Section 17 in The Maharashtra Electricity (Supply) Rules, 1963
17. Secretary of Council.
(1)An officer of the Board, not being a member thereof may be appointed by the Board to be ex officio Secretary of the Council.(2)It shall be the duty of the Secretary, with the approval of the Chairman, to call meetings of the Council, and, save in extraordinary circumstances, to give to the members thereof not less than 14 days notice in writing of the date, time and place or the proposed meeting.
