Section 3(2) in Telangana Advocates' Clerks Welfare Fund Act, 1992
(2)There shall be credited to the Fund, -(a)all amounts paid under section 12;(b)any voluntary donation or contribution made to the Fund by the Bar Council, any Bar Association, any other Association or Institution, any Advocate or any other person;(c)any grant made by the Central Government or the State Government to the Fund.(d)any sum borrowed under section 10;(e)any profit or dividend received from the Life Insurance Corporation of India in respect of policies of: Group Insurance of the members of the Fund;(f)any interest or dividend or other return on any investment made of any part of the Fund;(g)all sums collected under section 15 by way or application fees and annual subscriptions and interest thereon.
