Section 15 in Rajasthan State Legal Services Authority Regulations, 1999
15. Secretary of the Taluk Legal Services Committee.
(1)An official working under the Chairman of the Taluk Legal Services Committee and so nominated by him, shall act, exercise and perform the duties of the Secretary of the Taluk Legal Services Committee and for the discharge of the additional duties, he shall be paid an honorarium of Rs. 250/- per month which may be revised from time to time by the State Authority, in consultation with the State Government.(2)The Secretary shall be the custodian of all assets, accounts, records and funds placed at the disposal of the Taluk Committee.(3)The Secretary shall maintain true and proper accounts of the receipts and disbursements of the funds of the Taluk Committee.(4)The Secretary shall, with the previous approval of the Chairman, convene meetings and shall be responsible for maintaining the true and correct record of the minutes of the proceedings of each such meetings.
