(5)[As the Secretary of the Executive Committee or ad-hoc other committee or any committees] [Substituted by Notification. No. F. 112(3) Revenue /3/81, dated 2-12-1982; Rajasthan Gazette Part IV-C (1), dated 6-1-1983, P. 653. [6-1-1983]], he shall be responsible for due record and maintenance of the minutes of the proceedings of such meetings.
