Section 37 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
37.
The powers of the Secretary shall be,-(a)to carry out the orders of the Chairman and of the Committee;(b)to maintain discipline and integrity among the members of the staff;(c)to conduct the official correspondence;(d)to be responsible for proper and up to date maintenance of a Register of members of the fund and all books of account and registers directed to be maintained by the Committee from time to time;(e)to grant certified copies of any proceedings of the Committee or any document or record, deposition or order on payment of such fee as applicable for obtaining copies of the Committee;(f)to be the custodian of records, registers, accounts, furniture and the common seal and such other property as the Committee might acquire from time to time;(g)to issue a certificate of Recognition and Registration of Advocates' Clerks' Association under Section 13 of the Act.Form No. 1[See Rule 3]Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992Application under Section 13 of the Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992.ToThe Secretary,A.P. Advocates' Clerks' Welfare Fund Committee,High Court Premises,Hyderabad - 500 266.Sir,I am to inform you that the Advocates' Clerks' Association ofis registered/not registered under the Societies Registration Act, 1860 or the A.P. (Telangana Area) Public Societies Registration Act, 1350-F. I am furnishing herewith the details for recognition and registration of this Association under Section 13 of the Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992, in pursuance of your Notification:
