Section 6 in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
6. Collection of amount due to the Fund.
(1)On coming into force of section 12 of the Act, the Bar Council shall transfer 20% of the enrolment fee collection during financial year, before the 31st March of the succeeding year, to the Fund.(2)The Secretary of the Trustee Committee shall collect all sums specified in sub-section (1) of section 3 of the Act and deposit the same in the Fund Account forthwith.(3)Separate account shall be maintained for the receipts under each of clauses (a) to (i) of sub-section (2) of section 3 of the Act.
