Section 6(2) in The High Court Legal Services Committee Regulations, 1997
(2)The Secretary of the Committee shall be the principal officer of the Committee and shall :(a)be the custodian of all the assets, accounts, records and funds of the Committee and shall work under the supervision and direction of the Chairman;(b)maintain or cause to be maintained true and proper accounts of receipts and disbursements of the funds of the Committee in such form and in such manner as may be specified by the State Authority;(c)exercise such powers and perform such functions and discharge such duties as may be assigned to him by the Chairman; and(d)perform all other acts as may be expedient and necessary for efficient and proper performance of functions and discharge duties of the Committee.
