Section 4 in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
4. Bihar State Bar Council Advocates Welfare Fund.
(1)The Bihar State Bar Council shall constitute a Fund called as the Bihar State Bar Council Advocates Welfare Fund (in short- "Council Fund").(2)There shall be credited to the Council Fund :(i)All amount paid by the Advocates' Association/s under Rule 31 (iii)(e) & (i) of the Uniform Model Rules.(ii)Any voluntary contribution or donation or grant or aid made to the Council Fund by the Bar Council of India, Bar Council, Trustee Committee of Trustee Fund, Advocates' Associations or other Associations or institutions, any Advocate or other persons.(iii)Any grant made by the Central/State Govt. and local authorities to the Council Fund.(iv)All sums or any profit or dividend or other return/interest received on any investment to the reputed financial institution.(v)All sums collected by way of application fees and annual subscriptions, other charges and interest thereon as prescribed by the Bar Council.(vi)From other sources prescribed and decided by the Bar Council.(vii)From donation amount of Rs. 5,000/- received from each of the candidates at the time of enrolment as an Advocate by the Bar Council. The admission fee payable by such candidate at the time of his admission to this pension scheme, shall be adjusted from this donation amount.(viii)Any other sources as decided by the Bar Council.(ix)5% of gross profit of Advocates'/Bar/Lawyers' Association, Patna High Court and other Advocates' Associations (where hazri and pairvi system is not applicable) to be sent in the month of June of each year to the Council Fund.(3)(i)The accounts of the Council Fund shall be well maintained through latest/advanced technology in such transparent manner as may be prescribed by the Bar Council.(ii)The amounts due and payable under this scheme and all expenditures relating to management and administration of the Fund and scheme shall be paid out of this Fund.
