Section 2 in Orissa Advocate's Welfare Fund Rules, 1986
2. Definitions.
- In this rules, unless the context otherwise requires -(a)"Advocate" means an Advocate on the roll maintained by the Orissa State Bar Council and practising as an Advocate;(b)"Act" means the Advocates Act, 1961;(c)"Advocates Welfare Fund" or "Fund" means the Fund constituted and maintained under the Act, and these rules;(d)"Bar Council" means the Orissa State Bar Council, constituted under Advocates Act, 196.1;(e)"Bar Association" means an Association of Advocate, attached to any Court or Tribunal or other authority discharging functions of Judicial or quasi-judicial nature in the State of Orissa and affiliated to the Bar Council in accordance with the Scheme prescribed by it in this behalf;(f)"Disabled Advocates" means an Advocate who on account of any illness or any physical or mental infirmity unable to practice temporarily or permanently and who is in the opinion of the Welfare Committee is in need of financial assistance;(g)"Indigent Advocate" means an Advocate who is unable to maintain himself and his family from his profession and other income and who is so certified by the Bar Association of his/place of practices. In the opinion of Welfare Committee is in the need of financial assistance.(h)"Family" means the Advocate's wife or in the case of female, her husband or her minor children or aged parents, actually dependent on the Advocate for maintenance;(i)"Dependants" means wife, husband, father, mother and unmarried minor children or such of them as exist;(j)"Serious Ailment" means, ailment of serious nature affecting brain, heart, lungs, abdomen, or compound fracture or any part of the body which requires treatment for more than one month;(k)"Prescribed" means prescribed by the Orissa State Bar Council by passing a resolution or in the Schemes prepared in this behalf;(l)"Welfare Committee" means the Committee of the Council constituted in accordance with these rules by the Orissa State Bar Council from among its members;(m)"Welfare Fund" means the fund or funds constituted under these rules;(n)"Welfare Scheme" means a Welfare Scheme formulated by the Orissa State Bar Council from time to time under Clause (a) of Sub-section (2) of Section 6 of the Advocates Act and these rules;(o)"Hard cash" means the dependant of the deceased advocate having no financial means and under in the circumstances immediate help is felt necessary by the Welfare Committee;(p)"Secretary" means the Secretary of Orissa State Bar Council;(q)"Financial Year" means the year from 1st April to 31st March of the next year.Chapter -II Constitution and Financing of the Fund
