Section 9 in The Maharashtra State legal Aid and Advice Board
9. Member-Secretary.
(1)The Board shall have a whole-time Member-Secretary, who shall be either a judicial officer of the rank of District Judge or an officer, drawn from the cadre of Deputy Secretaries to Government [in Law and Judiciary Department] [These words were inserted by G. R., L. & J. D., No. LAB. (96)-XIV, dated 24.7.1986, clause 3.], He shall be responsible for the custody and management of the properties and funds of the Board and for the maintenance of true and proper accounts of the Board and he shall get them audited and checked periodically.(2)The Member-Secretary shall discharge such other duties and functions as the Board may, from time to time, assign to him.
