The Advocates' Welfare Fund Act, 2001

2. Definitions.-

In this Act, unless the context otherwise requires,-

a.  "advocate" means an advocate whose name has been entered in the State roll prepared and maintained by a State Bar Council under section 17 of the Advocates Act, 1961 (25 of 1961) and who is a member of a State Bar Association or State Advocates' Association;

b.  "appropriate Government" means,-

  i.  in the case of advocates admitted on the roll of a Bar Council of a State, the State Government;

  ii.  in the case of advocates admitted on the roll of a Bar Council of a Union territory, the Central Government;

a.   

b.   

c.  "cessation of practice" means removal of the name of an advocate from the State roll under section 26A of the Advocates Act, 1961 (25 of 1961);

d.  "Chairperson" means the Chairperson of the Trustee Committee referred to in clause (a) of sub-section (3) of section 4;

e.  "chartered accountant" means a chartered accountant as defined in clause (b) of sub-section (1) of section 2 of the Chartered Accountants Act, 1949 (38 of 1949) and who has obtained a certificate of practice under sub-section (1) of section 6 of that Act;

f.  "dependents" means the spouse, parents or minor children of a member of the Fund;

g.  "Fund" means the Advocates' Welfare Fund constituted under sub-section (1) of section 3;

h.  "insurer" shall have the meaning assigned to it in clause (9) of section 2 of the Insurance Act, 1938 (4 of 1938);

i.  "member of the Fund" means an advocate admitted to the benefits of the Fund and who continues to be a member thereof under the provisions of this Act;

j.  "notification" means a notification published in the Official Gazette of the appropriate Government and the expression "notified" shall be construed accordingly;

k.  "prescribed" means prescribed by rules made under this Act;

l.  "Schedule" means a Schedule to this Act;

m.  "scheduled bank" shall have the meaning assigned to it in clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934);

n.  "stamp" means the Advocates" Welfare Fund stamp printed and distributed under section 26;

o.  "State" means a State specified in the First Schedule to the Constitution and shall include a Union territory;

p.  "State Advocates' Association" means an association of advocates in a State recognized by the Bar Council of that State under section 16;

q.  "State Bar Association" means an association of advocates recognized by the Bar Council of that State under section 16;

r.  "State Bar Council" means a Bar Council referred to in section 3 of the Advocates Act, 1961 (25 of 1961);

s.  "suspension of practice" means voluntary suspension of practice as an advocate or suspension of an advocate by a State Bar Council for misconduct;

t.  "Trustee Committee" means the Advocates' Welfare Fund Trustee Committee established under sub-section (1) of section 4;

u.  "Vakalatnama" includes memorandum of appearance or any other document by which an advocate is empowered to appear or plead before any court, tribunal or other authority;

v.  words and expressions used and not defined in this Act but defined in the Advocates Act, 1961 shall have the meanings respectively assigned to them in that Act.

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