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State of Jharkhand - Section

Section 77 in The Bihar Primary and Middle Education Rules, 1961

77. Powers and functions of the Secretary of the Planning Committee.

(1)The Secretary shall convene ordinary meetings of the Planning Committee with the approval of the President and shall ensure that the notice of such meeting alongwith the agenda is issued to all members at least seven days before the meeting.
(2)The Secretary may call, with the approval of the President, emergent meetings of the Planning Committee after giving 48 hours notice to the members.
(3)The Secretary shall act as the Educational Adviser of the Planning Committee and shall come to the meeting fully prepared with all information, Rules, regulations, departmental instructions, etc., that may be required in connection with the deliberations of the Committee.
(4)The Secretary shall record the proceedings of the meetings under the direction of the President and take further action on the decisions according to the Rules.
(5)The Secretary shall supply copies of the proceedings to members on request.