Section 11 in The Orissa Advocates' Welfare Fund Rules, 1981
11.
The welfare scheme may consist of any or all of the following :(a)Assistance to affiliated Bar Association for library, furniture, buildings, etc.;(b)Assistance to indigent and disabled Advocates;(c)Implementation of Provident Fund benefit to member or Advocates;(d)Insurance benefits to member or Advocates;(e)Implementation of Co-operative Housing, Library Scheme amongst Advocates;(f)Financial assistance or loan to junior lawyers for library and housing;(g)Opening of Lawyers' Rest Shed Hostels;(h)Providing death or retirement benefits;(i)Such other schemes as the Bar Council by its resolution direct.
