Section 12 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
12.
The Committee shall exercise all such powers relating to executive and administrative functions and such powers, may include:-(a)to administer, manage and invest the fund of the Committee;(b)to receive any voluntary donation or contribution made to the fund by the Bar Council of Andhra Pradesh, any Bar Association, any other Associations or Institutions, any advocate or any other person;(c)to receive any grant made by the Central Government or the. State Government to the Fund;(d)to borrow any sum under Section 10;(e)to receive any interest or dividends or other return on any investment made of any part of the Fund;(f)to give financial aid to indigent or disabled Advocates' Clerks;(g)to give retirement benefit as provided in Section 16(1) of the Act;(h)to prescribe books of account, registers, other books and forms to be maintained by the Committee;(i)to appoint Chartered Accountant for the audit of accounts and to fix his remuneration;(j)to provide for annual inspection of the office;(k)to prepare annual administration report and statement of account on or after the 31st December of each year and forward the same to the Government both in the Law Department and Finance and Planning (Finance Wing) Department;(l)to authorise the Secretary to meet all incidental expenses and for providing for imprest money and the like;(m)to allocate funds for different heads of expenditure under these rules for each financial year;(n)to quantify:(i)the Death Benefit to the surviving member or members of the family of the deceased Advocates' clerks;(ii)to grant to the indigent and disabled Advocates' Clerks;(o)to decide the person or persons to whom the "Death Benefit" should be given;(p)to call for the information and details as may be necessary from the concerned Advocates' Clerks' Association and the members of the family of the deceased Advocates' clerks;(q)to make necessary enquiries, if required before taking decision under these rules;(r)to provide financial or other assistance to any Advocate's Clerk affected on account of any natural or unforeseen circumstances;(s)to formulate and implement any further or other scheme or schemes for the benefit of Advocates' Clerks.
