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 Trustee Committee; (c) authenticate by his signature all decisions and instruments of the Trustee Committee; (d) operate bank account of the Trustee Committee jointly with the Chairperson; (e) convene meetings of the Trustee Committee and prepare minutes of such meetings; (f) attend meetings of the Trustee Committee with all the necessary records and information; (g) maintain such forms, registers and other records as may be prescribed from time to time and do all correspondence relating to the Trustee Committee; (h) prepare an annual statement of business transacted by the Trustee Committee during a financial year; (i) do such other acts as are or may be directed by the Trustee Committee and the State Bar Council.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.