Section 11 in Andhra Pradesh Advocates' Welfare Fund Act, 1987
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 Treasurer;(e)convene meetings of the Committee and prepare its minutes;(f)attend the meetings of the Committee 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 transacted by the committee during each financial year; and(i)do such other acts as may be directed by the Committee and the Bar Council.
