Section 3 in The West Bengal Advocates Welfare Fund Act, 1991.
3. Constitution of Fund. -
(1)The State Government shall constitute a Fund to be called the West Bengal Advocates Welfare Fund.(2)There shall be credited to the Fund-(a)an initial grant of-(i)rupees thirty lakhs, or such higher sum as the State Government may determine, by the State Government, and(ii)rupees thirteen lakhs, or such higher sum as the Bar Council may determine, by the Bar Council, within such period after the commencement of this Act as the State Government may fix in consultation with the Bar Council;(b)any contribution or voluntary donation made by the Bar Council of India constituted under section 4 of the Advocates Act, 1961 or by any Bar Association or by the Central Government or the State Government or by any local authority or any company, corporation or association of persons or any institution or any advocate or other individual;(c)all sums borrowed under section 12;(d)all sums received from the Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956,-(i)on the death of any member of the Fund, or(ii)on account of any bonus declared by that Corporation in respect of any member of the Fund, under any policy issued by that Corporation under any Group Insurance Scheme;(e)all fees for application for membership of the Fund under section 18 and all sums on account of annual subscription to the Fund and all interest on the arrears of annual subscription to the Fund under section 19;(ea)[ all sums collected by way of sale of stamps imder sub-section (3a) of section 25A.] [Inserted by Act No. 15 of 2012, dated 2.8.2012.](f)any interest or dividend or other sum on any investment made out of any part of the Fund.(3)The Bar Council shall pay to the Fund annually such sum, not exceeding twenty per cent of the enrolment fee referred to in clause (c) of sub-section (2) of section 28 of the Advocates Act, 1961, as it may determine from time to time:Provided that the sum as aforesaid shall be calculated after deducting the sum payable by it to the Bar Council of India under section 46 of the Advocates Act, 1961.(4)The State Government shall pay to the Fund annually such sum as it may consider necessary for carrying out the purposes of this Act:Provided that such sum shall not be less than three times of the sum payable by the Bar Council under sub-section (3):Provided further that no such sum shall be paid by the State Government except by appropriation out of Consolidated Fund of the State in accordance with law.
