Section 3(xi) in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
(xi)"Member of the Council Fund" means an Advocate who is member of the Trustee Fund constituted u/s- 3 of the Act is admitted to the benefits of Council Fund and he has never been punished either by the Bar Council or by the competent Court of law in professional or other misconduct or case.
