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State of Kerala - Act

Kerala Advocates' Welfare Fund Act, 1980

KERALA
India

Kerala Advocates' Welfare Fund Act, 1980

Act 21 of 1980

Published on 5 December 1980
Commenced on 5 December 1980
[This is the version of this document from 5 December 1980.]
[Note: The original publication document is not available and this content could not be verified.]

Kerala Advocates' Welfare Fund Act, 1980(Act 21 of 1980)Last Updated 21st November, 2019[Dated 05.12.1980]An Act to provide for the constitution of a welfare fund for the payment of retirement benefits to advocates in the State of Kerala and for matters connected therewith or incidental thereto.Preamble. - Whereas it is expedient to provide for the constitution of a welfare fund for the Payment of retirement benefits to advocates in the State of Kerala and for matters connected therewith or incidental thereto :Be it enacted in the Thirty-first Year of the Republic of India as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Kerala Advocates' Welfare Fund Act, 1980.

(2)1t extends to the whole of the State of Kerala.

(3)It shall come into force on such date as the Government may, by notification in the Gazette, appoint.

2. Definition.

- In this Act, unless the context otherwise requires,-

(a)"Advocate" means a person whose name has been entered in the State roll of advocates prepared and maintained by the Bar Council of Kerala under section 17 of the Advocates' Act, 1961 (Central Act 25 of 1961) and who is a member of a Bar Association ;

(b)"Bar Association" means an association of advocates recognised and registered by the Bar Council under section 13 ;

(c)"Bar Council" means the Bar CounCIl of Kerala constituted under section 3 of the Advocates' Act, 1961 (Central Act 25 of 1961) ;

(d)"cessation of practice" means removal of the name of an advocate from the State roll maintained by the Bar Council on account of his retirement or death ;

(e)"dependents" means wife, husband, father, mother and unmarried minor children or such of them as exist;

(f)"Fund" means the Advocates' Welfare Fund constituted under section 3;

(h)"prescribed" means prescribed by the Bar Council by rules made under this Act ;

(i)"retirement" means stoppage of practice as an advocate communicated to and recorded by the Bar Council ;

(j)"stamp" means the stamp printed and distributed under section 22,

(k)"State" means the State of Kerala ;

(l)"suspension of practice" means voluntary suspension of practice as an a vacate or suspension by the Bar Council for misconduct ;

(m)"Trustee Committee" means the committee established under section 4- :

(n)"vakalath" means vakalathnama and includes memorandum of appearance or any other document by which an advocate is empowered to appear or plead before any court, tribunal or other authority.

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.

4. Establishment of Trustee Committee.

(1)The Government may, by notification in the Greens, establish, With effect from such date as may be specified therein, a Committee to be Called the Kerala Advocates' Welfare Fund Trustee Committee.

(2)The Trustee Committee shall be a body corporate having perpetual succession and a common seal with power to acquire and hold properly and shall, by the said name, sue and be sued.

(3)The Trustee Committee shall consist of -

(a)the Advocate General of Kerala, who shall be the Chairman oi the Trustee Committee, ex-officio ;

(b)the Law Secretary to Government, ex-officio,

(c)a member nominated by the Government ;

(d)two members of the Bar Council, nominated by it ;

(c)the treasurer of the Bar Council, who shall be the treasurer of the Trust tee Committee, ex-officio.

(f)the Secretary of the Bar Council, who shall be the Secretary oi the Trustee Committee, ex-officio.

(4)A member nominated by the Government under clause (c) of subsection (3) shall hold office for a term of four year.

(5)A member nominated by the Bar Council under clause (d) of subsection (3) shall hold office for a term of four years or for the duration of his membership in the Bar Council, whichever is less.

5. Disqualifications and removal of nominated members of Trustee Committee.

(1)A member nominated under clause (c) or clause (d) of sub-section (3) of section 4 shall be disqualified to be a member of the Trustee Committee, if he-

(a)becomes of unsound mind; or

(b)is adjudged insolvent; or

(c)is absent Without leave of the Trustee Committee for more than three consecutive meetings of the committee ; or

(d)is a defaulter to the Fund (in case he is a member of the fund) or hits committed breach of trust ; or

(e)is convicted by a criminal court for an offence involving moral turpitude, unless such conviction has been set aside.

(2)The Government may remove any member who is or has become disqualified under sub-section (1) from membership of the Trustee Committee :Provided that no order removing any member shall be passed unless that member and the Bar Council in the case of a member nominated by it have been given an opportunity of being heard.

6. Resignation by nominated members of Trustee Committee and filling up of casual vacancies.

(1)Any member nominated under clause (c) or clause (d) of sub-section (3) of section 4 may resign his office by giving three months' notice in writing to the Government or the Bar Council, as the case may be, and on such resignation being accepted by the Government or the Bar Council, shall be deemed to have vacated his office :Provided that the Bar Council shall consult the Government before accepting the resignation.

(2)A Casual vacancy in the office of a member referred to in subsection (1) may be filled up, as soon as may be, by the Government or the Bar Council, as the case may be, and a member so nominated to fill such vacancy shall hold office for the unexpired portion of the term of office of the member whose place he fills -

7. Act of Trustee Commute not to be invalidated by vacancy, defect, etc.

- No act done or proceeding taken (under this Act or the rules made there- under by the Trustee Committee shall be invalidated merely by reason of-

(a)any vacancy or defect in the constitution of the committee ; or

(b)any defect or irregularity in the nomination of any person as a member thereof ; or

(c)any defect or irregularity in such act or proceeding not affecting the merits of the case.

8. Vesting and application of Fund.

- The Fund shall vest in, and be held and applied by, the Trustee Committee subject to the provisions, and for the purposes of this Act.

9. Function of Trustee Committee.

(1)The Trustee Committee shall administer the Fund.

(2)In the administration of the Fund, the Trustee Committee shall, subject to the provisions of this Act and rules made thereunder,-

(a)hold the amounts and assets belonging to the Fund in trust;

(b)receive applications for admission or readmission to the Fund, and dispose of such applications within ninety days from the date of receipt thereof ;

(c)receive applications from the members of the Fund, their nominees or legal representatives, as the case may be, for payment out of the Fund. conduct such enquiry as it deems necessary for the disposal of such applications and dispose of the applications within five months from are date of receipt thereof,

(d)record in the minutes book of the Trustee Committee its decisions on the applications ;

(e)pay to the applicants amounts at the rates specified in the Schedule ;

(i)send such periodical and annual reports as may be prescribed, to the Government and the Bar Council ;

(g)communicate to the applicants by registered post with acknowledgement due the decisions of the Trustee Committee in respect of applications For admission or readmission to the Fund or claims to the benefit of the Fund ;

(h)do such other acts as are, or may be, required to he done under this Act and the rules made thereunder.

10. Funds borrowing and investment.

(1)The Trustee Committee may, with the prior approval of the Government and the Bar Council, borrow, from time to time, any sum required for carrying out the purposes of this Act.

(2)The Trustee Committee shall deposit all moneys and receipts forming part of the Fund in any scheduled bank or invest the same in loans to any corporation owned or controlled by the Central Government or the State Government or in loans floated by the Central Government or the State Government or in any other manner as the Bar Council may, from time to time, direct with the prior approval oi the Government.

(3)All amounts due and payable under this Act and all expenditure relating to the management and administration of the Fund shall be paid out of the Fund.

(4)The accounts of the Trustee Committee shall be audited annually by a Chartered Accountant appointed by the Bar Council.

(5)The accounts of the Trustee Committee, as certified by the auditor, together with the audit report thereon, shall be forwarded to the Bar Gounod by the Trustee Committee and the Bar Council may issue such directions as it deems fit to the Trustee Committee in respect thereof.

(6)The Trustee Committee shall comply with the directions issued by the Bar Council under subsection (5).

11. Power and duties of Secretary.

- The Secretary at the Trustee Committee shall-

(a)he the chief executive authority of the Trustee Committee and responsible for carrying out its decisions;

(b)represent the Trustee Committee in all suits and proceedings for and against the committee;

(c)authenticate by his signature all decisions and instructions of the Trustee Committee;

(d)operate the bank accounts of the Trustee Committee jointly with the Treasurer;

(e)convene meetings of the Trustee Committee and prepare its minutes;

(f)attend the meetings of the Trustee Committee with all the necessary records and information;

(g)maintain such forms, registers and other records as may be prescribed from time to time and do all correspondence relating to the Trustee Committee;

(h)inspect and verify periodically the accounts and registers of the Bar Associations regarding stamps;

(i)prepare an annual statement of business transacted by the Trustee Committee during each financial year; and

(j)do such other acts as may be directed by the Trustee Committee and the Bar Council.

12. Transfer of certain monies to the Fund.

- The Bar Council shall pay to the Fund annually an amount equal to twenty per cent of the enrolment fees realised by it.

13. Recognition and registration of Bar Association.

(1)All associations of advocates known by any name functioning in any court centre may, before a date to be notified by the Bar Council in this behalf, apply to the Bar Council in such form as may be prescribed for recognition and registration.

(2)Every application for recognition and registration shall be accompanied by the rules or bye-laws of the association, names and addresses of the office-bearers of the association and an up-to-date list of the members of the association showing the name, address, age, date of enrolment and the ordinary place of practice of each member.

(3)The Bar Council may, after such enquiry as it deems necessary, recognise the association and issue a certificate of registration in such form as may be prescribed.

(4)The decision of the Bar Council regarding the recognition and registration of a Bar Association shall be final.

14. Duties of Bar Association.

(1)Every Bar Association shall, on or before the 15th April every year, intimate to the Bar Council a list of its members as on the 31st March of that year.

(2)Every Bar Association shall intimate to the Bar Council-

(a)any change of the office bearers of the association with fifteen days from such change;

(b)any change in the membership including admissions and re-admissions within thirty days of such change,

(c)the death, retirement or voluntary suspension of practice of any of its members within thirty days from the date of occurrence thereof; and

(d)such other matters as may be required by the Bar Council from time to time.

15. Membership in the Fund.

(1)Every advocate practising in any court in the State and being a member of a Bar Association recognised by the Bat Council may apply to the Trustee Committee for admission as a member of the Fund, in such form as may be prescribed.

(1a)[ A person enrolled as an Advocate after retirement from the service of Central or any State Government or any public or private sector undertakings shall not be admitted as a member of the Fund if such person is eligible for or ava1led of any kind of retirement benefits from such Government or public or private sector undertakings.] [Inserted by sub-section (a) of section 2 of Kerala Advocates' Welfare Fund (Amendment) Act, 2001 (Act 8 of 2001).]

(2)On receipt of an application under subsection (1), the Trustee Committee shall make such enquiry as it deems fit and either admit the applicant to the Fund or for reasons to be recorded in writing reject the application:Provided that no order rejecting an application shall be passed unless the applicant has been given an opportunity of being heard.

(3)Every applicant shall pay an application lee of two hundred rupees in the course of one year equal instalments, in such manner as may he prescribed, the first instalment being payable along with the application, to the account of the Trustee Committee.

(4)In the event of rejection of the application, the first instalment of the admission fee paid along with the application shall be refunded to the applicant.

(5)[ Every member shall pay an annual subscription to the Fund on or before 30th June of every year at the following rates, namely:-

(i)	Where the standing of the Advocate at the Bar isless than five years	two hundred rupees
(ii)	Where the standing of the Advocate at the Bar isfive years and more but less than ten years	five hundred rupees
(iii)	Where the standing of the Advocate at the Bar isten years and more but less than fifteen years	one thousand rupees
(iv)	Where the standing of the Advocate at the Bar isfifteen years and more	one thousand and five hundred rupees·

Provided that an advocate designated as Senior Advocate under the Advocates' Act, 1961 (Central Act 25 of 1961), shall pay an annual subscription at the rate of three thousand rupees.] [Substituted by sub-section (b) of section 2 of Kerala Advocates' Welfare Fund (Amendment) Act, 2001 (Act 8 of 2001).]

(6)Any member shall be entitled to pay the subscription under subsection (5) in two equal half yearly instalments at his option.

(7)Any member who fails to remit the annual subscription for an year before the 30th June of that year shall be liable to be removed from the membership of the Fund

(8)A person removed from the membership of the Fund under subsection (7) shall be readmitted to the Fund on payment of the arrears with interest at twelve per cent per annum within six months from the date of removal.

(9)Every member shall, at the time of admission to the membership of the Fund make a nomination conferring on one or more persons the right to receive the amount which may be due to him from the Fund in the event of his death before the amount has been paid to him.

(10)If a member nominates more than one person under sub-section (9) he shall specify in the nomination the amount or share payable to each of the nominees in such manner as to cover the whole of the amount that may be due to him.

(11)A member may at any time cancel a nomination by sending a notice in-writing to the Trustee Committee, provided that a member shall along with such notice send a flesh nomination.

(12)Every member who voluntarily suspends practice or retires shall, within fifteen days of such suspension or retirement, intimate that fact to the Trustee Committee and if any member fails to do so without sufficient reasons the Trustee Committee may reduce, in accordance with such principles as may be prescribed, the amount due to that member.

16. Payment from the Fund on cessation of practice.

(1)A member of the Fund shall, on cessation of practice, be entitled to receive from out of the Fund an amount at the rate specified in the Schedule.

(2)In the event of death of a member, the amount shall be paid to his nominee or, where there is no nominee, to his legal heirs.

(2A)[ Notwithstanding anything contained in sub-section (2), in the event of death of a member while in active practice and before attaining the age of fifty-five years, his nominee or where there is no such nominee his legal heirs, as the case may be, shall be entitled to receive from out of the Fund an amount at the rate specified in the Schedule or an amount of two lakh 1 rupees whichever is higher.] [Inserted by section 3 of Kerala Advocates' Welfare Fund (Amendment) Act, 2001 (Act 8 of 2001).]

(3)A member of the Fund may opt retirement benefits at any time after five years of his admission as a member of the Fund, but he shall be eligible for readmission to the Fund as a new member subject to such conditions as may be prescribed:Provided that a member suffering from permanent disablement shall be allowed to retire within five years of his admission to the Fund.

(4)For calculating the period of completed years of practice for the purpose of payment under this Act, every four years of practice at the Bar, if any, before the admission of a member to the hind shall be computed as one year of practice and added on to the number of years of practice after such admission

(5)In the case of a member who dies within five years of his admission to the Fund, his nominee or legal heir, as the case may be, shall be eligible to get an amount at the rate of one thousand rupees per year of practice.

(6)An application for payment from the Fund shall be preferred to the Trustee Committee in such form as may be prescribed.

(7)An application received under sub-section (6) shall be disposed of by the Trustee Committee after such enquiry as it deems necessary.

17. Restriction on ahenatton, attachment, etc. of interest of member in the Fund.

(1)The interest of any member in the Fund, or the right of a member or his nominee or legal heirs to receive any amount from the Fund, shall not be assigned, ahenated, or changed and shall not be liable to attachment under any decree or order of any court, tribunal or other Authority.

(2)No creditor shall be entitled to proceed against the Fund or the ,interest therein of any member or his nominee or legal heirs.Explanation. - For the purposes of this section, "creditor" includes the State, or an official assignee or receiver appointed under the Insolvency Act 1955 (2 of 1956) or any other law for the time being in force.

18. Group Life Insurance for members and other benefits.

- The Bar Council may, for the welfare of the members of the Fund,-

(a)obtain from the Life Insurance Corporation of India policies of Group insurance for the members of the Fund,

(b)provide for medical and educational facilities for the members of the "mid and their dependents; and

(c)provide for such other benefits as may be prescribed.

19. Meetings of Trustee Committee.

(1)The Trustee Committee, shall meet atleast once in three calender months or more often (sic) found necessary to transact business under this Act or the rules made thereunder.

(2)Three members of the Trustee Committee shall form the quorum for a meeting of the Committee.

(3)The Chairman or in his absence, a member elected shall preside over a meeting of the Trustee Committee.

(4)Any matter coming up before a meeting of the Trustee Committee shall be decided by a majority of the members present and voting at the meeting and, in the case of an equality of votes, the Chairman or the member presiding over the meeting shall have a casting Vote.

20. Travelling and daily allowance to members of Trustee Committee.

- The non-official members of the Trustee Committee shall be eligible to get such travelling allowance and daily allowance as are admissible to the members of the liar Council.

21. Appeal against decision of Trustee Committee.

(1)An appeal against any decision of the Trustee Committee shall lie to the Bar Council.

(2)The appeal shall be in the prescribed form and shall be accompanied by-

(a)the order appealed against ; and

(b)a receipt evidencing payment of one hundred rupees to the credit of the Bar Council in any of the branches in Kerala of the State Bank of India.

(3)The appeal shall be filed Within thirty days from the date of receipt of the order appealed against.

(4)The decision of the Bar Council on the appeal shall be final.

22. Printing and distribution of stamps by Bar Council.

(1)The Bar Council shall cause to be printed and distributed welfare fund stamps of the value at two rupees with the Bar Council Emblem and its value inscribed thereon,

(2)The stamps shall be of the size 1" x 2" and be sold only to 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 Bar Associations.

(5)The Bar Council and the 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)Every stamp affixed on vakalaths fixed before any court, Tribunal or other authority shall be cancelled in the manner provided in the Kerala Court Fees and Suits Valuation Act, 1959 (10 of 1960).

23. Vakalath to bear stamp.

(1)Every member of the Fund shall affix one stamp on every vakalath filed by him and no vakalath shall be filed before or received by any court tribunal or other authority unless it is so stamped.

(2)The value of the stamp shall neither be costs in the case nor be collected in any event from the client.

(3)Any contravention of the provisions of sub-section (2) by any member shall disentitle him to the benefits of the Fund and the Trustee Committee shall report such instances to the Bar Council for appropriate action.

24. Protection of action taken in goad faith.

- (i) No suit, prosecution or other legal proceedings shall be against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.

(2)No suit or other legal proceeding shall lie against the Trustee Committee or the Bar Council for any damage caused or likely to be caused by anything which is in good faith done or intended to he done in pursuance of this Act or any rule made thereunder.

25. Bar of Jurisdiction of civil court.

- No civil court shall have jurisdiction to settle, decide or deal with any question or to determine any matter which is by or under this Act required to be settled, decided or dealt With or to be determined by the Trustee Committee or the Bar Council.

26. Power to summon witnesses and take evidence.

- The Trustee Committee and the Bar Council shall, for the purposes of any enquiry under this Act, have the same powers as are vested in a civil court while trying a suit under the Code of CiVil Procedure, 1908, in respect of the following matters namely:-

(a)enforcing the attendance of any person or examining him on oath;

(b)requiring the discovery and production of documents;

(c)receiving evidence on affidavit;

(d)issuing commissions for the examination of witnesses.

27. Power to make rules.

- The Bar Council may, with the previous approval of the Government, by notification in the Gazette, make rules for the purpose of carrying into effect the provisions of this Act.[Schedule] [Substituted by section 5 of Kerala Advocates' Welfare Fund (Amendment) Act, 2001 (Act 8 of 2001).](See sections 9 and 16)

32	years' practice	Rs. 3,00,000
31	"	Rs. 2,90,625
30	"	Rs. 2,81,250
29	"	Rs. 2,71,875
28	"	Rs. 2,62,500
27	"	Rs. 2,53,125
26	"	Rs. 2,43,750
25	"	Rs. 2,34,375
24	"	Rs. 2,25,000
23	"	Rs. 2,15,625
22	"	Rs. 2,06,250
21	"	Rs. 1,96,875
20	"	Rs. 1,87,500
19	"	Rs. 1,78,125
18	"	Rs. 1,68,750
17	"	Rs. 1,59,375
16	"	Rs. 1,50,000
15	"	Rs. 1,40,625
14	"	Rs. 1,31,250
13	"	Rs. 1,21,875
12	"	Rs. 1,12,500
11	"	Rs. 1,03,125
10	"	Rs. 93,750
9	"	Rs. 84,375
8	"	Rs. 75,000
7	"	Rs. 65,625
6	"	Rs. 56,250
5	"	Rs. 46,875"

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State of Kerala - Act