Section 9 in The Rajasthan Advocates Welfare Fund Act, 1987
9. Functions of Trustee Committee.
(1)The Trustee Committee shall administer the Fund.(2)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 in trust;(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 nominee, 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 amounts at the rates 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 applications for admission or re-admission to the Fund or claims to the benefit of the Fund;(i)appoint such officers and servants 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.[x x x] [Sub-sections (3) and (4) deleted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.]
