Section 19 in Bihar Commission for Protection of Child Right Rules, 2010
19. Powers and duties of the Secretary.
- The Secretary shall:-(1)Have the power to execute all decisions taken by the Commission in order to carry out the powers ad functions of the Commission as provided in Sections 13, 14, 15 and 23 of the Act, read with the Section 24.(2)Exercise and discharge such powers and perform such duties as are required for the proper administration of the affairs of the Commission and its day to day management as specified in sub-section (2) of the Section 21.(3)Convene the meetings of the Commission in consultation with its chairperson and serve notices of the meetings to all concerned.(4)Invite Special Rapporteur or co-opted members in the Commission meeting in consultation with its Chairperson.(5)Take steps to ensure the quorum required for convening a meeting of the Commission is secured.(6)Prepare in consultant with the Chairperson the agenda for each meetings of the Commission and have notes prepared by the Secretariat and such notes shall as far as possible be self contained.(7)Make available specific records covering the agenda items to the Commission for reference.(8)Ensure that the agenda papers are circulated to the members at least two clear working days in advance of the meeting; except in cases when urgent attention is required.(9)Prepare the minutes of the meetings of the Commission and shall execute the decisions of the Commission taken in the meetings and shall also ensure placing of the action taken reports of the decisions of the Commission before the Commission in its subsequent meetings. Such measures may be taken to ensure accessibility of agenda items, notes, reports, minutes of the meetings, action taken reports, etc. to the persons with disability (e.g visually challenged or hearing impaired, etc.) and children in general, if so required.(10)Ensure that the procedure of the Commission is followed by it, in transaction of its business.(11)Take up all such matters with the Department of Social Welfare for release of grants, creation of posts, revision of scales, procurement of vehicles, appointment of staff, laying of annual and audit reports in the Legislature, re-appointment of funds, residential accommodation, permitting any officer of the Commission for deputation abroad and any other matter requiring approval of the state Government.(12)Exercise such financial powers as are delegated to him by the Chairperson on behalf of the Commission provided that no expenditure on an exceeding one lakh rupees shall be incurred without the approval of the Chairperson.(13)Be the appointing and disciplinary authority in respect of officers and other employees of the Commission.(14)The secretary along with such officers as the Chairperson may direct shall attend the meetings of the Commission.(15)The secretary shall in consultation with the Chairperson prepare the agenda for each meeting of the Commission and shall have notes prepare by the Secretariat and such notes shall as far as possible be self contained. The records covering the agenda items shall be made readily available to the Commission for its reference.(16)The salary and allowances payable to and the other terms and conditions of service of the officers and other employees appointed for the purpose of the Commission shall be such as may be determined by the state Government from time to time.
