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State of Tamilnadu - Section

Section 15 in The Tamil Nadu Advocates' Welfare Fund Rules, 1989

15. The emblem of the Advocates Welfare Fund Stamp.

- The Advocates Welfare Fund Stamp shall have the emblem of the Bar Council of Tamil Nadu, namely, the scale with collar and bands in the middle of the scale with the inscription of the words "The Bar Council of Tamil Nadu" along with the words "Tamil Nadu Advocates Welfare Fund Stamp".AppendixForm No. ISeal of the AssociationApplication For Recognition
1. Name of the Association.  
2. Whether registered under the Societies Registration Act orother similar Act (Give details).  
3. Names of Courts in the centre.  
4. Number of members practising at thetime of application(Name, address, date of enrolment, age and date of birth, dateof suspension and resumption, if any.)  
5. Names and addresses of the President and Secretary  
We, ............ do solemnly affirm that the particulars stated above are true and correct.
Place : President Secretary
Date :  
Seal of the Association(Emblem of Bar Council)Form No. II[See Section 13 and Rule 3(3)]The Bar Council of Tamil NaduCertificate of RegistrationThe Bar Council of Tamil Nadu, do hereby certify that the ............ association is registered under section 13 of the Advocates Welfare Fund Act, 1987 (Tamil Nadu Act 49 of 1987) and its Registration No. is ......Given under my hand and seal of the Bar Council of Tamil Nadu.Dated this the ........... day of ......... of the year ...Seal ............................Chairman.Form No. III[See Section 15 and Rule 4(1)]Application for Admission to the Welfare Fund
1. Name and address (in block letters).  
2. Age and date of birth of applicant.  
3. Date of enrolment under the Advocates Act, 1961 (Central Act25 of 1961).  
4. Place or places of practice.  
5. Suspension or discontinuance of practice, ifany, with details of suspension and resumption.  
6. Name and address of the nominee or nominees withthe proportion of share to be paid to each.  
7. Amount and date of payment to (Receipt to beattached), the Fund under section 15(3)  
8. Admission fee how paid.  
I, ............ do solemnly affirm that the particulars furnished above are true and correct.
Place: Signature of the applicant.
Date:  
Attested by President (with seal) Secretary (with Seal)
Form No. IV[See Section 15(2) and Rule (5)]Tamil Nadu Advocates Welfare Fund Trustee CommitteeCertificate of MembershipThe Tamil Nadu Advocates Welfare Fund Trustee Committee certify that Thiru/ Selvi/ Thinlmathi..............is admitted to the membership of the Advocates Welfare Fund under section 15(2) of the Advocates Welfare Fund Act, 1987 (Tamil Nadu Act 49 of 1987).Given under my hand and seal of the Tamil Nadu Advocates Welfare Fund Trustee Committee.Dated this the day of ... of the year.Chairman.SealForm No. V[See Rule 4(6)]Form of Register of Members Admitted to the Advocates Welfare Fund
SI. No. Membership Number Name and address of member Name of Bar Association in which he is a member Date of birth with age
1 2 3 4 5
         
         
Date of enrolment as advocate No. in the State roll of advocates Date of admission to the Fund Remarks
6 7 8 9
       
       
Form No. VI[See Section 15(8) and Rule 5]Application for Re-Admission to the Advocates Welfare Fund
1. Name and address (in block letters).  
2. Age and date of birth of applicant.  
3. Date of enrolment under the Advocates Act, 1961 (Central Act25 of 1961)  
4. Place or places of practice.  
5. Suspension, discontinuance of practice, if any, with detailsof suspension and resumption.  
6. Name and address of the nominee or nominees withthe proportion of share to be paid to each.  
7. Amount and date of payment to the Fund undersection 15(6) (Receipt to be attached).  
8. Nature of re-admission.  
9. Details of payment made, re-admission fee how paid.  
10. Date of previous admission to the membership of the Fund withmembership number.  
11. Date of previous retirement from the Fund.  
Place: Signature of the applicant.
Date:  
Attested by President (with seal) Secretary (with Seal)
Form No. VII[See Section 16 and Rule 7(1)]Application for Payment from the Advocates Welfare Fund
1. Name and address (in block letters).  
2. Age and date of birth of the member.  
3. Date of enrolment under the Advocates Act, 1961 (Central Act25 of 1961).  
4. Registration number under the Advocates WelfareFund Act, 1987 (Tamil Nadu Act 49 of 1987).  
5. Place or places of practice.  
6. Completed years of practice after membership in the Fund.  
7. Date of retirement, cessation of practice/ death.  
8. The applicant is a member/ nominee/ legal heir,if legal heir, furnish the proof.  
Place: Signature of the applicant.
Date:  
Attested by President (with seal) Secretary (with Seal)
Form No. VIII[See Section 21 and Rule (1)]Before the Bar Council of Tamil Nadu(Appeal under section 21)Appeal No .............. Of .......
1. Name and address (in block letters).  
2. Number and date of order appealed against.  
3. Date of receipt of order.  
4. Number and date of receipt evidencing paymentinto State Bank of India, in any branch in the State of TamilNadu.  
5. Statement of facts.  
6. Grounds of appeal with reliefs claimed.  
I, ..................... do hereby affirm that the particulars furnished above are true and correct.
Place : .................................
Dale : Signature of the applicant.
Form No. IX[See Section 18(b) and Rule 12(4)]Application for Medical Aid
1. Name and address of the member (in block letters).  
2. Age and date of birth of the member.  
3. Date of enrolment of member.  
4. Name and address of the patient showing hisrelationship with the member.  
5. Name and address of the medical practitioner whois attending the patient.  
6. Details regarding the disease.  
7. Amount required for treatment to be certified bythe medical practitioner.  
8. Annual income of the member whether assessed toincome-tax/ wealth-tax, if so, furnish attested copy of thereturn submitted to the authorities in the previous year.  
9. Details of previous application, if any, ---  
  a. in respect of medical aid;  
  b. in respect of educational aid.  
DeclarationI, ................ do hereby solemnly affirm that the particulars furnished above are true and correct.
Place : .................................
Dale : Signature of the applicant.
Form No. X[See Section 18(b) and Rule 12(4)]Application for Educational Aid
1. Name and address of the member (in block letters).  
2. Age and date of birth of the member.  
3. Date of enrolment of member.  
4. Name and address of the person showing hisrelationship with the member.  
5. Name and address of the institution where thestudent has been admitted with the certificate of admission fromthe Head of the Institution.  
6. Details regarding the course of study.  
7. Amount required for treatment to be certified bythe medical practitioner.  
8. Annual income of the member whether assessed toIncome Tax/ Wealth Tax, if so, furnish attested copy of thereturn submitted to the authorities in the previous year.  
9. Details of previous application, if any, ---  
  a. in respect of medical aid;  
  b. in respect of educational aid.  
DeclarationI, .................. do hereby solemnly affirm that the particulars furnished above are true and correct.
Place : .................................
Dale : Signature of the applicant.