13. Secretary to the Authority .-(1) The Chairman shall cause to be appointed a Secretary to the Authority from amongst persons possessing post-graduate degree in Psychiatry and having three years; experience in the field of psychiatry.
(2)The Secretary shall be a full-time or part-time servant of the Authority and shall function as the Administrative Officer of the Authority.(3)The Secretary shall be responsible for the control and management of office accounts and correspondence.(4)The Secretary shall attend and take notes of the proceedings of the meeting of the Authority.(5)The Secretary shall cause to be appointed such members of the ministerial and non-ministerial staff which are essential for efficient functioning of the Authority.(6)The Secretary shall exercise such other powers and discharge such other functions as may be authorised in writing by the Chairman for the efficient functioning of the Authority.
