Section 2 in The Gujarat Advocates Welfare Fund Act, 1991
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Administrative Committee" means the Administrative Committee constituted under Section 5;(b)"advocate" means a person whose name has been enrolled on the roll of advocates prepared and maintained by the Bar Council under Section 17 of the advocates Act:(c)"Advocates Act" means the Advocates Act, 1961 (XXV of 1961);(d)"Advocates Welfare Fund" or "Fund" means the fund constituted under Section 3 and maintained under the provisions of this Act;(e)"Bar Association" means an association of advocates attached to any Court or any tribunal or such other authority or person as is legally authorised to take evidence or to adjudicate or to decide any dispute in the State of Gujarat and recognised by the Bar Council under Section 14;(f)"Bar Council" means the Bar Council of Gujarat constituted under Section 3 of the Advocates Act;(g)"cessation of practice" in relation to an advocate means discontinuance of practice by the advocate by taking up any employment trade calling or other similar engagement or discontinuance of practice on account of death;(h)"dependants" means wife, husband, father mother, unmarried daughter and minor child or such of them as exist;(i)"member of the Fund" means an advocate who is admitted to the benefit of the Fund and who continues to be a member thereof under the provisions of this Act;(j)"nominee" means a person nominated in the prescribed manner by a member of the Fund to receive the amount which may be due to the member from the Fund in the event of his death before the amounts is paid to him:(k)"prescribed" means prescribed by regulations;(l)"regulations" means regulations made by the Bar Council under this Act;(m)"retirement" means giving up of practice as an advocate which is communicated to and recorded by the Bar Council;(n)"stamp" means the Gujarat Advocates Welfare Fund Stamp printed and distributed by the Bar Council under Section 20;(o)"standing" means the period of actual practice after the commencement of this Act;(p)"suspension of practice" means suspension of practice as an. advocate voluntarily or otherwise.
