Section 15(6) in The Orissa (State) Council for Child Welfare Rules, 1996
(6)Joint Secretary-(a)The Chairperson may nominate/appoint a person to act as the Joint Secretary of the State Council from time to time.(b)The Joint Secretary of the State Council shall;(i)assist the members and the Member-Secretary in all matters(ii)be in charge of the funds, accounts, records and documents of the State Council(iii)exercise such powers and perform such functions as may be delegated to him/her by the Member-Secretary.(iv)shall discharge his duties in the affairs of the State Council under the direction control and supervision of the Member-Secretary.Funds of the State Council
