Section 3(2) in Telangana Advocates' Welfare Fund Act, 1987
(2)There shall be credited to the Fund-(a)all amounts paid under section 12;(b)any 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 Central Government or the State Government to the Fund;(e)any sum borrowed under section 10;(f)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;(g)any interest or dividend or other return on any investment made of any part of the Fund;(h)all sums collected under section 15 by way of application fees and annual subscriptions and interest thereon.
