Section 13 in THE RAJASTHAN MADARSA BOARD ACT, 2020
13. The Secretary.- (1) The Secretary shall be appointed by the State Government,
who shall be an officer of the Rajasthan Administrative Service.(2)Subject to the general control and supervision of the Chairperson, the Secretaryshall be the principal administrative officer of the Board and shall be entitled to participate inthe meetings of the Board but shall not be entitled to vote thereat. He shall be responsible forrecording the proceedings of the meetings of the Board.
