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State of Andhra Pradesh - Act

Andhra Pradesh Advocates' Welfare Fund Rules, 1989

ANDHRA PRADESH
India

Andhra Pradesh Advocates' Welfare Fund Rules, 1989

Rule ANDHRA-PRADESH-ADVOCATES-WELFARE-FUND-RULES-1989 of 1989

Published on 30 March 1989
Commenced on 30 March 1989
[This is the version of this document from 30 March 1989.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Advocates' Welfare Fund Rules, 1989Published vide G.O.Ms.No. 45, Law 30th March, 1989Last Updated 26th October, 2019 [AP08]In exercise of the powers conferred by sub-section (1) of Section 26 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987 (Act No. 33 of 1987), the Governor of Andhra Pradesh hereby makes the following rules.Rules

Chapter I
1.

(1)These rules may be called the Andhra Pradesh Advocates' Welfare Fund Rules, 1989.

(2)These rules shall be deemed to have come into force with effect on and from the 20th February, 1989.

2.

In these rules, unless the context otherwise requires:-

(a)"Act" means the Andhra Pradesh Advocates' Welfare Fund Act, 1987 (Act No.33 of 1987);

(b)"Committee" means the Committee established under sub-section (1) of Section 4 of the Act;

(c)"Death Benefit" means the grant to be given by the Committee from and out of the Fund in the event of the death of an advocate;

(d)"Applicant" means an Advocate or any other person applying to the Committee for Financial Assistance under these rules;

(e)"Indigent Advocate" means an Advocate who is unable to maintain himself and his family and whose annual income from all known sources does not exceed Rs.12,000/-.

(f)"Disabled Advocate" means an Advocate who by reason of any physical or mental or other infirmity is unable to practice for a continuous period of three months and whose annual income from all known sources does not exceed Rs. 12,000/-.

Chapter II
Recognition and Registration of the Bar Association

3.

Every application for recognition and registration of the Bar Association under Section 13 of the Act shall be made in Form No.1 to the Bar Council of Andhra Pradesh.

4.

The Bar Council shall after following the procedure prescribed by them and holding such enquiry as they deem fit issue a Certificate of Recognition and Registration of the Bar Association in Form No.2.

5.

Every Advocate who is a member of a Bar Association recognised by the Bar Council shall apply to the Committee for admission as a member of the Fund in Form No.3 by paying the fee as provided in sub-section (3) of Section 15 of the Act.

Chapter III
[Procedure relating to depositing of amount in on line Account] [Substituted by Notification No. G.O. Ms. No 86, dated 1.6.2006 (w.e.f. 30.3.1989).]

6. [ [Substituted by Notification No. G.O. Ms. No 86, dated 1.6.2006 (w.e.f. 30.3.1989).]

The Advocates' shall deposit the amount in lieu of Welfare Fund Stamp in the On Line Account of the "Andhra Pradesh Advocates' and their Clerks' Welfare Fund' either in State Bank of Hyderabad, State Bank of India or in Andhra Bank.]

7. [ [Substituted by Notification No. G.O. Ms. No 86, dated 1.6.2006 (w.e.f. 30.3.1989).]

The operations of the On Line Accounts of the State Bank of Hyderabad, State Bank of India and Andhra Bank will be only at the Branches, where the Savings Bank Accounts of Andhra Pradesh Advocates' and their Clerks' Welfare Fund are opened.]

8. [ [Omitted by Notification No. G.O. Ms. No 86, dated 1.6.2006 (w.e.f. 30.3.1989).]

***]

8.Every licenced Stamp Vendor intending to purchase the stamps shall pay the cost of such stamps through a challan by crediting the amount to the following Head of Account :"0030 Stamps and Registration Fees-01. Stamps -- Judicial MH 102 Sale of Stamps SH (02) Sale of Andhra Pradesh Advocates' Welfare Fund Stamps".

9. [ [Omitted by Notification No. G.O. Ms. No 86, dated 1.6.2006 (w.e.f. 30.3.1989).]

***]

9.The Stamp Vendor shall be entitled on the sale of Stamps a commission at the rate as he is entitled for the sale of a single judicial stamp of the value of Rs.3/-. The commission paid to the Stamp Vendor shall be exhibited under the following Head of Account:"2030 Stamps and Registration Fees-01 Stamps -- Judicial 103. Sale of Stamps. SH (02) Sale of Andhra Pradesh Advocates' Welfare Fund Stamp".

10. [ [Omitted by Notification No. G.O. Ms. No 86, dated 1.6.2006 (w.e.f. 30.3.1989).]

***]

10.The net proceeds of receipts under Rules 8 and 9 shall be finalised by the Accountant General at the end of each financial year and intimate the same to Government in the Finance and Planning (Finance Wing) Department. The amount so intimated by the Accountant General after deducting the cost of printing and supply of stamps shall be credited to the account of the Fund after due appropriation by the Legislative Assembly of the State in the budget.

Chapter IV
Manner of Election of Members to the Committee under Section 4(3)(q) of the Act

11.

The members of the Committee shall be elected in a meeting of the Bar Council by including the business of election in the Agenda of its meeting.

12.

The members from each region as specified in Clause (g) of sub-section (3) of Section 4 shall be elected by the members of the Bar Council by secret ballot and the election shall be conducted in the following manner:-

(a)Every candidate for election as a member of the Commission shall be proposed by one of the members of the Bar Council and seconded by another. Any member whose name has been proposed may decline to stand for election.

(b)If only three candidates above are proposed, the Chairman shall declare them duly elected as members of the Committee;

(c)If there are more number of candidates contesting then the election will be conducted by secret ballot;

(d)Voting papers bearing the names of the contesting candidates will be handed over by the Chairman to the members of the Bar Council for the purpose of enabling them to exercise their franchise;

(e)A voter shall place on voting paper the figure 'X' in the space opposite the name of any candidate for whom he desires to vote. He shall not place such a mark against more names than the number of members to be elected;

(f)The question as to whether or not the voting paper is valid or invalid, the decision of the Chairman will be final;

(g)A voting paper shall be invalid in which the figure 'X' is set opposite to the names of more than three candidates, or is so placed he has to render its doubtful to which candidate it is intended to apply, or there is any other mark or writing by which the voter can be identified.

(h)The members of the Bar Council after making the necessary entry in the voting paper given to them, shall place the same in the sealed box which will be kept ready for the purpose;

(i)After recording of votes is completed, the Chairman shall open the box in which ballot papers are deposited and count the votes secured by each candidate in the presence of all the candidates in the election. He shall then declare the candidates who have secured maximum number of votes duly elected as members of the Committee.

(j)In the case of equality of votes the results shall be decided by casting lots on the spot.

13.

The rules relating to convening and holding of the meetings in respect of the meetings of the Bar Council shall apply to a meeting for the election of members under these rules.

Chapter V
Powers of the Committee

14.

The Committee shall exercise all such powers relating to executive and administrative functions of the Committee; and such powers may include:-

(a)to administer, manage and invest the fund of the Committee;

(b)to receive any voluntary donation or contribution made to the Fund by the Bar Council of India, any Bar Association, or any other Association or institution, any advocate or any other person;

(c)to receive any grant made by the Central Government or the State Government to the Fund;

(d)to borrow any sum under Section 10;

(e)to receive any interest or dividends or other return on any investment made of any part of the Fund;

(f)to give Financial aid to indigent or disabled Advocates;

(g)to give Retirement Benefit as provided in the Schedule to the Act;

(h)to prescribe books of account, registers, other books and forms to be maintained by the Committee;

(i)to appoint 'Chartered Accountant for the audit of accounts and to fix his remuneration;

(j)to examine the annual audit report and place it with its opinion before the Bar Council;

(k)to provide for annual inspection of the office;

(l)to prepare and place before the Bar Council, annual administration report and statement of account on or after the 31st December of each year and thereafter forward the same to the Government both in the Law Department and the Finance & Planning Department;

(m)to authorise the Secretary to meet all incidental expenses and for providing for imprest money and the like;

(n)to nominate a Treasurer under clause (g) of sub-section (3) of Section 4 of the Act;

(o)to allocate funds for different heads of expenditure under these rules for each financial year;

(p)to quantify;

(i)The 'Death Benefit' to the surviving member or members of the family of the deceased Advocate;

(ii)The grant to the Indigent and Disabled Advocates;

(q)to decide the person or persons to whom the 'Death Benefit' should be given;

(r)to call for the information and details as may be necessary from the concerned Bar Association and the members of the family of the deceased advocate;

(s)to make necessary enquiries, if required, before taking decision under these Rules;

(t)to provide financial or other assistance to any advocate affected on account of any natural or unforeseen circumstances;

(u)to formulate and implement any further or other scheme or schemes, for the benefit of advocates.

15.

The Committee shall have power to appoint such staff as may be necessary to carry out the functions of the Committee from time to time and prescribe their qualifications and fixing their remuneration from time to time.[15-A. The rules relating to the staff of the Bar Council shall apply to the staff of the Andhra Pradesh Advocates' Welfare Fund Committee.] [Added by G.O.Ms.No.27, (Law), dated 3-2-1992. Published in the A.P. Gazette on 27-5-1992.]

Chapter VI
Death Benefit

16.

In the event of death of an Advocate who is a member of the Fund, his [nominee] [Substituted for the word "family" by G.O.Ms.No.112 Law dated 13-9-2003.] shall be eligible for the grant of 'Death Benefit' to be specified by the Committee from time to time.

17.

Every application for the grant of 'Death Benefit' shall be preferred in Form No.5 as early as possible after the death of the Advocate but not later than six months of such death, by any [nominee/nominees] [Substituted for the word "dependent" by Ibid.] of the said Advocate, to the Committee along with the Death Certificate and the recommendation of the Bar Association of the Court or the place where the deceased Advocate ordinarily practised prior to his death.[Provided that the Committee may condone the delay in preferring application for good and sufficient reasons] [Added by G.O.Ms.No.112 Law dated 13-9-2003.].

18.

On receipt of an application for 'Death Benefit' the Committee shall consider the same together with the recommendation of the Bar Association and any further information obtained in this regard and thereupon grant the death benefit.

19.

Every member shall sign a declaration in Form 4 specifying his nominee or nominees in the case of his death. A member shall be at liberty to change of his nominee or nominees in which case, the fund becomes payable only to the last of the nominees and a receipt by such nominee or nominees shall be a complete discharge of all liabilities in respect of the Fund.

20.

If a member nominates more than one person, he must, specify in the declaration form, the proportion in which the amount payable shall be distributed among them.

21.

In the case of death without nomination, the fund becomes payable to his [dependents] [Substituted for the words ].

22.

No member shall be entitled to assign or encumber the fund before it becomes payable.

23.

The computation period for purpose of sub-section (4) of Section 16 of the Act shall be confined to 30 years even if the standing of Advocate is more than 30 years.[23-A. "Any member of the fund who retires and later opts for re-admission to the fund shall not be entitled for death benefit".] [Inserted by G.O.Ms.No. 220, (Law), dated 22-7-1991. Published in A.P. Gazette. on 29-7-1991.]

Chapter VII
Financial Assistance to Indigent and Disabled Advocates

24.

In the event of an Advocate who is a member of the Fund temporarily becomes indigent or disabled, he shall be eligible for the grant of financial assistance to be specified by the Committee from time to time.

25.

Every application for the financial assistance by a disabled or indigent advocate shall be preferred in Form No. 6 accompanied by a Medical Certificate together with the recommendation of the Bar Association of the Court of the place where the concerned Advocate is ordinarily practising.

26.

The Committee shall grant to the indigent or disabled advocates such amount as it considers fit, depending upon the age of the Advocate, standing at the Bar, the number of dependents in the family, the nature of treatment if any required and the funds available with the Committee and any other factor that may be brought to the notice of the Committee. The grant may be either in instalments or in lump sum.

27.

The grant of the financial assistance to an indigent and or disabled advocate shall be sanctioned for one year in the first instance and may be paid by lump sum or on a monthly basis to the advocate concerned directly or by an account payee cheque or draft in favour of the Advocate concerned as per his instructions. In case of necessity such sanction may be renewed after expiry of the year for which the sanction was already granted;Provided that the financial grant to the advocate shall cease as soon as the Advocate concerned ceases to be indigent or the disability on the ground of which financial assistance was allowed ceases to exist.

28.

Where the Committee gives the financial assistance and subsequently, finds that the evidence adduced by the applicant for the grant was false, the Committee may call upon the applicant to refund the entire amount given as assistance with such interest as it may deem fit and the applicant shall comply with such direction.

29.

(a)Every appeal preferred under Section 21 of the Act shall be in Form No.7.

(b)The Bar Council shall have power to condone the delay in preferring the appeal beyond 30 days for sufficient reasons.

Chapter VIII
Financial Rules

30.

Any money received on behalf of the Committee shall be acknowledged by a receipt signed by the Secretary or any other person authorised by the Committee in this behalf. All amounts received shall be credited into the account of the Committee which shall be in any Scheduled Bank on the next working day of the Bank.

31.

Expenditure of Rs.500/- and above shall ordinarily be made by cheque.

32.

Bills presented for payment shall be examined by the Secretary and on his being satisfied that the claim is admissible and the payment is duly authorised he shall pay the amount after obtaining a receipt. The entry in the Account Book shall show if the payment is by cash or by cheque.

33.

The Accountant shall maintain an acquittance register. The disbursements shall be made in the presence of the Secretary, who shall attest the payment in the acquittance register. The Accountant shall submit the acquittance roll along with the salary cheque of the staff of the Committee on the last working day of the month for which the salary is drawn and obtain the Chairman's signature in token of sanction.

34.

All monies received and spent shall immediately be brought to account in a day book and ledger. The cash book shall be balanced at the close of every month and signed by the Secretary and the Accountant.

35.

The Chairman shall have authority to sanction expenditure of a contingent nature not exceeding Rs.5,000/- which shall be placed before the Committee for ratification at its next meeting. He shall be the authority to sanction T.A. Bills of the members. Any capital expenditure shall not be incurred without the previous sanction of the Committee.

36.

The accounts of the Committee shall be audited once a year by a Chartered Accountant appointed by the Committee.

37.

The Statement of Income and Expenditure of the year so audited, shall be laid before the Committee not later than the 30th June of each year and thereafter before the Bar Council.

38.

Budget estimates of Income and Expenditure for the coming year shall be made by the Committee and laid before the Bar Council for approval before the 31st of March every year.

Chapter IX
Powers of Secretary

39.

The powers of Secretary shall be.-

(a)To carry out the orders of the Chairman and of the Committee;

(b)To maintain discipline and integrity among the members of the staff;

(c)To conduct the official correspondence;

(d)To be responsible for proper and up to date maintaining of all books of accounts and registers directed to be maintained by the Committee from time to time.

(e)To grant certified copies of any proceedings of the Committee or any document or record, deposition or order on payment of such fee as applicable for obtaining copies of the Bar Council;

(f)To be the custodian of records, Registers, Accounts, Furniture and the common seal and such other property as the Committee might acquire from time to time;

(g)To issue a certificate of Recognition and Registration of Bar Association under Section 13 of the Act.

Form No. 1(See Rule 3)Andhra Pradesh Advocates' Welfare Fund Act, 1987Application under Section 13 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987.ToThe Secretary,The Bar Council of Andhra Pradesh,High Court Premises,Hyderabad - 500 266.Sir,I am to inform you that the Bar Association of ............... is registered/not registered under the Societies Regulation Act. I am here below furnishing the details for recognition and registration of this Bar Association under Section 13 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987. in pursuance of your Notification.

1. Name of the Association :

2. Address of the Association with Telephone Number, if any :

3. Names of the Office Bearers with their addresses :

4. Names of the Members of the Association with their (a) addresses (b) Age (c) Date of Enrolment/and (d) place of practice (Separate sheet can be enclosed) :

5. Bye-laws or rules enclosed/not enclosed :

6. Other particulars, if any :

Place:Date:Signature of the President/Secretary, Bar AssociationForm No 2(See Rule 4)Andhra Pradesh Advocates' Welfare Fund Act, 1987Certificate of Recognition and RegistrationRegn.NoThis is to certify that_______ Bar Association at ________ (Place) is recognised and registered as a Bar Association by the Bar Council of Andhra Pradesh under Section 13 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987, for the purposes of the said Act.HyderabadSecretaryDate :Bar Council of Andhra PradeshForm No. 3(See Rule 5)Andhra Pradesh Advocates' Welfare Fund Act, 1987Application under Section 15 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987.ToThe Secretary,The Andhra Pradesh Advocates' WelfareFund Committee,Bar Council of Andhra Pradesh,High Court Premises.Hyderabad - 500 266.Sir,I am regularly practising as an Advocate within the jurisdiction of your Bar Council.I declare as follows:

(a)I am an Advocate ordinarily practising at .....................

(b)I am not an undischarged insolvent.

(c)I have never been convicted by any court for an offence involving moral turpitude.

orA period of two years has elapsed since my release after being convicted of an offence involving moral turpitude (In case of conviction particulars of such conviction should be given).

(d)I am not in full time service or business or any such part time business of other avocation as is not permitted in the case of practising Advocates by the rules of the Bar Council.

(e)I have not been suspended from the practice and

(f)[ I am herewith enclosing a certificate of the Bar Association stating that I am a member of the Bar Association.] [G.O.Ms.No. 27 (Law), dated 3-12-1992.]

(g)I am herewith enclosing DD for Rs.100/- towards admission fees.

(h)[ Whether suffering from any ailment.] [G.O.Ms.No. 220 (Law), dated 22-7-1991. (Published in A.P. Gazette on 29-7-1991).]

(i)I am aged _____ years, my date of birth being ________

(j)I am enrolled as an advocate on _____ and my State Roll No. is. AP/______

(k)[ I have paid the application fees to the Advocates Welfare Fund of the Bar Council of India for the State of Andhra Pradesh up to the period ending 31-3-.........] [G.O.Ms.No. 27 (Law), dated 3-12-1992.]

I verify that the contents of the declaration are true to my knowledge. I request that I may be admitted as member of the Andhra Pradesh Advocates' Welfare Fund.PlaceDateSignatureDate of EnrolmentAddressAdmitted/RejectedForm No. 4(See Rule 19)Andhra Pradesh Advocates' Welfare Fund Act, 1987Form under sub-section (8) of Section 15Form of Nomination.I hereby declare that the members of my family/person or persons so long as I have no family/and direct that the amount payable to me from Andhra Pradesh Advocates' Welfare Fund at the time of my death shall be paid or distributed to those mentioned below in the manner shown against their names.

Name(s) & Address(es) of Nominee or Nominees	Relationship with the subscriber	Age of the Nominee	Amount of share to paid
1	2	3	4

Place :Date:

1.

2.

Signature of the AdvocateTwo witnesses to the SignatureNote :

1. On the death of any one nominee or nominees a fresh declaration and nomination form shall have to be filed with the least possible delay.

2. If the member subsequently acquires a family he shall file a fresh declaration and nomination form.

3. [ Affix a passport size photograph of the nominee/nominees at the top of the form] [Added by G.O.Ms.No. 27, (Law), dated 3-2-1992.].

Form No. 5(See Rule 17)Andhra Pradesh Advocates' Welfare Fund Act, 1987Application Form for the Grant of 'Death Benefit'

1. Name and address of the Applicant.

2. The relationship of the Applicant to the deceased Advocate:

3. The name and permanent address of the deceased Advocate:

4. The date of enrolment of the deceased Advocate or State Roll No.:

5. Place or Places where the deceased Advocate had actually practised.

6. Whether the deceased Advocate was a member of the A.P.A.W. Fund.

7. The number of members in the family depending upon the deceased Advocate and their respective relationship to the said Advocate. Furnish the names, ages, professions and addresses.

8. Average year income of the Advocate at the time of his death:

9. Sources of other income of the applicant and the extent thereof:

10. Whether the deceased Advocate had or the applicant has any movable or immovable property. State the particulars thereof and the value thereof and any income derivable therefrom.

11. Whether the deceased advocate had any Bank Account, if so, state the particulars thereof with the cash balance on the date of his death:

12. Whether the deceased advocate had insured his life, if so, state the particulars of the insurance policy and the sum assured.

13. Any other particulars and information that the applicant desires to furnish.

I declare that the facts mentioned herein above are true and correct.Place:Date:Signature of the ApplicantEnclosures required:

1. Death Certificate

2. Recommendation of the Bar Association

[Note: - Affix a passport size photograph of the nominee/nominees at the top of the application.] [Added by G.O.Ms.No. 27, (Law), dated 3-2-1992.]Form No. 6(See Rule 25)Andhra Pradesh Advocates' Welfare Fund Act, 1987Application Form for the Grant of Financial Assistance to the Indigent/Disabled Advocates

1. Full name of the Applicant/Advocate:

2. Residential Address:

3. Office or Chamber address:

4. Date of Enrolment and State Roll No.

5. Court or Courts in which the applicant was or has been practising:

6. Reasons for seeking financial assistance.

7. Extent of financial assistance required:

8. Average monthly professional income of the Applicant:

9. Sources of other income of the applicant, if any,

10. Whether the applicant has applied for or received aid previously from the Fund, and if so, when, nature and duration of:

11. Whether the applicant has any movable or immovable property? State the particulars thereof and the value thereof and state particulars of any encumbrances thereof:

12. Whether the applicant has any Banking A/c, if so state the particulars;

13. Whether the applicant has any cash or investments; state the particulars if any:

14. Whether any complaint of misconduct is pending against the applicant, if so state the particulars thereof:

15. Whether the applicant is a member of the Andhra Pradesh Advocates' Welfare Fund (Give particulars):

(i)The particulars furnished and the statements made herein above are true to the best of my knowledge, information and belief.

(ii)I agree and undertake to inform the Bar Council, if any change of circumstances or conditions, during the period of the aid.

(iii)I agree and undertake to supply to the Committee any particulars and information in connection with this application or the aid as may be required from time to time by the Council or the Committee or the Secretary of the Council.

This Day of 19Place:Signature of the ApplicantNote:

(a)In case of disability, a medical certificate to the satisfaction of the Committee shall be furnished along with the recommendation of the concerned Bar Association.

(b)In the event of the applicant being unable to sign, the application may be signed by any other advocate or the adult member of the family of the applicant.

(c)In case of indigency, two certificates by advocates of not less than 15 years' standing, certifying of their own knowledge the indigent circumstances of the applicant shall also be produced. Certifying advocate must not be related to the applicant. The recommendation of the concerned Bar Association shall also be enclosed.

Form No. 7(See Rule 29)Before the Bar Council of the State of Andhra Pradesh, Hyderabad.Memorandum of AppealUnder section 21 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987A.P.A.W.F. Appeal No.Between(Name of the Appellant) _________ Appellantand(Name of the Respondent) _________ Respondent

1. (a) Description of the Appellant

(b)Description of the Respondent

2. The appellant files this appeal against the order dated _______ of the A.P.A.W.F. Committee

3. The appellant filed an application for financial assistance on_____ before the said Committee.

4. The order of the Committee was received/communicated to the appellant on _________

5. The appeal is in time.

6. The appellant has paid Rs.25/- fees for the appeal on _____by D.D.

7. The appellant files this appeal for the following amongst other grounds:

(1)(2) (3) (4) etc.Place :Date :AppellantEnclosures:

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