Section 18(3) in National Company Law Tribunal Rules, 2016
(3)Secretary shall -(a)be in charge of the long term projects and initiatives of the Tribunal;(b)supervise the divisions and sections of the Human Resources;(c)prepare, monitor and manage budgetary allocations and financial managements of the Tribunal and the Benches;(d)provide all necessary support in the day to day operations of the Tribunal;(e)manage and supervise the facilities and administrative services of the Tribunal;(f)manage and administer the public grievances mechanism of the Tribunal;(g)coordinate with authorised representatives and other professionals in the smooth functioning of the Tribunal;(h)oversee information and communication technology and other technological facilities in the Tribunal;(i)manage and facilitate communication and services of the Tribunal;(j)manage, monitor and administer the public affairs and public safety provisions within the premises of the Tribunal; and(k)supervise library and research wings of the Tribunal.
