- It shall be the duty of the Secretary of the Samiti to attend all its meetings, and to maintain the various registers, records and other documents provided for in these rules and required by the State Government or the Collector. In addition, the Secretary shall be bound:-(a)to ensure compliance of the provisions of the Code and all directions issued by the above authorities;(b)to bring to the notice of the Samiti any irregularity or omission on its part;(c)to provide every information asked for by the Samiti in respect of entries in land records, and to issue copies free of charge (such copies shall bear an endorsement that the same is meant for use of the Samiti alone);(d)to report to the Sub-Divisional Officer/Collector (through Tahsildar) all cases of damage, encroachment or misappropriation of properties entrusted to the Gram Panchayat and also send a copy of such report to the Chairman for information.(e)to get the leases executed by the Samiti duly registered or attested within the prescribed period; and(f)to attend to all matters pertaining to litigations to which the Gram Sabha, Gram Panchayat or the Samiti is a party.
