Section 14 in The Maharashtra State legal Aid and Advice Scheme, 1979
14. Functions of the Member-Secretary.
(1)The Member-Secretary shall be the principal officer of the Committee and shall be the custodian of all assets, accounts, records and funds placed at the disposal of the Committee.(2)The Member-Secretary shall maintain true and proper accounts of. the receipts and disbursements of the funds of the Committee.(3)The Member-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 record of the minutes of the proceedings of the meetings :[Provided that, if the staff of the Committee is posted from the Judiciary, then such staff work under the administrative control, guidance and supervision of the Chairman of the Committee.] [This proviso was substituted for the original by G. N., L. & J. D., No. LAB-1081/(118)-XIV, dated 10th July, 1981, clause 7.]
