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 Odisha - Section

Section 19 in Orissa Pani Panchayat Rules, 2003

19. Duties of the Secretary.

- The duties of the Secretary shall be;-
(a)to assist the President in all matters regarding functioning of the office of the Farmers' Organisation;
(b)to convene all meetings of the Farmers' Organisation;
(c)to record and maintain the minutes of the meetings;
(d)to carry on all correspondences of the Farmers' Organisation.
(e)to maintain and remain in-charge of such books and papers as may be directed by the Executive Committee;
(f)to carry out the orders and resolution of the Executive Committee;
(g)to be custodian of all records, properties of the Farmer's Organisations;
(h)to render full and complete accounts of all transactions of the Farmers' Organisation;
(i)to get the annual accounts audited by the authorised auditors.
(j)to furnish an audited statement of all receipts and expenditures to the Executive Committee;
(k)to execute all agreements and to sign all pleadings, warrants, power of attorney, vakalatnama, petitions, statements and to represent the Farmers' Organisation in all suits and matters instituted by or against the Farmers' Organisation; and
(l)to attend the meetings of all Sub-committees as a non-member and record the minutes in the minutes book to be approved by one of the members of Sub-committees.