Section 17 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
17. Staff of Central Advisory Committee.
(1)(i)The Central Government may appoint one of its officers not below the rank of Deputy Secretary to that Government as Secretary to the Central Advisory Committee and appoint such other staff being in the service of that Government, as it may think necessary, to enable such Committee to carry out its functions.(ii)The remuneration payable to such staff shall be such as may be decided by the Central Government from time to time.(2)The Secretary of the Central Advisory Committee-(i)shall assist the Chairperson of such Committee in convening meetings of the Committee;(ii)may attend the meetings of such Committee but shall not be entitled to vote at such meetings;(iii)shall keep a record of the minutes of the meetings of such Committee; and(iv)shall take necessary measures to carry out the decisions taken at the meetings of such Committee.
