Section 3(2) in Jharkhand Advocates' Welfare Fund Act, 2012
(2)There shall be credited to the Fund:-(a)all amounts paid by State Bar Council under Section 13;(b)any other contribution made by the State Bar Council;(c)any voluntary donation or contribution made to the Fund by the Bar Council of India, any Bar Association or Advocates Association of the State or other association or institution, or any advocate or other person;(d)any grant which may be made by the Central Government or the State Government to the Fund;(e)any sums borrowed under section 10;(f)all sums collected under section 16;(g)all sums received from the Life Insurance Corporation of India or any other insurer on the death of any member of the Fund under any Group Insurance Policy.(h)any profit or dividend or refund , received from the Life Insurance Corporation of India or any other insurer in respect of policies of Group Insurance of the members of the Fund;(i)any interest or dividend or other return on any investment made out of any part of the Fund;(j)all sums collected by way of sale of stamps under section 24.(k)all sums collected under Section 16 by way of application fee and annual subscription and interest thereon.
