The Advocates' Welfare Fund Act, 2001

35. Power of Central Government to make rules.-

1.  The Central Government, being the appropriate Government, may, by notification, make rules for carrying out the provisions of this Act.

2.  In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

a.   the periodical and annual reports to be sent under clause (f) of section 11;

b.   the form and the manner in which the annual statement of accounts and annual report shall be prepared under sub-section (1) of section 13;

c.   the forms, registers and other records to be maintained under clause (g) of section 14;

d.   the form in which an association of advocates may apply for recognition to the State Bar Council under sub-section (1) or sub-section (2) of section 16;

e.   the form in which a certificate of recognition shall be issued by the State Bar Council under sub-section (4) of section 16;

f.   the form in which an advocate shall apply for admission as a member of the Fund under sub-section (1) or sub-section (2) of section 18;

g.   the principles in accordance with which the amount payable to a member of the Fund be reduced under sub-section (12) of section 18;

h.   the manner or providing medical and educational facilities for the members of the Fund and their dependants under clause (b) of section 24;

i.   the other benefits to be provided under clause (f) of section 24;

j.   the form of appeal under sub-section (2) of section 25;

k.   the value and design of stamps to be printed and distributed under sub-section (1) of section 26;

l.   the form and the manner in which accounts of the stamps shall be kept under sub-section (5) of section 26;

m.   the value of stamps not exceeding twenty-five rupees as may be prescribed under the first proviso to sub-section (1) of section 27;

n.   the value of stamps to be affixed on every Vakalatnama under the second proviso to sub-section (1) of section 27;

o.   the manner of cancellation of stamps under sub-section (4) of section 27;

p.   any other matter which is to be, or may be, prescribed.

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