State of Bihar - Act
The Bihar State Advocates Welfare Fund Rules, 1984
BIHAR
India
India
The Bihar State Advocates Welfare Fund Rules, 1984
Rule THE-BIHAR-STATE-ADVOCATES-WELFARE-FUND-RULES-1984 of 1984
- Published on 28 September 1984
- Commenced on 28 September 1984
- [This is the version of this document from 28 September 1984.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title.
- These Rules may be called "The Bihar Advocates' Welfare Fund Rules, 1984".2. Definitions.
- In these Rules, unless the context otherwise requires-3. Application for recognition and registration of Bar Association.
4. Application for membership.
5. Re-admission to the Fund.
6. Printing and distribution of stamps.
7. Collection of Amounts due to the Fund.
8. Function of Trustee Committee.
9. Notice, quorum, etc. of meeting of the Trustee Committee.
10. Removal from membership.
- The Trustee Committee may, if satisfied that any person has got himself admitted to the membership of the fund by misrepresentation or suppression of any material fact or by fraud, remove the name of such person from the membership of the Fund after affording him an opportunity of being heard. On such removal, all benefits accrued to such member by virtue of the provisions of the Act and these Rules shall stand forfeited.11.
Reduction of amount on failure to intimate suspension or practice or retirement in respect of any case falling under sub-section (12) of Section 16 of the Act, the Trustee Committee may, after conducting such enquiry as it deems fit, reduce the amount payable to a member up to a maximum limit of 50 per cent.12. Medical and Educational facilities.
1. Name of the Association
2. Whether registered under the Societies Registration Act or other similar Act (give details):-
3. Name of Courts in the Centre
4. At the time of application-
Name, address, date of enrolment, age and date of birth, date of suspension and resumption, if any, details should be furnished separately of all the existing members.5. Name and addresses of the President and Secretary
We...................do solemnly affirm that the particulars stated above are true and correct.| Place: | President: |
| Date: | Secretary: |
1. Name and address (in block letters)
2. Age and date of birth of applicant
3. Date of enrolment under the Advocates Act, 1961
4. Date of practice
5. Place or places of practice
6. Suspension or discontinuance of practice, if any, with details of suspension and resumption.
7. Name and address of the nominee or nominees with the proportion of share to be paid to each.
8. Amount and date of payment to the Fund under section 16(3). Receipt to be attached.
9. Admission fee how paid
I...........do solemnly affirm that the particulars furnished above are true and correct.| Place :Date :Attested by | Signature of the applicantPresident. | Secretary |
| 1 | 2 | 3 | 4 | 5 |
| Sl. No. | Membership number | Name and address of members | Name of Bar Association in which he is a member | Date of birth with age |
| 6 | 7 | 8 | 9 | 10 |
| Date of enrolment as advocate | No. in State Roll of Advocate | Date of admission to the fund | No. of years of standing or date of admission asstated under section 16(4) | Remarks |
1. Name and address (in block letters) ...
2. Age and date of birth of applicant
3. Date of enrolment under the Advocates' Act, 1961
4. Date of practice
5. Place or places of practice
6. Suspension or discontinuance oF practice, if any, with details of suspension and resumption
7. Name and address of the nominee or nominees with the proportion of share to be paid to each
8. Amount and date of payment to the Fund under section 16(3). Receipt to be attached.
9. Admission fee how paid
10. Date of previous admission to the membership of the Fund
11. Date of previous retirement from the Fund...
I............. do solemnly affirm that the particulars furnished above are true and correct.| Place:Date: | Signature of the applicant |
1. Name and address (in block letters) ...
2. Age and date of birth of member
3. Date of enrolment under the Advocate' Act, 1961
4. Registration number under the Advocates' Welfare Fund Act, 1983
5. Details of practice
6. Place or places of practice
7. Completed years of practice excluding period of suspension, removal and cessation of practice
8. Date of retirement/cessation of practice/death
| Place:Date: | Signature of the applicant |
1. Name and address of the member (in block letters)
2. Age and date of birth of member
3. Date of enrolment of member
4. Name and address of the patient showing his relationship with the member.
5. Name and address of the Medical Practitioner who is attending the patient
6. Details regarding the disease
7. Amount required for the treatment
DeclarationI................ do hereby solemnly affirm that the particulars furnished above are true and correct.| Place:Date: | Signature of the applicant |
1. Name and address of the member (in block letters)
2. Age and date of birth of member
3. Date of enrolment of member
4. Name and address of the patient showing his relationship with the member
5. Name and address of the institution where the student has been admitted
6. Details regarding the course of study....
DeclarationI..........do hereby solemnly affirm that the particulars furnished above are true and correct.| Place:Date: | Signature of the applicant |
| No. Patna 156Law (Justice) Department Notification | Patna, Saturday, 24.3.198424.3.1984. |
| (a) | Advocate-General, Bihar | Chairman |
| (b) | Law Secretary, Government of Bihar | Member |
| (c) | Nominated member of the Government of Bihar (Shri Ram JanamOjha) | Member |
| (d) | Chairman, Bihar State Bar Council | Member |
| (e) | Nominated member of the Bihar State Bar Council (Sri TarakantJha and Shri Shailendra Kumar Jha) | Members |
| (f) | Secretary-cum-Treasurer appointed by the Trustee Committee | Member |