Section 6 in The Orissa Industrial Housing Rules, 1969
6. Staff.
(1)The State Government may appoint a person to be the Secretary of the Advisory Committee and such other staff as it may think necessary and may fix the salaries and allowances payable to them and specify their conditions of service in consultation with the Finance Department.(2)The Secretary shall assist the Chairman in convening meetings, keeping record of the minutes of such meetings and taking necessary measures to carry out the decisions of the Advisory Committee.
