Section 21 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
21. Appointment, powers and duties of Secretaries, Joint and Assistant Secretaries.
(1)The State Board and each Divisional Board shall have a Secretary, who shall be appointed by the State Government.(2)Each Secretary shall, subject to the control of the Chairman, be the Executive Officer of the Board, and all other officers and servants for the time being serving under the Board shall be subordinate to him.(3)The Secretary shall be entitled to be present at the meetings of the Board, but shall not be entitled to vote.(4)Each Secretary shall exercise such other powers and perform such other duties, as may be prescribed.(5)The State Government may appoint one or more Joint and Assistant Secretaries for the State Board or a Divisional Board on the recommendation of the State Board and the Divisional Board concerned (if any).(6)A Joint Secretary and Assistant Secretary shall exercise such powers and perform such duties of the Secretary as are, respectively assigned to him by the Secretary under the general or special orders of the Board.(7)The Secretaries, Joint Secretaries and Assistant Secretaries appointed under this Act shall be the servants of the State Government, and they shall draw their salaries and allowances from the Consolidated Fund of the State. The salaries and allowances and other conditions of service of these officers shall be such as may be determined by the State Government.
