Section 5 in The Orissa Advocates' Welfare Fund Rules, 1981
5. Sub-division of Fund.
- The Bar Council may subdivide the Welfare Fund in accordance with the welfare schemes for the smooth implementation of such schemes. The aggregate of the welfare fund and such subdivided funds under different schemes shall be the welfare, fund and each of the subdivided Fund shall be administered in accordance with these rules and the scheme to which the said fund relates.
