Society: Provided that the final decision on the basis of the disciplinary proceedings so instituted shall be taken, (i) in case of the Secretary-General of the Society, with the previous approval of the President; (ii) in other cases, with the previous approval of the Managing Body. (2) The powers and functions of the Vice-Chairman shall be, (a) to exercise the powers and perform the functions conferred on the Chairman under subsection (1) or delegated to him under sub-section (3), in the absence of the Chairman on leave or on tour abroad or for any other similar reasons; (b) to act as ex officio member in all the Committees or Sub-Committees appointed by the Managing Body. (3) The Chairman and the Vice-Chairman shall, in addition to the powers exercisable by them under sub-sections (1) and (2), exercise such other financial and administrative powers as may be delegated to them by the Managing Body in accordance with rules made by it under section 5.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back