Section 17 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
17. Staff of the State Advisory Committee.
(1)(i)The State Government may appoint Chief Inspector as the Member Secretary to the State Advisory Committee and appoint such other staff being in the service of the Government, as it may think necessary, to enable such Committee to carry out its functions.(ii)The remuneration payable to such staff shall be such as may be decided by the Government from time to time.(2)The Secretary of the State Advisory Committee: -(i)shall assist the Chairperson in convening meetings of the State Advisory Committee;(ii)may attend the meetings but shall not be entitled to vote at such meetings;(iii)shall keep a record of the minutes of the meetings; and(iv)shall take necessary measures to carry out the decisions taken at the meetings.
