Section 21(3) in The Protection of Human Rights Act, 1993
(3)There shall be a Secretary who shall be the Chief Executive Officer of the State Commission and [shall, subject to control of the Chairperson, exercise all administrative and financial powers of the State Commission] [Substituted 'shall exercise such powers and discharge such functions of the State Commission as it may delegate to him' by Act No. 19 of 2019, dated 27.7.2019.].
