Section 10 in Andhra Pradesh Advocates' Welfare Fund Act, 1987
10. Borrowing and investment of Funds.
(1)The Committee may, with the prior approval of the Bar Council, borrow, from time to time, any sum required for carrying out the purpose of this Act.(2)[ The Committee shall deposit all moneys and receipts of forming part of the Fund in Nationalised Banks.] [Substituted by Act No. 1 of 2006, dated 30.12.2005.](3)All amounts due and payable under this Act and all expenditure relating to the management and administration of the Fund shall be paid out of the Fund.(4)The accounts and books maintained by the [Welfare Fund Committee] [Substituted for" Welfare Committee" by Act 19 of 1990.] shall be audited annually by a Chartered Accountant appointed by the [said Committee] [Substituted for "Bar Council" by Ibid.] thereon.(5)The accounts, as certified by the auditor, together with the audit report thereon, shall be forwarded to the Bar Council by the Committee and the Bar Council may issue directions as it deems fit to the Committee in respect thereof.(6)The Committee shall comply with the directions issued by the Bar Council under sub-section (5).
