Section 9(2) in Telangana Advocates' Welfare Fund Act, 1987
(2)In the administration of the Fund, the committee shall, subject to the provisions of this Act and the rule, made thereunder -(a)hold the amounts and assets belonging to the Fund;(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 [dependent] [Substituted by Act No.4 of 2003.] as the case may be, for payment out of the Fund, conduct such enquiry as it deems necessary, for the disposal of such applications, and dispose of the applications within five months from the date of receipt thereof;(d)record in the minutes books of the committee its decisions on the application;(e)pay to the applicants amounts at the rates specified in the Schedule;(f)maintain such accounts and books and send such periodicals and annual reports to the Government and the Bar Council, as may be prescribed;(g)communicate to the applicants [under certificate of posting] [Substituted by Act No.19 of 1990.] the decisions of the committee in respect of applications for admission or re-admission 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.
