Section 2 in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
2. Definitions.
- 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 Andhra Pradesh under Section 17 of the Advocates' Act, 1961 (Central Act 25 of 1961) and who is practising as an advocate in the State of Andhra Pradesh;(b)'Bar Association' means an Association of Advocates recognised by the Bar Council under Section13;(c)'Bar Council' means the Bar Council of Andhra Pradesh constituted under Section 3 of the Advocates' Act, 1961 (Central Act 25 of 1961);(d)'Cessation of Employment' means removal of the name of an Advocates' clerk from the State roll maintained by the Committee on account of his retirement or on death;(e)'Committee' means the Andhra Pradesh Advocates' Clerks' Welfare Fund Committee constituted under Section 4;(f)'Dependent' means wife, husband, father, [of children or legal heirs] [Subs. for "and unmarried minor children or such of them as exist" by Act 4 of 2003, w.e.f. 1-6-2003.](g)'Fund' means the Andhra Pradesh Advocates' Clerks' Welfare Fund constituted under Section 3;(h)'Government' means the State Government;(i)'Member of the Fund' means an Advocates' Clerk admitted to the benefit of the fund and continuing to be a member thereof under the provisions of this Act;(j)'Notification' means a notification published in the Andhra Pradesh Gazette, and the word 'Notified' shall be construed accordingly;(k)'Prescribed' means prescribed by rules made under this Act;(1)'Recognised Clerk' means a clerk employed by an advocate and recognised by such authority and in such manner as may be prescribed;(m)'Retirement' means stoppage of employment as an Advocates' Clerk for reasons other than joining service or for carrying on any other gainful occupation, communicated to, and recorded in the manner prescribed;(n)'Stamp' means the Andhra Pradesh Advocates' Clerks' Welfare Fund Stamp issued by the Government under Section 12;(o)'Welfare Fund Committee' means the Committee established under Section 4;(p)'Vakalat' means a Vakalatnama, memorandum of appearance or by any other document by which an Advocate or any other legal practitioner is empowered to appear and plead before any court, tribunal, authority or person.
