*Orissa Advocates' Welfare Fund (Amendment) Act, 1996**
| [Orissa Act No. 9 of 1996] | [2nd May, 1996] |
An Act further to Amend the Orissa Advocates' Welfare Fund Act, 1987.
Be it enacted by the Legislature of the State of Orissa in the Forty-seventh Year of the Republic of India as follows:-
* For the Bill See Orissa Gazette Extraordinary, dated the 18th March, 1996 (No. 287).
** [Received the assent of the Governor on the 2nd May, 1996, first published in an extraordinary issue of the Orissa Gazette, dated the 4th May, 1996]
1. Short title.- This Act may be called the Orissa Advocates' Welfare Fund (Amendment) Act, 1996.
2. Amendment of Schedule.- In the Orissa Advocate' Welfare Fund Act, 1987 (Orissa Act 18 of 1987), for the Schedule, the following Schedule shall be substituted, namely:-
"SCHEDULE
(See sections 9 and 16)
| Rs. | |
| 30 years' standing | .. 60,000.00 |
| 29 years' standing | .. 58,000.00 |
| 28 years' standing | .. 56,000.00 |
| 27 years' standing | .. 54,000.00 |
| 26 years' standing | .. 52,000.00 |
| 25 years' standing | .. 50,000.00 |
| 24 years' standing | .. 48,000.00 |
| 23 years' standing | .. 46,000.00 |
| 22 years' standing | .. 44,000.00 |
| 21 years' standing | .. 42,000.00 |
| 20 years' standing | .. 40,000.00 |
| 19 years' standing | .. 38,000.00 |
| 18 years' standing | .. 36,000.00 |
| 17 years' standing | .. 34,000.00 |
| 16 years' standing | .. 32,000.00 |
| 15 years' standing | .. 30,000.00 |
| 14 years' standing | .. 28,000.00 |
| 13 years' standing | .. 26,000.00 |
| 12 years' standing | .. 24,000.00 |
| 11 years' standing | .. 22,000.00 |
| 10 years' standing | .. 20,000.00 |
| 9 years' standing | .. 18,000.00 |
| 8 years' standing | .. 16,000.00 |
| 7 years' standing | .. 14,000.00 |
| 6 years' standing | .. 12,000.00 |
| 5 years' standing | .. 10,000.00 |
| Less than 5 years' standing | .. 10,000.00 only on death.". |