Section 22 in The Tamil Nadu Advocates' Welfare Fund Act, 1987
22. Printing and distribution of Advocates Welfare Fund Stamps by Bar Council.
- [(1) The Bar Council shall cause to be printed and distributed welfare fund stamps of the value of [ten rupees] [Substituted by the Tamil Nadu Act 43 of 1995.] inscribed "Tamil Nadu Advocates Welfare Fund Stamp" in such size, design and colour, as may be decided by the Bar Council.](2)[Omitted by the Tamil Nadu Act 43 of 1995](3)The custody of the stamps shall be with the Bar Council.(4)The Bar Council shall control the distribution and sale of the stamps through the Bar Associations and Advocates Associations.(5)The Bar Council, the Bar Associations and Advocates Associations shall keep proper accounts of the stamps in such form and in such manner as may be prescribed.(6)The Bar Associations and Advocates Associations shall purchase the stamps from the Bar Council after paying the value thereof less ten per cent of such value towards incidental expenses.
