Section 3(2) in The Gujarat Advocates Welfare Fund Act, 1991
(2)There shall be credited to the Fund-(a)an initial amount of rupees one lakh to be contributed by the Bar Council to the Fund;(b)all the amounts to be contributed by the Bar Council annually from the year 1991 onwards under sub-section (3);(c)any other contribution made by the Bar Council;(d)any voluntary donation or contribution to the Fund made by the Bar Council of India or any other Bar Council or any Bar Association [or any other association or institution or any other person] [Inserted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003, section 2(a).];(e)any voluntary donation made to the Fund by any advocate or his relatives;(f)contributions paid by members of the Fund to the Fund under Section 19;(g)all sums received from the Life Insurance Corporation of India on the death of any member of the Fund under any Group Insurance Policy;(h)any profit or dividend 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)[ any amount by way of award of cost directed to be deposited in the Fund by the Bar Council of Gujarat, Bar Council of India, High Court of Gujarat or any other Court, Tribunal or Authority.] [Clause added by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003, section 2(b).]
