The Advocates' Welfare Fund Act, 2001

ACT NO. 45 OF 2001 [14th September, 2001].

Contents:
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Constitution of Advocates' Welfare Fund
3	Advocates' Welfare Fund
Chapter III	Establishment of Trustee Committee
4	Establishment of Trustee Committee
5	Disqualifications and removal of Chairperson or Member of Trustee Committee
6	Resignation by nominated Chairperson and Members of Trustee Committee and filling up of casual vacancy
7	Vacancies, etc., not to invalidate proceedings of Trustee Committee
8	Meetings of Trustee Committee
9	Travelling and daily allowances to Chairperson and Members of Trustee Committee
10	Vesting and application of Fund
11	Functions of Trustee Committee
12	Borrowing and investment
13	Accounts and audit
14	Powers and duties of Secretary
15	Payment of certain monies to Fund by State Bar Council
Chapter IV	Recognition of any Association of Advocates
16	Recognition by a State Bar Council of any association of advocates
17	Duties of State Bar Associations and State Advocates' Associations
Chapter V	Membership and Payment out of Advocates' Welfare Fund
18	Membership in Fund
19	Ex-gratia grant to a member of Fund
20	Review
21	Payment of amount on cessation of practice
22	Restriction on alienation, attachment, etc., of interest of member in Fund
23	Exemption from income-tax
24	Group Life Insurance for members of Fund and other benefits
25	Appeal against decision or order of Trustee Committee
Chapter VI	Printing, Distribution and Cancellation of Stamps
26	Printing and distribution of Advocates' Welfare Fund Stamps by State Bar Council
27	Vakalatnama to bear stamps
Chapter VII	Miscellaneous
28	Certain persons not to be eligible for benefits
29	Protection of action taken in good faith
30	Bar of jurisdiction of civil courts
31	Power to summon witnesses and take evidence
32	Power to amend Schedules I and II
33	Power of appropriate Government to issue directions
34	Power of appropriate Government to supersede Trustee Committee
35	Power of Central Government to make rules
36	Power of State Government to make rules
37	Rules and notifications to be laid before Parliament or State Legislature
38	Saving

An Act to provide for the constitution of a welfare fund for the benefit of advocates and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:-