Section 136 in Greater Hyderabad Municipal Corporation Act, 1955
136. Powers and duties of Municipal Secretary.
- The Municipal Secretary shall be the Secretary of the Corporation and also of the Standing Committee and shall,-(a)perform such duties as he is directed by or under this Act to perform and such other duties in and with regard to the Corporation and the Standing Committee, [as shall be required of him by the Commissioner] [Substituted by Act No.3 of 1994.];(b)have the custody of all papers and documents connected with the proceedings of:(i)the Corporation and any Committee appointed by the Corporation under section 98,(ii)the Standing Committee and any sub-committee thereof;(c)specify subject to such directions as the [Commissioner] [Substituted by Act No.3 of 1994.] may from time to time give, the duties of the officers and servants immediately subordinate to him; and(d)subject to the orders of the [Commissioner] [Substituted by Act No.3 of 1994.] exercise supervision and control over the acts and proceedings of the said officers and servants.Municipal Officers and Servants
