Section 14 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
14.
The Committee shall exercise all such powers relating to executive and administrative functions of the Committee; and such powers may include:-(a)to administer, manage and invest the fund of the Committee;(b)to receive any voluntary donation or contribution made to the Fund by the Bar Council of India, any Bar Association, or any other Association or institution, any advocate or any other person;(c)to receive any grant made by the Central Government or the State Government to the Fund;(d)to borrow any sum under Section 10;(e)to receive any interest or dividends or other return on any investment made of any part of the Fund;(f)to give Financial aid to indigent or disabled Advocates;(g)to give Retirement Benefit as provided in the Schedule to the Act;(h)to prescribe books of account, registers, other books and forms to be maintained by the Committee;(i)to appoint 'Chartered Accountant for the audit of accounts and to fix his remuneration;(j)to examine the annual audit report and place it with its opinion before the Bar Council;(k)to provide for annual inspection of the office;(l)to prepare and place before the Bar Council, annual administration report and statement of account on or after the 31st December of each year and thereafter forward the same to the Government both in the Law Department and the Finance & Planning Department;(m)to authorise the Secretary to meet all incidental expenses and for providing for imprest money and the like;(n)to nominate a Treasurer under clause (g) of sub-section (3) of Section 4 of the Act;(o)to allocate funds for different heads of expenditure under these rules for each financial year;(p)to quantify;(i)The 'Death Benefit' to the surviving member or members of the family of the deceased Advocate;(ii)The grant to the Indigent and Disabled Advocates;(q)to decide the person or persons to whom the 'Death Benefit' should be given;(r)to call for the information and details as may be necessary from the concerned Bar Association and the members of the family of the deceased advocate;(s)to make necessary enquiries, if required, before taking decision under these Rules;(t)to provide financial or other assistance to any advocate affected on account of any natural or unforeseen circumstances;(u)to formulate and implement any further or other scheme or schemes, for the benefit of advocates.
