Section 9 in The U.P. Advocates Social Security Fund Scheme Rules, 1989
9. Annual statement from Bar Council.
(1)Trustees Committee may ask the State Bar Council to submit annual statements with regards to the enrolment of advocates, cessation if by reason of death, removal or suspension of certificate, and such other information as may be deemed necessary.(2)The State Bar Council shall pay the amount as required under Section 8 of the Act to the office by means of crossed demand draft drawn in favour of the Uttar Pradesh Advocates Welfare Fund Trustees Committee at Lucknow on the State Bank of India.
