Section 22 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
22. Printing and distribution of stamps by Bar Council.
(1)The Bar Council shall cause to be printed and distributed Welfare Fund Stamp of the value of two rupees with the Bar Council Emblem and its value inscribed thereon.(2)The stamps shall be of the size 1x2 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 Bar Association shall keep proper accounts of the stamps in such form and in such manner as may be prescribed.(6)The Bar Association 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 Trustee Committee within 15 days after the end of every quarter.
