Section 32 in Bihar State Disaster Management Authority (Functions and Management) Rules, 2012
32. Powers and Functions of Secretary.
(1)The Secretary shall be a full time executive of the Authority and shall be responsible for implementation of the decisions of the Authority and broad policies and guidelines as per the Act, State Policy and perform such other functions as may be assigned by the Vice Chairperson of the Authority from time to time(2)The Secretary shall be in charge of the administration of the Authority and shall allocate duties to officers and employees provided to the Authority and exercise such supervision and executive control as are necessary.(3)The Secretary shall exercise such administrative and financial powers as mentioned in Appendix-V.(4)The Secretary shall (i)Discharge the functions of Controlling and Disciplinary authority in respect of the officers and employees of the Authority.(ii)Implement the policies and other guidelines of the Authority as given from time to time.(iii)Engage consultants with the approval of Vice Chairperson for performance of specific jobs subject to such guidelines as may be laid down by the Authority.(iv)Put up the Agenda before the meetings of the Authority.(v)Approve publication of documents, reports etc. with the consent of the Vice Chairperson.(vi)Permit air travel to non- entitled officers for reasons to be recorded in writing.(vii)Correspond with the State Government.(viii)Discharge such other functions as may be delegated to him by the Authority/Vice Chairperson.
