Section 15 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
15. Staff of the State Advisory Committee.
(1)(i)The State Government may appoint an officer not above the rank of Joint Commissioner of Labour as Secretary to the State Advisory Committee and appoint such other staff being in the service of the State Government, as it may think necessary, to enable such committee to carry out its functions.(ii)The pay and allowances of such staff shall be at par with the State Government Employees.(2)The Secretary of the State Advisory Committee-(i)shall assist the Chairperson of such committee in convening meetings of the Committee;(ii)may attend the meetings of such committee but shall not be entitled to vote at such meeting;(iii)shall keep a record of the minutes of the meetings of such committee, and(iv)shall take necessary measures to carry out the decisions taken at the meetings of such committee.
