Section 12 in The Bihar State Advocates' Welfare Fund Act, 1983
12. Powers and duties of Secretary-cum-Treasurer.
- The Secretary-cum-Treasurer 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 Committee;(c)authenticate by his signature all decisions and instructions of the Trustee Committee;(d)operate the bank accounts of the Trustee Committee jointly with the Chairman [or in his absence Vice-Chairman] [Inserted by Act 5 of 1990.];(e)convene meetings of the Trustee Committee and prepare its minutes;(f)attend the 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 each financial year; and(i)do such other acts as may be directed by the Administrative Department or by the Trustee Committee or its Chairman and the Bar Council.
