(2)[ The Bar Council of India may constitute one or more funds in the prescribed manner for the purpose of(a)giving financial assistance to organise welfare schemes for indigent, disabled or other advocates;(b)giving legal aid or advice in accordance with the rules made in this behalf;](c)[ establishing law libraries.] [ Inserted by Act 70 of 1993, Section 3 (w.e.f. 26.12.1993)]
