Section 3 in The Haryana Advocates' Welfare Fund Rules, 2014
3. Periodical and annual report. section 11(f) and and 13(1).
(1)The half yearly statement of income and expenditure of the fund shall be prepared in accordance with Form-I. The Secretary shall prepare the first half yearly statement for the period from 1st of April to 30th of September and the second half yearly statement for the period form 1st of October to 31st of March of the succeeding year by the 15th of May and the same shall be submitted before the Trustee Committee for its approval. The report after approval shall be sent to the State Government and the State Bar Council within fifteen days of its approval.(2)The Secretary shall prepare the annual report for the financial year starting from 1st April to 31st of March of the succeeding year by the end of June and the same shall be approved by the Trustee Committee, who shall send the same to the State Government and the State Bar Council within fifteen days of its approval.(3)The budget estimate of the income and expenditure for the next financial year shall be prepared by the Secretary and the same shall be placed before the Trustee Committee for approval before 31st of March every year.(4)The State Bar Council shall appoint a Chartered Accountant and get the accounts of the Trustee Committee audited once a year and remuneration to the Chartered Accountant shall be fixed by the State Bar Council for each year.
