Section 3(2) in Kerala Advocates' Clerks Welfare Fund Act, 2003
(2)There shall be credited to the Fund, -(a)all amounts collected by way of sale of stamps under section 14;(b)any voluntary donation or contribution made to the Fund by the Bar Association or by any other Association or Institution or any Advocate or any other person;(c)any sum borrowed under section 12;(d)application fee, admission fee and annual subscription realised under section 17;(e)all sums that may be received from the Life Insurance Corporation of India or any other recognised Insurance Companies on the death of a member or beneficiary of the Fund under any Group Insurance policy;(f)any profit or dividend that may be received from the Life Insurance Corporation of India or any other Insurance Companies in respect of policies of Group Insurance of the members of the Fund;(g)any interest or dividend or other returns on any investment made of any part of the Fund; and(h)any amount transferred from the legal benefit fund under sub-section (3) of section 76 of the Kerala Court Fees and Suits Valuation Act, 1959;(i)any grants, loans or advances granted by the Central Government or the State Government or any institution or organisation.
