Section 12 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
12. Powers and duties of Secretary.
- The Secretary of the Trustee Committee shall-(a)be the chief executive authority of Trustee Committee and responsible for carrying out its decisions;(b)represent the Trustee Committee in all suits and proceedings for and against the Trustee 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 Chairman or his nominee;(e)convene meetings of the Trustee Committee and prepare its minutes;(f)attend the meeting 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)prepare an annual statement of business transacted by the Trustee Committee during such financial year;(i)inspect and verify periodically the accounts and registers of the Bar Associations regarding the sale of stamps and other matters connected therewith; and(j)do such other acts as may be directed by the Trustee committee and the Bar Council.
