Section 9(2) in The Tamil Nadu Advocates' Welfare Fund Act, 1987
(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 applications within ninety days from the date of receipt thereof;(c)receive applications from the members of the Fund, their nominees or legal heirs, as the case may be, for payment out of the Fund, conduct such enquiry as it deems necessary and dispose of the applications [x x x] [Words 'within five months from the date of receipt thereof' were omitted by the Tamil Nadu Ad 001 atcs Welfare Fund (Amendment) Act, 1990 (Tamil Nadu Act 20 of 1990).];(d)record in the minutes book of the Trustee Committee, its decision on the applications;(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 post] [Substituted for 'by registered post with acknowledgment due' by Tamil Nadu Act 56 of 1992.] under certificate of posting the decisions 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.
