Section 23 in Jharkhand Advocates' Welfare Fund Act, 2012
23. Printing or to set up Franking Machines to ensure the availability of Advocates Welfare Stamps and distribution of Advocates' Welfare Fund Stamps by State Bar Council.
(1)The State Government shall, on a request made by the State Bar Council in this behalf , shall cause to be printed and distributed Advocates' Welfare Fund Stamps of the value of fifteen rupees or such other value, which may be prescribed, inscribing therein the Bar Council Emblem and its value inscribed therein.(2)Every stamp referred to in sub-section (1) shall be of the size 1 inch x 2 inch.(3)The custody of the stamps shall be with the State Government.(4)The State Government shall control the distribution and sale of the stamps through the stamp vendors appointed for the sale of court fees stamps.(5)The State Government shall keep proper accounts of the stamps in such form and manner as may be prescribed and the sale proceeds of such stamp shall be transferred to the fund after deduction of commission charges and the cost incurred by the state government on the printing of these stamps on closing of every financial year along with statement showing details of number of welfare stamps printed and sold during last financial year and the commissions paid and amount credited to the fund to be furnished before Trustee Committee.(6)The system of printing of the welfare stamps should be gradually replaced by Franking Machines over a period of two years.
