Section 43 in Haryana Municipal Business Bye-laws 1981
43. Duties of the Secretary, Section 31(i)
- The Secretary shall -(i)issue all notices as required by the decisions of the committee under section 229 of the Act;(ii)receive requisitions for holding meetings of the committee or sub-committees and issue agenda of the meetings;(iii)make rounds in the town to check sanitation, municipal works, octroi posts, street lighting arrangements, etc.(iv)transfer the municipal staff up to clerical cadre from one department to the other and mark absent, if any member of the municipal staff actually absents from duty or call explanation, if any such member neglects his duty;(v)compound offences as required under section 244 of the Act;(vi)attend every meeting of the committee and may explain any matter to the committee, if so required;(vii)countersign all agreements as required by section 50 of the Act.]
