(1)All the sums so collected by the State Bar Council in accordance with rule 40 shall be credited in a separate fund known as "Bar Council of India Advocates Welfare Fund [* * *] [The words "for the State" omitted by Resolution No. 93/2001, dated 5.1.2002. ]" and shall be deposited in the bank as provided hereunder.(2)The Bar Council of India Advocates Welfare Fund Committee for the State shall remit 20% of the total amount collected and credited to its account, to the Bar Council of India by the end of every month which shall be credited by the Bar Council of India and the Bar Council of India shall deposit the said amount in a separate fund to be known as "BAR COUNCIL OF INDIA ADVOCATES WELFAREFUND" . This fund shall be managed by the Welfare Committee of the Bar Council of India in the manner prescribed from time to time by the Bar Council of India for the Welfare of the Advocates.(3)The rest 80% of the total sum so collected by the Bar Council of India Advocates Welfare Fund Committee for the State under rule 41(1) shall be utilised for the welfare of Advocates in respect of Welfare Schemes sponsored by the respective State Bar Councils and this fund shall be administered by the Advocates Welfare Committee for the State which shall submit its report annually to the Bar Council of India.(4)[ In case of transfer of an Advocate from one State Bar Council to other State Bar Council, 80% of the total sum collected so far in respect of that Advocate by the Bar Council of India Advocates Welfare Fund Committee for the State under rule 41(1) where the said Advocate was originally enrolled, would get transferred to the Advocates Welfare Fund Committee of the Bar Council of India for the State to which the said Advocate has got himself transferred.] [Sub-R.(4) came into force w.e.f. 3.11.1995. ]
