Section 13 in The Orissa Advocates' Welfare Fund Rules, 1981
13. Overall powers of the Bar Council.
- (i) The functioning of the welfare committee shall be subject to the overall control of the Bar Council and the Bar Council may for the purpose give such directions from time to time which shall be carried out by welfare committee.(ii)Without prejudice to, the generality of the aforesaid provision, the Bar Council may at any time call for the record or records of the welfare committee or any sub-committee at any time and may by resolution cancel, alter, amend, modify or rectify any of the decisions or resolutions of the welfare committee or sub-committee and such decision of the Bar Council shall be implemented by the welfare committee or the sub-committee, as the case may be.(iii)The Bar Council may at any time by resolution withdraw, abolish or abandon the operation of any schedule and on such withdrawal, abolition or abandonment, all the moneys, assets and liabilities in respect of the scheme shall stand transferred to and vest in the council.
