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State of Punjab - Section

Section 24 in The Punjab State Board of Technical Education and Industrial Training Act, 1992

24. Powers and duties of Secretary

(1)The Secretary shall, subject to the superintendence, control and direction of the Chairman, be the Chief Executive Officer of the Board.
(2)The Secretary shall be responsible for preparation of the estimate of accounts and annual statement of Receipt and Expenditure and balance sheet of the Board.
(3)The Secretary shall be responsible for ensuring that all moneys of the Board are spent for the purposes for which these are meant.
(4)The Secretary shall be responsible for maintaining the record of the Board including the proceedings of its meetings.
(5)The Secretary shall be entitled to be present and to speak at the meeting of the Board, but he shall not have the right of vote.
(6)The Secretary shall exercise all such other powers, as may either be conferred on him under the rules or the regulations made under this Act or delegated to him by Board.