Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2000*
| [Tamil Nadu Act No. 44 of 2000] | [4th December, 2000] |
An Act further to amend the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2000
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 4th December, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2000.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2000 (Tamil Nadu Act ??? of 1987) (hereinafter referred to as the principal Act), after clause (n), the following clause shall be added, namely:-
"(o) "year" means the financial year.".
3. Amendment of section 15.- In section 15 of the principal Act,-
(1) in sub-sections (4) and (5), for the expression "31st March", the expression "30th June" shall be substituted;
(2) in sub-section (6), for the expression "ten rupees", the expression "fifty rupees" shall be substituted;
(3) in sub-section (9), for the expression "five rupees", the expression "fifty rupees" shall be substituted.
4. Amendment of section 16.- In section 16 of the principal Act,-
(1) in sub-section (1-A), for the expression "fifty thousand rupees", the expression "one lakh rupees" shall be substituted;
(2) in sub-section (5) and in the proviso thereto, for the expression "one lakh rupees", the expression "two lakh rupees" shall be substituted.
5. Amendment of section 22.- In section 22 of the principal Act, in sub-section (1), for the expression "five rupees", the expression "ten rupees" shall be substituted.
6. Amendment of section 23.- In section 23 of the principal Act, in sub-section (1), for the expression "one stamp", the expression "stamp to the value of ten rupees" shall be substituted.
7. Substitution of the Schedule.- For the Schedule to the principal Act, the following Schedule shall be substituted, namely:-
Schedule
"The Schedule
[See sections 9(2)(e), 16 and 28]
| 25 years and above as a member of the Fund .. .. .. | Rs. 1,00,000 |
| 24 years as a member of the Fund .. .. .. | Rs. 96,000 |
| 23 years as a member of the Fund .. .. .. | Rs. 92,000 |
| 22 years as a member of the Fund .. .. .. | Rs. 88,000 |
| 21 years as a member of the Fund .. .. .. | Rs. 84,000 |
| 20 years as a member of the Fund .. .. .. | Rs. 80,000 |
| 19 years as a member of the Fund .. .. .. | Rs. 76,000 |
| 18 years as a member of the Fund .. .. .. | Rs. 72,000 |
| 17 years as a member of the Fund .. .. .. | Rs. 68,000 |
| 16 years as a member of the Fund .. .. .. | Rs. 64,000 |
| 15 years as a member of the Fund .. .. .. | Rs. 60,000 |
| 14 years as a member of the Fund .. .. .. | Rs. 56,000 |
| 13 years as a member of the Fund .. .. .. | Rs. 52,000 |
| 12 years as a member of the Fund .. .. .. | Rs. 48,000 |
| 11 years as a member of the Fund .. .. .. | Rs. 44,000 |
| 10 years as a member of the Fund .. .. .. | Rs. 40,000 |
| 9 years as a member of the Fund .. .. .. | Rs. 36,000 |
| 8 years as a member of the Fund .. .. .. | Rs. 32,000 |
| 7 years as a member of the Fund .. .. .. | Rs. 28,000 |
| 6 years as a member of the Fund .. .. .. | Rs. 24,000 |
| 5 years as a member of the Fund .. .. .. | Rs. 20,000 |
| 4 years as a member of the Fund .. .. .. | Rs. 16,000 |
| 3 years as a member of the Fund .. .. .. | Rs. 12,000 |
| 2 years as a member of the Fund .. .. .. | Rs. 8,000 |
| 1 year as a member of the Fund .. .. .. | Rs. 4,000 |
Explanation.-In calculating the total number of years of membership of the Fund, any fraction of a year of membership of the Fund, shall be construed as a full completed year.".