Section 10 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
10. Functions of Trustee Committee.
(1)The Trustee Committee shall administrator the Fund.(2)In the administration of Fund, the Trustee Committee shall, subject to the provisions of this Act and rules made thereunder,-(a)hold the amounts and assets belonging to the Fund in trust ;(b)receive applications for admission or re-admission to the Fund, and dispose of such applications within sixty days from the date of receipt thereof ;(c)receive applications from the members of the Fund their nominees or legal representatives, as the case may be, for payment out of the Fund, conduct such enquiry as it deems necessary for the disposal of such applications and dispose of the applications within three months from the date of receipt thereof ;(d)record in the minutes book of the Trustee Committee its decisions on the applications ;(e)pay to the applicant amounts at the rates specified in the schedule ;(f)send such periodicals and annual reports as may be prescribed to the Government and the Bar council ;(g)communicate to the applicants by registered post with acknowledgement due, the decision of the Trustee Committee is respect of applications for admission or re-admission to the fund or claims to the benefit of the Fund ;(h)sanction employment of such officers and servants as it may think necessary for performance of its duties and functions under this Act and determine their condition of services;(i)do other acts as are or may be, required to be done under this Act and the rules made thereunder.
