Section 2 in Kerala Advocates' Welfare Fund Act, 1980
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"Advocate" means a person whose name has been entered in the State roll of advocates prepared and maintained by the Bar Council of Kerala under section 17 of the Advocates' Act, 1961 (Central Act 25 of 1961) and who is a member of a Bar Association ;(b)"Bar Association" means an association of advocates recognised and registered by the Bar Council under section 13 ;(c)"Bar Council" means the Bar CounCIl of Kerala constituted under section 3 of the Advocates' Act, 1961 (Central Act 25 of 1961) ;(d)"cessation of practice" means removal of the name of an advocate from the State roll maintained by the Bar Council on account of his retirement or death ;(e)"dependents" means wife, husband, father, mother and unmarried minor children or such of them as exist;(f)"Fund" means the Advocates' Welfare Fund constituted under section 3;(h)"prescribed" means prescribed by the Bar Council by rules made under this Act ;(i)"retirement" means stoppage of practice as an advocate communicated to and recorded by the Bar Council ;(j)"stamp" means the stamp printed and distributed under section 22,(k)"State" means the State of Kerala ;(l)"suspension of practice" means voluntary suspension of practice as an a vacate or suspension by the Bar Council for misconduct ;(m)"Trustee Committee" means the committee established under section 4- :(n)"vakalath" means vakalathnama and includes memorandum of appearance or any other document by which an advocate is empowered to appear or plead before any court, tribunal or other authority.
