Section 13 in Kerala Advocates' Clerks Welfare Fund Act, 2003
13. Appointment, powers and duties of Secretary.
(1)The Government may appoint an officer of the Law Department not below the rank of Deputy Secretary, on deputation basis, as Secretary of the Committee.(2)The Secretary of the Committee shall,-(a)be the Chief Executive authority of the Committee and he shall be responsible for carrying out its decisions, represent the Committee in all suits and proceedings by and against the Committee;(b)authenticate by his signature all decisions and instructions of the Committee;(c)operate the bank accounts of the Committee;(d)convene meetings of the Committee and prepare its minutes and implement the decisions;(e)attend the meetings of the Committee with all necessary records and information;(f)maintain such forms, registers and other records, as may be prescribed from time to time and do all correspondence relating to the Committee;(g)prepare an annual statement of business transaction by the committee during each Financial Year; and(h)do such acts as may be directed by the Committee.(3)The Committee may appoint such number of officers as are necessary for the functioning of the Committee in such manner and in accordance with such terms and conditions as may be prescribed or on deputation basis.
