Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 17 in The U.P. Pravidhik Shiksha Adhiniyam, 1962

17. Powers and duties of the Secretary.

- The Secretary shall be the chief executive officer of the Board and shall, subject to the superintendence, control and directions of the Board, be responsible for the execution of its decisions. Me shall exercise such other powers and perform such other duties as may be prescribed by rules, and in particular-
(a)be responsible for the preparation of the estimates of account and annual statements of income and expenditure;
(b)be responsible for ensuring that all moneys allotted to the Board are spent for the purposes for which they are allotted;
(c)be responsible for keeping the minutes of the meetings of the Board; and
(d)be entitled to be present at the meetings of the Board and take part in the proceedings, but shall have no right of vote.