Section 54 in West Bengal Societies Registration Rules, 1963
54. Subject to the general direction of the managing committee the secretary shall conduct the business of the society and for this purpose
(1)he shall exercise the following powers namely(a)control the staff of the society;(b)institute, defend and conduct legal proceedings in Law Courts and other places;(c)call the general meetings and the meetings of the managing committee and attend such meetings; and(2)He shall perform the following duties, namely(a)prepare and place before the managing committee an estimate(i)of the expenditure which should in his opinion be incurred by the society in the next ensuing year, and(ii)of the receipts from all sources during the said year, in such form and at such time as the managing committee may direct;(b)receive all moneys on behalf of the society and to issue receipts (other than contractual receipts) in effectual discharge of the money stated to have been received therein;(c)pay all costs of management and working expenses out of the funds of the society such as salaries of staff, legal expenses, charges on account of postage, telegrams, stationery, printing, advertisement, travelling, lighting, rent and the like expenses;(d)deposit all moneys and other properties received on behalf of the society in such bank as the managing committee may direct;(e)maintain proper and accurate record of the working of the society and its accounts;(f)place from time to time before such authorities as the managing committee may direct statements of receipts and disbursements.Removal of an Officer
