Section 11 in Kerala Advocates' Welfare Fund Act, 1980
11. Power and duties of Secretary.
- The Secretary at the Trustee Committee shall-(a)he the chief executive authority of the Trustee Committee and responsible for carrying out its decisions;(b)represent the Trustee Committee in all suits and proceedings for and against the committee;(c)authenticate by his signature all decisions and instructions of the Trustee Committee;(d)operate the bank accounts of the Trustee Committee jointly with the Treasurer;(e)convene meetings of the Trustee Committee and prepare its minutes;(f)attend the meetings of the Trustee Committee with all the necessary records and information;(g)maintain such forms, registers and other records as may be prescribed from time to time and do all correspondence relating to the Trustee Committee;(h)inspect and verify periodically the accounts and registers of the Bar Associations regarding stamps;(i)prepare an annual statement of business transacted by the Trustee Committee during each financial year; and(j)do such other acts as may be directed by the Trustee Committee and the Bar Council.
