Section 22 in The Cantonments Act, 1924

22. Duties of President.-

(1) It shall be the duty of the President of every Board--

(a) unless prevented by reasonable cause, to convene and preside at all meetings of the Board and to regulate the conduct of business thereat;

(b) 8[ Control, direct and supervise] the financial and executive administration of the Board;

(c) to perform all the duties and exercise all the powers specifically imposed or conferred on the President by or under this Act; and

(d) subject to any restrictions, limitations and conditions imposed by this Act, to exercise executive power for the purpose of carrying out the provisions of this Act and to be directly responsible for the fulfilment of the purposes of this Act.

(2) The President may, by order in writing, empower the Vice- President to exercise all or any of the powers and duties referred to in clause (c) of sub- section (1) other than any power, duty or function which he is by resolution of the Board expressly forbidden to delegate.

(3) The exercise or discharge of any powers, duties or functions delegated by the President under this section shall be subject to such

1. Ins. by Act 26 of 1927, s. 3. 2. Subs. by Act, 15 of 1983, s. 13, for certain words (w. e. f. 1- 10- 1983 ). 3. Subs. by Act 24 of 1936, s. 7, for the original sub- section. 4. Ins. by Act 15 of 1942, s. 3. 5. Subs. by s. 8, ibid., for the original sub- section. 6. Subs. by Act 15 of 1983, s. 14, for" three years" (w. e. f. 1- 10- 1983 ). 7. Ins. by s. 14, ibid. (w. e. f. 1- 10- 1983 ). 8. Subs. by s. 15, ibid., for certain words (w. e. f. 1- 10- 1983 ).

restrictions, limitations and conditions, if any, as may be laid down by the President and to the control of, and to revision by, the President.

(4) Every order made under sub- section (2) shall forthwith be communicated to the Board and to the 1[ Officer Commanding- in- Chief, the Command].