Orissa act 009 of 1996 : Orissa Advocates' Welfare Fund (Amendment) Act, 1996

Preamble

*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]

Section 1. Short title

1. Short title.- This Act may be called the Orissa Advocates' Welfare Fund (Amendment) Act, 1996.

Section 2. Amendment of Schedule

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.".
SECTIONS