Section 7 in The Orissa Affiliation of Bar Association Scheme, 1981
7. Responsibilities of the Council.
(1)It shall keep the affiliated association informed of every important decision taken or resolutions passed by State Bar Council, Bar Council of India, State Government or by it, relating to welfare and conduct of the Advocates.(2)In consideration of its resources, the Council/Welfare Committee/Sub-Committee may render financial assistance to the affiliated Associations for library, furniture, buildings or for running Co-operative Store for meeting the professional requirements of the members on such terms and conditions as the Council/Welfare Committee/Sub-Committee may determine from time to time.
