Section 6 in Andhra Pradesh State Employment Guarantee Fund (APSEGF) Rules 2008
6. Duties and Responsibilities of the Secretary.
- The Secretary shall have the following duties and responsibilities:-(a)Convene meetings of the Management Committee;(b)To furnish all reports, returns and other necessary documents required to be furnished to it under the Act to the central/State Government;(c)To administer the Fund;(d)To keep account of all the financial transactions of the Andhra Pradesh State Employment Guarantee Fund;(e)To prepare annual accounts of the Fund and get them audited by Chartered Account;(f)Shall laise with the Government and other Departments to achieve the objective of the fund;(g)Secretary is the person to sue or to be sued on behalf of the Management Committee;(h)To conduct review meetings with the District Programme Co-ordinators on the physical and financial performance of the scheme;(i)Ensuring pre audit before the release of funds to the Districts;(j)Reviewing the financial management package and ensure that all the transactions are routed through the package;(k)Ensure monthly reconciliation of the Andhra Pradesh State Employment Guarantee Fund account;
