Section 25(1) in The State Culture Fund Scheme, 2003
(1)It shall be duty of the Member-Secretary-(a)to be the custodian of all records of the Council and Committee;(b)to conduct the official correspondence on behalf of the Council and Committee;(c)to issue all notices for convening the meetings of the Council and Committee;(d)to keep minutes of all meetings of the Council and Committee and of such other bodies, the responsibilities for convening whose meetings rest with him;(e)to manage the properties of the Fund, to maintain account and execute all contracts on behalf of the Council;(f)to prepare the budget relating to the administrative expenses of the Council and Committee such as expenditure on travelling allowances and daily allowances of the members, which shall be legitimate charge on the Fund;(g)to exercise all other powers and execute such other functions as may be assigned to him by the Council and/or Committee.
