Section 10 in The Orissa Advocates' Welfare Fund Rules, 1981
10. Bank account.
- It shall open an account as "Orissa State, ;Bar Council Advocates Welfare Fund" in the State Bank of India and may open different accounts under different schemes in out-station banks under the name of "Orissa State Bar Council Advocates Welfare Fund Scheme" (name of the scheme) to facilitate collection of moneys from Advocates and Bar Associations at different stations. The committee can transfer funds from one of its several welfare accounts to another by a resolution.
