Section 3 in The Punjab Advocates Welfare Fund Act, 2002
3. Constitution of Fund.
(1)effect from the date of establishment of the Trustee Committee under sub-section (1) of section 4, there shall be constituted a Fund to be called the Punjab Advocates Welfare Fund.(2)There shall be credited to the Fund :-(a)a grant of two lac rupees on one time basis to be made available by the State Government;(b)sixty per cent of the funds collected under the Punjab and Haryana Advocates Welfare Rules by the Bar council which are available on the date of commencement of this Act;(c)all amounts collected under section 20;(d)any contribution made by the Bar Council;(e)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;(f)grant, if any, made by the Central Government or the State Government or other authority;(g)any sum borrowed under section 10;(h)any profit or dividend received from the Life Insurance Corporation of India or any other Company or Corporation authorised by the Government of India in respect of policies of group insurance of the members of the Fund or any profit or dividend received from the insurer;(i)any interest or dividend other return or any investment made of any part of the Fund; and(j)all sums collected under section 16 by way of application fees, membership fee or other subscriptions and Interest thereon.(3)The sums specified in sub-section (2), shall be paid to, or collected by such agencies, at such intervals and in such manner, and the accounts of the Fund shall be maintained in such manner, as may be prescribed.(4)The Fund shall vest in and administered by the Trustee Committee subject to the provisions and for the purposes of this Act.
