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State of Jharkhand - Section

Section 18 in Bihar Coal Mining Area Development Authority Rules, 1988

18. Functions of the Secretary.

- Besides functioning as the Secretary to the Authority as provided in the Act and as may be required from time to time by the Authority or by the Managing Director, he will be the custodian of all the records of the office connected with the constitution, proceedings and other minutes of discussions held by the Authority or any committee or sub-committee formed by the Authority and shall be responsible for taking action on all such proceedings and minutes of discussions under the overall guidance of the Managing Director. Besides the above, the Managing Director may entrust from time to time any other work which will be necessary outside his normal functioning as the Secretary to the Authority.