Section 2 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
2. Definitions.
- 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 Himachal Pradesh State under section 17 of the Advocates Act, 1961 (25 of 1961) and who is a member of a Bar Association;(b)"Bar Association" means an association of advocates recognized and registered by the Bar Council under section 14;(c)"Bar Council" means a Bar Council of Himachal Pradesh constituted under section 3 of the Advocates Act, 1961 (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 death or retirement or on account of his voluntary cessation of practice on the ground of permanent physical or mental disability;(e)"dependents" means the spouse, parent and children dependent on the member of the Fund and includes his widowed daughter and major children who suffer from physical disability or insanity and who are maintained by him or such of them who survive on his death;(f)"Fund" means the Himachal Pradesh Advocates Welfare Fund constituted under section 3;(g)"Government" means the Government of Himachal Pradesh;(h)"Member of the Fund" means an advocate admitted to the benefits of the Fund and continuing to be a member thereof under the provisions of the Act;(i)"prescribed" means prescribed by the Bar Council by rules made under this Act;(j)"retirement" means stoppage of practice as an advocate, communicated and recorded by the Bar Council;(k)"Stamp" means the Himachal Pradesh Advocates Welfare Fund Stamp printed and distributed under section 26;(l)"State" means the State of Himachal Pradesh;(m)"suspension of practice" means voluntary suspension of practice as an advocate or suspension by the Bar Council for misconduct;(n)"Trustee Committee" means the Himachal Pradesh Advocates Welfare Fund Trustee Committee constituted under section 4;(o)"Vakalatnama" includes memorandum of appearance or any other document by which an advocate is empowered to appear or plead before any court, tribunal or institution or other authority legally authorized by any law to take evidence or to adjudicate or decide any dispute.
