Section 5 in Orissa Advocate's Welfare Fund Rules, 1986
5. Sub-Division of Fund.
- The Bar Council may sub-divide Welfare Fund in accordance with Welfare Scheme for the smooth implementation of such Schemes. The aggregate of the Welfare Fund and such sub-divided funds under different schemes shall be the Welfare Fund and each of the Subdivided fund shall be administered in accordance with these rules and the scheme to which the said fund relates.Chapter - III Constitution and Function of Welfare Committee
