Section 15(1) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
(1)The Trustee Committee in consultation with the Bar Council of Madhya Pradesh may prepare scheme for,-(i)the group insurance of the advocates;(ii)granting gratuity and/or retirement benefits to the advocates enrolled as participating members of such schemes;(iii)the financial aid to the junior advocates by way of stipend on nominal interest repayable in easy instalments or for giving guarantee for facilitating advance of such loan to the junior advocates by a financing institution;(iv)medical insurance of the advocates;(v)facilitating house building loans to the advocates; and(vi)such other welfare or benefits to the advocates as it deems fit.
