Section 3 in The Tamil Nadu Advocates' Welfare Fund Act, 1987
3. Advocates Welfare Fund.
(1)The Government shall constitute a fund called the Tamil Nadu Advocates Welfare Fund.(2)There shall be credited to the Fund-(a)all amounts paid by the Bar Council under section 12;(b)any other contribution made by the Bar Council;(c)any voluntary donation or contribution made to the Fund by the Bar Council of India, any Bar Association, any Advocates Association/ or other association or institution, or any advocate or other person;(d)any grant made by the Government to the Fund;(e)any sum borrowed under section 10;(f)all sums collected under section 15;(g)all sums received from the Life Insurance Corporation of India on the death of an advocate under a Group Insurance Policy;(h)any profit or dividend or refund received from the Life Insurance Corporation of India in respect of policies of Group Insurance of the members of the Fund;(i)any interest or dividend or other retum-on any investment made of any part of the Fund; and(j)all sums collected by way of sale of stamps under section 22.(3)The sums specified in sub-section (2) shall be paid to, or collected by, such agencies, at such intervals and in such manner, and the accounts of the Fund shall be maintained in such manner, as may be prescribed.
