Section 20 in The Gujarat Advocates Welfare Fund Act, 1991
20. Printing and sale of stamps.
(1)The Bar Council shall cause to be printed and distributed the Gujarat Advocate Welfare Fund Stamps each of the value [prescribed in section 19 with the Emblem of Bar Council] [Substituted for 'of four rupees with the Bar Council Emblem and its value inscribed thereon' by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5' April 2003.].(2)The stamps shall be of the size 2 c.m x 4 c.m. and be sold only to the members of the Fund.(3)The custody of the stamps shall be with the Bar Council.(4)The Bar Council shall control the distribution and sale of the stamps through the Bar Associations.(5)The Bar Council and Bar Associations shall keep proper accounts of the stamps in such form and in such manner as may be prescribed.(6)The Bar Associations shall purchase the stamps from the Bar Council after paying the value thereof less ten per cent of such value towards incidental expenses.(7)The Bar Council shall after deducting from the sale proceeds of stamps the actual cost of printing and distribution of stamps pay the amount realised by sale of stamps to the Administrative Committee within fifteen days after the end of every quarter.[21, 22 and 23. ***] [Sections 21, 22 and 23 deleted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.]
