Section 2 in The Maharashtra Advocates Welfare Fund Regulations, 1983
2. Definition.
- In these Regulations, unless the context otherwise requires, -(a)"Act" means the Maharashtra Advocates Welfare Fund Act, 1981;(b)"disabled Advocate" means an Advocate who is suffering from partial or permanent disablement;(c)"Form" means a form appended to these Regulations;(d)"indigent Advocate" means an Advocate who is unable to maintain himself and his dependents by reason of his very little income from practice and other circumstances;(e)"Partial disablement" means where the disablement is of a part of body or of a temporary nature and such disablement which reduces an Advocate's capacity to practise as an Advocate which he has capable of undertaking before the time of disablement:Provided that such disablement and the period during which it continued shall be certified by a registered medical practitioner;(f)"practice" means to appear, plead and act for a party before a Court of Law, a tribunal, or other authority or person authorised to take evidence on oath and to adjudicate or to decide disputes between the parties and acting as Commissioner or Arbitrator, giving advice and opinions on legal matters, and drafting pleadings, deeds, instruments, documents, affidavits and performing Notarial acts;(g)"section" means a section of the Act;(h)"Total disablement" means such disablement as completely incapacitates a member from undertaking practice as an Advocate which he was capable of performing before the date of the disablement:Provided that such disablement shall be certified by a registered medical practitioner;(i)Words and expressions used in these regulations but not defined shall have the same meaning respectively assigned to them under the Act.
