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Union of India - Section

Section 11 in The National Welfare board for Seafarers Rules, 1963

11. Secretary of the Board.

(1)The Deputy Director General of Shipping in charge of Seamen's Welfare, who is an Ex-officio member of the Board under rule 4 shall also functions Secretary to the Board.
(2)The duties of the Secretary shall be :
(a)to convene, under the directions of the Chairman meetings of the Board or of any Committee of the Board;
(b)to maintain the Minute Book and the register of members;
(c)to assist the Chairman in the discharge of his functions; and
(d)to undertake such other duties may from time to time be entrusted to him by the Board.