Section 7(2) in The Bihar State Advocates Welfare Fund Rules, 1984
(2)The Chairman and Secretary-cum-Treasurer of the Trustee Committee shall also manage to collect all funds specified in sub-section (2) of Section 3 of the Act and deposit the same in the Fund Account forthwith.The Chairman and the Secretary-cum-Treasurer of the Trustee Committee will operate the Bank Accounts jointly but in absence of either Chairman or Secretary-cum-Treasurer of the Trustee Committee the operation of the Bank Accounts shall be done by any other member or members as authorised by Trustee Committee from time to time.
