(1)The State Council may constitute one or more funds in the manner prescribed for the purposes of-(a)carrying out all or any of the functions of the State Council under sub-section (1) of section 4;(b)giving financial assistance to, or organise welfare schemes for, the indigent, disabled or other law clerks.(2)The State Council may receive any grant, donation, gift or benefaction for all or any of the purposes mentioned in sub-section (1) and such grant, donation, gift or benefaction shall be credited to the appropriate fund or funds constituted under sub-section (1).(3)The State Council may, for any of the purposes mentioned in subsection (1), raise funds from among the law clerks on the roll by providing for compulsory payment by each law clerk on the roll of a sum of money, not exceeding thirty rupees, annually:Provided that no part of the funds so raised shall be utilised for any purposes other than those mentioned in sub-section (1).
