Section 2 in The Tamil Nadu Advocates' Welfare Fund Act, 1987
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"advocate" means a person whose name has been entered in the roll of advocates prepared and maintained by the Bar Council under section 17 of the Advocates Act, 1961 (Central Act 25 of 1961) and who is a member of a Bar Association or an Advocates Association;(b)"Advocates Association" means an association of advocates [recognised and registered by the Bar Council] [Substituted for 'recognized by the Bar Council' by the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1990 (Tamil Nadu Act 20 of 1990).] under section 13;(c)"Bar Association'" means an association of advocates [recognised and registered by the Bar Council] [Substituted for 'recognized by the Bar Council' by the Tamil Nadu Advocates Welfare Fund (Amendment' Act, 1990 (Tamil Nadu Act 20 of 1990).] under section 13;(d)"Bar Council" means the Bar Council of Tamil Nadu constituted under section 3 of the Advocates Act, 1961 (Central Act 25 of 1961);(e)"cessation of practice" means removal of the name of an advocate from the State roll under section 26-A of the Advocates Act, 1961 (Central Act 25 of 1961);(f)"dependents" means the spouse, parent and [children dependent on the member of the Fund] [Substituted for 'minor children or such of them as exist' by the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1992 (Tamil Nadu Act 56 of 1992).];(g)"Fund" means the Tamil Nadu Advocates Welfare Fund constituted under section 3;(h)"Government" means the State Government;(i)"member of the Fund" means an advocate admitted to the benefits of the Fund and continuing to be a member thereof under the provisions of this Act;(j)"prescribed" means prescribed by the Bar Council by rules made under this Act;(k)"stamp" means the Tamil Nadu Advocates Welfare Fund Stamp printed and distributed under section 22;(l)"suspension of practice" means voluntary suspension of practice as an advocate or suspension by the Bar Council for misconduct;(m)"Trustee Committee" means the Tamil Nadu Advocates Welfare Fund Trustee Committee established under section 4;(n)"Vakalathnam" a includes memorandum of appearance or any other document by which an advocate is empowered to appear or plead before any Court, Tribunal or other authority;(o)[ "year" means the financial year.] [Clause (o) was added by the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2000 (Tamil Nadu Act 44 of 2000).]
