Section 11 in Orissa State Youth Welfare Board Rules, 1996
11. Joint Secretary.
(1)The Joint/Deputy Secretary to Government or any other functionary may be nominated to act as the Joint Secretary of the State Board, from time to time.(2)The joint secretary of the State Board shall -(a)Assist the Vice Chairman and the Member-Secretary in all matters.(b)be in charge of the funds, accounts, records and documents of the State Board; and(c)Exercise such powers and perform such functions as may be delegated to him by the Vice-Chairman from time to time.Funds of the State Board
