Section 2 in The Orissa Advocates' Welfare Fund Act, 1987
2. Definition.
- In this Act, unless the context otherwise requires-(a)"Advocate" means a person whose name continues in the State Roll of Advocates prepared and maintained by the Bar Council of Orissa under Section 17 of the Advocates, Act, 25 of 1961 and who is also a member of a Bar Association, or a Society of Advocates registered under the Societies, Registration Act, 21 of 1860;(b)"Bar Association" means an association of Advocates either recognised by the Bar Council under Section 14 or registered under the Societies Registration Act, 21 of 1860;(c)"Bar Council" means the Bar Council of Orissa constituted under Section 3 of the Advocates Act, 25 of 1961;(d)"Cessation of practice" means removal of the name of an Advocate from the State Roll maintained by the Bar Council on account of his death at retirement, or on account of his voluntary cessation on the ground of permanent physical or mental disability;(e)"Fund" means an Advocates' Welfare Fund constituted under Section 3;(f)"Member of the Fund" means an Advocate admitted to the benefit of the Fund and continuing to be a member thereof under the provisions of this Act;(g)"Prescribed" means prescribed by Rules made under this Act;(h)"Retirement" means stoppage of practice as an Advocate communicated to and recognised by the Trust Committee :(i)"Stamp" means the Advocates' Welfare Fund stamp printed and distributed under Section 22;(j)"Society" means an association of Advocates registered under the Societies Registration Act, 21 of 1860 other than Bar Association and includes the All Orissa Lawyers' Association;(k)"State" means the State of Orissa;(l)"Suspension of practice" means voluntary suspension of practice as an Advocate or suspension by the Bar, Council for misconduct;(m)"Committee" means the Trust Committee established under Section 4;(n)"Vakalat" means Vakalatnama and includes memorandum of appearance or any other document by which an Advocate is empowered to appear or plead before any Court, Tribunal, or other authority.
