Section 18 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
18. Powers and duties of the Member-Secretary.
(1)The Member-Secretary shall be the Chief Executive of the Board, and shall subject to the over-all control of the Chairman, exercise his powers and perform his duties.(2)Subject to the provision of sub-rule (1) the Member-Secretary shall inter alia:(i)be incharge of all the confidential papers of the Board and shall be responsible for preserving them,(ii)produce papers whenever so directed by the Chairman or by the Board,(iii)make available to any member of the Board, for his perusal, any record of the Board,(iv)be entitled to call for services of any officer or employee of the Board and the papers and documents for study and for checking, including checking of accounts, vouchers, bills stores and other records pertaining to the Board or regional office under it,(v)make all arrangements for holding meetings of the Board and meetings of the committees constituted by the Board,(vi)issue all orders or instruction, to be issued by the Board,(vii)write or shall cause to be written confidential reports of the officers and staff of the State Board and shall, in case of Group I Officers get them countersigned, by the Chairman, confidential reports and the custody thereof,(ix)sanction the annual increments of officers and staff, so however that the increment of officers belonging to Group I shall not be withheld without prior approval of the Chairman,(x)have full powers for according technical sanction to all estimates,(xi)have all powers to implement the Act effectively,(xii)exercise such powers and carry out such financial and administrative functions as may be assigned to him by the State Government, the Central Board, the State Board or the Chairmen, under the Act or the Rules, from time to time.
