Section 14 in The West Bengal Advocates Welfare Fund Act, 1991.
14. Secretary of Trust Committee and his powers and duties. -
(1)The Secretary of the Bar Council shall be the ex officio Secretary of the Trust Committee. In the absence of the Secretary, the Assistant Secretary of the Bar Council shall act as the ex officio Secretary of the Trust Committee.(2)The Secretary of the Trust Committee shall-(a)be the chief executive of the Trust Committee;(b)represent the Trust Committee in all suits and proceedings for or against the Trust Committee;(c)authenticate all decisions and instructions of the Trust Committee and all orders and other instruments made and executed in the name of the Trust Committee by his signature;(d)operate bank accounts jointly with the Chairman or the Working Chairman of the Trust Committee;(e)prepare the minutes of the proceeding of the meeting of the Trust Committee as approved by the Chairman or the Working Chairman or the member presiding over the meeting, send the copy of the same to the State Government, the Bar Council and the members of the Trust Committee, and place the same in the next meeting of the Trust Committee for confirmation;(f)attend the meetings of the Trust Committee with all necessary records, and furnish such information as may be required by the Trust Committee;(g)maintain such forms, registers and other records as may be prescribed;(h)make correspondence on any matter relating to the Fund and the Trust Committee;(i)prepare the annual statement of business transacted by the Trust Committee during each financial year ending on the 31st March;(j)act as the appointing and disciplinary authority of Officers and other employees of the Trust Committee;(k)do such other thing as the State Government or the Bar Council or the Trust Committee or the Chairman or Working Chairman of the Trust Committee may direct.
