Section 25 in Punjab Khadi and Village Industries Board Regulations, 1958
25.
The following shall be the duties and powers of the Secretary :-(1)To arrange for holding meetings of the Board or its committees, maintain proceedings of the Board and records thereof according to rules and regulations.(2)To act as convener of the meeting.(3)To carry on day-to-day routine administration of the Board and its affairs particularly in regard to schemes, works or institutions run by or administered by the Board and exercise such powers as may be necessary in the proper discharge of his duties and responsibilities including examination of books of accounts, vouchers or other relevant registers by himself or any other official so authorised.(4)To look after the property and other contractual obligations of the Board.(5)To operate on the funds of the Board in accordance with the rules and maintain or cause to be maintained by his staff proper accounts of the Board.(6)With the exception of such funds as may be provided in Regulations of the Board, to deposit cash with the State Bank of India or a Co-operative Bank or a Scheduled Bank with the approval of the Board.(7)To purchase or sanction purchase of raw material required for any scheme, work or institution sanctioned under the scheme and also to purchase or sanction purchase of goods, instruments or sundry articles as may be approved in the budget or under the contingent grant, provided the amount does not exceed Rs. 10,000 and with the sanction of Chairman for an amount exceeding Rs. 10,000 up to the full limit of personal Ledger Account.(8)To engage skilled or unskilled labourers, etc., or permit the same to be engaged on daily wages as may be required under the scheme.(9)To permit any building to be hired for carrying out functions of the Board up to Rs. 100 per mensem and up to Rs. 250 with the approval of the Chairman and above that with the approval of the Executive Committee.(10)To appoint Class IV servants or terminate their services or make appointment of Clerks as stop-gap arrangements in consultation with the Chairman.(11)To send the proceedings of the meetings of the Board to the Government of Punjab in the Administrative Department concerned under section 10 of the Act.(12)To sue or be sued in the name of or on behalf of the Board.(13)To assign duties to the servants of the Board working under it, subject to any general directions issued by the Board.(14)To sign all the pay and contingent bills and also to sign the T.A. Bills of the non-official member and the servants of the Board.(15)To incur such expenses as may be indispensable to run any scheme or institution in anticipation of the approval of the Board in consultation with the Chairman.(16)With the approval of the Executive Committee to increase or reduce the staff employed in the various schemes or institutions in consonance with the increase or decrease in the volume of work so long as there is no notable loss.(17)Duties of the staff working under the Board shall be assigned by the Secretary.(18)To carry on any other work assigned to him by the Board.
