Section 12 in Uttar Pradesh Intermediate Education Act, 1921
12. Appointment, powers and duties of Secretary
. - (1) The Secretary shall be appointed by the State Government upon such conditions and for such period as the State Government may deem fit.[* * *] [Deleted by U.P. Act No. 26 of 1975.](2)The Secretary shall, subject to the control of the Board, be the administrative officer of the Board. He shall be responsible for the presentation of the annual estimates and statement of accounts.(3)He shall be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted.(4)He shall be responsible for keeping the minutes of the Board.(4A)[ He shall exercise such powers as are necessary for the conduct of the examinations.] [Inserted by U.P. Act No. 26 of 1975.];(5)He shall exercise such other power as may be prescribed by the Regulations.(6)[* * *] [Deleted by U.P. Act No. 26 of 1975.][13. Appointment and constitution of Committees. - (1) The Board shall appoint the following Committees and different committees may be appointed for different areas of the State, namely, -] [Substituted by U.P. Act No. 26 of 1975.](a)Curriculam Committee,(b)Examinations Committee,(c)Results Committee,(d)Recognition Committee, and(e)Finance Committee.(2)[ Such committees shall consist of the members of the Board only :Provided that no member of the Board shall be the member of mot e than one kind of committee of these committees and the members of the committees shall hold office as such till they are members of the Board.] [Substituted by U.P. Act No. 16 of 2008.](3)In addition to the committees mentioned in sub-section (1), the Board shall appoint such other Committees, if any, as may be prescribed and different such Committees may be appointed for different areas.(4)These additional Committees shall be constituted in such manner and the terms of members of such Committees shall be such as may be prescribed.
