Section 3(2) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
(2)There shall be credited to the fund-(a)a grant of rupees six lakhs that shall initially be made by the State Government to the fund;(b)any amount paid by the Bar Council;(c)any voluntary donation or contribution made to the fund by the Bar Council of India, a Bar Association, other association or institution, any advocate or any other person;(d)any sum borrowed under Section 12;(e)all moneys credited under Section 18;(f)all sums received from the Life Insurance Corporation of India on the death of an advocate under the group insurance of the member of the fund;(g)any profit, dividend, or refund received from the Life Insurance Corporation of India in respect of the policies in group insurance of the member of the fund;(h)any interest or dividend or other return on any investment made of any part of the fund;(i)any other amount received by the Trustee Committee.[(2-a) The amount received by the State Bar Council on account of payment of Stamp Duty on certificate of enrolment, issued under Section 22 of the Advocates Act, 1961 (No. 25 of 1961), shall be credited to the fund and such credits shall discharge the State Bar Council of its liability in respect thereof to the State Government, under Article 17-A of Schedule I-A of the Indian Stamp Act, 1899 (No. II of 1899) as applicable to the State of Madhya Pradesh.] [Inserted by M.P. Act 35 of 1994, Section 2.]
