 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Advocates' Welfare Fund Act, 2001 14. Powers and duties of Secretary.- The Secretary of the Trustee Committee shall- a. be the chief executive authority of the Trustee Committee and responsible for carrying out its decisions; b. represent the Trustee Committee in all suits and proceedings for and against the Trustee Committee; c. authenticate by his signature all decisions and instruments of the Trustee Committee; d. operate bank account of the Trustee Committee jointly with the Chairperson; e. convene meetings of the Trustee Committee and prepare minutes of such meeting, f. attend meetings of the Trustee Committee with all the necessary records and information; g. maintain such forms, registers and other records as may be prescribed from time to time and do all correspondence relating to the Trustee Committee; h. prepare an annual statement of business transacted by the Trustee Committee during a financial year; i. do such other acts as are or may be directed by the Trustee Committee and the State Bar Council.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back