Section 8 in The Bihar State Advocates Welfare Fund Rules, 1984
8. Function of Trustee Committee.
(1)The Trustee Committee may receive application for payment out of the Fund from any member or his nominees or his legal representatives, as the case may be, in Form No. VII.(2)All disbursements of amounts payable under section 17 of the Act shall be by account payee cheques signed by the Chairman or the Treasurer.(3)The Trustee Committee shall send to the Bar Council and Government quarterly or annual reports showing the receipts to the disbursements from the Fund and other particulars and on such other occasions as may be required by the Bar Council or the Trustee Committee.(4)All decisions of the Trustee Committee rejecting any claim to the benefit of the Fund shall be communicated to the applicant by registered post with acknowledgement due.
