Section 21 in The Maharashtra Advocates Welfare Fund Regulations, 1983
21. Records to be maintained by Secretary.
- The Secretary of the Bar Council shall keep and maintain the following records and registers, namely :-(i)The register of the registered Bar Associations requiring the particulars under section 15, the number of members, increase or decrease in respect thereof and also the number of members of each Bar Associations who have become the members of the Fund.(ii)A minute book of every meeting of the Trustee Committee as well as a separate minute book of every sub-committee appointed by the Trustee Committee.(iii)A register of members wherein the date of application of the applicant, the date of his admission, the date of cessation of practice, date of retirement, date of death and other necessary columns in respect of annual fees shall be entered. The register shall also contain a column as to when and how the admission fee has been paid and another column as to how and when the annual subscription has been paid and other columns for various benefits given to such member. Such register shall also provide a blank column for remarks. The Register shall be maintained in Form No. V.(iv)A day book which will show the day to day business which is transacted on behalf of the Trustee Committee. This book may be maintained for every quarter or for a year and it would from the basis for preparing annual statement of business under clause (i) of section 13.(v)A register of the staff appointed by the Trustee Committee.(vi)Maintenance of files, separately as far as possible in respect of each subject matter.(vii)A record of the members who have retired and who have been paid compensation under section 17.(viii)A register of members and other Advocates who have received financial assistance for medical treatment and for hospitalisation.(ix)Register of members and other Advocates who have received financial assistance for educational facilities for the member as well as for his dependants.(x)Register of association who are receiving financial aid for maintaining better libraries.(xi)Register of members who have received financial assistance on the ground that they are indigent or disabled or on other grounds. Such register shall contain the required information such as the date of application, the date of grant, the date of refusal, the amount of facilities, amenities and assistance granted and repayment of loan, withdrawal of aid of assistance.(xii)Record of the application of members for financial aid containing all particulars mentioned in regulation 19.(xiii)Register showing the instances and cases reported to the Bar Council for appropriate action under sub-section (3) of section 19.(xiv)Register of Advocates appointed for the purposes of assisting the indigent persons before the Courts.(xv)Register of Advocates appearing in legal aid matters rendered by the Bar Council or by the Central or State Government.(xvi)Register of members appearing on behalf of the Bar Council or the Bar Associations which shall specify the matters in which the Advocate has appeared.(xvii)Register of Advocates appointed for accused by the Court to help the Court as amicus curiae.(xviii)A record of each case decided by the Trustee Committee against which an appeal lies to the Bar Council under section 22 together with the result of the appeal and other particulars.(xix)A register for the group insurance of the members of Fund giving various particulars of each member of the group together with the premium payable, amount paid by a member, etc., and benefits and compensation given to such member.(xx)A register of enquiries instituted and conducted by the Trustee Committee for the purposes of the Act.Form I[See regulation 3(1)]Application for Recognition and Registration
