Section 7 in The Bihar State Advocates Welfare Fund Rules, 1984
7. Collection of Amounts due to the Fund.
(1)The Bar Council shall transfer to the Fund 25 percent of the enrolment fee collected during a financial year and the State Government shall transfer the sale proceeds of the stamps after the payment of commission to the account of the Fund as provided in Section 13 and Section 22(5) of the Act respectively.(2)The Chairman and Secretary-cum-Treasurer of the Trustee Committee shall also manage to collect all funds specified in sub-section (2) of Section 3 of the Act and deposit the same in the Fund Account forthwith.The Chairman and the Secretary-cum-Treasurer of the Trustee Committee will operate the Bank Accounts jointly but in absence of either Chairman or Secretary-cum-Treasurer of the Trustee Committee the operation of the Bank Accounts shall be done by any other member or members as authorised by Trustee Committee from time to time.(3)A separate accounts shall be maintained for the receipts under each of clauses (a) to (j) of sub-section (2) of Section 3 of the Act.
