Section 39 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
39.
The powers of Secretary shall be.-(a)To carry out the orders of the Chairman and of the Committee;(b)To maintain discipline and integrity among the members of the staff;(c)To conduct the official correspondence;(d)To be responsible for proper and up to date maintaining of all books of accounts and registers directed to be maintained by the Committee from time to time.(e)To grant certified copies of any proceedings of the Committee or any document or record, deposition or order on payment of such fee as applicable for obtaining copies of the Bar Council;(f)To be the custodian of records, Registers, Accounts, Furniture and the common seal and such other property as the Committee might acquire from time to time;(g)To issue a certificate of Recognition and Registration of Bar Association under Section 13 of the Act.Form No. 1(See Rule 3)Andhra Pradesh Advocates' Welfare Fund Act, 1987Application under Section 13 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987.ToThe Secretary,The Bar Council of Andhra Pradesh,High Court Premises,Hyderabad - 500 266.Sir,I am to inform you that the Bar Association of ............... is registered/not registered under the Societies Regulation Act. I am here below furnishing the details for recognition and registration of this Bar Association under Section 13 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987. in pursuance of your Notification.
