Tamil Nadu act 049 of 1987 : Tamil Nadu Advocates Welfare Fund Act, 1987

DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Advocates Welfare Fund Act, 1987

Act 49 of 1987

Keyword(s):

Advocate, Advocates Association, Bar Association, Bar Council, Cessation of Practice, Dependents, Member of Fund, Suspension of Practice, Trustee Committee, Vakalathnama

Amendments appended: 56 of 1992, 43 of 1995, 44 of 2000, 2 of 2013

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'31s rMnrt NADU G^OVERNM~~ GA~ETTE EXLA~AUKIIINARY +- - , , -

( g ) " Fund " means the Tamil Nadu Advocates Welfare Fund constituted under section 3 ;

(h) " Government " means the State Government ;

(i) " member of the Fund " means an advocate admitted to the benefits of the Fund and continuing to be a member thereof

u~td&r the provisions of this Act ; .; . ' , .

( j ) "prescribed " means prescribed by the Bar Council by rules made under this Act ;

(k) " stamp " means the Tamil Nadu Advocates Welfare Fund

, Sbmp printed and distributed under section 22 ;

I

(1 ) " suspension of practice " means voluntary suspension of

pr&tice as an advocate or suspension by the Bar Council for m.&

conduct; -

a (m) " Trustee Committee " means the Tamil Nadu Advocates

Wefare Fund Trustee Committee established under section 4 :

(n) " Vakalathnama " indudes memorandum of appearance or any other document by which an advocate is empowered to appear

or plead befbre any court, tribunal or other authority.

3. Advocates ;;'zlfare Fund.- ( 1 ) The Government shall consti- tute a fu~lcr called the Tamil Nadu Advocates Welfare Fund.

6

(2) There shall be credited to the Fund-

I

( 0 ) all amounts paid b j the Bar Council under section 12 : - @) any cthtr conuitsutio? made bv the Bar C~unsfl ;

(cl snv \-k.lun~sr\ donxion or x - ~ b ~ r i a n 10 h Fond by the &r Council of inma, an) Bar Association, any Advocates

&sociation, or other association or institution, or any advocate or

other person ; , . '' (d)* any bant made by the Government to the Fund ;

, 8

( e ) any sum borrowed under section 10 :

L ( f ) all sums collected under section 15 ;

(g) sums received from the Life Insurance

&'indict on the death of an advocate under a ~ r o u ~

E* ; - *r -. - , . '.

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Insurance of the members of tho Fund ;

ment made of any'part of the Fund; aqd

. , - <:

(3) The Trustee Committee shall conskt of-^\

(a) the Advocate-General of the %ate of Tamil Madu, who . ' shall be 'the Chairman of the Trustee Committee, EX-O.@C~O ;

( b ) the Secretary to the ~overnment in Law Deparbment,

may be nominated by the Government ;

a period of three years ; and

(f) the Secretary of the Bar Council who shall be ,the: ^\% . : , Y

Secretary of the rusted Committee, Ex-O@cio.

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320 T.*YIL, N A W CrQVeRNMm GAZETTE BXIRAOKDINARY

- -.--. . -^{bd .}- _ _ ___ . _ _ _ _ __________C_ ------ - - . . - -

5. Disqualification and removal o f noriiinated rnernl~er of Tnistee Cpmmittee.-(l) A pa-son shall be disqualified for being nom:nated under *clause (e) of siia-section (3) of section -4 as, and for being, a member of the Trustee Cornmiltee if he -

(a) becomes of unsound mirld ; oi

I

(6) is adjudged insolvent ; or \

(C 1 is absent without !cave d the 'Trustee Committee for

more than three consecufive meetings of the Committee :

0' Provided that !he inember ceasing to hold office under ths clause may be restored by the Truntec Committee, if such member

makes an application for the condonation of the absence ; or

(d) is a defaulter to the Fund (in case he is a member ot the

Fund) ; or I I je ) is convicted by a criminzl court for an offencs involving moral turpitude, unless such convjctian has been set aside ; or ( f ) ceases to practise as an advocate.

(2) The Govermnent may remove any member who is cr has become disqualified uzder sub-section ( 1 ) frorl tho membership o! the Trustee C o m d t e e :

Provided that no orcicr r emov i~p ;.nj niernhcr ihall hc I-.:I\.;~- unless the member and the Bar Council iravc h e c ~ ? civcn rn o?rcr tunity of being heard.

6. Redgnution by norninrrted r,7et,!l)err of Tr: ! \ ree Cornn?ittee a d fil!ing up of cosual cncclnt ies.--( 1 ) j .~:: 1;; ,:l'?c i. zominated unda clauss (e) of sub-secion t 3 1 of s:cic:. ' I- '\: r - j i ~ i l his orii:: '7

giving three mcsnths notic- in i n - ?,:-i' .. Cou;~:il and on .u;b resignation being acepted by thc Ear C tl+il-r:! cuci? rnemb:r .hat vacate his office.

(2) A casual vacancy in f lq0 0ffc1: of 9 member who ha resigned may M filled up; as soon i s ma! 'o-3, bv th: Bar Codncil, and a member so nnminatcd shall hold of%.: so long ac tk member in whose pljcc he i i norninalc ! w o ~ t l ~ l lisvi. h ~ c n cn"*:.? DD

hold office if the vacancy did not cccu:

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7 . Act of ~ l t s t c e Cornnrittee rtor to be invalidated , by vacancy, .

defect, etc.-No act done or no proceeding taken by or under this ' . ,"

Act by thc Trustce Cornrriittee shall bk invalidated merely' by mason ^{, ';J} of-

( a ) any vacancy or defect in the constitytion d the committee; I :

I or c ' L

( h ) any defect or irregularity in the nomination d any person , . as a mcrnbcr thercof; or^,

j-+ (c) a.ny defect or irregularity in such act or proceec$n'g not :; 1 affecting the merits of the case.^j. - S^t - i

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8. Vesting and application of Fund.---The Fund shall vest in, an& ^:

be held and apvlied by, the Trustee Copmittee subject to the provi- - - ~ions, and for the purposes, of thk ~ c t . '

9. E~rnc tions of Trcrstee Committee.- (1 ) The Trustee Committee .';- shall administer the Fund.^I. 1 ,

(2) In thc administration 00 the Fund, the Trustee ~ b m i t ! t a ,< shall, subject ic. the provisions of this Act and the rules rdade therek , "

- .^r under ,- 'X' . '

r - 3

(a) hold the amounts and assets belonging to the Fund in :

i + 4 flwst ; .,

i

..

- \ 7 .

( h ) receive applications for admission or re-admission io the .:;?

.Fund? and dispose of such applications within ninety days fi6h

.I -. date of receipt thereof ; /. y;

1 I . 2;

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( c ) receive applications from the members of the Fund, theit" ::

nominees or legal heirs, as the case Rlay b6, for payment out of theL,-; I

,

Fund, conduc: such enquiry as it deems necessary and dispose of therJr- I.:

appli'cations within five months f roh the date of rekdpt thereof 2'

, , , ,

(d) record in the minutes hodk of the Trustee. ~o&itfecP

its decisions on the applications : I + , , . ' & i . , I*.

> ,

( e ) pay to the applicants amounts at the rates specified .ink; .. y, :-

the Schedule :^7, i - - ' b

( f ) send such periodical and annual reports ah rgay , be . ' i prexribeci, to the Government and the ~ a r Council: I ( , ,(:,;a

'4' I, f

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(5.

$2 '

b

?: 322. T , NADU G^OVERmNT GAZETTE EXTRAORDINARY hi. 4 + ' . * -- n

(g) communicate to the applicants by registered post with

. acknowledgement due, the decisions of the Trustee Committee in r+t of' applications for admission or re-admission to the Fund of

- claim t o the benefit ot the Fund; , , (h ) do such other acts as are, or may be r<.quired to be dose under this Act and the rules made .thereunder,

10. Funds, borrowing and investment.- ( 1 ) The Trustee Committee 1 may, with tha prior approval of the Government and the Bar Council,

. borrow, from time to time, any sum reouired for carrying out the

. purposes of this Act.

(2) The Trusttie Committee shall deposit all moneys and

receipts forming part of the E'und in any scheduled bank or invest

the same' in loans t o any Corporation owned or controlled by the

Central Government or the! State Government or in loans floated by

the Central Government or the State Governunent or in any other m a n n a as the Bar Council may, from time to time, direct with the prior approval of the Government.

' (3)' All amounts due and payable under this Act and all expenditure relating to the manl_pernent and admin ;stration of ?he Fund shall be paid out 02 the Fund.

(4)' The accounts 04 the 'I'ruqtee Corninittee shsll be audi~ed annually by a Chartered Accountant appointed by the Bar Council.

(5) The accounts of thc Trustee Committee, as certified by the auditor, together with the audit report thereon, shall be forwarded to the Bar Council and the Government by the Trustee Committee and the Bar Council may issue such directions as it deems fit to thc Trustee Committee in respect thereof.

( 6 ) Thi; Trustee Comrnittze shall comply with the directions

issued by the Bar Council under sub-section (5).

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11. Powers and duties of Set-ktary.-The Secretary of the Trustee omm mi& shall-

(a) be the chief executive autkority of the Trustee Committee

and responsible for carrying out its decisions ;

( b ) represent the Trustee Cornmitt.;: in all suit$ and 1% prGZding.$ - for and against the-Trurtee Crrnmittee.:

-- -

it:

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TAMIL NADU GOVERNMENT GAZB'ME ~ T & ~ o R ~ ~ , N ~ J . . i : .: 343' ' , , .-.-- - - \^{. ,} . ' .

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(c) authenticate by his signature all decisions and instruct,i-om -*., . . .

. , of the Trustee Committee : , \ .

( d ) operate the

. I f , ~ ~ 4 t h Pha;rrrn-

bank accounts of the

(e) convene meetings of the Trustee Cmdiirtce and pq& L its minutes ; , . ~ I r',

I (f) attend the meetings of the Trustee Committee -a dl necessary records and information ; ( h ) prepare an annual statement of business transacted by , I the , , _ ,

Trustee Committee during each financial year ; and / ,,;. 1 i

(i) do such other acts, as may be directed by the Trust& \ . - r.

Committee and the Bar Comcil. I '

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I ' 12. Tramfir of certain inorties to $he Fund.-The Bar Council . . shall pay to the Fund annually an amount equal to twenty _ I per \cent - of the enmlment fees realised by it, I

1 13. Recognition by Bar Council of any association of advocates.- ., ( 1) (a ) Any association of advocates known by any name which i s

registered as an association bet."ore the date of commencement of this Act may, befoe the date to be notified by the Bar C%und in this

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I

behalf, apply for recognition to t6e Bar Council in such form as may

be prescribed. I ,-

(b) Any assAdation of advocates known o, m y name whbh is

registered as an asgociation on or after the date df commencemkt of

this Act may, within three months from the date of its registration as an association, apply for recognition to the Bar Council in such form

- e l

as may be prescribed.

(2) Every app'ication for recognition shall be accompahie'd - - by the rules or bye-laws of the association, names and ddresses d th6 .. . office beaters of the association and an upto date list of the mcnhlkirs \ a

of? the associatioo showing the name, address, age, date of enrolment . ,

and the ordinary place d I practice of each member. I . ~

(3) The Bar Council may, after such enquiry, cs " it iieEip$ . , necessary, recognise the association and issue a certifioa~ of .,rioogni- - ,.. 4 . < ricn in such form as may b6 -- predbed. - I I , I 4:j4

e 2 % - 6%

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(4) The decision of the Bar Council under sub-section ( 3 )

' shaU be final.

ExplaMti0n.--In this section, " registcrcd " means registered or deemed to be registered under the Tamil Nadu Societies Registration Act, 1975 (Tamil Nndu Act 27 of 1975).

19. Duties of Bar Associalions and Ad vocutes Associa2ion.~. -

. ( , I ) Every Bar Association and Advocates Association shall, on or before the 15th April of every year, furnish to the Bar Council a list of its members as on the 31st March of that year.

(2) Every Bar Association and Advocates Associatioa shall

inform the Bar Council OF-

(a) any change in thc n~embership including admi\sions and , re-admissions within thirty days of such change ;

(b] the 'death or other cessation of practice or voluntary suspension of practice o f any of its members within thirty days from

the date of occurrence thereof ; and .

( c ) such other matters as may be required by the Bar \ Council from time to time.

,. 15. Membership irz the Fund.-(1 ) Ewry advocate practising in

. any court in the State and being a member of! a Bar Association or. - an Advocates Association, may apply to the Trustee Committee for I _admission as a member of the Fund, in such form as may be I . .S , prescribed. , . I 97 +by!i

f (2) On receipt of an application under sub-section ( I ) , the Trustte Committee shall make such enquiry as it deems fit and either admit the applicant to the Fund or, ., for reasons to be recorded in

writing, reject the application :

Provided that no order rejecting an application shall be passed

. unless the applicant has been given an opportunity of being heard.

t , <

, . (3) Every applicant shall pay an application fee of two hundred

rupees along with the applicaticm to the account of the Trustee Cqmmitt ee .

, (4) Every member of the Fund shaU pay an annual subscription I to the Fund on or before the 31st March of every year at the following

rates, namely :-

f W r e the standing of the advocate

. - F'ity ~ i ; p s

-- - L - 1^- - 1 ---- il--- 1^-

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TAMIL NADU GOVEItKMENT GALEITE EXTRAORDINAItY 3 h

_- -- _ _ - --_ __ - _ _ _____ _ Where the standing of the advocate One hundred at the Bar is tcn years or mors. rupees.

(5) Any member of the Fund who fails to remit the annual

sdbscription for any year before the 31st March of that year ?hall be liab!e to be removed from the mernbersl~ip in the Eui2

(6) A persan removed from the membership in the Fund under sub-section ( 5 ) may be re-admitted to the Fund on payment of the

arrears with the re-admission \fee of ten rupees within six months

irom the dntc of rerxoval.

( 7 ) E l ery manl)er of the Fund shall, at the time of admission !o the membership in the Fund make nomination conferring on one

nr-n~cr-, 0:. his dependents thp right to receive, in the event of his death, any amount payable to the member under this Act. !Zt! Tr 3 member of the Fund nominates p u r e than one person , 11nder rub-:;ccticn (7) he shall specify in the nomination the amount ' or siiare payable to each of thc nominees.

! 9 ) A member of the Fund may, at any time camel a nomina- tinr! bo scnding a notice in writing to thk Trustee Committee, provided that he sends alocg with such notice a fresh nomination together with a regiztration ice of five rupees.

f' 10) Every member of the Fund who has requested the removz! of his name from the State roll under section 26-A of the Advocates Act, 1661 (Ccn+rql Act 25 of 1961), or who voluntarily suspends practice shall. within fifteen days of such request or suspen- sion. intimate that fact to ;he Trustee Committee and if any member of the F u n d fails- to iio so without sufficient reasons, the Trustee Committee may reduce, in accordai~ze with such principles as may be ;>iescribed, the arnourt pnjablc to that n~crnber under this Act.

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!6. Payrl~ent of amount on ces.~a!lon of practice.-(I) Every

advccate who has keen a n i ~ m 5 e r of the Fund for a period of not less

than five years shall, on his cessation of practice, be paid an amount Providec! :hnt vi:~erc the 'Trustee Committee is satisfied that a m c ~ l h c r ihc F^i~ndccnscs to practice within a ~ c r i o d of five years from the date of his sdrnlssicn as :I member of the Fund as a result

,if any permanent disability, the Trustee Commi:tce may pay the a,em&r 09 the Fund an ~ m c u n t at the i*:~tc specified in the Schedu'e

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326 TAMIL NADU GOVERNMENT GAZE'ML EXTRAORDIrJARY i

(2) Where a member of the Fund dies before receivinz the amount payable under sub-slection ( I ) , his nominee or legal' heir, as

the case may be, shall be paid the amount payable to the deceased \ member of the Fund.

1 7 . Restriction on ulienat;oz, nttaclunent, etc., of interest of n7ern-

ber in the Fund.-(1) The interest olC any member in the Fund, or

. !he right of a member of the Fund or his nominee or legal heirs to receive any amount from the Fund, shall not be assigned, alienated, or charged and sl-la11 not be liable to attachment under any decree or

I

order of any court, tribunal or other authorgy.

( 2 ) No creditor shall be entitled to procccd against !he I -~ i l~d or the intel-cst thcreiri of any ,mcnlbcr or his nonincc or Iug~il hcis:;. Explunatio;z.-For the purposes of this sect ion. " crcciitor "

~nclndes thc State, or an ofic'ai a w i ~ n c e c r oficia! rcceivcr a y o i n f c d

I un.T-:r the b w relating to inso!t,cncy for the tirnc bcin; in forcc.

18. Group Life Insurance for rnembek~s and otllvr benefits.--The

, Bar Council may, for the welfare of the members of the Fund,- -

( a ) obtain from the Lifc Insurance Corporation of Tndia policies of Group Insurance on the life of the members of the Fund ;

( b ) provide in such nvmner as may be prescribed for mcdical and educational facilities foi the members of the Fund and their dependents ; and q

~ (c) provide for such other benefits as may be prescribed. 19 , Meerings of Trrrstee Corwnliizee.-( 1 ) The Trustee Corn-1;iitt~e shall meet at least once in three calendar months or more often if f m n d 9ececqary to traosact business under this -4ct and the rulss :nad:

thereunder.

I

(2 ) Tbree mzm5crs rf ;>e Tructee C ~ n n ~ i t t e e shd! fcrin tb,e - quorum for a ~ ? t ? t . i r . ~ cf ~1.2 t-~mmit!??. ( 4 ) Any mattcr coming up betcore a inecting of the Tr.u\t;.:

Committee shal! bc clecided b y a major'ty of the mcmbcrs preqent

3rd voting at tile meting and, in the cace of a11 equality of vctes. r h ~

Chzirman or thc mcmFcr ps&diil:; OVCI. thc rnccting $ti;:ll !?nvc ;!

castin? vote. -.

i T. -

c

L

Con be c

as a

I

app:

Ear 2 x 0 crcdl

L-J ; i I 111' r c final.

3 -, by 3

the 1,

x7elfl;:

;1 ci vc- a ~ d :

t21c s!

. \ . .T!!~

3 .

;,.:! (.! .- ,. - - , * .

il:

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11

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--

20. Travelling and daily allowances to members of Trustee Committee.-The non-official members of the Trustee Committee shalt

be entitled to be paid such travelling al1owanc:e and daily allowance as are admissible to the members of the Bar Council.

21 . Appeal against decisions of Trustee Committee.-( 1) An appeal against any decision of the Trustee Committee shall lie to the ^,

(2) The appcal shall be in the prescribed form and shall be accompanied by-

(0) a copy of the order appealed against ; and

01 Tndl'a in Tamil Nadu.^.O

(3) The appeal ,shall be filed within thirty days from the date. of receipt of the order appealed against.

(4) Thc decision of the Bar Council on the appeal shall be

22. Priizring and distribution of Advocates Weljare Fund Stamps by Bar Council .--(1 ) The Governaient shall, on a request made by-

the Bar Co-uncil in this behalf cause to be printed and distributed

(2) The stamps shall bc of the size 2.54 c.m. by 5.08 c.m. and sold only to members of the F~md.

(3) The custody of the stamps shall be with the Bar Council. (4.) The Bar Council shdl control the distribution and sale of tile stamps through the Bar Associations and Advocates Associations.

(5) The Bar Council, the Bar Associations and Advocates r\ssociat;ons shall kecp proper accounts of the stamps in such form allci in s u ~ h manner as may bz prcscribzd .

( 6 ) The Bar Associations and Advocates Associations shall purchncc the stamps from the Bar Cooncil after paying the value

thereof less ten per cent of such value towards incidental expenses.

77 . ~/ckalntbnama to bear stantps.-( 1) Every member of the

4 Fund shall affix one stamp on every Vakalathnama filed by him. \+ -- I

9 11 7 Y

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328 MMIL ~~;JAL)U GOVbRNMENT GAZEITE EX1'RAOKI)INARY

(2) The vslue of the stamp shall neither be costs in a case nor be collected in any event from the client.

(3) Any contravention of the provisions of sub-section ( 1 or sub-section (2) by any member of the Fund shall disentitle him either in whole or in part to the benefits oi the Fund and the Trustee Co3nmittee shall rzport such instances to the Bar Council for appropriate action.

(4) Every stamp affixed on vakalathnarna filed before a2c t

court, tribunal or other authoriltmy shall be cancs'led in such manner

I

I as may be prescribed.

24. Protection of action taken in good faith.-(1 ) No suit, pro- secution or other legal proceedings shall lie against any person for anything which is in good faith done cs intendzci Lo be done in

7 A. pursuance of this Act or any rule ::iacr: -::21-7-3!:rk; -

(2) Nc wit or other legal proceeding shall lie agsinsi the Government or the Trustee Co~nmittee or the Bar Council f'nr anv damage caused or likely to be caused by anything which is in good faith done or intended to bc dcnt: in pursuance 0:' this Act or any rule rnade thereunder.

25. Bar of jurisclictio~z oj c iv i l corirts.-No civil court shall hav::

jurisdiction to settle, decide cr r!cal wth any question or to deiermir,:

any matter which is by or ufidzr this Act required to be sett!ed, decided or dealt with or t@ be determined by the Tr~rstee Comrn~tte; or the Bar Council.

26. Power to sztmrnoq ~ . c i i i t ~ e ~ ~ e s and take evidence.-The Ti-ustcz Committee and the Ear Council h l l , for thc purposs of any enquirv

. under this Act, have thi: same pDwers a!: are vested in a Civil C o ~ r t while trying 2 suit under the Cock. of Civil Procedure, 1908 (Centrd Act V of 1908) in respect of the 1foHowing matters, name1 jf :-

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(a) enforcing the attendance of any person or cxan-iii~ing him on oath ;

?

( b ) r e q u i r i ! ~ ~ - the dis.=ovcry and ~roducticr! of docrinlcnts :

( c ) receiving cviclcncc c?n aKdavit :

( d ) issuing commissions lor ihc enn~ina t ion of wiillesses.

27. Powier to ninke rules.--The Psr Council msy, ~r.jth the previous approval of the C'lowrnn~ent, bv notiflc:ition, 1n3kc ruIes for the purpose of carrying itito efTect ilrc ~?l.ovi~-ions of {his Act.

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&

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i for ni: 111

TAMIL NADU GOVERNMENT GAZETTE EXTlUORDINARYj 329

THE SCHEDULE.

[See sections 9 (2) (e) and 16.1 30 years as a member of the Fund . . I Ks. 30,000. 29 years as a member of the Fund # . . Rs. 29,000. 28 years as a member of thlzl Fund. . . . Rs. 28,000. 27 years as a inember of the Fund . . . Rs. 27,000.

26 ycars a; a member of the Fund ... Rs. 26,000.

25 >ears as a member of the Fund ... Rs. 25,000. 24 years as a member of the Fund . . . 23 years as a member of the Fund . . . Rs. 24,000.

Rs. 23,000.

t ! ! ~ 1 22 years as a member of the Fund ... Rs; 22,000. 21 ym-s as a member of the Fund ... Rs. 21,000 , 20 years as a member of the Fund ... Rs. 20,000. 19 years as a member of the Fund^..a Rs. 19,000 18 years as a member of the Fund . . . Ks. 18,000. 17 ycars as a rnenibcr of the Fund^... Rs. 17,000. I(< ytars as a member of the Fund . . . 13s. 16,000.

1 15 years as a rnember of the Funti , . a Rs. 15,063. 14 years as a nlemher of the Fund . .^a Rs., 14,000. 13 years as a member of the Fund * . @ Rs. 13,000. 12 >eats as a member of the Fund^*=.Rs. 12,000. I I years as a member of the Fund ... Rs. 11,000. 10 years as a member of the Fund^*.. 9 ycars as a member of the Fufid ... 8 years as a member of the Fund a . 6 Rs. 9,OOU.

Rs. 9,om.

7 ycars as a n~crnbcr of' the Fund . . . s 7,000.

I 1l1c I ? o r CirrWp) iv-2 EX. (738),- 4

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330 TAMIL NAOU GOVERNMENT GAZEITE EXI-RAOIU)INAI , 6 years as a member of the Fund ... Rs. 4,000. I 1 ' 5 years as a member of the Fund ... Rs. 5,000. 1

--- 1 JReflsnred NO, M.0 . V

214 'TAMIL NADU GQVERNivllZN'i -:.^./frlTE EXTRAORDINARY -----^{"rwr.un.-r--.} -.-7-- 1 -a- . - . . - - --. - --.--. - - -

TAMIL NADU GOVERNMENT GAZETT'B EXTRAORDINARY -"".I--

M ~ L W'PQDU G O ~ - ~ W M E W T GAZETTE EXTRAORDINARY

148 TAMIL NADU GOVERXk?ENT GAZETTE T=XTRAORn;fdVi-jRY

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 145

146 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 15