Section 13 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
13. Power and duties of Secretary.
- The Secretary of the Trustee Committee shall,-(a)be the chief executive authority of the Trustee Committee and be responsible for carrying out its decisions;(b)represent the Trustee Committee in all suits and proceedings for and against the Trustee Committee;(c)authenticate by his signature all decisions and instructions of the Trustee Committee;(d)operate the bank accounts of the Trustee Committee jointly with the Treasurer;(e)convene meetings of the Trustee Committee and prepare its minutes;(f)attend the meetings of the Trustee Committee with all the necessary records and information;(g)maintain such forms, registers and other records as may be prescribed, from time to time, and do all correspondence relating to the Trustee Committee;(h)prepare an annual statement of business transacted by the Trustee Committee during each financial year; and(i)do such other acts, on their behalf, as may be directed by the Trustee Committee or the Chairman.
