Section 10 in Chhattisgarh State Legal Services Authority Regulations, 2003
10. Functions and powers of the Secretary of the Committee.
(1)The Secretary shall be the principal officer of the Committee and shall be the custodian of all assets, accounts, records and funds at the disposal of the Committee.(2)The Secretary shall maintain or cause to be maintained true and proper accounts of receipts and disbursements of the funds of the Committee and all other necessary records.(3)The Secretary shall convene meetings of the Committee with the previous approval of the Chairman and shall also attend meetings and shall be responsible for maintaining a true and correct record of the minutes of the proceedings of the Meetings.(4)All the orders and decisions of the Committee shall be authenticated by the Secretary of the Committee.
