Section 9 in The Orissa Advocates' Welfare Fund Rules, 1981
9. Functions of the Welfare Committee.
(a)It shall administer the welfare fund and different Sub-funds created for specific scheme.(b)It shall formulate and implement all welfare schemes subject to all directions of the Council and in conformity with those directions.(c)It shall dispose of all applications under different schemes.(d)It shall receive all donations contributions, etc., to the welfare fund or allocate it to any Sub-fund as may be necessary.(e)It shall cease the accounts to be maintained for each scheme separately strictly as per the provisions of the scheme.(f)It shall prepare a budget which shall be submitted to finance committee for its views and shall incur expenditure as per the budget on it being passed by the Council.(g)It shall cause the accounts to be audited by the Chartered Accountant auditing the Bar Council accounts.(h)It shall submit to the Council half yearly reports on the Functioning of the welfare scheme and its financial implications.(i)It shall act as an executive body of the Council in relation to welfare activities of the Council.(j)It shall determine the method of investment of the funds or Sub-funds, subject to the approval of the Council.(k)The welfare fund accounts shall be operated under the joint signature of its Chairman and the Secretary.(l)It shall transact such other function or functions as the Council by resolution would assign to it.
