Section 15 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
15. Preparation of schemes by the Trustee Committee.
(1)The Trustee Committee in consultation with the Bar Council of Madhya Pradesh may prepare scheme for,-(i)the group insurance of the advocates;(ii)granting gratuity and/or retirement benefits to the advocates enrolled as participating members of such schemes;(iii)the financial aid to the junior advocates by way of stipend on nominal interest repayable in easy instalments or for giving guarantee for facilitating advance of such loan to the junior advocates by a financing institution;(iv)medical insurance of the advocates;(v)facilitating house building loans to the advocates; and(vi)such other welfare or benefits to the advocates as it deems fit.(2)The scheme shall be submitted to the State Government which shall publish it and thereafter shall lay it on the table of the Legislative Assembly for ten days.(3)On such publication, the provisions of the scheme shall form part of this Act.
