Section 3 in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006
3. Duties of the Secretary .-(1) The Secretary shall perform his duties under the control of the Chairperson.
(2)The Authority, in discharge of its functions under the Act, may take such assistance from the Secretary as it may deem fit and the Secretary shall be bound to assist the Authority.(3)In particular and without prejudice to the generality of the above provisions, the Secretary shall perform the following duties, namely:-(a)he shall have custody of the records of proceedings of meetings of the Authority;(b)he shall receive or cause to receive all correspondence related to the Authority;(c)he shall prepare or cause to be prepared briefs and summaries of proceedings of all meetings of the Authority;(d)he shall assist the Authority in the proceedings relating to the power exercisable by the Authority;(e)he shall authenticate the orders and resolutions passed by the Authority;(f)he shall ensure compliance of the orders and resolution passed by the Authority; and(g)he shall collect from the Central or the State Governments or other offices, companies and firms or any other party as may be directed by the Authority, such information as may be considered useful for the purpose of efficient discharge of the functions of the Authority under the Act and place the information before the Authority.
