Section 10 in Rajasthan State Commission for Women Regulations, 2007
10. Powers and responsibilities of the Member Secretary.
(1)The Member Secretary shall be the administrative head of the Commission and exercise administrative and financial control on the Secretariat of the Commission.(2)Without prejudice to the generality of the foregoing powers, Member Secretary shall:-(a)prepare agenda and issue notice for the meetings of the Commission;(b)record minutes of all meetings of the Commission;(c)supervise the smooth functioning of the Commission including its secretariat officers and employees;(d)supervise the receipt of grants from the Government under section 18 of the Act and their disposal as also donations, contributions etc. to the Commission;(e)supervise the maintenance of proper accounts and records, arrangement for audit of accounts, and forwarding of such audited reports to the Government.(f)authenticate and communicate orders or decisions of the Commission to appropriate authorities;(g)prepare draft Annual Report & periodical reports and place them before the Commission;(h)examine all cases where it has been felt necessary to invoke powers under section 10 of the Act;(i)authenticate all summons etc. to be issues to any party.(3)The Member Secretary shall keep the Chairperson informed in exercising the powers in appropriate cases and place matters before the Commission.
