Section 3(ii) in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
(ii)"Advocate" means a person who has been entered on the State Electoral Roll of the Advocates prepared and maintained by the State Bar Council of Bihar under Rule 17 of the Advocates Act, 1961 read with relevant provisions of the Bar Council of India Rules, 1975 and amended from time to time.
