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State of Uttar Pradesh - Section

Section 13 in The U.P. Secondary Education Services Commission (Procedure and Conduct of Business) First Regulations, 1995

13. Power and duties of Secretary

. - (1) The Secretary shall be the head of the administrative office of the Commission and shall work in accordance with tine provisions of the Act and the rules made thereunder and the decisions of the Commission and the Chairman.
(2)The Secretary shall be the controlling officer of Group "C" and Group "D" employees of the Commission, and shall assign duties to them.
(3)The appointment of the employees, of whom the Commission is the appointing authority, shall be made by the Secretary with the prior approval of the Commission.
(4)The Secretary shall be responsible for -
(a)the proceedings of selection of candidates for different categories of posts right from the stage of advertisement for inviting applications to the stage of forwarding the panel of selected candidates;
(b)proper and timely scrutiny of applications;
(c)maintaining records of selections and names of selected candidates;
(d)maintaining records of appointments of officers and other employees of the Commission;
(e)quarterly submission of the report of the headwise expenditure to the Commission for its information and direction;
(f)preparing the annual report of the activities of the Commission for submission to the Commission for its approval after obtaining sanction of the Chairman. the approved annual report shall be submitted to the State Government;
(g)discharging any duty as may be entrusted to him by the Commission or the Chairman.