Section 8(3) in Jodhpur Development Authority Act, 2009
(3)The State Government shall appoint a Secretary of the Authority who shall also act as Secretary of the Executive Committee, other Committees, if any, and all Functional Boards. He shall, subject to the control and supervision of the Jodhpur Development Commissioner, record the minutes of the Proceedings of the Authority, Executive Committee, all Functional boards Committees or any body of the Authority, maintain the minute book for the same alongwith all record relevant there to and shall exercise such powers, perform such function and discharge such duties as may be delegated to him by the Authority, the Executive Committee, Jodhpur Development commissioner or any Functional Board.
