Section 50(9) in The Juvenile Justice (Punjab) Rules, 1987
(9)It shall be the duty of the Secretary-Treasurer:-(a)to be the custodian of all records of the Board of Management;(b)to conduct the official correspondence on behalf of the Board of Management;(c)to issue all notices for convening the meeting of the Board of Management;(d)to keep minutes of all meetings of the Board of Management;(e)to manage the properties and funds of the Fund, to maintain accounts and execute all contracts on behalf of the Board of Management;(f)to exercise all other powers and execut such other functions as may be assigned to him by the Board of Management from time to time.
