Section 10 in The Bihar State Advocates' Welfare Fund Act, 1983
10. Function of Trustee Committee.
(1)The Trustee Committee shall administer the Fund.(2)In the administration of the Fund, the Trustee Committee shall, subject to the provisions of this Act and the rules made thereunder-(a)hold the amounts and assets belonging to the Fund in Trust;(b)receive applications for admission or re-admission to the Fund, and dispose of such application within ninety days from the date of receipt thereof;(c)receive applications from the member of the Fund, their nominees or legal representatives, 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 three months from the date of receipt thereof;lnL;ksa ds ukekadu dh lqfo/kk gsrq ftyk ,oa voj&izeaMy mi & lfefr;ksa dk xBu vkSj dY;k.k LVkEi ds eqnz.k ,oa izdk'ku vkSj tkyh fcdzh ds laca/k esa jksd ,oa mlds laca/k esa tkap ,oa ,slh vU; dkjokbZ tks U;kl lfefr }kjk ;Fkk funsf'kr gksA [Inserted by Act 5 of 1990.](d)record in the minutes book of the Trustee Committee its decisions on the application;(e)pay to the applicants amounts at the rates specified in the Schedule;(f)send such periodical and annual reports as may be prescribed, to the Government and the Bar Council;(g)communicate to the applicants by registered post with acknowledgement due the decision of the Trustee 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.
