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State of Rajasthan - Section

Section 34 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

34. Ex-officio Secretary.

- The Superintendent or the Assistant Superintendent shall be ex-officio Secretary of the respective Committee. He/She shall be responsible for convening the meetings of the Committee in consultation with the Chairman for putting up agenda for meetings and for recording and preserving the minutes of the meetings and for other such incidental matters. The minutes recorded by the Secretary in a Minute Book shall be placed before the Chairman of the meeting for his/her signature in confirmation of the minutes. A copy of the minutes will be forwarded to the Chief Inspector within a fortnight from the date of meeting.