Section 20 in The Maharashtra State Board of Technical Education Act, 1997
20. Appointment, powers and duties of Secretary, Joint and Deputy Secretaries, Assistant Secretaries, Controller of Examination, System Analysts, Finance Officers and Accounts Officers.
(1)The Board shall have the Secretary, who shall be appointed by the Government.(2)The Secretary shall, subject to the control of the Chairman, be the Executive Officer of the Board, and all other officers and servants, for the time being, serving under the Board shall be subordinate to him.(3)The Secretary shall be entitled to be present at the meetings of the Board and shall be the Member-Secretary of the Board.(4)The Secretary shall exercise such other powers and perform such other duties as may be made by regulation.(5)The Government shall appoint the required number of technical staff such as Joint Secretaries, Deputy Secretaries, Assistant Secretaries, Controller of Examinations, System Analysts, Finance Officers and Accounts Officers for the Board on the recommendation of the Board.(6)A Joint Secretary (Technical), Deputy Secretary (Technical) and Assistant Secretary (Technical), Controller of Examinations, System Analysts, Finance Officers shall exercise such powers and perform such duties of the Secretary as are, respectively assigned to them by the Secretary under the general or special orders.(7)The Secretary, Joint Secretaries (Technical), Deputy Secretaries (Technical) and Assistant Secretaries (Technical), Controller of Examinations, System Analysts and Finance Officers and Accounts Officers appointed under this Act shall be the servants of the Government, and the salaries and allowances and other conditions of service of these officers shall be such as may be determined by the Government.
