Section 15(6)(b) in The Orissa (State) Council for Child Welfare Rules, 1996

[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

(b)The Joint Secretary of the State Council shall;

(i)assist the members and the Member-Secretary in all matters

(ii)be in charge of the funds, accounts, records and documents of the State Council

(iii)exercise such powers and perform such functions as may be delegated to him/her by the Member-Secretary.

(iv)shall discharge his duties in the affairs of the State Council under the direction control and supervision of the Member-Secretary.

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