Section 44A in The Bar Council of Uttar Pradesh Election Rules, 1992
44A.
(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 Bar 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 ion the Committee shall be co-extensive with his term in the Bar Council of India,(v)The term of the members elected from the Stale 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in the name of the Bar Council of India Welfare Committee for the State, in any nationalised Bank.(4)No amount shall be withdrawn from the Bank unless the cheque is signed by the Chairman of the Welfare Committee and its Secretary.(5)The State Bar Council shall implement Welfare Schemes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 such 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 Advocates Welfare Fund which shall be audited annually along with other accounts of the State Bar Council and send the same alongwith Auditors Report to the Bar Council of India.
