(1)The State Government may appoint a Secretary to the committee, [-] [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or the Board and such other staff as it may think necessary and may fix the salaries and allowances payable to them and specify their conditions of service.(2)(i)The Secretary shall be the Chief Executive Officer of the Committee [-] [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or the Board, as the case may be. He may attend the meeting of such committee, [-] [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or Board, but shall not be entitled to vote at such meetings.(ii)The Secretary shall assist the Chairman in convening meetings, shall keep a record of the minutes of such meetings and shall take necessary measures to carry out the decisions of the Committee [-] [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or the Board, as the case may be.
