Section 11 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
11. Staff of Advisory Committee.
(1)The State Government may appoint one of its officers not below the rank of Additional Labour Commissioner as Secretary' to the State Advisory Committee and appoint such other staff being in the service of the Government, as it may think necessary, to enable such committee to carry' out its functions.(2)The remuneration payable to staff of the Advisory Committee shall be such as may be decided by the State Government from time to time.(3)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 meetings;(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 committees.
