Section 14 in The Orissa (State) Council for Child Welfare Rules, 1996
14. Day-to-Day Management of the State Council.
(1)The Chairperson shall have the authority in case of emergency of which he/she shall be judge, to sanction expenditure without reference to the Executive Council.(2)The day-to-day management and administration of the affairs of the State Council shall be handled by the Member-Secretary, State Council under the direction and control of the Member-Director and the Chairperson. The Member-Secretary shall sue or be sued,on behalf of the State Council, in matters of litigation.(3)The Chairperson may nominate/appoint a person to act as the Joint Secretary of the State Council. The Joint Secretary shall perform such functions as may be assigned or delegated to him from time to time by the Member-Director.Office Bearers of the State Council
