Section 3(2) in The West Bengal Advocates Welfare Fund Act, 1991.
(2)There shall be credited to the Fund-(a)an initial grant of-(i)rupees thirty lakhs, or such higher sum as the State Government may determine, by the State Government, and(ii)rupees thirteen lakhs, or such higher sum as the Bar Council may determine, by the Bar Council, within such period after the commencement of this Act as the State Government may fix in consultation with the Bar Council;(b)any contribution or voluntary donation made by the Bar Council of India constituted under section 4 of the Advocates Act, 1961 or by any Bar Association or by the Central Government or the State Government or by any local authority or any company, corporation or association of persons or any institution or any advocate or other individual;(c)all sums borrowed under section 12;(d)all sums received from the Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956,-(i)on the death of any member of the Fund, or(ii)on account of any bonus declared by that Corporation in respect of any member of the Fund, under any policy issued by that Corporation under any Group Insurance Scheme;(e)all fees for application for membership of the Fund under section 18 and all sums on account of annual subscription to the Fund and all interest on the arrears of annual subscription to the Fund under section 19;(ea)[ all sums collected by way of sale of stamps imder sub-section (3a) of section 25A.] [Inserted by Act No. 15 of 2012, dated 2.8.2012.](f)any interest or dividend or other sum on any investment made out of any part of the Fund.
