Section 24 in The Bihar Intermediate Education Council Act, 1992
24. Secretary.
(1)The Secretary shall be a whole-time officer of the Council. His appointment shall be made by the State Government. His service conditions shall be such as may be determined by the State Government.(2)Subject to the control of the Chairman, the Secretary shall be the Chief Executive Officer of the Council. He shall be of the rank of Joint Director from Education Service or of the rank of Registrar of University. His other conditions of service shall be determined by the State Government.(3)He shall exercise such powers as may be prescribed or imposed on him by the Chairman or the Council.-(4)He shall be entitled to participated in the deliberations of the meeting of the Council but shall have no right to vote.(5)The Secretary shall be responsible to record the proceedings of the meetings of the Council.(6)He shall be the custodian of all the movable and immovable properties of the Council.(7)It shall be the responsibility of the Secretary to prepare annual estimate and annual accounts.(8)It shall be the responsibility of the Secretary to have proper control over all types of expenditure of the Council.
