Section 12 in Himachal Pradesh State Legal Services Authority Regulations, 1996
12. Secretary of the Taluka Legal Services Committee.
(1)The Office Superintendent of the office of the person performing the functions of the Chairman of the Taluka Legal Services Committee or in case if there is no such Superintendent, some other officer/official working under the Chairman and appointed by him, shall act, exercise and perform the duties of the Secretary of the Taluka Legal Services Committee. He shall be a part time officer and for the discharge of the additional duties shall be paid an honorarium as may be fixed, 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 Taluka Committee.(3)The Secretary shall maintain or cause to be maintained true and proper accounts of the receipts and disbursement of the funds of the Taluka Committee.(4)The Secretary shall, with the previous approval of the Chairman, convene meetings of the Taluka Committee and shall also attend meetings and shall be responsible for maintaining a record of the minutes of the proceeding of the meetings.
