Section 8 in The Bar Council Of India Advocates Welfare Scheme, 1998
8. Part H: General
(i)An appeal in the prescribed form may be made to the Bar Council of India against the decision of the Advocates Welfare Committee within 30 days from the date of such order and shall be accompanied with the copy of the decision appealed against and shall be filed within 30 days of the receipts of the order, The decision of the Bar Council of India shall be final,(ii)In case the Scheme is silent about any matter, such matters shall be decided by the Advocates Welfare Committee in consultation with the Bar Council of India,(iii)Those Advocates who join this Scheme shall be entitled to the benefits of any other Scheme for the time being in force,(iv)With respect to process of payment of all claims under this Scheme, Bar Council of India may lay down the guidelines for this purpose,
