Section 11(2) in Kerala Advocates' Clerks Welfare Fund Act, 2003
(2)In the administration of the Fund, the Committee shall, subject to the provisions of this Act and the rules made thereunder, -(a)hold the amounts and assets belonging to the Fund;(b)receive applications for admission or re-admission as a member of the Fund and dispose of such applications, as far as possible, within sixty days from the date of receipt thereof;(c)receive applications from the members of the Fund, their nominees or legal representatives, as the case may be, for payment out of the Fund, conduct such enquiry as it deems necessary for the disposal of such applications, and dispose such applications, as far as possible, within five months from the date of receipt thereof ;(d)pay to the applicants amounts at the prescribed rates;(e)maintain such accounts and registers and send such periodical and annual reports to the Government as may be prescribed;(f)control and supervise the Kerala Advocate Clerks Welfare Fund Scheme, 1985;(g)do such other acts as are, or may be required to be done under this Act and the rules made thereunder.
