(1) The Chairperson shall ordinarily preside at the meeting of the Board and at the convocations of the School. (2) It shall be the duty of the Chairperson to ensure that the decisions taken by the Board are implemented. (3) The Chairperson shall exercise such other powers and perform such other duties as may be assigned to him by this Act or the Statutes.Open in Lexace · Ask the AI about this section
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