Report No. 38
9. Section 2(a)-"Director General".-
In section 2, with reference to the definition of "Director General", it has been suggested1, the Members of the Posts and Telegraph Board should be nominated as ex officio Director General, so as to be included in definition of "Director General". The Board, it is stated, is an entity above the Director General, and exercises the powers of Government over the Directorate. Members of the Board are, (it is stated), now full time Members, (and not ex officio Members holding other posts in the Directorate and functioning as deputies to the Director General). The proposed change concerns the administrative set up of the Department, and we make no recommendation thereon.
1. S. No. 96 (Suggestion of the Department).
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