Section 3 in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
3. Advocates' Clerks Welfare Fund.
(1)The Government shall, by notification, constitute a Fund to be called the Tamil Nadu Advocates' Clerks Welfare Fund.(2)There shall be credited to the Fund,-(a)all amounts collected byway of sale of stamps under section 12;(b)any voluntary donation or contribution made to the Fund by the Bar Council, any Bar Association, any other Association or Institution, any Advocate or any other person;(c)any sum borrowed under section 10;(d)all sums received from the Life Insurance Corporation of India on the death of a member of the Fund under a Group Insurance Policy;(e)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;(f)any interest or dividend or other return on any investment made of any part of the Fund; and(g)all sums collected trader section 15.
