Section 11 in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
11. Membership of the Pension Scheme of Council Fund.
- (i) Every Advocate-member of the Trustee Fund may apply to the Pension Committee for admission as a member of the Pension Scheme in prescribed Form No. A supplied by the Bar Council and on receipt of such filled-up application alongwith required information and admission fee of Rs. 3000/- (Three Thousand) only in one lump sum payable to the account of the Bihar State Bar Council Advocates Welfare Fund, the Pension Committee will issue an admission certificate in prescribed Form No. B at the earliest but in case of doubt, the Committee will make necessary enquiry before taking such admission and if required, the application may be rejected for the reason to be recorded after giving an opportunity of being heard to the applicant. The Admission fee for senior Advocate- member of Trustee Fund practicing at Patna High Court or other places in Bihar shall be Rs. 7000/- (Seven Thousand) only.(ii)Limitation period- All Advocate- members of the Trustee Fund within 3 years from the date of implementation of this Pension scheme or from the date of admission as a member of the Trustee Fund, which ever is suitably applied, can apply for admission as a member of this Council Fund otherwise Pension Committee will decide after due enquiry and/or hearing of such applicant with appropriate late fee with or without fine for each three months delay.
