Section 11 in Telangana Advocates' Welfare Fund Act, 1987
11. Power and duties of Secretary.
- The Secretary of the committee shall-(a)be the Chief Executive authority of the committee and responsible for carrying out its decisions;(b)represent the committee in all suits and proceedings for and against the committee;(c)authenticate by his signature all decisions and instructions of the committee;(d)operate the bank accounts of the committee jointly with the Treasurer;(e)convene meetings of the committee and prepare its minutes;(f)attend the meetings of the 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 committee;(h)prepare an annual statement of business transacted by the committee during each financial year; and(i)do such other acts as may be directed by the committee and the Bar Council.
