Section 8 in Orissa Advocate's Welfare Fund Rules, 1986
8. Function of the Welfare Committee.
(a)It shall administer the Welfare Fund and different sub-funds created for specific schemes.(b)It shall formulate and implement all welfare schemes subject to all directions of the Council and confirm it with these directions.(c)It shall dispose of applications under Welfare Schemes.(d)It shall receive all donations, contributions to the Welfare Fund or allocate it to any sub-funds may be necessary.(e)It shall act as an Executive Body of the Council in relation to the Welfare Activities of the Council;(f)It shall submit to the Council the reports from time to time on the functioning of the Welfare Schemes and its financial implementations.(g)It shall determine the method of investment of funds subject to the approval of the Council.(h)It shall transact such other functions or functions as the Council by resolutions would assign to it from time to time.
