Section 29 in Oil Industry (Development) Rules, 1975
29. Powers and duties of Secretary.
(1)The Secretary shall be responsible for the implementation of the decisions arrived at by the Board or by the Committee and the discharge of the duties imposed on him under the Act or by these rules.(2)The Secretary shall-(a)cause all important papers and matters to be presented to the Board as early as practicable;(b)issue directions as to the method of carrying out the decisions of the Board;(c)grant, or, subject to the resolution by the Board, authorise some other person to grant receipts on behalf of the Board for all moneys received under the Act;(d)present an annual draft report on the working of the Board; and(e)present an annual draft report on the working of the Board to the Board for approval and submit the report in the form approved by the Board to the Central Government not later than the dates specified from time to time in this behalf by the Central Government for being laid on the Table of both Houses of Parliament.Chapter-VII Finance, Budget and Accounts of the Board
