Section 6 in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
6. Function of the Pension Committee.
- (i) The Committee shall maintain the Fund in the manner prescribed by the Bar Council and will be custodian of the Fund.(ii)The Committee shall be responsible/answerable to the Bar Council with respect to entire matter of the scheme. The Committee shall work as per direction and guideline of the Bar Council.(iii)To hold the amounts and assets belonging to the Council Fund.(iv)To receive application in prescribed form duly filled-up by the concerned Advocate and his wife or her husband (as the case may be) with all relevant papers and authentication through proper channel of Advocates Association alongwith prescribed fee, charge, etc.(v)To receive application from the desirous members of the Trustee Fund and the Advocates' Association for Admission to be a member of the Council Fund in prescribed forms and dispose of such application within 90 days from the date of receipt of it and intimate the same through Registered/Speed post with A/D or courier and/or substituted service by publication in BBCJ etc. without delay.(vi)To hold and conduct such enquiry as it deems necessary for disposal of such application relating to the affairs of Pension scheme and Council Fund and other connected matter thereto.(vii)To record its decisions of the applications and proceedings in the minutes book.(viii)To pay the monthly based pension amount prescribed by the Bar Council or Pension Committee to its members or their nominee-husbands or wives through the Bank or Post office or another means decided by the Pension Committee, unanimously.(ix)To send such periodical and/or annual reports as may be prescribed by the Bar Council.(x)To do such acts as are or may be required to be done under this Scheme and to suggest the Bar Council to improve the Scheme for betterment of its members.(xi)The account of the Council Fund shall be audited annually by a registered/ reputed Charted Accountant appointed by the Bar Council and on such audit report, the Bar Council may issue any suitable direction. The audit report shall annually be published in BBCJ for due information to advocates in Bihar.
