Section 10 in Orissa Advocate's Welfare Fund Rules, 1986
10.
The Welfare Scheme may consist of any or all of the following. -(a)Assistance to affiliated Bar Association for Library furniture;(b)Assistance to indigent and disabled Advocates;(c)Insurance benefits to Member Advocates;(d)Implementation of co-operative Housing, Library Schemes amongst Advocates;(e)Assistance for medical treatment;(f)Assistance to the dependant of the deceased Advocates,(g)Such other schemes as the Bar Council may direct by its resolutions.
