Section 3(4) in The West Bengal Advocates Welfare Fund Act, 1991.
(4)The State Government shall pay to the Fund annually such sum as it may consider necessary for carrying out the purposes of this Act:Provided that such sum shall not be less than three times of the sum payable by the Bar Council under sub-section (3):Provided further that no such sum shall be paid by the State Government except by appropriation out of Consolidated Fund of the State in accordance with law.
