Section 17 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
17. Staff of State Advisory Committee.
(1)(i)The State Government may appoint one of its Officers not below the rank of Deputy Secretary to the State Government as Secretary to the State Advisory Committee and appoint such other staff, as it may think necessary to enable the committee to carry out its functions.(ii)The salaries and allowances payable to these staff and other conditions of service of such staff shall be such as may be determined by the State Government from time to time.(2)The Secretary of the State Advisory Committee -(i)shall assist the chairperson of such committee in convening meetings of the committee;(ii)may attend the meetings of such committee but not .entitled to vote at such meetings;(iii)shall keep a record of the minutes of the meetings of such committee; and(iv)shall take necessary measures to carry out the decisions taken at the meetings of such committee.
