Section 12 in The Haryana Advocates' Welfare Fund Rules, 2014
12. Accounts of stamps. section 26(5).
(1)The State Bar Council shall maintain the following accounts and registers with the signature of official incharge, namely:-(i)register showing the orders placed for the printing of stamps;(ii)register showing the stock of stamps with the heads;(iii)register showing date of sale of welfare stamps with receipt and name of the Bar Association;(iv)account of total value and number of stamps with their serial numbers;(v)total value of stamps if any damages, defaced or torn;(vi)account of balance of welfare stamp in stock.(2)The President/Secretary of every Bar Association shall be responsible to the State Bar Council or the Trustee Committee for the distribution of stamps to its members and shall maintain the record/register of the purchased and sold stamps in Form X and send the same to the State Bar Council on or before 30th April of every financial year.
