Section 31 in Jharkhand Advocates' Welfare Fund Act, 2012
31. Power of the State Government to make rules.
(1)The State Government without prejudice to the generality of the foregoing power may , by notification , make rules for carrying out the provisions of this Act not inconsistent with the rules, if any, made by the Central Government.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely.(a)the periodical and annual reports to be sent under clause (h) of Section 12;(b)the form and the manner in which the annual statement of accounts and annual report shall be prepared under clause (h) of Section 12;(c)the forms, registers and other records to be maintained under clause (g) of Section 12;(d)the form in which an association of advocates may apply for recognition to the State Bar Council under sub-section (1) or sub section (2) of Section 14;(e)the form in which a certificate of recognition shall be issued by the State Bar Council under sub-section (4) of Section 14;(f)the form in which an advocate shall apply for admission as a member of the Fund under sub-section (1) or sub-section (2) of Section 16;(g)the principles in accordance with which the amount payable to a member of the Fund be reduced under sub-section (12) of Section 16;(h)the manner of providing medical and educational facilities for the members of the Fund and their dependants under clause (b) of Section 21;(i)the other benefits to be provided under clause (f) of Section 21;(j)the form of appeal under sub-section (2) of Section 22.(k)the value and design of stamps to be printed and distributed under subsection (1) of Section 23;(l)the form and the manner in which accounts of the stamps shall be kept under sub-section (1) of Section 23;(m)the value of stamps to be affixed on every vakalatnama under sub-section (1) of Section 24;(n)the manner of cancellation of stamps under sub-section (4) of Section 24;(p)any other matter which is to be, or may be, prescribed.
