Section 24 in The Gujarat Advocates Welfare Fund Act, 1991
24. Group Life Insurance for members and giving of her benefits.
- The Administrative Committee may for the welfare of the members of the Fund-(a)obtain from the Life Insurance Corporation of India policies of Group Life Insurance for the members of the Fund;(b)provide for medical and educational facilities for the member of the Fund and their dependents including an insurance for that purpose.(bb)[ to organise workshops, seminars, conferences and such other programmes for the benefit of the junior members of the Bar.] [Clause (bb) added by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.]
