Section 3 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
3. Advocates Welfare Fund.
(1)The Government shall constitute a Fund called the Himachal Pradesh Advocates Welfare Fund.(2)There shall be credited to the Fund-(a)an initial amount of ten thousand rupees or such other higher amount as the Bar Council may credited to this Fund at the time of its constitution;(b)the amount paid by the Bar Council under section 13;(c)any further contribution that may be made by the Bar Council;(d)any voluntary donation or contribution made to the Fund by the Bar Council of India, any Bar Association, any Advocates Association or other association or institution or any advocate or other person;(e)any sum borrowed under section 11;(f)all sums collected under section 17;(g)all sums received from the Life Insurance Corporation of India on the death of a member of the Fund under a Group Insurance Policy;(h)any profit or dividend or refund received from the Life Insurance Corporation of India in respect of policies of Group Insurance of the members of the Fund;(i)any interest or dividend or other return on any investment made of any part of the Fund; and(j)all sums collected by way of sale of stamps under section 27.(3)The sums specified in sub-section (2) shall be paid to, or collected by, such agencies, at such intervals and in such manner, and the accounts of Fund shall be maintained in such manner, as may be prescribed.
