Section 11 in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
11. Powers and duties of Secretary.
- The Secretary of the Committee shall,--(a)be the Chief Executive authority of the Committee and responsible for carrying out its decisions;(b)represent the Committee in all suits and proceedings for and against the Committee;(c)authenticate by his signature all decisions and instructions of the Committee;(d)operate the bank accounts of the Committee jointly with the [Chairman] [Substituted for "Treasurer" by Act 4 of 2003, w.e.f. 1-6-2003.];(e)convene meetings of the Committee and prepare its minutes;(f)attend the meetings of the Committee and 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 Committee;(h)prepare an annual statement of business transaction by the Committee during each financial year; and(i)do such acts as may be directed by the Committee.
