Section 11 in Rajasthan State Legal Services Authority Regulations, 1999
11. Secretary District Legal Services Authority.
(1)The Secretary of the District Legal Services Authority appointed, under sub-section (3) of section 9 of the Act shall act, exercise and perform the duties of the Secretary of the District Legal Services Authority in addition to the duties to be discharged by him as a judicial officer and for such discharge of his additional duties he shall be paid an honorarium of Rs. 400/- per month which may be revised from time to time by the State Authority in consultation with the State Government.(2)The Secretary shall be custodian of all assets, accounts, records and funds placed at the disposal of the District Authority.(3)The Secretary shall maintain and cause to be maintained true and proper accounts of the receipts and disbursement of the funds of the District Authority under the supervision of the Chairman.(4)The Secretary shall convene meeting of the District Authority with the previous approval of the Chairman and shall also attend meetings and shall be responsible for maintaining a true and correct record of the minutes of the proceedings of each of such meetings.
