Section 10 in The Bihar State Advocates' Welfare Fund Act, 1983
10. Function 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 provision 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 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 applications and dispose of the application within three months from the date of receipt thereof.[(x [Added by Bihar Act 5 of 1990.]) lnL;ksa ds ukekadu dh lqfo/kk gsrq ftyk ,oa voj&izeaMy mi & lfefr;ksa dk xBu vkSj dY;k.k LVkEi ds eqnz.k ,oa izdk'ku vkSj tkyh fcdzh ds laca/k esa jksd ,oa mlds laca/k esa tkap ,oa ,slh vU; dkjokbZ tks U;kl lfefr }kjk ;Fkk funsf'kr gksA](d)record in the minutes book of the Trustee Committee its decisions 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 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;(h)do such other acts as are or may be, required to be done under this Act and the Rules made thereunder.(i)[ frame and implement all such welfare schemes which it may deem proper in the larger interest of members and on availability of sufficient fund after approval of the Bar Council and review its all welfare Schemes for requisite enhancement at least once after each five years.] [Added by Bihar Act 13 of 2003.]
