Section 12 in The Orissa Affiliation of Bar Association Scheme, 1981
12. Financial Assistance to the development of library of Bar Associations affiliated under Orissa State Bar Council shall be extended by the approval of the Welfare Committee of the Council.
(a)The amount of assistance shall be determined by the Welfare Committee from time to time according to the funds available with the Council.(b)The assistance.shall ordinarily be by way of matching share to the Bar Associations.(c)Chairman/Vice-Chairman or any Member may be deputed to the Bar Association for inspection of such books from time to time or the Secretary of the Council may be authorised to such Bar Association for verification.(d)The books supplied through Bar Council should be subscribed with a rubber stamp "Orissa State Bar Council" and a separate stock register shall be maintained to the books so received by the Bar Association.The Revised rules of the Bar Council of Orissa made under Sections 28 and 15 (contained in page 1 to 99) were approved by the Bar Council of India at its meeting dated 15th and 16th March, 1992 vide Resolution No. 12/1992.Sd/-(C.M.Balaraman)Officiating SecretaryBar Council of India.
