Section 31 in The Gujarat Advocates Welfare Fund Act, 1991
31. Powers to amend Schedule in certain circumstances.
(1)If the Bar Council recommends to the State Government to increase the rate of benefit specified in the Schedule the State Government may, by notification in the Official Gazette amend the said Schedule so as to increase the rate of benefit as recommended and on the issue of such notification the said Schedule shall be deemed to be amended accordingly.(2)Every such notification shall as soon as possible after it is issued be laid before the State Legislature.
