(2)[ A State Bar Council may constitute one or more funds in the prescribed manner for the purpose of(a)giving financial assistance to organise welfare schemes for the indigent, disabled or other advocates;(b)giving legal aid or advice in accordance with the rules made in this behalf;(c)[ establishing law libraries.] [ Substituted by Act 60 of 1973, Section 6, for sub-Section (2) (w.e.f. 31.1.1974)]
