Section 6 in The Orissa State Legal Services Authority Regulations, 1996
6. Functions of the Secretary.
(1)The Secretary shall be the custodian of all assets, arbitration, accounts, records and funds placed at the disposal of the Committee and shall work under the supervision and direction of the Chairman of the Committee.(2)The Secretary shall maintain or cause to be maintained true and proper accounts of the receipts and disbursements of the funds of the Committee.(3)The Secretary shall convene meetings of the Committee with the previous approval of the Chairman and shall be responsible for maintaining a record of the minutes of the proceedings of the meetings.
