Section 3(2) in The Maharashtra Advocates Welfare Fund Act, 1981
(2)There shall be credited to the Fund --(a)an initial amount of Rs. 10,000 or such other higher amount as the Bar Council may credit to this Fund before the 31st December, 1981; and all amounts paid by the Bar Council annually from the year 1982 onwards under sub-section (3);(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, or any Bar Association or any Advocates;(d)all sums collected by way of sale of stamps under section 18;(e)any grants which may be made by the State Government to the Fund under appropriation duly made in this behalf;(f)any grants, donations, gifts, benefactions received from other institutions or persons and credited to the Fund, from time to time;(g)any sum borrowed under section 12;(h)all sums received from the Life Insurance Corporation of India on the death of any member of the Fund under any Group Insurance Policy;(i)any profit or dividend received from the Life Insurance Corporation of India in respect of policies of Group Insurance of the members of the Fund;(j)all sums collected under section 16 by way of application fees and subscriptions and interest thereon;(k)any interest or dividend or other return on any investment made of any part of the Fund.
