Section 68 in Gauhati Municipal Corporation Act, 1971
68. Power and duties of Municipal Secretary.
- The Municipal Secretary shall be the Secretary of the Corporation and also of the Standing Committee and shall -(a)Perform such duties as he is directed by or under this Act to perform and such other duties in and with regard to the Corporation and Standing Committee as shall be required of him by those bodies respectively;(b)Have the custody of all papers and documents connected with the proceedings of -(i)The Corporation and any Committee appointed by the Corporation under Section 86;(ii)The Standing Committee and any sub-committee thereof;(c)Prescribe, subject to such direction as the Standing Committee may from time to time give, the duties of the officer and employees immediately subordinate to him; and(d)Subject to the orders of the standing Committees exercise supervision and control over the act and proceedings of the said officers and employees and subject to the regulations, dispose of all questions relating to the service, remuneration and privileges of the said officers and employees.Explanation. - Where a municipal officer or employees immediately before the commencement of this Act was holding a post tenable for a limited period; nothing in this Act shall be deemed to extend the term of his office beyond such period.
