Section 11 in The Tamil Nadu Advocates' Welfare Fund Act, 1987
11. 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 Trustee 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 Chairman;(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;(hh)[ inspect and verify periodically the accounts and registers of the Advocates Association and Bar Association regarding the sale of stamps and other matters connected therewith;] [Inserted by the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1992 (Tamil Nadu Act 56 of 1992).] and(i)do such other acts as may be directed by the Trustee Committee and the Bar Council.
