Section 2 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"advocate" means a person whose name has been entered in the State roll of advocates prepared and maintained by the Bar Council of Madhya Pradesh under Section 17 of the Advocates Act, 1961 (25 of 1961) and who is a member of a Bar Association;(b)"Bar Association" means an association of advocates recognised by the Bar Council under Section 16;(c)"Bar Council" means the Bar Council of Madhya Pradesh constituted under Section 3 of the Advocates Act, 1961 (25 of 1961);(d)"cessation of practice" means permanent stoppage or cessation of practice by an advocate on account of his retirement, death or any other reason, as the case may be, duly notified to the Bar Council, and include removal of the name of an advocate from the State roll maintained by the Bar Council;(e)"dependants" means wife, husband, father, mother, unmarried children or widowed daughter of the advocate and actually dependent on him for maintenance;(f)"fund" means the Advocates' Welfare Fund constituted under Section 3;(g)"junior advocate" means an advocate who was enrolled as an advocate by the Bar Council not more than five years ago;(h)"member of the fund" means an advocate as defined in clause (a);(i)"retirement" means permanent stoppage of practice as an advocate on account of advanced age infirmity any time after attaining the age of sixty years and communicated to and recorded by the Bar Council;(j)"suspension of practice" means voluntary suspension of practice as an advocate or suspension by the Bar Council for misconduct;(k)"Trustee Committee" means the committee established under Section 4.
