Section 2 in The Haryana Advocates' Welfare Fund Rules, 2014
2. Definitions.
(1)In these rules, unless the context otherwise requires:-(a)"Act" means the Advocates' Welfare Fund Act, 2001 (Central Act 45 of 2001);(b)"Bar Association" means an association of advocates, practicing in the Punjab and Haryana High Court, Chandigarh or District Courts, Sub-Divisional Courts, tehsils, Commissions, Tribunals and statutory authority in the State of Haryana recognized by the State Bar Council;(c)"Form" means a form appended to these rules;(d)"State Government" means the Government of the State of Haryana;(e)"Secretary" means the Secretary of the Trustee Committee.(2)Words and expressions used in these rules but not defined therein, shall have the same meaning as assigned to them under the Act.
