Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(5) in The Rajasthan Advocates Welfare Fund Act, 1987

(5)[ Every member shall pay [in advance] [Substituted by Rajasthan Act No. 20 of 1995 enforced w.e.f. 24.5.1995-Notification No. F. 2(21) Vidhi-2/95, dated 24.5.1995-Rajasthan Gazette Extraordinary, Part IV-A, dated 24.5.1995, page 77(8) = 1995 RSCS/Part II/P. 375/H. 256.] an annual subscription to the Fund on or before 30th day of June], every year at the following rates, namely:-
(i) Where the standing of the Advocate at the Bar is less thanfive years [Rs. 300/-] [Substituted 'Rs. 200' by Rajasthan Act No. 26 of 2012, dated 17.10.2012.]
(ii) Where the standing of the Advocate at the Bar becomesfive years or is less than ten years [Rs. 750/-] [Substituted 'Rs. 500/-' by Rajasthan Act No. 26 of 2012, dated 17.10.2012.]
(iii) Where the standing of the Advocate at the Bar is tenyears or more [Rs. 1,250/-] [Substituted 'Rs. 750/-' by Rajasthan Act No. 26 of 2012, dated 17.10.2012.]
Provided that a member of the Fund may deposit in lump-sum a sum of [Rs. 17,500/-] [Substituted 'Rs. 10,000/-' by Rajasthan Act No. 26 of 2012, dated 17.10.2012.] and in that event he shall not be required to pay annual subscription [:] [Substituted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.][Provided further that the prospective member shall pay the full subscription of the current year alongwith the admission fee to the fund:] [Added by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.][Provided also that if annual subscription of current year is not paid on or before 30th June, the member of the Fund shall be liable to pay on the amount of arrear an interest at the rate of Rs. 1.50 per hundred per month from the date on which subscription becomes due.] [Added by Rajasthan Act No. 26 of 2012, dated 17.10.2012.]