Section 23A in Rules for Admission and Enrolment of Advocates on the Roll of the Bar Council of Rajasthan (1965)
23A. In case of a member of the Scheduled Caste or the Scheduled Tribe along with a certificate from District Magistrate or such authority as may be described the amount of enrolment fee shall be Rs. 100/- payable under the Proviso to section 24(1)(f) of the Advocates Act, 1961 as follows:
For Scheduled Caste and Scheduled Tribe(vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds fy;s)(a)MICR D.D. No.............Date...............on the Bank of.............for Rs. 1670/- in favour of "Secretary, Bar Council of Rajasthan" payable at Jodhpur.(Enrolment Fees Rs. 100/- + Postage Charges of Rs. 50/- + Identity Card Charges Rs. 20/- + Process Fees Rs. 500/- + Training Fees Rs. 1000/- Total Rupees 1670/-)(b)MICR D.D. No................................ Date.................on the Bank of...................... for Rs. 25/- in favour of "Secretary, Bar Council of Rajasthan" payable at Jodhpur.(c)A form under Rule 40 Chapter II Part VI of BCI Rules is enclosed. Please Fill in & return with a MICR D.D. No......................... Date .............. on the Bank of............................... for Rs. 1000/- being life time subscription in favour of "Secretary, Bar Council of India Advocate Welfare Fund" payable at Jodhpur.
