Section 8(1) in The Punjab Advocates Welfare Fund Act, 2002
(1)In the administration of the Fund, the Trustee Committee shall, subject to the provisions of this Act and the rules made thereunder, -(a)collect, preserve, manage and utilise the fund;(b)hold the amounts and assets belonging to the fund;(c)receive applications for admission or re-admission to the Fund and dispose of such applications within ninety days from the date of receipt thereof;(d)receive applications from the members of the Fund, their nominees, dependents or legal representatives, as the case may be, for payment out of the Fund, and conduct such enquiry as it deems necessary for the disposal of such applications and shall dispose of the applications within ninety days from the date of receipt thereof;(e)record in the minutes book of the Trustee Committee its decision on the applications received under clauses (c) and (d);(f)pay to the applicant amount at the rate specified in the Schedule;(g)send such periodical and annual reports as may be prescribed to the State Government and the Bar Council;(h)communicate to the applicant by registered post with acknowledgement due its decision on the application for admission or re- admission to the Fund or claims to the benefit of the fund;(i)appoint such officers and employees as it may think necessary for carrying out the purposes of this Act on such terms and conditions as may be prescribed; and(j)do such other acts as are, or may be, required to be done by it under this Act and the rules made thereunder.
