Section 15 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
15. Secretary of the Tehsil legal Services Committee.
(1)The Secretary to the Tehsil Legal Services Committee appointed under sub-rule (3) of the rule 16 shall be part time Officer and for the discharge of the additional duties shall be paid honorarium as may be fixed from time to time by the-State Authority in consultation with State Government.(2)The Secretary shall be the custodian of all assets, accounts records and funds.(3)The Secretary shall maintain or cause to be maintained true and proper accounts of the receipts and disbursement of funds of the Tehsil Committee.(4)The Secretary shall, with the pervious approval of the Chairman, convene meetings of the Tehsil Committee and shall also attend meetings and shall be responsible for maintaining a record of the minutes of the proceedings of the meetings.
