Section 1 in The Bar Council Of India Advocates Welfare Scheme, 1998
1. Part A: Preliminary
(i)This Scheme may be called The Bar Council Of India Advocates Welfare Scheme, 1998,(ii)It shall come into force on the 1st day of November, 1998,(iii)Subject to the provisions of the Scheme, any advocate enrolled with any State Bar Council in India shall be entitled to become a member of the Scheme after submitting an application in Form A,(iv)The maximum age at which an advocate may become a member of the Scheme is 65 years,(v)The normal retirement of the member is 90 years,
