Section 3(2) in The Rajasthan Advocates Welfare Fund Act, 1987
(2)There shall be credited to the Fund:-(a)an initial amount of fifty thousand rupees to be contributed by Bar Council to the Fund at the time of its constitution;(b)any further contribution that may be made by the Bar Council;(c)the amount paid by the Bar Council under section 13;(d)any voluntary donation or contribution made to the Fund by the Bar Council of India, any Bar Association, any other association or institution, any advocate or any other person;(e)any grant which is made by the State Government to the Fund under appropriation duly made in this behalf;(f)any sum borrowed under section 10;(g)all sums received from the Life Insurance Corporation of India on the death of a member of the Fund under any Group Insurance Policy;(h)any profit or dividend received from the Life Insurance Corporation of India in respect of policies of Group Insurance of the members of the fund;(i)any interest or dividend or other return on any investment made of any part of the Fund;(j)all sums collected under section 16 [towards] [Substituted by Rajasthan Act No. 20 of 1995 enforced w.e.f. 24.5.1995-Notification No. F. 2(21) Vidhi-2/95, dated 24.5.1995-Rajasthan Gazette Extraordinary, Part IV-A, dated 24.5.1995, page 77(8) = 1995 RSCS/Part II/P. 375/H. 256.] [admission fees,] [Inseted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.] annual subscription and interest thereon; and(k)all sums collected by way of sale of stamps under section 19.[x x x] [Sub-sections (3) & (4) deleted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.]Chapter - III Establishment of Trustee Committee
