Orissa Advocates Welfare Fund Act, 1987

	Section Title
	INTRODUCTION
1	Short title, extent and commencement	View Judgements
2	Definitions	View Judgements
3	Advocates’ Welfare Fund	View Judgements
4	Establishment of Trust Committee	View Judgements
5	Disqualification of nominated members of the Committee	View Judgements
6	Vacancy due to resignation	View Judgements
7	Act of Committee not to be invalidated by vacancy, defect, etc	View Judgements
8	Vesting and application of Fund	View Judgements
9	Functions of the Committee	View Judgements
10	Funds, Borrowing and investment	View Judgements
11	Powers and Duties of Secretary	View Judgements
12	Contribution by the Bar Council	View Judgements
13	Recognition and registration of Bar Association	View Judgements
14	Duties of Bar Association	View Judgements
15	Membership in the Fund	View Judgements
16	Payment from the fund on cessation of practice	View Judgements
17	Restriction on alienation attachment, etc. of interest in the Fund	View Judgements
18	Cessation and re-admission	View Judgements
19	Meetings of the Committee	View Judgements
20	Travelling and daily allowance to Member of Committee	View Judgements
21	Appeal against decision of Committee	View Judgements
22	Printing and distribution of stamps by the State Government	View Judgements
23	Vakalat to bear Stamp	View Judgements
24	Protection of action taken in good faith	View Judgements
25	Bar of jurisdiction of Civil Courts	View Judgements
26	Powers to summon witness and take evidence	View Judgements
27	Power to make Rules	View Judgements
	SCHEDULE

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