Section 4 in The Haryana Advocates' Welfare Fund Rules, 2014
4. Maintenance of forms, register and records. section 14(g).
- The Secretary shall maintain the following records and registers namely:-(i)register of meeting of the Trustee Committee and minutes of such meeting;(ii)register of sums received and deposited to the Fund under separate heads as specified in clause (c) of sub-section (2) of section 3 of the Act;(iii)register of all sums collected under separate heads under section 18;(iv)register of members of the Fund;(v)register of payment to members of the Fund, their dependents, nominees and legal heirs under separate heads;(vi)register of members of the Fund under suspension;(vii)register of members of the Fund who have ceased to practice;(viii)register of all enquiries made by the Trustee Committee;(ix)register of staff appointed by the Trustee Committee;(x)record of all forms, application and other documents received;(xi)record of all correspondence and other business transacted by the Trustee Committee;(xii)register for Group Insurance of members of the Fund along with particulars of each member;(xiii)register of income and expenditure.
