Section 4 in The District Council of Culture Rules, 1994
4. Office-bearers.
(1)The Collector and the Additional District Magistrate of the District shall be respectively the Chairman and the Vice-Chairman and they shall ensure that the activities of the Council are planned, monitored and executed effectively.(2)An official or non-official parson, having expertise and experience in organisms, coordinating cultural programmes shall be nominated, from time to time, by the Chairman to function as the Cultural Co-ordidator of the Council. The Cultural Co-ordinator shall assist the Chairman, the Vice-Chairman and the Secretary in planning, monitoring and coordinating various programmes.(3)A functionary (preferably the officer in charge of drawing and disbursing in the Collectorate) shall be nominated from time to time, by the Chairman as the Finance Officer, who shall also function as the Treasurer of the Council.(4)The District Cultural Officer shall ordinarily be the Secretary of the Council ex officio. If there is no District Cultural Officer in a District or when there is a vacancy in the said office, the Collector shall nominate a functionary under his administrative control to act as the Secretary. The Secretary shall be the Executive Officer of the Council and the custodian of all assets and records of the society. He shall represent the society in all spheres and shall sue and be sued on behalf of the society.
