Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 10 in The Bihar School Examination Board Act, 1952

10. Powers and Duties of Secretary.

(1)The Secretary shall, subject to the control of the Board, be the administrative officer of the Board. He shall be responsible for the presentation of the annual estimates and statement of accounts.
(2)He shall be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted.
(3)He shall be responsible for keeping the minutes of the Board.
(4)He shall exercise such other powers as may be prescribed by the regulations.
(5)He shall be entitled to be present and to speak at any meeting of the Board, but shall not be entitled to vote thereat.