Section 2 in The West Bengal Advocates Welfare Fund Act, 1991.
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"advocate" means an advocate whose name is entered in the State roll and who is a member of a Bar Association, but does not include an advocate to whom the provisions of this Act do not apply under section 22;(b)"Bar Association" means an association mainly of advocates practising in any court, or before any tribunal or person legally authorised to take evidence, or before any other authority or person before whom such advocate is by or under any law for the time being in force entitled to practise, in West Bengal, and recognised as such by the Bar Council under section 16;(c)"Bar Council" means the Bar Council of West Bengal constituted under section 3 of the Advocates Act, 1961;(d)"cessation of practice" means the cessation of practice by an advocate of the profession of law upon death, or retirement, or suspension from practice, or removal of name from the State roll under section 35 of the Advocates Act, 1961;(da)[ "Corporation" means the West Bengal Advocates Welfare Corporation constituted under section 4 of the West Bengal Advocates Welfare Corporation Act, 2012 (West Ben, Act V of 2012);] [Inserted by Act No. 15 of 2012, dated 2.8.2012.](e)"Fund" means the West Bengal Advocates Welfare Fund constituted under section 3;(f)"member of the Fund" means an advocate admitted to the benefits of the Fund, and continuing as such member under this Act;(g)"notification" means a notification published in the Official Gazette;(h)"prescribed" means prescribed by rules made under this Act;(i)"regulations" means the regulations made under this Act;(j)"retirement" means removal of name of a member of the Fund from the State roll by the Bar Council upon a request from such member under section 26A of the Advocates Act, 1961 or voluntary withdrawal by a member of the Fund from practice of the profession of law or completion of thirty years by an advocate as a member of the Fund, whichever is earlier;(k)"State roll" means a roll of advocates prepared and maintained by the Bar Council under section 17 of the Advocates Act, 1961;(l)"suspension from practice" means suspension from practice under section 35 of the Advocates Act, 1961;(m)"Trust Committee" means the West Bengal Advocates Welfare Fund Trust Committee constituted under section 4.
