Section 2 in The Orissa Advocates' Welfare Fund Rules, 1981
2. Definitions.
- ln these rule, unless the context otherwise requires-(a)"Advocate" means any Advocate on the roll maintained by the Bar Council and practising as an Advocate;(b)"Act" means the Advocates Act, 1961 ;(c)"Advocates' Welfare Fund" or "Fund" means the fund constituted and maintained under the Act and these rules;(d)"Bar Association" means an Association of Advocates attached to any Court or any Tribunal or other authority discharging functions of judicial or quasi-judicial nature in the State of Orissa and affiliated to the Bar Council in accordance with the scheme prescribed by it in this behalf;(e)"Bar Council" means the Orissa State Bar Council constituted under the Advocates Act, 1961;(f)"Disabled advocate" means an Advocate who on account of any illness or any physical or mental infirmity is unable to practise temporarily or permanently and who in the opinion of the Welfare Committee is in need of financial assistance;(g)"Indigent Advocates" means an advocate who is unable to maintain himself or his family and who in the opinion of the Welfare Committee, is in need of financial assistance;(h)"prescribed" means prescribed by the Bar Council by passing a resolution or in the schemes prepared in this behalf;(i)"Welfare Committee" means the Committee of the council constituted in accordance with these rules by the Orissa State Bar Council from among its members ;(j)"Sub-Committee" means the Sub-Committee of the Welfare Committee constituted by the Welfare Committee for administration and management of any particular welfare scheme.(k)"Welfare Fund" means the fund or funds constituted under these Rules :(l)"Welfare Scheme" means welfare scheme formulated by the Bar Council from time to time, under Clause (a) of Sub-section (2) of Section 6 of the Advocates Act and these rules.(m)"Year" means the financial year commencing on the first April.
