Section 11 in The Orissa State Electricity (Supply) Rules, 1962
11. Secretary of the Council.
(1)An officer of the Board, not being a member thereof may be appointed by the Board as ex officio Secretary to the Council. The officer so appointed shall not be entitled to any extra remuneration on account of such work.(2)It shall be the duty of the Secretary to the Council to call meetings of the Council and to give to the members thereof not less than 14 days' notice in writing of the dates, time and place of the proposed meeting ; provided that the Chairman if he so considers necessary, may reduce the period of notice in case of meeting convened to transact any urgent business.
