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53. Functions of chief executive officer of State Authority.- (1) The chief executive officer shall be the legal representative of the State Authority and shall be responsible for- (a) the day-to-day administration of the State Authority; (b) implementing the work programmes and decisions adopted by the State Authority; (c) drawing up of proposal for the State Authority's work programmes; (d) the preparation of the statement of revenue and expenditure and the execution of the budget of the State Authority. (2) Every year, the chief executive officer shall submit to the State Authority for approval- (a) a general report covering all the activities of the Authority in the previous year; (b) programmes of work; (c) the annual accounts for the previous year; and (d) the budget for the coming year. (3) The chief executive officer shall have administrative control over the officers and other employees of the State Authority.    |
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