(1)The State Government may appoint a Secretary to the Committee, or the Board, and such other staff as it may think necessary, and may fix the salaries and allowances payable to them and specify their conditions of service.(2)(i)The Secretary shall be the Chief Executive Officer of the Committee, or the Board as the case may be. He may attend the meeting of such Committee, or Board but shall not be entitled to vote at such meeting.(ii)The Secretary shall assist the Chairman in convening meetings and shall keep a record of the minutes of such meetings and shall take necessary measures to carry out the decisions of the Committee, or the Board as the case may be.
