Section 23A(c) in Rules for Admission and Enrolment of Advocates on the Roll of the Bar Council of Rajasthan (1965)
(c)A form under Rule 40 Chapter II Part VI of BCI Rules is enclosed. Please Fill in & return with a MICR D.D. No......................... Date .............. on the Bank of............................... for Rs. 1000/- being life time subscription in favour of "Secretary, Bar Council of India Advocate Welfare Fund" payable at Jodhpur.
