Section 9 in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
9. Functions of the Committee.
(1)It shall be the duty of the Committee to administer the fund.(2)In the administration of the Fund, the Committee shall, subject to the provisions of this Act and the rules made thereunder,-(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 from the date of receipt thereof;(c)receive applications from the members of the Fund their nominees or [Dependants] [Subs. for "legal representatives" by Act 4 of 2003, w.e.f. 1-6-2003.] as the case may be, for payment out of the Fund, 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;(d)record in the minutes books of the Committee its decisions on the application;(e)pay to the applicants amounts at the prescribed rates;(f)maintain such accounts and books and send such periodicals and annual reports to the Government and the Bar Council, as may be prescribed;(g)communicate to the applicants under certificate of posting the decisions of the Committee in respect of applications for admission or re-admission to the Fund or claims to the benefit of the Fund;(h)do such other acts as are, or may be, required to be done under this Act and the rules made thereunder.
