Section 18(6) in The Maharashtra Advocates Welfare Fund Regulations, 1983
(6)On receipt of an application, the Trustee Committee shall, by itself or through a sub-committee or by such other method or by the Bar Council or by the Bar Association concerned, make necessary enquiries including whether the applicant deserves financial assistance and determine the extent of the assistance and aid required. The Trustee Committee shall be competent to examine the applicant or to call for and examine the record in possession of the Bar Council or the Bar Association or any other person for the aforesaid purposes. The proceedings of the Trustee Committee or the sub-committee for the aforesaid purposes shall be treated as confidential.
