Section 3(2) in Orissa Advocate's Welfare Fund Rules, 1986
(2)The Fund shall consist of -(a)Any advance or contribution given by the State Government;(b)Receipt from the candidates at the time of enrolment towards Group Insurance Scheme and from the practising Advocates to the Group Insurance Scheme;(c)Any grants donations, gifts or beneficiary received from any quarter, interest, earned and credited to the fund from time to time;(d)All grants received from Bar Council of India or Bar Council of India Trust;(e)Money realised from any other service;(f)Such other sums as the Bar Council may decide from time to time.
