Section 2 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Advocate" means a person whose name has been entered in the State Roll of Advocates prepared and maintained by a State Bar Council under section 17 of the Advocates Act, in (Central Act 25 of 1961) and who is a member of any Bar Association ;(b)"Bar Association" means an association of Advocates attached to any court or any Tribunal or judiciary authority discharging functions of judicial or quasi-judicial nature and recognised by Bar Council under section 14 ;(c)"Bar Council" means the Bar Council of Jammu and Kashmir constituted under section 3 of the Advocates Act 1961 (Central Act 25 of 1961) ;(d)"Cessation of practice" means removal of the name of an Advocate from the State Roll and maintained by the Bar Council on account of his retirement or death ;(e)"Court" means includes any tribunal or authority before whom ;(f)"Dependents" means wife, husband, father, mother and unmarried minor children or such of them as exist ;(g)"Fund" means the Advocate's Welfare Fund constituted under section 3 of this Act ;(h)"Government" means the Government of the State of Jammu and Kashmir ;(i)"Member of the Fund" means an Advocate admitted to the benefits of the Fund and continuing to be a member thereof under the provision of this Act ;(j)"Prescribed" means prescribed by the Bar Council by rules made under this Act ;(k)"Retirement" means stoppage of practice as an Advocate communicated to and recorded by the Bar Council ;(l)"Stamp" means, the stamp printed and distributed under section 22 of this Act ;(m)"State" means the State of Jammu and Kashmir ;(n)"Suspension of practice" means voluntary suspension of practice as an Advocate or suspension by the Bar Council for misconduct, under the Advocate's Act, 1961 (Central Act 25 of 1961) ;(o)"Trustee Committee" means the Committee established under section 5 of this Act ;(p)"Vakalatnama" means vakalatnama and includes memorandum of appearance or any other document by which an Advocate is empowered to appear or plead before any court, Tribunal or other authority.
