Andhra Pradesh Advocates' Welfare Fund and the Andhra Pradesh Advocates' Clerks' Welfare Fund (Amendment) Act, 2000*
| [Andhra Pradesh Act No. 5 of 2000] | [20th April, 2000] |
An Act Further to Amend the Andhra Pradesh Advocates' Welfare Fund Act, 1987 and the Andhra Pradesh Advocates' Cleeks' Welfare Fund Act, 1992
Be it enacted by the legislative Assembly of the State of Andhra Pradesh in the Fifty-first Year of Republic of India, as follows:-
* The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 20th April, 2000 and the said assent is hereby first published on the 22nd April, 2000 in the Andhra Pradesh Gazette for General information:-
STATEMENT OF OBJECTS AND REASONS
Under sub-section (2) of section 12 of the, Andhra Pradesh Advocates Welfare Fund Act, 1987 every vakalat filed before any Court, Authority, Tribunal or person shall be affixed with a Stamp of the value of Rs. 12/- and no Vakalat shall be valid or accepted by the Court, Authority, Tribunal or person without such stamp. A similar provision exists in sub-section (2) of section 12 of the Andhra Pradesh Advocates Clerks' Welfare Fund Act, 1992.
The Bar Council of the State of Andhra Pradesh has represented that the Law Officers appointed by the State Government also have to affix such stamp on the Vakalats filed by them which is not being done causing loss to the Andhra Pradesh Advocates Welfare Fund and the Andhra Pradesh Advocates Clerks Welfare Fund. Hence, they have represented to provide for a lum sum grant by the Government to the said funds to compensate the Loss caused by non-affixing of stamps on their Vakalats by the Law Officers appointed by the Government. They have also requested to make suitable amendments to the Acts and also requested for further amendment of the Schedule of the Andhra Pradesh Advocates Welfare Fund to enhance the retirement benefit from Rs. 1000/- to Rs. 2000/- per year of practice.
The Government after careful examination of the proposal have decided to amend the Andhra Pradesh Advocates Welfare Fund Act, 1987 and the Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992 suitably to exempt the Law Officers appointed by the Government from affixing stamps on the Vakalats filed by them and to provide for an annual grant by the State Government to the Funds in lieu of the same and also to amend the Schedule of A.P. Advocates Welfare Fund Act 33 of 1987 enhancing the retirement benefit for the Member Advocates from Rs. 1000/- to Rs. 2000/- per year of practice.
This bill seeks to give effect to the above decision.
1. Short title.- This Act may be called the Andhra Pradesh Advocates' Welfare Fund and the Andhra Pradesh Advocates' Clerks' Welfare Fund (Amendment) Act, 2000.
2. Amendment of Section 12.- In the Andhra pradesh Advocates' Welfare Fund Act, 1987 (Act 33/87), in section 12, for sub-section (2), the following shall be substituted, namely:-
"(2) Every vakalat filed before any court, authority, tribunal or person, except a vakalat filed by any Law Officer appointed by the Government, shall be affixed with a stamp as specified in sub-section (1) and no such vakalat shall be valid or accepted without such stamp;
Provided that the Government may make a grant of such suit of money in every financial year as may be determined by it from time to time by way of compensation for the exemption from affixing the stamp on the vakalats filed by any Law Officer appointed by the Government;
Provided further that such grant shall be apportioned between the Andhra Pradesh Advocates' Welfare Fund and the Andhra Pradesh Advocates' Clerks' Welfare Fund in the same manner as specified in section 12A.
3. Sub-section of Schedule.- In the Andhra Pradesh Advocates' Welfare Fund Act, 1987, (Act 33/87) for the Schedule, the following shall be substituted, namely:-
"Schedule.
(see sections 9 and 16)
| Sl. No. | Years of Standing | Amount Payable |
| (1) | (2) | (3) |
| 1. | 30 years standing. | Rs. 60,000 |
| 2. | 29 years standing | Rs. 58,000 |
| 3. | 28 years standing | Rs. 56,000 |
| 4. | 27 years standing | Rs. 54,000 |
| 5. | 26 years standing | Rs. 52,000 |
| 6. | 25 years standing | Rs. 50,000 |
| 7. | 24 years standing | Rs. 48,000 |
| 8. | 23 years standing | Rs. 46,000 |
| 9. | 22 years standing | Rs. 44,000 |
| 10. | 21 years standing | Rs. 42,000 |
| 11. | 20 years standing | Rs. 40,000 |
| 12. | 19 years standing | Rs. 38,000 |
| 13. | 18 years standing | Rs. 36,000 |
| 14. | 17 years standing | Rs. 34,000 |
| 15. | 16 years standing | Rs. 32,000 |
| 16. | 15 years standing | Rs. 30,000 |
| 17. | 14 years standing | Rs. 28,000 |
| 18. | 13 years standing | Rs. 26,000 |
| 19. | 12 years standing | Rs. 24,000 |
| 20. | 11 years standing | Rs. 22,000 |
| 21. | 10 years standing | Rs. 20,000 |
| 22. | 9 years standing | Rs. 18,000 |
| 23. | 8 years standing | Rs. 16,000 |
| 24. | 7 years standing | Rs. 14,000 |
| 25. | 6 years standing | Rs. 12,000 |
| 26. | 5 years standing | Rs. 10,000 |
4. Amendment of section 12.- In the Andhra Pradesh Advocates' clerks' Welfare Fund Act, 1992 (Act 13/92), in section 12, for sub-section (2), the following shall be substituted, namely:-
"(2) Every vakalat filed before any court, authority, tribunal or person, except a vakalat filed by any Law Officer appointed by the Government, shall be affixes with a stamp as specified in sub-section (1) in addition to the stamp to be affixed under section 12 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987 (Act 33/87) and no such vakalat shall be valid or accepted without such stamp:
Provided that the Government may make a grant of such sum of money in every financial year as may be determined by it from time to time by way of compensation for the exemption from affixing the stamp on the vakalats filed by any Law Officer appointed by the Government:
Provided further that such grant shall be apportioned between the Andhra Pradesh Advocates' Welfare Fund and the Andhra Pradesh Advocates' Clerks' Welfare Fund in the same manner as specified in section 12A."