Section 22A in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
22A. [ Functions of the Secretary of the Board and Committee. [Inserted by M.P. Act No. 51 of 1976.]
- The Secretary of the Board and of the Committee shall-](a)[ subject to the general control of the Chairman and to the extent to which powers are delegated to Executive Chairman of the Board in writing by the Chairman, the Executive Chairman shall watch over the financial and executive administration of the Board or the Committee and perform such duties and exercise such powers of the Board or the Committee as the Board or the Committee, as the case may be, may delegate to him.] [Substituted by M.P. Act No. 26 of 1986.](b)give effect to the decision taken in accordance with the provisions of this Act and the rules made thereunder by the Board or Committee and submit periodical reports, if the Board or Committee so directs, regarding the progress made in respect thereto.
