Section 9(2) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(2)In the administration of the Fund, the trustee Committee shall, subject to the provisions of this Act, and the rules made thereunder,-(a)hold the amounts and assets belonging to the Fund trust;(b)receive applications for admission or re-admission to the Fund and dispose of such applications within ninety days from the date of receipt thereof;(c)receive applications from the members of the Fund, their nominees or legal heirs, as the case may be, for payment out of the Fund, and conduct such enquiry as it deems necessary for the disposal of such applications and dispose of the applications within ninety days from the date of receipt thereof;(d)record in the minutes book of the trustee committee, its decisions on the applications;(e)pay to the applicants amounts at the rates specified in the Schedule;(f)send such periodicals and annual reports, as may be prescribed, to the government and the Bar council;(g)communicate to the applicants, by post under certificate of posting, the decisions of the Trustee committee in respect of applications for admissions or re-admissions to the Fund or claims to the benefit of the fund;(h)appoint such officers and servants as it may think necessary for carrying out the purposes of this Act on such terms and conditions as may be prescribed; and(i)do such other acts as are, or may be, required to be done by it under this Act and the rules made thereunder.
