Section 10(4) in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
(4)The Secretary shall maintain an acquittance register. The disbursement of any amount shall be made in the presence of the Secretary, who shall attest the payment in the acquittance register. The Secretary shall submit to the Committee the acquittance roll along with the salary cheque of the staff of the Committee on the last working day of the month.
