The Khadi and Industries Commission Act, 1956
5. Powers and functions of the
Chief Executive Officer.
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The Chief Executive Officer appointed
under clause (d) of sub-section
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of section 4 shall exercise
powers of general superintendence over the affairs of the Commission and its day-to-day
management under the direction and control of the chairman.
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The Chief Executive Officer shall be
responsible for the furnishing of all returns, reports and statements required
to be furnished to the Central Government under section 24.
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It shall be the duty of the
Chief Executive Officer to place before the Commission for its consideration and decision any
matter of financial import if the Financial Adviser suggests to him in writing that such matter be placed
before the Commission.
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