Section 3(4) in The Protection of Human Rights Act, 1993
(4)There shall be a Secretary-General who shall be the Chief Executive Officer of the Commission and [shall, subject to control of the Chairperson, exercise all administrative and financial powers (except judicial functions and the power to make regulations under section 40B).] [Substituted by Act No. 19 of 2019, dated 27.7.2019.]
