Section 14 in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998
14. Powers and duties of Secretary.
(1)The Secretary shall be head of the administrative office of the Board and shall work in accordance with the provision of the Act and the rules made thereunder and the decisions of the Board and the Chair man.(2)The Secretary shall be the controlling officer of Group 'C' and Group 'D' employees of the Board and shall assign duties to them.(3)The appointment of the employees, of whom the Board is the appointing authority, shall be made by the Secretary with the prior approval of the Board.(4)The Secretary shall be responsible for-(a)the proceedings of selection of candidates for different categories of post right from the stage of advertisement for inviting applications to the stage of forwarding the panel of selected candidates;(b)proper and timely scrutiny of applications;(c)maintaining records of selections and names of selected candidates;(d)maintaining records of appointments of officers and other employees of the Board;(e)quarterly submission of the report of the headwise expenditure to the Board for its information and direction;(f)preparing the annual report of the activities of the Board for submission to the Board for its approval after obtaining sanction of the Chairman. The approved annual report shall be submitted to the State Government;(g)discharging any duty as may be entrusted to him by the Board or the Chairman.
