Section 13(2) in Kerala Advocates' Clerks Welfare Fund Act, 2003
(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.
