Section 15 in The West Bengal Advocates Welfare Fund Act, 1991.
15. Treasurer-cum-Accountant of Trust Committee and his duties. -
(1)The Accountant of the Bar Council shall be the ex officio Treasurer-cum-Accountant of the Trust Committee. In the absence of the Accountant, the Assistant Accountant of the Bar Council shall act as the ex officio Treasurer-cum-Accountant of the Trust Committee.(2)The Treasurer-cum-Accountant of the Trust Committee shall-(a)maintain and keep proper books of accounts, and record a true and correct account of daily receipts and expenditure of the Trust Committee;(b)prepare the final accounts of the Trust Committee;(c)assist the chartered accountant in the audit of the accounts of the Trust Committee;(d)sign all bills and vouchers jointly with Secretary of the Trust Committee;(e)attend the meetings of the Trust Committee (including the annual general meeting);(f)disburse money as may be required to be paid out of the Fund;(g)perform such other functions and discharge such other duties as may be assigned to him by the Chairman or the Secretary of the Trust Committee.
