Section 17 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
17. Staff of State Advisory Committee.
(1)(i)The State Government may appoint one of its officers not below the rank of Deputy Labour Commissioner as Secretary to the State Advisory Committee and appoint such other staff being in the service of the State Government, as it may think necessary, to enable such committee to carry out its functions.(ii)The remuneration payable to such staff shall be such as may be decided by the State Government from time to time.(2)The Secretary of the State Advisory Committee-(i)Shall assist the Chairperson of such Committee in convening meeting of the Committee and shall keep a record of minutes of such meetings;(ii)May attend the meetings of such Committee but shall not be entitled to vote at such meetings; and(iii)Shall take necessary measures to carry out the decisions taken at the meetings of such Committee.
