Section 3 in The Maharashtra Advocates Welfare Fund Act, 1981
3. Constitution of Advocates Welfare Fund.
(1)The State Government shall constitute a fund called the Advocates Welfare Fund.(2)There shall be credited to the Fund --(a)an initial amount of Rs. 10,000 or such other higher amount as the Bar Council may credit to this Fund before the 31st December, 1981; and all amounts paid by the Bar Council annually from the year 1982 onwards under sub-section (3);(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, or any Bar Association or any Advocates;(d)all sums collected by way of sale of stamps under section 18;(e)any grants which may be made by the State Government to the Fund under appropriation duly made in this behalf;(f)any grants, donations, gifts, benefactions received from other institutions or persons and credited to the Fund, from time to time;(g)any sum borrowed under section 12;(h)all sums received from the Life Insurance Corporation of India on the death of any member of the Fund under any Group Insurance Policy;(i)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;(j)all sums collected under section 16 by way of application fees and subscriptions and interest thereon;(k)any interest or dividend or other return on any investment made of any part of the Fund.(3)The Bar Council shall pay to the Fund annually an amount at such rate not exceeding 20 per cent, of the enrolment fees realised by it, as the State Government may, by notification in the Official Gazette, notify from time to time.
