Section 9 in The Orissa Advocates' Welfare Fund Act, 1987
9. Functions of the Committee.
(1)The Committee shall 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 in trust;(b)receive applications for admission or re-admission 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 legal representatives, as the case may be, for payments out of the Fund, conduct such enquiry as it deems necessary for the disposal of such applications and dispose of the applications within six months from the date of receipt thereof;(d)record in the minutes book at the Committee decision on the application;(e)pay to the applicants amount at the rates specified in the Schedule;(f)send such periodicals and annual reports to the State Government and the Bar Council in the prescribed manner;(g)communicate to the applicants by registered post with acknowledgement due, the decisions of the Committee in respect of applications for admission or readmission 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.
