Section 3(1) in The U.P. Advocates Welfare Fund Act, 1974
(1)For the following objects of general public utility, a charitable trust shall be created in respect of a Fund, to be constituted as hereinafter provided and to be called the Uttar Pradesh Advocates Welfare Fund, namely -(a)obtaining from the Life Insurance Corporation of India a policy of group life insurance of Advocates up to the age of 60 years;(b)the provision of buildings or halls and libraries, canteens and other facilities for District Bar Associations, or the making of contributions to District Bar Associations or the purposes of making such provision ;(bb)[ the organization of Advocate Social Security Fund Scheme hereinafter referred to as the Scheme, for such advocates as become members of the Scheme;] [Instituted by ibid, vide Section 3 (a) (w.e.f. 14-4-1989)](c)the organization of other schemes for the welfare of needy Advocates; and(d)such other objects as would, in the opinion of the Trustees Committee, improve the working conditions and facilities of Advocates.
