Section 11 in The Maharashtra Advocates Welfare Fund Act, 1981
11. Functions 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 regulations made there under,--(a)hold the amounts and assets belonging to the Fund in trust;(b)receive applications for admission or readmission 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 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 five months from the date of receipt thereof;(d)record in the minute book of the Trustee Committee, its decisions on the applications;(e)pay to the applicants amounts at the rates specified in the Schedule;(f)sanction employment of such officers and servants as it may think necessary for performance of its duties and functions under this Act and determine their conditions of service;(g)send such periodical and annual reports as may be prescribed to the State Government and the Bar Council;(h)communicate to the applicants by registered post with acknowledgement due the decisions of the Trustee Committee in respect of applications for admission or readmission to the Fund or claims to the benefit of the Fund.(i)do such other acts as are, or may be, required to be done by it under this Act and the regulations made there under.
