44. An appeal shall lie to the Bar Council of India at the instance of an aggrieved Advocate within a period of thirty days from the date of the order passed under rules 42 and 43.
[44-A. (1) There shall be a Bar Council of India Advocates Welfare Committee,consisting of five members elected from amongst the members of the Council. The term of the members of the Committee shall be co-extensive with their term in the Bar Council of India.(2)(i)Every State Council shall have an Advocates Welfare Committee known as Bar Council of India Advocates Welfare Committee for the State.(ii)The Committee shall consist of member Bar Council of India from the State concerned who shall be the ex officio Chairman of the Committee and two members elected from amongst the members.(iii)The Secretary of the State Bar Council concerned will act as ex officio Secretary of the Committee.(iv)The term of the member, Bar Council of India in the Committee shall beco-extensive with his term in the Bar Council of India.(v)The term of the members elected from the State Bar Council shall be two years.(vi)Two members of the Committee will form a quorum of any meeting of the Committee.(3)Every State Bar Council shall open an account in the name of the Bar Council of India Welfare Committee for the State, in any Nationalised Bank.(4)No amount shall be withdrawn from the bank unless that cheque is signed by the Chairman of the Welfare Committee and its Secretary.(5)The State Bar Council shall implement Welfare Schemes approved by the Bar Council of India through Advocates Welfare Committee as constituted under sub-clause (2)(i). The State Bar Councils may suggest suitable modifications in the Welfare Schemes or suggest more schemes, but such modifications or suggested schemes shall have effect only after approval by the Bar Council of India.(6)The State Bar Council shall maintain separate account in respect of the Advocate Welfare Fund which shall be audited annually along with other accounts of the State Bar Council and send the same along with Auditor 's Report to the Bar Council of India:[Provided that the Bar Council of India Advocates Welfare Fund Committee for the State shall be competent to appoint its own staff in addition to the staff of the Bar Council of the State entrusted with duty to maintain the account of the fund if their funds are adequate to make such appointment. The salary and other conditions of the said staff be determined by the Bar Council of India Advocates Welfare Fund Committee for the State:Provided further that Chairman of the Bar Council of India Advocates Welfare Fund Committee for the State shall be competent to make temporary appointment for a period not exceeding six months in one transaction if the situation so requires subject to availability of fund in the said Committee for making such appointment.] [Amended by Resolution No. 78 of 1985, dated 28.7.1985. ]
