Section 5 in The National Commission For Protection Of Child Rights Rules, 2006
5. Powers and duties of the Member-Secretary .-(1) The Member-Secretary shall-
(i)have power to execute all decisions taken by the Commission in order to carry out the powers and functions of the Commission as provided in sections 13 and 14;(ii)exercise and discharge such powers and perform such duties as are required for the proper administration of the affairs of the Commission and its day to day management as specified in section 11;(iii)convene the meetings of the Commission in consultation with its Chairperson and serve notices of the meetings to all concerned;(iv)take steps to ensure that the quorum required for convening a meeting of the Commission is secured;(v)prepare, in consultation with the Chairperson, the agenda for each meeting of the Commission and have notes prepared by the Secretariat and such notes shall, as far as possible, be self-contained;(vi)make available specific records covering the agenda items to the Commission for reference;(vii)ensure that the agenda papers are circulated to the Members at least two clear working days in advance of the meeting, except in cases when urgent attention is required;(viii)prepare the minutes of the meetings of the Commission and shall execute the decisions of the Commission taken in the meeting and shall also ensure placing of the Action Taken Note of the decisions of the Commission before the Commission in its subsequent meetings;(ix)ensure that the procedure of the Commission is followed by it in transaction of its business;(x)take up all such matters with the Ministry of Women and Child Development for release of grants, creation of posts, revision of scales, procurement of vehicles, appointment of staff, laying of annual and audit report in Parliament, re-appropriation of funds, residential accommodation, permitting any officer of the Commission for deputation abroad and any other matter requiring the approval of the Central Government;(xi)exercise such financial powers as are delegated to him by the Chairperson on behalf of the Commission:Provided that no expenditure on an item exceeding one lakh rupees shall be incurred without the sanction of the Chairperson;(xii)be the appointing and disciplinary authority in respect of officers and other employees of the Commission.
