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State of Rajasthan - Section

Section 25 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

25. Functions and Powers of the Secretary.

- The functions and powers of the Secretary of the institution shall be as follows :-
(a)To carry on correspondence on behalf of the institution.
(b)To call meetings of the managing committee and prepare agenda in consultation with the Chairman.
(c)To conduct and record the proceedings of the meeting of the managing committee.
(d)To carryout the orders and resolutions of the managing committee.
(e)To maintain charge of the invested funds, title deeds and other documents and papers belonging to the institution.
(f)To open and operate bank accounts of the institution.
(g)To check, sign and supervise the accounts of the institution.
(h)To prepare budget in consultation with the Chairman and Heads of the institution.
(i)To furnish statement under section 12 of the Act and to submit return, statements, reports and accounts of the institution to the concerned authorities in the following proforma :-
S. No. Name of Assets Date of Purchase Present Value Grant-in-aid received from Govt. for suchproperty Remarks
1 2 3 4 5 6
           
(j)To issue orders of suspension of any employee with the prior approval of the managing committee.
(k)To sanction the expenditure of the institution according to sanctioned budget provision.
(l)To grant leave other than casual leave to the staff including the head of the institution and casual leave to head of the institution.
(m)To perform such other duties as may from time to time be entrusted to him by the managing committee.