Section 17(2) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(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.
