7. Secretary to the Council .-[(1) There shall be a Secretary to the Council, who shall be a Muslim;
(1A)The Chairperson shall make appointment to the post of Secretary, which shall be equivalent to a Group A post of the Central Government, on such terms and conditions as may be determined by the Central Government.](2)The Secretary shall be the Chief Executive Officer of the Council and shall exercise powers of control, supervision and management over the office and employees of the Council.(3)The Secretary shall give effect to the decisions of, and carry out the instructions that may, from time to time, be given by the Council or the Chairperson:Provided that when the Council is in the process of reconstitution or unable to meet for reasons beyond its control, the Secretary may seek the orders or approval of the Chairperson on an urgent matter:Provided further that all such orders or approval of the Chairperson shall be placed before the Council for its decision, as soon as the Council meets.(4)The Secretary shall ensure that all the records of the Council are properly maintained and kept in safe custody.(5)The Secretary shall be responsible for the presentation of the annual statement of accounts of the Council duly authenticated in the proper form to the auditor appointed by the Central Government for this purpose.(6)[ The Secretary shall cause the annual statement of accounts duly audited by the auditor, to be placed before the Council for approval and adoption of the Council, together with his observations and replies of the Council thereto.] [Inserted by Notification No. G.S.R. 693 (E) dated 25.9.2014 (w.e.f. 30.9.1998)]
