Section 3(2) in The U.P. Advocates Welfare Fund Act, 1974
(2)The Fund shall consist of-(a)all monies transferred to it under Section 4;(b)all contributions made to it by the State Bar Council;(c)any voluntary donation or contribution made to the Fund by any Advocate, including any sum received from the Life Insurance Corporation of India on the death of an Advocate insured under the group life insurance policy where such Advocate had nominated the Trustees Committee as the person to whom the money secured by the policy shall be paid in the event of his death ;(d)any grants made to the Fund by the State Government;(e)any sum borrowed under Section 5 ;(f)any profits or dividends received from the Life Insurance Corporation of India in respect of the policy of group life insurance of Advocates ;(g)any interest or dividend or other return or any investment made in respect of any part of the Fund;(h)[ the sale proceeds of stamps transferred by the State Government in accordance with Section 19; [Instituted by U.P. Act 21 of 1988, vide Section 3 (b) (w.e.f. 14- 4-1989)](i)all admission fees and annual subscriptions, for membership of the Scheme received in accordance with Section 11 and interest, if any, thereon].
