Section 9 in The Orissa (State) Council of Culture Rules, 1990
9. Member-Secretary.
(1)The Member-Secretary shall be nominated or appointed by the Chairman from time to time.(2)The Member-Secretary shall-(a)Subject to the overall supervision of the Chairman and the Member-Directors act as the Executive Officer of the State Council for the purpose of administration, direction and management of all its affairs;(b)represent the State Council in all matters and sue or be sued on its behalf in matter of litigation;(c)be in charge of the funds and other assets of the State Council;(d)act as the appointing authority in respect of the employees of the State Council;(e)convene the meetings of the various bodies of the State Council and record the minutes thereof; and(f)perform such other functions as may be assigned to him, from time to time, by the Member-Director.
