Section 13 in The Punjab Advocates Welfare Fund Act, 2002
13. Framing of Schemes.
- The Trustee Committee in consultation with the Bar Council, may prepare schemes for, -(a)the group insurance of the Advocates;(b)granting gratuity and retirement benefits to the Advocates enrolled as participating members;(c)the financial aid to deserving Advocates by way of stipend or on nominal interest repayable in easy instalments;(d)incentive schemes to provide to those Advocates, who actively participate in the process of legal aid to the poor and weaker sections of the society;(e)medical insurance of the Advocates;(f)grant of financial aid to various bar associations in the State for development of their libraries;(g)granting of financial aid to Advocates on roll in case of serious illness;(h)granting of financial aid to indigent and disabled lawyers;(i)granting of financial aid to legal heirs of Advocates; and(j)such other welfare or benefits to the Advocates as it may deem fit.
