Section 12 in The Bihar State Advocates' Welfare Fund Act, 1983
12. Powers and duties of Secretary-cum-Treasurer.
- The Secretary-cum-Treasurer 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 proceedings for and against the Committee.(c)authenticate by his signature all decisions and instructions of the Trustee Committee;(d)operate the bank accounts of the Trustee Committee jointly with the Chairman; [;k mudh vuqifLFkfr esa mik/;{k] [Added by Bihar Act 5 of 1990.]](e)convene meeting of the Trustee Committee and prepare its minutes;(f)attend the meetings of the Trustee Committee with all the necessary records and information;(g)maintain such form, registers and other records as may be prescribed from time to time and do all correspondence relating to the Trustee Committee;(h)prepare an annual statement of business transaction by the Trustee Committee during each financial year, and(i)do such other acts as may be directed by the Administrative Department or by the Trustee Committee or its Chairman and the Bar Council.
