Section 15 in The Orissa (State) Council for Child Welfare Rules, 1996
15.
(1)A chairperson shall be nominated by the Government for a term of three years ordinarily from amongst the nominated social workers having experience in the field of Child Welfare provided that the Office of the Chairpersons may also be held by the Ministers/Minister of State, Women & Child Development, Orissa ex officio.(2)The Chairperson shall administer, direct and supervise the affairs of the State Council, with the assistance of the members.(3)In the exigencies of circumstances, the Chairperson may take such actions as may be required for the furtherance of the objects of the State Council and place the matter before the Executive Council in its next meeting for rectification.(4)Member-Director-Secretary to Government of Orissa, Department of Women & Child Development Department shall function as the Member-Director of the State Council, ex officio.(5)Member-Secretary-(a) Member-Secretary shall be nominated or appointed by the Chairperson from time to time.(b)The Member-Secretary shall:(i)Subject to the overall supervision of the Chairperson and the Member-Director, act the Executive Officer of the State Council for the purpose of administration, direction and management of all its affairs;(ii)represent the State Council in all matters sue or be sued on its behalf in the matters of litigation;(iii)be in charge of the funds and other assets of the State Council;(iv)act as the appointing authority in respect of the employees of the State Council;(v)Convene the meetings of the various bodies of the State Council and record the minutes thereof; and(vi)perform such other functions as may be assigned to him/her from time to time, by the Member-Director.(6)Joint Secretary-(a)The Chairperson may nominate/appoint a person to act as the Joint Secretary of the State Council from time to time.(b)The Joint Secretary of the State Council shall;(i)assist the members and the Member-Secretary in all matters(ii)be in charge of the funds, accounts, records and documents of the State Council(iii)exercise such powers and perform such functions as may be delegated to him/her by the Member-Secretary.(iv)shall discharge his duties in the affairs of the State Council under the direction control and supervision of the Member-Secretary.Funds of the State Council
