Section 9 in Jharkhand Advocates Clerks Welfare Fund Act, 2018
9. Functions of the Committee.
(1)It shall be the function of the Committee to administer the Fund.(2)The Fund shall be administered by the Committee, subject to the provisions of this Act and rules made thereunder in the following manner:-(a)hold the amounts and assets belonging to the Fund;(b)receive applications for admission or readmission to the Fund and dispose of such applications within ninety days 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;(d)conduct such enquiry as it deems necessary, for the disposal of such applications and dispose of the applications within five months from the date of receipt thereof;(e)record in the minutes book of the Committee its decision on the applications;(f)pay to the applicants amount at the rates specified in the schedule;(g)maintain such accounts books and send such periodicals and annual reports to the Bar Council, as may be prescribed;(h)communicate to the applicants under certificate of posting the decision of the Committee in respect of applications for admission or re-admission to the Fund or claims to the benefit of the Fund; and(i)do such other acts, as are or may be, required to be done under this Act and the rule made thereunder including making provisions of minimum number of staff for the office of the Committee.
