Section 13 in The Maharashtra Advocates Welfare Fund Act, 1981
13. Powers and duties of Secretary.
The Secretary 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 Treasurer;(e)convene meetings of the Trustee Committee and prepare their 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)inspect and verify periodically the accounts and registers of the Bar Associations regarding the stamps;(i)prepare an annual statement of business transacted by the Trustee Committee during each financial year;(j)make appointments of the officers and servants of the Trustee Committee as sanctioned by the Committee and have power to take disciplinary action against any such officer or servant;(k)do such other acts as may be directed by the State Government, the Trustee Committee and the Bar Council.
