Section 12 in The Rajasthan Advocates Welfare Fund Act, 1987
12. Powers and duties of Secretary.
- The Secretary of the Trustee Committee shall,-(a)be the chief executive authority of the Trustee Committee and responsible for carrying out its decisions;(b)represent the Trustee Committee in all suits and proceeding for and against the Trustee Committee;(c)authenticate by his signatures all decisions and instructions of the Trustee Committee;(d)operate the bank accounts of the Trustee Committee jointly with the Chairman of the Trustee Committee or his nominee;(e)convene meetings of the Trustee Committee and record its minutes;(f)attend the meetings of the Trustee Committee with all necessary records and information;(g)maintain such forms, registers and other record as may be prescribed from time to time and do all correspondence relating to the Trustee Committee;(h)prepare an annual statement of business transacted by the Trustee Committee during each financial year, and(i)do such other acts as may be directed by the Trustee Committee and the Bar Council.
