Section 34 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
34. Powers and duties of the Secretary.
(1)(a)The Secretary shall subject to the control and direction of the committee, be responsible for the proper administration of the affairs of the Committee, and the school. He shall carry on correspondence with proper authorities on behalf of the Committee and shall perform such functions and exercise such powers as may be prescribed by these Rules or may be delegated or assigned to him by the Committee.(b)The Secretary may, with the approval of the Committee, delegate any of his powers and functions to any other officer or authority appointed or established under these Rules, but the ultimate responsibility shall vest in him.(2)In particular and without prejudice to the generality of the foregoing powers, the Secretary shall-(i)prepare and submit to the committee, for its approval, annual statement of accounts, budget estimates;(ii)ensure that monies are expended, within budget estimates approved by the Committee, and for the purpose for which they are granted or allotted;(iii)make all payments except from the allotments which the Headmaster is authorised to spend and shall sign, on behalf of the committee, all receipts except receipt for fees and fines;(iv)be incharge of invested funds, title-deeds and legal and other documents belonging to the school;(v)be competent to spend not more than Rs. 30 a month on unforeseen contingencies over and above the sanctioned scale of expenditure regarding which he shall obtain the approval of the Committee at its next meeting;'(vi)receive from the Headmaster daily account of the sums realised in fees and fines or on any other school account;(vii)cause the Savings Bank Account to be kept in joint names of the Secretary and the Headmaster;(viii)subject to general control of the Committee, exercise such supervision and disciplinary control, as may be necessary;(ix)exercise the power of granting leave, other than casual leave, to teachers and ministerial staff in accordance with the Rules in that regard and to make temporary arrangement in place of the absentees;(x)have the power of granting casual leave to the Headmaster in accordance with the Rule in that regard;(xi)have the power to suspend, in consultation with the Headmaster any assistant teacher or a member of ministerial staff, in which case the matter shall immediately be reported to the Committee for approval;(xii)have the power, on the report of the Headmaster, to appoint, dismiss or punish any menial staff of the school; and(xiii)prepare the annual list of holidays, or make modification in the list in consultation with the Headmaster.
