Section 22 in Kerala Advocates' Welfare Fund Act, 1980
22. Printing and distribution of stamps by Bar Council.
(1)The Bar Council shall cause to be printed and distributed welfare fund stamps of the value at two rupees with the Bar Council Emblem and its value inscribed thereon,(2)The stamps shall be of the size 1" x 2" and be sold only to members of the fund.(3)The custody of the stamps shall be with the Bar Council.(4)The Bar Council shall control the distribution and sale of the stamps through Bar Associations.(5)The Bar Council and the Bar Associations shall keep proper accounts of the stamps in such form and in such manner as may be prescribed.(6)The Bar Associations shall purchase the stamps from the Bar Council after paying the value thereof less ten per cent of such value towards incidental expenses.(7)Every stamp affixed on vakalaths fixed before any court, Tribunal or other authority shall be cancelled in the manner provided in the Kerala Court Fees and Suits Valuation Act, 1959 (10 of 1960).
