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State of Jharkhand - Section

Section 19 in Bihar Coal Mining Area Development Authority Rules, 1988

19. Further functions of the Secretary.

- Subject to the generality of his functions, the Secretary will be responsible for granting copies of the documents of the Authority. He will sign and authenticate all notices and documents for and on behalf of the Authority as provided in section 106 of the Act. In the absence of the Secretary or for better functioning of the Authority the Managing Director may delegate this power to any other officer of the State Government who is working in the Authority on deputation. Secretary will also assist, the Managing Director in day-to-day functioning of the Authority.