Section 3 in The U.P. Advocates Welfare Fund Act, 1974
3. Object of the fund.
(1)For the following objects of general public utility, a charitable trust shall be created in respect of a Fund, to be constituted as hereinafter provided and to be called the Uttar Pradesh Advocates Welfare Fund, namely -(a)obtaining from the Life Insurance Corporation of India a policy of group life insurance of Advocates up to the age of 60 years;(b)the provision of buildings or halls and libraries, canteens and other facilities for District Bar Associations, or the making of contributions to District Bar Associations or the purposes of making such provision ;(bb)[ the organization of Advocate Social Security Fund Scheme hereinafter referred to as the Scheme, for such advocates as become members of the Scheme;] [Instituted by ibid, vide Section 3 (a) (w.e.f. 14-4-1989)](c)the organization of other schemes for the welfare of needy Advocates; and(d)such other objects as would, in the opinion of the Trustees Committee, improve the working conditions and facilities of Advocates.(2)The Fund shall consist of-(a)all monies transferred to it under Section 4;(b)all contributions made to it by the State Bar Council;(c)any voluntary donation or contribution made to the Fund by any Advocate, including any sum received from the Life Insurance Corporation of India on the death of an Advocate insured under the group life insurance policy where such Advocate had nominated the Trustees Committee as the person to whom the money secured by the policy shall be paid in the event of his death ;(d)any grants made to the Fund by the State Government;(e)any sum borrowed under Section 5 ;(f)any profits or dividends received from the Life Insurance Corporation of India in respect of the policy of group life insurance of Advocates ;(g)any interest or dividend or other return or any investment made in respect of any part of the Fund;(h)[ the sale proceeds of stamps transferred by the State Government in accordance with Section 19; [Instituted by U.P. Act 21 of 1988, vide Section 3 (b) (w.e.f. 14- 4-1989)](i)all admission fees and annual subscriptions, for membership of the Scheme received in accordance with Section 11 and interest, if any, thereon].(3)The Fund shall vest in and be held and administered by a Trustees Committee to be named the Uttar Pradesh Advocates Welfare Fund Trustees Committee, of which the following shall be the members, namely -(a)the Advocate General of Uttar Pradesh, ex officio, who shall be chairman;(b)the chairman, State Bar Council, ex officio or where that office is for the time being held by the Advocate General, an Advocate nominated by the State Bar Council;(c)the Secretary to the State Government in the Judicial Department, ex officio, who shall be Member-Secretary.(4)A member nominated under clause (b) of sub-section (3) shall hold office for a term of three years, but he may at any time by writing under his band addressed to the Chairman, resign his membership.(5)The Trustees Committee shall be a body corporate with the name aforesaid, having perpetual succession and a common seal, with power to acquire and hold property, and may sue and be sued by that name.(6)No act or proceeding of the Trustees Committee shall be questioned or deemed to be invalid by reason merely of any vacancy in or any defect in the constitution thereof.
