Section 263 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
263. Officers of the Board.
(1)The Secretary of the Board shall be the Chief Executive Officer of the Board.(2)The Secretary shall with the approval of the Chairperson issue notice to convene a meeting of the Board and shall keep the records of the minutes of such meetings and shall take necessary steps for carrying out the decisions of the Board.(3)The Board may with the prior concurrence of the State Government appoint an officer of the Government not below the rank of a Deputy Labour Commissioner as Secretary of the Board.(4)The Board may with the prior concurrence of the State Government appoint such other officers and employees as its staff to assist the Board in the efficient discharge of the functions of the Board under the Act.
