40. Every Advocate borne on the rolls of the State Bar Council shall pay to the State Bar Council a sum of Rs. [300] every third year commencing from [1st August, 2001] [Substituted by Resolution No. 66/2001, dated 26.6.2001, for " 1st April 2001"]along with a statement of particulars as given in the form set out at the end of these rules, the first payment to be made on or before [1st August, 2001] [Substituted by Resolution No. 66/2001, dated 26.6.2001, for " 1st April 2001"] or such extended time as notified by the Bar Council of India or the concerned State Bar Council:
Provided further, however, that an Advocate shall be at liberty to pay in lieu of the payment of Rs. [300] [Substituted by Resolution No. 66/2001, dated 22.6.2001, for " 90" ] every three years a consolidated amount of Rs. [600] [Substituted by Resolution No. 66/2001, dated 22.6.2001, for "300". ].This will be a life time payment to be kept in the fixed deposit by the concerned State Bar Council [and the Bar Council of India at the ratio of 80:20as envisaged under rule 41] [Added by Resolution No. 93/2001, dated 5.1.2002. ] and interest to be used for the purpose of this rule.[Out of life time payment, 80% of the amount will be retained by the State Bar Council in a fixed deposit and remaining 20% has to be transferred to the Bar Council of India. The Bar Council of India and State Bar Council have to keep the same in a fixed deposit and the interest on the said deposits shall alone be utilised for the welfare of the Advocates.] [Added by Resolution No. 92/2001, dated 5.1.2002. ]Explanation1.-Statement of particulars as required by rule 40 in the form set out require to be submitted only once in three years.Explanation2.-All Advocates who are in actual practice and are not drawing salary or not in full-time service and not drawing salary from their respective employers are only required to pay the amount referred to in this rule.Explanation3.-This rule will be effective from [1st August, 2001] [Substituted by Resolution No. 66/2001, dated 26.6.2001, for "1st April 1994"] and for period prior to this Advocates will continue to be covered by old rule.
