Section 47 in Rajasthan State Legal Services Authority Regulations, 1999
47. Functions of the Secretary.
(1)The Secretary shall be custodian of all the assets, accounts, records and funds placed at the disposal of the committee and he shall work under the supervision and direction of the chairman of the committee.(2)The Secretary shall maintain true and proper accounts of the receipts and disbursement of the funds of the Committee.(3)The Secretary shall convene meeting of the Committee/Legal Literacy Camps with the previous approval of the Chairman and shall also attend meetings and shall be responsible for maintaining a record of the minutes of the proceedings of the meetings.
