Section 3 in Kerala Advocates' Welfare Fund Act, 1980
3. Advocates' Welfare Fund.
(1)The Government shall constitute a fund called the Advocates' Welfare Fund.(2)There shall be credited to the Fund -(a)all amounts paid by the Bar Council under section 12 ;(b)any other contribution made by the Bar Council ;(c)any voluntary donation or contribution made to the Fund by the Bar Council of India, any Bar Association, any other association or institution, any advocate or any other person ;(d)any grant made by the State Government to the Fund ;(e)the amount set apart from the Legal Benefit Fund constituted under sub section (2) of section 76 of the Kerala Court Fees and Suits Valuation Act, 1959 (10 of 1960), for providing social security measures for the legal profession ;(f)any sum borrowed under section l0 ;(g)all sums received from the Lite Insurance Corporation of India on the death of an advocate under the Group Insurance Policy ;(h)any profit or dividend received from the Life Insurance Corporation of India in respect of policies of Group Insurance of the members of the Fund ;(i)any interest or dividend or other return on any investment made of any part of the Fund ;(j)all sums collected by way of sale of stamps under section 22 ;(k)all sums collected under section 15 by way of application fees and annual subscriptions and interest thereon.(3)The sums specified in sub-section (2) shall be paid to, or collected by, such agencies at such intervals and in such manner, and the accounts of the Fund shall be maintained in such manner, as may be prescribed.
