Section 3 in The Orissa Advocates' Welfare Fund Rules, 1981
3. Constitution and maintenance of Fund.
(1)The Bar Council shall constitute and maintain a fund, to be called the Advocates' Welfare Fund.(2)The fund shall consist of-(a)an, initial amount of Rs. 50,000 already set apart by the Bar Council and such other amount as the Bar Council may credit to this Fund from its other funds from time to time;(b)any advance or contribution given by the State Government;(c)net receipt from Advocates and Bar Associations in, accordance with the welfare schemes ;(d)any grants, donations, gifts or benefactions received from any quarter, interest earned and credited to the time to time;(e)all grants received from B.C.I. or B.C.I. Trust(f)moneys realised from any other source; and(g)such other sums as the Bar Council may decide from time to time.
