Section 6 in Rajasthan State Legal Services Authority Regulations, 1999
6. Functions of the Secretary of the Committee.
(1)The Secretary of the Committee (hereinafter in this regulation referred to as Secretary) shall be custodian of all assets, accounts, records and funds placed at the disposal of the Committee and shall work under the supervision and direction of the Chairman of the Committee.(2)The Secretary shall maintain or cause to be maintained the true and proper accounts of the receipts and disbursement of the funds of the Committee.(3)The Secretary shall convene meeting of the Committee with the previous approval of the Chairman and shall also attend meetings and shall be responsible for recording of the minutes of such proceedings of the meetings separately.
