Section 15(5)(b) in The Orissa (State) Council for Child Welfare Rules, 1996

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State of Odisha - Subsection

Section 15(5)(b) in The Orissa (State) Council for Child Welfare Rules, 1996

(b)The Member-Secretary shall:

(i)Subject to the overall supervision of the Chairperson and the Member-Director, act the Executive Officer of the State Council for the purpose of administration, direction and management of all its affairs;

(ii)represent the State Council in all matters sue or be sued on its behalf in the matters of litigation;

(iii)be in charge of the funds and other assets of the State Council;

(iv)act as the appointing authority in respect of the employees of the State Council;

(v)Convene the meetings of the various bodies of the State Council and record the minutes thereof; and

(vi)perform such other functions as may be assigned to him/her from time to time, by the Member-Director.

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State of Odisha - Subsection

Section 15(5)(b) in The Orissa (State) Council for Child Welfare Rules, 1996