Section 10 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
10. Staff.
(1)(i)The State Government may appoint one of its officials as Secretary to the Board and appoint such other staff as it may think necessary to enable the Board to carry out its functions.(ii)The salaries and allowances payable to the staff and the other conditions of service of such staff shall be such as may be decided by the State Government.(2)The Secretary-(i)shall assist the Chairman in convening meetings of the Board;(ii)may attend the meetings but shall not be entitled to vote at such meetings;(iii)shall keep a record of the minutes of such meetings; and(iv)shall take necessary measures to carry out the decisions taken at the meetings of the Board.
