Section 11 in Jharkhand Advocates Clerks Welfare Fund Act, 2018
11. Power and duties of Secretary 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 their minutes;(f)attend the meetings of the 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 correspondences relating to the committee;(h)prepare an annual statement of business transaction by the committee during each financial year, and(i)do such acts as may be directed by the Committee.
