Section 12 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
12. Powers and duties of Secretary.
- The Secretary of the Trustee Committee shall-(a)be the Chief Executive Authority of the Trustee Committee and responsible for carrying out its decisions ;(b)represent the Trustee Committee in all suits and proceedings for and against the Committee ;(c)authenticate by his signature all decisions and instructions of the Trustee Committee ;(d)operate the Bank accounts of the Trustee Committee jointly with the Treasurer ;(e)convene meetings of the Trustee Committee and prepare its minutes ;(f)attend the meetings of the Trustee Committee with all the necessary records and information ;(g)maintain such forms, registers and other record as may be prescribed from time to time and do all correspondence relating to the Trustee Committee ;(h)inspect and verify periodically the accounts and registers of the Bar Association regarding the stamps ;(i)prepare an annual statement of business transacted by the Trustee Committee during each financial year ; Advocate is by or under any law for the time being in force entitled to practise ;(j)make appointments of the officers and servants of the Trustee committee as sanctioned by the Committee and have power to take disciplinary action against any such officer or servant ;(k)do such other acts as may be directed by the State Government, the Trustee Committee or the Bar Council, as the case may be.
