Section 3(2) in The Bihar State Advocates' Welfare Fund Act, 1983
(2)There shall be credited to the Fund-(a)all amount paid by the Bar Council under Section 13;(b)any other contribution made by the Bar Council;(c)any voluntary donation or contribution made to the Fund by the Bar Council of India, any Bar Association, any other association or institution, any advocate or any other person;(d)any grant made by the State Government to the Fund;(e)any sum borrowed under Section 11;(f)all sums received from the Life Insurance Corporation of India on the death of an advocate under the Group Insurance Policy;(g)any profit or dividend received from the Life Insurance Corporation of India in respect of policies of Group Insurance of the members of the Fund;(h)any interest or dividend or other return on any Investment made of any part of the Fund;(i)all sums collected by way of sale of stamps under Section 22;(j)all sums collected under Section 16 by way of application fees and annual subscriptions and interest thereon.
