Section 2 in The Orissa Affiliation of Bar Association Scheme, 1981
2. Definitions.
- In these rules unless the context otherwise requires-(a)"Act" means Advocates Act, 1961;(b)"Association" means as body of Advocates registered under Society Registration Act, either at the District Sub-divisional or Tahasil Headquarters or in specific Tribunals and registered with the Council in accordance with these rules;(c)"Council" means Orissa State Bar Council;(d)"Rules" means Orissa State Advocates' Welfare Fund Rules, 1981;(e)"Existing associations" means the associations as per the current list of the Bar Council and mentioned in the Schedule below;(f)All words and expressions used in these rules and not specifically defined herein shall have the same meaning as are assigned to them in the rules;(g)"Schedule" means schedules appended to these rules.
