Section 9 in The Punjab Advocates Welfare Fund Act, 2002
9. Powers and duties of Secretary.
- The Secretary of the Trustee Committee shall,-(a)by the Chief Executive Authority of the Trustee Committee and responsible for carrying out its decision;(b)represent the Trustee Committee in all suits and proceedings for and against the Trustee Committee;(c)authenticate by his signatures all decisions and instructions of the Trustee committee;(d)operate the bank accounts to the Trustee Committee jointly with the Chairman of the Trustee Committee or his nominee;(e)convene meetings of the Trustee committee and record its minutes;(f)attend the meetings of the Trustee Committee with all 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 each financial year; and(i)do such other acts as may be directed by the Trustee Committee or its Chairman.
