Kerala act 008 of 1993 : Kerala Advocates' Welfare Fund (Amendment) Act, 1993

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Kerala Advocates' Welfare Fund (Amendment) Act, 1993.

(2) It shall come into force at once.

Section 2. Amendment of section 15

2. Amendment of section 15.- In section 15 of the Kerala Advocates' Welfare Fund Act, 1980 (21 of 1980) (hereinafter referred to as the principal Act),-

(i) in sub-section (3), for the words "rupees two hundred", the words "rupees three hundred" shall be substituted;

(ii) in sub-section (5), for the words "fifty rupees" and "one hundred rupees", the words "one hundred rupees" and "two hundred rupees" shall, respectively, be substituted.

Section 3. Amendment of section 16

3. Amendment of section 16.- In section 16 of the principal Act,-

(i) in sub-section (4), for the words "every four years of practice at the Bar" the words "every two years of practice at the Bar" shall be substituted;

(ii) in sub-section (5), for the words "two thousand rupees per year of practice", the words "three thousand one hundred and twenty-five rupees per year of practice" shall be substituted;

(iii) in sub-section (5A), for the words "and thereafter at the rate of two thousand rupees per year of practice", the words and figures "two thousand rupees per year of practice from the 6th day of May, 1989 till the date preceding the date of commencement of The Kerala Advocates' Welfare Fund (Amendment) Act, 1993 and thereafter at the rate of three thousand one hundred and twenty-five rupees per year of practice" shall be substituted

Section 4. Substitution of the Schedule

4. Substitution of the Schedule.- For the Schedule to the principal Act, the following Schedule shall be substituted, namely:-

"SCHEDULE

(See sections 9 and 16)