Section 7 in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
7. Functions of Trustee Committee.
(1)The Trustee Committee shall receive application for payment out of the Fund from any member or his nominee or his legal heirs, as the case may be, in Form No. VII.(2)All disbursements of amounts payable under section 16 of the Act shall be by account payee cheques signed jointly by the Chairman and the Secretary of the Trustee Committee.(3)The Trustee Committee shall send to the Bar Council and the Government half-yearly and annual reports showing the receipts to, and disbursements from, the Fund and other particulars and on such other occasion as may be required by the Bar Council.(4)All decisions of the Trustee Committee rejecting any claim to the benefit of the Fund shall be communicated to the applicant by registered post with acknowledgment due.
