Section 3(vii) in The Bar Council Of India Advocates Welfare Scheme, 1998
(vii)The accounts of the fund shall be audited yearly by a Chartered Accountant or a firm of Chartered Accountants, who shall have an access to all the books, papers, vouchers and documents connected with the fund, and who writing shall e Welfare shall in Council of furnished to the Bar the A copy report audited ac o Advocates
