mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974 ¿mŸkj izns"k vf/kfu;e la[;k 06 o'kZ 1974À
THE UTTAR PRADESH ADVOCATES WELFARE FUND ACT, 1974
[U. P. Act 6 of 1974]
1
mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974
1
¿mŸkj izns"k vf/kfu;e la[;k 06] 1974À ¿mŸkj izns"k fo/kku lHkk us fnuk¡d 28 ekpZ] 1974 bZ0 rFkk mŸkj izns"k fo/kku ifj'kn~ us fnuk¡d 29 ekpZ] 1974 bZ0 dks cSBd esa Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku^^ ds vuqPNsn 200 ds vUrxZr jkT;iky us fnuk¡d 16 vizSy] 1974 bZ0 dks LOkhd`fr iznku dh vkSj mŸkj izns"kh; ljdkjh vlk/kkj.k xtV eas fnuk¡d 17 vizSy] 1974 bZ0 dks izdkf"kr gqvkAÀ
mŸkj izns"k eas vf/koDrkvksa ds dY;k.k dh izksUufr ds fufeŸk ,d fuf/k LFkkfir djus vkSj mlds izorZu djus dh O;oLFkk ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds iPphlosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974 bZ0 dgyk,xkA
laf{kIr uke rFkk foLrkj
¼2½ bldk foLrkj lEiw.kZ mŸkj izns"k esa gksxkA
2&& tc rd izlax }kjk vU;Fkk visf{kr u gks] bl vf/kfu;e eas %& ifjHkk'kk,a ¿¼d½ ^^vf/koDrk^^ dk rkRi;Z LVsV ckj dkmafly dh ukekoyh eas uke&funZsf"kr ,MoksdsV ls gS vkSj blesa ,sls IyhMj vkSj vU; fof/k O;olk;h Hkh] tks fof/k O;olk;h vf/kfu;e] 1879 ds micU/kksa ds v/khu bl :Ik eas uke&funsf"kr gksa] lfEefyr gksaxs(
¼dd½ ^^ckj ,lksf"k;s"ku^^ dk rkRi;Z LVsV ckj dkmafly ls lac) ckj ,lksfl;s"ku ls gS(À
3
¼[k½ ^^LVsV ckj dkmafly^^ dk rkRi;Z ,MoksdsV~l ,sDV] 1961 dh /kkjk 3 ds v/khu xfBr mŸkj izns"k dh LVsV ckj dkmafly ls gS( ¼x½ ^^fuf/k^^ dk rkRi;Z /kkjk 3 eas fufnZ'V fuf/k ls gS( ¿¼xx½ ^^lnL;^^ dk rkRi;Z ;kstuk ds fdlh lnL; ls gS(À
4
¼?k½ ^^U;klh lfefr^^ dk rkRi;Z /kkjk 3 ds v/khu xfBr lfefr ls gS( ¿¼³½ ^^dY;k.kdkjh LVkEi** dk rkRi;Z /kkjk 9 eas fufnZ'V LVkEi ls gS(À
2
¿¼p½ ^^odkyrukek^^ ds vUrxZr mifLFkr gksus dk Kkiu ;k dksbZ vU; nLrkost Hkh gS] ftlls fdlh vf/koDrk dks fdlh U;k;ky;] vf/kdj.k] izkf/kdkjh ;k O;fDr ds le{k mifLFkr gksus] dk;Z djus ;k vfHkopu djus dh "kfDr izkIr gks] fdUrq blds vUrxZr ljdkj ;k ljdkj dk izfrfuf/kRo djus okys fdlh vf/kdkjh dh vksj ls nkf[ky fd;k x;k dksbZ odkyrukek ;k mifLFkfr dk Kkiu ugha gSAÀ
5
1- mn~ns"; vkSj dkj.kksa ds fooj.k ds fy, fnukad 23 ekpZ] 1974] dk ljdkjh vlk/kkj.k xtV] nsf[k,A 2- m0iz0 vf/kfu;e la0 21 o'kZ 1988 dh /kkjk 2 }kjk izfrLFkkfirA
3- m0iz0vf/kfu;e la0 3 o'kZ 1999 dh /kkjk 2 ¼,d½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 2 ¼nks½ }kjk c<+k;k x;kA
5- mi;qZDr dh /kkjk 2 ¼rhu½ }kjk izfrLFkkfirA
2
¿mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974 bZ0À ¿/kkjk 3À 3&& ¼1½ lkekU; yksd mi;ksfxrk ds fuEufyf[kr mn~ns";ksa ds fy, ,d ,slh fuf/k ds lEcU/k eas] ftldk xBu ,rn~Ik"pkr~ dh xbZ O;oLFkk ds vuqlkj fd;k tk,xk vkSj ftls mŸkj izns"k vf/koDrk dY;k.k fuf/k dgk tk,xk] ,d iwfrZ U;kl dk l̀tu fd;k tk,xk] vFkkZr~ %&
fuf/k dk mn~ns";
¼d½ lkB o'kZ dh vk;q rd ds vf/koDrkvksa ds fy,] Hkkjrh; thou chek fuxe ls lkewfgd chek dh ikWfylh ysuk(
¼[k½ ¿ckj ,lksfl;s"kuÀ
4
ds fy, gkyksa rFkk iqLrdky;ksa ds fy, Hkouksa dh rFkk ¿dSUVhu "ksM ,oa vU; lqfo/kkvksaÀ
3
dh O;oLFkk djuk vFkok ,slh O;oLFkk djus ds iz;kstUkkFkZ ¿ckj ,lksfl;s"kuÀ
4
dks vfHknku djuk( ¿¼[k[k½ vf/koDrk lkekftd lqj{kk fuf/k ;kstuk] ftls vkxs ;kstuk dgk x;k gS] dks vk;ksftr djuk] tks ,sls vf/koDrkvksa ds fy;s gksxh] tks ;kstuk ds lnL; cu tk;(À
1
¼x½ vko";drkxzLr vf/koDrkvksa ds dY;k.k ds fy;s vU; ;kstukvksa dks vk;ksftr djuk( vkSj
¼?k½ ,sls vU; mÌs"; ftuls] U;klh lfefr dh jk; esa] vf/koDrkvksa dh dk;Zn"kk rFkk lqfo/kkvksa esa lq/kkj gksA
¼2½ fuf/k esa fuEufyf[kr /kujkf"k;ka gksaxh %& ¼d½ /kkjk 4 ds v/khu mls vUrfjr lHkh vfHknku(
¼[k½ LVsV ckj dkmafly }kj mls fn;s x;s lHkh vfHknku( ¼x½ fdlh vf/koDrk }kjk fuf/k esa LosPNk ls fn;k x;k nku ;k vfHknku] ftlds vUrxZr lkewfgd thou chek dh ikfylh ds v/khu] fdlh chekdr̀ vf/koDrk dks èR;q ij Hkkjrh; thou chek fuxe ls izkIr dksbZ /kujkf"k Hkh gS] tgk¡ ,sls vf/koDrk us U;klh lfefr dks ,slk O;fDr uke&fufnZ'V fd;k gks ftls mldh èR;q gks tkus dh n"kk esa ikfylh }kjk lqjf{kr /kujkf"k dk Hkqxrku fd;k tk;xk( ¼?k½ jkT; ljdkj }kjk fuf/k dks fn;k x;k dksbZ vuqnku(
¼³½ /kkjk 5 ds v/khu m/kkj yh x;h dksbZ /kujkf"k(
¼p½ vf/koDrkvksa ds lkewfgd thou chek dh ikfylh ds lEcU/k esa Hkkjrh; thou chek fuxe ls izkIr dksbZ ykHk vFkok ykHkka"k( vkSj
¼N½ fuf/k ds fdlh Hkkx ds lEcU/k esa fd;s x;s fdlh fofu;kstu ij dksbZ C;kt ;k ykHkka"k vFkok vU; izfrykHk(
¿¼t½ jkT; ljdkj }kjk /kkjk 10 ds vuqlkj vUrfjr LVkEi dk fodz; vkxe(
¼>½ /kkjk 11 ds vuqlkj ;kstuk dh lnL;rk ds fy;s izkIr leLr izos"k Qhl vkSj okf'kZd pUnk vkSj ml ij C;kt] ;fn dksbZ gksAÀ
2
1- m0iz0vf/kfu;e la0 21 o'kZ 1988 dh /kkjk 3 ¼d½ }kjk c<+k;k x;kA 2- mi;qZDr dh /kkjk 3 ¼[k½ }kjk c<+k;k x;kA
3- m0iz0 vf/kfu;e la0 3 o'kZ 1999 dh /kkjk 3 ¼d½ ¼,d½ }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 3 ¼d½¼nks½ }kjk izfrLFkkfirA
3
¿mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 4&5À ¼3½ fuf/k ,d ,slh U;klh lfefr esa fufgr gksxh vkSj mlds }kjk /k`r rFkk izcfU/kr gksxh] ftldk uke mŸkj izns"k vf/koDrk dY;k.k fuf/k U;klh lfefr gks vkSj ftlesa fuEufyf[kr lnL; gksaxs] vFkkZr~&
¼d½ egkf/koDrk] mŸkj izns"k] insu] tks v/;{k gksaxs(
¼[k½ v/;{k] LVsV ckj dkmafly] insu vFkok ;fn mDr in rRle; egkf/koDrk }kjk /k`r gks rks ¿mlds }kjkÀ
1
uke&fufnZ'V ,d vf/koDrk( vkSj ¿¼[k[k½ LVsV ckj dkmfUly ds nks lnL;] tks mlds }kjk fuokZfpr gksa(À
2
¼x½ lfpo] mŸkj izns"k ljdkj] U;k; foHkkx] insu] tks lnL;&lfpo gksxkA
¿¼4½ mi/kkjk ¼3½ ds [k.M ¼[k½ ds v/khu uke&fufnZ'V dksbZ lnL; rc rd in/kkj.k djsxk tc rd fd LVsV ckj dkmfUly ds v/;{k dk in egkf/koDrk }kjk /k`r gks fdUrq og fdlh Hkh le; v/;{k dks lEcksf/kr LogLrk{kfjr ys[k }kjk viuh lnL;rk ls R;kx&i= ns ldrk gSAÀ
3
¼5½ U;klh lfefr mi;qZDr uke ls "kk"or mŸkjkf/kdkj okyh ,d fuxfer fudk; gksxh vkSj mldh ,d lkekU; e qnzk gksxh rFkk mls lEifŸk vftZr djus vkSj /kkj.k djus dh
"kfDr gksxh vkSj mDr uke ls og okn izLrqr dj ldsxh rFkk mlds fo:) okn izLrqr fd;k tk ldsxkA
¼6½ U;klh lfefr ds fdlh dk;Z vFkok dk;Zokgh ij dsoy bl dkj.k ls fd mleas dksbZ fjfDr ;k mlds xBu eas dksbZ nks'k gS] u rks dksbZ vkifŸk dh tk,xh vkSj u mls vfof/kekU; le>k tk,xkA
4&& ¿¼1½À
4
bl vf/kfu;e ds izkjEHk gksus ds Ik"pkr~ ;Fkk"kD; "kh?kz] LVsV ckj dkmafly ds ikl vf/koDrkvksa }kjk HkrhZ ds izek.k&i=ksa ij fn, x, LVkEi "kqYd ds e)s tek /kujkf"k rFkk ml ij okLrfod :Ik ls vftZr C;kt dh /kujkf"k ds led{k /kujkf"k] mlds }kjk fuf/k eas tek dh tk,xh vkSj fuf/k eas bl izdkj tek gksus ij LVsV ckj dkmafly mlds lEcU/k eas jkT; ljdkj ds izfr vius nkf;Ro ls mUeksfpr gks tk,xhA dfri; /ku dk fuf/k eas
vUrj.k
¿¼2½ fdlh foÙkh; o'kZ eas LVsV ckj dkmfUly ds ikl HkrhZ ds izek.k&i=ksa ds fy;s vf/koDrkvksa }kjk tek fd;s x;s LVkEi "kqYd ds led{k /kujkf"k] jkT; ljdkj }kjk ml foÙkh; o'kZ dh lekfIr ds Ik"pkr~ ;Fkk"kD; "kh?kz fuf/k eas vUrfjr dh tk;xh vkSj ,slk vUrj.k gksus ij jkT; ljdkj] ml foÙkh; o'kZ ds fy,] mlds lEcU/k eas vius nkf;Ro ls mUeksfpr gks tk;xhAÀ
4
5&& ¼1½ U;klh lfefr] bl vf/kfu;e ds iz;k stkFkZ visf{kr /kujkf"k;k¡ le;≤ ij m/kkj ys ldrh gSA
foŸkh; micU/k
¼2½ fuf/k dk /ku fdlh vuqlwfpr cSad esa tek fd;k tk ldrk gS vFkok U;klh lfefr }kjk fdlh ,sls fuxe dks] tks jkT; ljdkj ds LokfeRo vFkok fu;a=.k eas gks] _.k vFkok vfxze /ku ds :Ik eas vFkok ,slh vU; jhfr ls] tSlk jkT; ljdkj le;≤ ij funs"k ns] fofu;ksftr fd;k tk ldrk gSA
1- m0iz0vf/kfu;e la0 3 o'kZ 1999 dh /kkjk 3 ¼[k½ ¼,d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 3 ¼[k½¼nks½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 3 ¼x½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 4 }kjk iqulZ[;kafdr rFkk c
4
¿mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 6&9À ¼3½ fuf/k ,d LFkkuh; fuf/k le>h tk,xh vkSj mldh laijh{kk ijh{kd] LFkkuh; fuf/k ys[kk] mŸkj izns"k }kjk dh tk,xhA
6&& U;klh lfefr }kjk fy, x, rFkk fu'ikfnr lHkh fu.kZ; rFkk lays[k lnL;&lfpo ds gLrk{kj ls vf/kizekf.kr fd, tk ldrs gSa] ftUgsa mDr lfefr dh vksj ls fdlh cSad ys[ks dk izpkyu djus dh Hkh "kfDr gksxhA
lays[k vkfn dk fu'iknu
rFkk vf/kizek.khdj.k vkfn
7&& jkT; ljdkj U;klh lfefr dks] le;≤ ij] ,sls funs"k ns ldrh gS] tks mldh jk; eas bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, vko";d ;k b'Vdj gks vkSj ,sls funs"kksa dk ikyu djuk U;klh lfefr dk drZO; gksxkA funs"k tkjh djus dh
jkT; ljdkj dh "kfDRk
1
¿8&& LVsV ckj dkmfUly] mÙkj izns"k vf/koDr dY;k.k fuf/k ¼la"kks/ku½ vf/kfu;e] 1988 ds izkjEHk ds fnukad dks fuf/k eas ,d yk[k :Ik;s ¿***À2vfHknku djsxh % ¿ijUrq bl /kkjk ds] tSlh fd og mÙkj izns"k vf/koDrk dY;k.k fuf/k ¼la"kks/ku½ vf/kfu;e] 1998 ds iwoZ Fkh] v/khu LVsV ckj dkmfUly }kjk nh x;h vfHknku dh dksbZ /kujkf"k okfil ugha dh tk;xhAÀ
3
LVsV ckj dkmfUly }kjk vfHknku
9&& ¿¼1½ izR;sd vf/koDrk vius }kjk Lohdr̀ odkyrukek ij fdlh U;k;ky; ;k vf/kdj.k ;k fdlh vU; izkf/kdkjh ;k O;fDr dks nkf[ky fd;s tkus okys odkyrukek dh fLFkfr eas ¿chl :Ik;sÀ
5
ds ewY; dk dY;k.kdkjh LVkEi yxk;sxk vkSj dksbZ U;k;ky;] vf/kdj.k] izkf/kdkjh ;k O;fDr ,sls vf/koDrk ds i{k eas dksbZ odkyrekuk xzg.k ugha djsxk tc rd fd ml ij rRle; izoÙ̀k fdlh vU; fof/k ds v/khu visf{kr fdlh LVkEi ds vfrfjDr ,slk LVkEi u yxk gksAÀ
4
odkyrukek ij dY;k.kdkjh LVkEi ¼2½ dY;k.kdkjh LVkEi dk ewY; fdlh okn ;k dk;Zokgh eas [kpZ ds :Ik eas fofu/kkZfjr ugha fd;k tk;xk vkSj fdlh Hkh n"kk eas ,sls okn ;k dk;Zokgh ds i{kdkj ls olwy ugha fd;k tk;xkA
¼3½ fdlh lnL; }kjk mi/kkjk ¼2½ ds micU/kksa dk dksbZ mYya?ku mls ;kstuk ds ykHk ls oafpr dj nsxk vkSj mls vopkj le>k tk;xk vkSj U;klh lfefr leqfpr dk;Zokgh ds fy, ekeys dh lwpuk LVsV ckj dkmfUly dks nsxhA
¼4½ mi/kkjk ¼1½ ds v/khu odkyrukek ij yxk;k x;k izR;sd dY;k.kdkjh LVkEi U;k;ky; Qhl vf/kfu;e] 1870 dh /kkjk 30 eas micfU/kr jhfr ls jn~n fd;k tk;xkA ¿¼5½ tgka fdlh ekeys esa fdlh vf/koDrk }kjk mi/kkjk ¼1½ eas fufnZ'V dY;k.kdkjh LVkEi odkyrukek ij ugha yxk;k tkrk gS ;k mls nkf[ky ugha fd;k tkrk gS] ogak U;k;ky; ,sls vf/koDrk dks ml ekeys esa vxzsÙkj dk;Zokgh dh vuqKk ugha nsxkAÀ
6
1- m0iz0 vf/kfu;e la0 21 o'kZ 1988 dh /kkjk 4 }kjk /kkjk 8 ls /kkjk 16 rd c<+k;k x;kA
5
¿mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 10&11À 10&& ¼1½ ¿ckj dkmfUly]À
1
bl vf/kfu;e ds iz;kstuksa ds fy, dY;k.kdkjh LVkEi ,slh fMtkbu eas vkSj ,sls vafdr ewY; dk] tSlk og mfpr le>s] ftl ij "kCn ^^dY;k.kdkjh LVkEi** eqfnzr gksxk] eqfnzr djk;xhA dY;k.kdkjh LVkEikas dk
eqnz.k vkSj fodz;
¼2½ jkT; ljdkj dY;k.kdkjh LVkEi ds forj.k vkSj fodz; dk fu;a=.k U;k;ky; Qhl LVkEi ds fodz; ds fy, vius }kjk fu;qDr LVkEi fodzsrkvksa ds ek/;e ls ;k fdlh vU; vfHkdj.k ds ek/;e ls] tks og mfpr le>s] djsxhA
¼3½ jkT; ljdkj] izR;sd foÙkh; o'kZ dh lekfIr ij] dY;k.kdkjh LVkEiksa ds fodz; vkxe dk vUrj.k mleas ls LVkEiksa ds ¿eqnz.k ¼ftls ckj dkmfUly dks Hkqxrku fd;k tk;xk½À
2
fodz; vkSj forj.k eas mixr [kpZ dks dkVus ds Ik"pkr~ fuf/k ds ys[kk eas djsxhA ¼4½ jkT; ljdkj ,sls vUrj.k ds rhu ekl ds Hkhrj U;klh lfefr dks ,d fooj.k&i= izLrqr djsxh] ftleas ¿ckj dkmfUly ls izkIr vkSj csps x;s dY;k.kdkjh LVkEiksa dh la[;k] dkVk x;k [kpZ] ckj dkmfUly dks Hkqxrku fd;k x;k eqnz.k dk [kpZÀ
3
vkSj fuf/k ds ys[kk eas bl /kkjk ds vUrxZr vUrfjr /kujkf"k dk C;kSjk fn;k tk;xkA ¿¼5½ jkT; ljdkj eqnz.k izHkkj dh olwyh ij dY;k.kdkjh LVkEikas ds eqnz.k ds fy;s jktdh; izsl dh lsok;sa iznku dj ldrh gSAÀ
4
¿10&d&& /kkjk 10 eas fdlh ckr ds gksrs gq, Hkh] dY;k.kdkjh LVkEiksa dh vLFkk;h deh dh n"kk eas dY;k.kdkjh LVkEiksa dk ewY; U;k;ky;] vf/kdj.k] izkf/kdkjh ;k O;fDr ds ,sls v/khuLFk vf/kdkjh ;k fyfid dks] ftls ,sls U;k;ky;] vf/kdj.k] izkf/kdkjh ;k O;fDr }kjk fofufnZ'V fd;k tk;] udn Hkqxrku fd;k tk ldrk gS vkSj ,slk v/khuLFk vf/kdkjh ;k fyfid mlds fy, ,d jlhn nsxk] ftls odkyrukek ij pLik fd;k tk;xk vkSj ,sls pLik dk ogh izHkko gksxk ekuksa ml /kujkf"k dk dY;k.kdkjh LVkEi bl vf/kfu;e ds vuqlkj lE;d :Ik ls pLik fd;k x;k gksA
dY;k.kdkjh LVkEi dh
vuqiyC/krk dh n"kk esa
micU/k
¼2½ mi/kkjk ¼1½ ds v/khu udn izkIr djus okyk v/khuLFk vf/kdkjh ;k fyfid mls dks'kkxkj eas ,sls "kh'kZd ds] tSlk jkT; ljdkj vf/klwfpr vkns"k }kjk bl fufeÙk fofufnZ'V djs] v/khu tek djsxkAÀ
5
11&& ¼1½ dksbZ vf/koDrk ;kstuk dk lnL; cuus ds fy, lfpo] U;klh lfefr dks ,sls izi= eas] tSlk fofgr fd;k tk;] vkosnu dj ldrk gSA ;kstuk dh lnL;rk
¼2½ izR;sd vkosnd] vkosnu&i= ds lkFk ,d lkS :Ik;s dh izos"k Qhl fofgr jhfr ls ,deq"r nsxkA
¼3½ U;klh lfefr vkosnu&i= vkSj izos"k Qhl izkIr gksus ij ,slh tkap dj ldrh gS] ftls og vko";d le>s vkSj ;k rks vkosnd dks ;kstuk dh lnL;rk eas lfEefyr djsxh ;k ,sls dkj.kksa ls] tks vfHkfyf[kr fd;s tk;saxs] vkosnu&i= dks vLohdkj dj nsxh vkSj izos"k
"kqYd ds izfr Hkqxrku dh x;h /kujkf"k dks okil dj nsxh % ijUrq dksbZ vkosnu&i= rc rd vLohdkj ugha fd;k tk;xk tc rd fd vkosnd dks lquokbZ dk volj u fn;k x;k gksA
1- m0iz0 vf/kfu;e la0 3 o'kZ 1999 dh /kkjk 7 ¼d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 7 ¼[k½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 7 ¼x½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 7 ¼?k½ }kjk c<+k;k x;kA
5- mi;qZDr dh /kkjk 8 }kjk c<+k;k x;kA
6
¿mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 12À ¼4½ bl izdkj lfEefyr fd;s x;s vkosnd dh lnL;rk ml o'kZ dh] tc vkosnu&i= fn;k x;k Fkk] igyh tuojh dks ;k vf/koDrk ds :Ik eas vkosnu ds ukekadu ds fnukad dks] tks Hkh Ik"pkr~orhZ gks] izkjEHk gqbZ le>h tk;xhA ¼5½ ;kstuk dk izR;sd lnL; izR;sd dyS.Mj o'kZ ds fy;s ml o'kZ ds ,drhl fnlEcj dks ;k mlds iwoZ &&
¼d½ ipkl :Ik;s] tgka mlus vf/koDrk ds :Ik eas 5 ls vuf/kd o'kZ ds fy;s fof/k O;olk; fd;k gks(
¼[k½ ,d lkS :Ik;s] tgka mlus vf/koDrk ds :Ik eas 5 ls vf/kd fdUrq 10 ls vuf/kd o'kZ ds fy;s fof/k O;olk; fd;k gks(
¼x½ nks lkS ipkl :Ik;s] tgka mlus vf/koDrk ds :Ik eas 10 ls vf/kd o'kZ ds fy;s fof/k O;olk; fd;k gks(
dh nj ls okf'kZd pUnk fofgr jhfr ls nsxk %
¿ijUrq ljdkjh vf/koDrk fuf/k eas vius okf'kZd pUnk ds lkFk ,sls izR;sd dyS.Mj o'kZ ;k mlds Hkkx ds fy,] ftlds nkSjku og ljdkjh vf/koDrk jgk gks] ipkl :Ik;s izfro'kZ vfrfjDr /kujkf"k dk Hkqxrku djsxk %
ijUrq ;g vkSj fd dksbZ lnL; vius fodYi ij vkthou pUns ds :Ik esa rhu gtkj :Ik;s vkSj ;fn og ljdkjh vf/koDrk gks rks rhu gtkj ikap lkS :Ik;s dk ,deq"r Hkqxrku dj ldrk gS %
ijUrq ;g vkSj Hkh fd jkT; ljdkj U;klh lfefr ls ijke"kZ djus ds Ik"pkr~ vf/klwfpr vkns"k }kjk] okf'kZd vkSj vkthou pUns dh nj eas ifjorZu dj ldrh gSAÀ
1
Li'Vhdj.k&& bl mi/kkjk ds iz;kstuksa ds fy;s&& ¼,d½ vf/koDrk ds :Ik eas fof/k O;olk; djus ds vUrxZr fof/k O;olk;h vf/kfu;e] 1879 ds v/khu IyhMj ;k vU; fof/k O;olk;h ds :Ik eas ukekafdr ;k vf/koDrk vf/kfu;e] 1961 ds v/khu xfBr fdlh fof/kK ifj'kn~ ¼ckj dkmfUly½ dh ukekoyh eas ntZ vf/koDrk ds :Ik eas fof/k&O;olk; djuk Hkh gS(
¼nks½ fof/k O;olk; dh vof/k dh x.kuk ml dyS.Mj o'kZ ds] ftlds fy;s pUnk ns; gks] izFke fnol ls ;k fof/k O;olk;h ;k vf/koDrk ds :Ik eas ukekadu ds fnukad ls bleas tks Hkh Ik"pkr~orhZ gks] dh tk;sxh( ¿¼rhu½ fdlh ljdkjh vf/koDrk dk rkRi;Z ljdkj ;k ljdkj ds LokfeRok/khu ;k fu;a=.kk/khu fdlh fudk;] izkf/kdkjh ;k fdlh fuxe }kjk] fdlh U;k;ky;] vf/kdj.k] izkf/kdkjh ;k fdlh O;fDr ds le{k mldk izfrfuf/kRo djus ds fy,] fu;qDr fd, x, ,sls fdlh vf/koDrk ls gS tks] ;FkkfLFkfr] ljdkj ;k ,sls fudk; izkf/kdkjh ;k fuxe ls fjVsujf"ki ;k ekfld HkÙks ds :Ik eas dksbZ /kujkf"k izkIr djrk gksAÀ
2
12&& ¼1½ ;kstuk dk dksbZ lnL; ,slk lnL; ugha jg tk;xk] ;fn && lnL;rk dh lekfIr vkSj iqu% izos"k
¼d½ mldh eR̀;q gks tk;(
1- m0iz0 vf/kfu;e la0 3 o'kZ 1999 dh /kkjk 9 ¼d½ }kjk c<+k;k x;kA 2- mi;qZDr dh /kkjk 9 ¼[k½ }kjk c<+k;k x;kA
7
¿mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 13&14À ¼[k½ mldk uke LVsV ckj dkmfUly }kjk j[ks x;s jkT; ukekoyh ls gVk fn;k tk;(
¼x½ og viuh lnL;rk ls R;kx&i= ns nsa(
¼?k½ mlds ikl nks o'kZ ;k blls vf/kd vof/k dk okf'kZd pUnk cdk;k gks vkSj U;klh lfefr mls dkj.k crkus dk volj nsus ds Ik"pkr~ mldh lnL;rk lekIr dj nsA
¼2½ fdlh ,sls vf/koDrk dh] tks ;kstuk dk lnL; ugha jg x;k gS] mlds fyf[kr vkosnu&i= vkSj ,sls okf'kZd pUns ds ftldk mlus Hkqxrku fd;k gksrk ;fn mldh lnL;rk cuh jgrh] cdk;s dk vkSj ml ij vBkjg izfr"kr izfro'kZ dh nj ls C;kt dk Hkqxrku djus ij] ;kstuk dk iqu% lnL; cuk;k tk ldrk gS] c"krZsa mldk ykHk LVsV ckj dkmfUly }kjk j[ks x;s jkT; ukekoyh esa ;FkkfLFkfr] iwoZor dj fn;k tk; ;k cuk jgsA ¿13&& ¼1½ fdlh lnL; dh èR;q gks tkus dh n"kk eas mlds ukekafdrh ;k tgka dksbZ ukekafdrh u gks mlds fof/kd okfj;ksa dks fuf/k ls mldh lnL;rk ds izR;sd lEiwfjr o'kZ ds fy, ikap gtkj :Ik;s dh nj ls laxf.kr /kujkf"k dk] tks iPphl gtkj :Ik;s ls vU;wu vkSj ,d yk[k ipkl gtkj :Ik, ls vuf/kd gks] Hkqxrku fd;k tk;sxkA lnL;rk lekIr gksus ij
fuf/k ls Hkqxrku
¼2½ fdlh lnL; dks] /kkjk 12 dh mi/kkjk ¼1½ ds [k.M ¼[k½] ¼x½ ;k ¼?k½ ds v/khu lnL; u jg tkus ij fuf/k ls fuEufyf[kr izdkj ls Hkqxrku fd;k tk;sxk %& ¼,d½ lnL;rk ds izR;sd lEiwfjr o'kZ ds fy, nks gtkj :Ik;s izfro'kZ dh nj ls laxf.kr /kujkf"k] ;fn og viuh lnL;rk ds lEiwfjr o'kZ ds ckjg o'kZ ds Ik"pkr~ vkSj iPphl o'kZ ds iwoZ R;kx&i= nsrk gS(
¼nks½ lnL;rk ds izR;sd lEiwfjr o'kZ ds fy,] vf/kdre ,d yk[k ipkl gtkj :Ik;s ds v/;/khu jgrs gq,] ikap gtkj :Ik;s izfro'kZ dh nj ls laxf.kr /kujkf"k] ;fn og viuh lnL;rk ds lEiwfjr iPphl o'kZ ds Ik"pkr~ R;kx&i= nsrk gS(
¼rhu½ mlds }kjk lanÙk okf'kZd pUns ds dqy ;ksx ds cjkcj /kujkf"k vkSj ml ij ,slh nj ls lk/kkj.k C;kt] tks U;klh lfefr le;≤ ij fu;r djs] ;fn og ,sls vU; dkj.k ls] tks mi/kkjk ¼1½ ;k mi/kkjk ¼2½ ls vkPNkfnr u gks] lnL; u jg tk;A
¼3½ bl /kkjk ds iz;kstuk sa ds fy, lnL;rk ds lEiwfjr o'kZ dh lax.kuk ds fy, ;kstuk dk lnL; cuus ds iwoZ ikap o'kZ ds fof/k O;olk;] ;fn dksbZ gks] dk ;kstuk dh lnL;rk] ds ,d o'kZ ds :Ik eas laxf.kr fd;k tk;sxkAÀ
1
14&& rRle; izoÙ̀k fdlh vU; fof/k eas fdlh ckr ds gksrs gq, Hkh ;kstuk ds fdlh lnL; ;k mlds ukekafdrh ;k fof/kd okfjlksa dk /kkjk 13 ds v/khu fuf/k ls dksbZ /kujkf"k izkIr djus ds vf/kdkj ;k fgr dk u rks vU; ladzke.k fd;k tk;sxk u Hkkfjr fd;k tk;sxk vkSj u U;k;ky; dh fdlh fMdzh ;k vkns"k ds v/khu mldh dqdhZ dh tk ldsxhA lnL;ksa ds fgr ds vU;
ladzke.k dqdhZ bR;kfn ij
fucU/ku
1- m0iz0 vf/kfu;e la0 3 o'kZ 1999 dh /kkjk 10 }kjk izfrLFkkfirA
8
¿mŸkj izns"k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 14d&17À ¿14&d&& tgka dksbZ vf/koDrk] tks bl vf/kfu;e ds] tSlk fd og mÙkj izns"k vf/koDr dY;k.k fuf/k ¼la"kks/ku½ vf/kfu;e] 1998 ds izkjEHk ds Bhd iwoZ Fkk] v/khu ;kstuk dk lnL; gkS] ,sls izkjEHk ds nks ekl ds Hkhrj] ;kstuk dk lnL; u cus jgus dk fodYi nsrk gS] ogka mls ,slh /kujkf"k] ftlds fy, og /kkjk 13 ds] tSlk fd og ,sls izkjEHk ds iwoZ Fkh] v/khu gdnkj gks] Hkqxrku dh tk;sxh vkSj ,slk vf/koDrk iqu% ;kstuk dh lnL;rk eas lfEefyr ugha fd;k tk;sxkA ;fn ,slk dksbZ fodYi ugha fn;k tkrk gS rks ,slk vf/koDrk ;kstuk dk lnL; cuk jgsxkAÀ
2
15&& bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds vuqlj.k eas ln~Hkko ls dh ;k dh tkus ds fy, vkf"kr fdlh ckr ds lEcU/k eas dksbZ ckr vfHk;kstuk ;k vU; fof/kd dk;Zokgh U;klh lfefr ;k mlds fdlh lnL; ;k vf/kdkjh ds fo:) ugha gksxhA ln~Hkko ls fd;s x;s dk;ksZa
dk laj{k.k
16&& ¼1½ jkT; ljdkj bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, vf/klwpuk }kjk] fu;e cuk ldrh gSA
¼2½ iwoZorhZ "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa eas fuEufyf[kr lHkh ;k fdUgha fo'k;ksa dh O;oLFkk dh tk ldrh gS && fu;e cukus dh "kfDRk
¼d½ izi=] ftleas vkSj jhfr] ftlds vuqlkj ;kstuk dh lnL;rk ds fy, vkosnu&i= fd;k tk ldrk gS(
¼[k½ ;kstuk dh lnL;rk ds fy, izos"k Qhl vkSj okf'kZd pUnk nsus dh jhfr(
¼x½ izi=] ftlesa vkSj jhfr] ftlds vuqlkj ;kstuk ds lnL;ksa dh lwph j[kh tk;sxh vkSj mldh izfr;ka ;k m)j.k U;k;ky;ksa dks Hksts tk;saxs] ftlls fd os /kkjk 9 ds micU/kksa dk vu qikyu lqfuf"pr dj ldsa(
¼?k½ izi=] ftleas vkSj jhfr] ftlds vuqlkj /kkjk 13 ds v/khu Hkqxrku ds fy, vkosnu&i= fn;s tk;saxs vkSj ,sls Hkqxrku ds fy, U;klh lfefr }kjk dh tkus okyh tkap] ;fn dksbZ gks] dh izfdz;k(
¼³½ izi=] ftleas vkSj jhfr ftlds vuqlkj /kkjk 13 ds v/khu Hkqxrku izkIr djus ds fy, ukekadu fd;k tk;(
¼p½ dksbZ vU; fo'k;] ftls fofgr fd;k tkuk gks ;k fd;k tk;AÀ
1
17&& ¼1½ mŸkj izns"k vf/koDrk dY;k.k fuf/k v/;kns"k] 1974 ,rn~}kjk fujLr fd;k tkrk gSA
fujlu rFkk viokn
¼2½ ,sls fujlu ds gksrs gq, Hkh] mDr v/;kns"k ds v/khu fd;k x;k dksbZ dk;Z ;k dh xbZ dksbZ fdz;k] bl vf/kfu;e ds v/khu fd;k x;k dk;Z ;k dh xbZ fd;k le>h tk,xh ekuks ;g vf/kfu;e 20 tuojh] 1974 dks izoŸ̀k gks x;k FkkA m0 iz0 v/;kns"k la0 04
o'kZ 1974
1- m0iz0 vf/kfu;e la0 21 o'kZ 1988 dh /kkjk 8 }kjk /kkjk 8 ls /kkjk 16 rd c<+k;k x;kA 2- m0iz0 vf/kfu;e la0 3 o'kZ 1999 dh /kkjk 11 }kjk c<+k;k x;kA
9
THE UTTAR PRADESH ADVOCATES WELFARE FUND ACT, 1974
1
[U. P. ACT No. VI OF 1974]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on March 28, 1974 and, by the Uttar Pradesh Legislative Council on March 29, 1974.
Received the assent of the Governor on April 16, 1974 under Article 200 of the Constitution of India and was published in the Uttar Pradesh Gazette, Extraordinary dated April 17, 1974.]
AN
ACT
to provide for the establishment and operation of a fun d for the promotion of welfare of Advocates in Uttar Pradesh .
It is hereby enacted in the Twenty-fifth year of the Republic of India as follows :-
Short title and
extent
1. (1) This Act may be called the Uttar Pradesh Advocates Welfare Fund Act, 1974.
(2) It extends to the whole of Uttar Pradesh. Definitions 2. In this Act, unless the context otherwise requires- [(a) "Advocate" means an Advocate enrolled on the roll of the State Bar Council and shall include the pleaders and other legal practitioners enrolled as such under the provisions of the Legal Practitioners Act, 1879; (aa) "Bar Association" means a Bar Association affiliated to the State Bar Council;]3
(b) "State Bar Council" means the State Bar Council of Uttar Pradesh constituted under section 3 of the Advocates Act, 1961;
(c) "Fund" means the Fund referred to in section 3; [(cc) "member" means a member of the Scheme;]4
(d) "Trustees Committee" means the Committee constituted under section 3;
[(e) "Welfare Stamp" means the stamp referred to in section 9;]2 [(f) "Vakalatnama" includes a memorandum of appearance or any other document by which an advocate is empowered to appear, act or plead before any court, tribunal, authority or person but does not include any Vakalatnama or memorandum of appearance filed on behalf of the Government or an officer representing the Government.]5
1.For S.O. R. see U. P. Gazette Extraordinary, dated March 23, 1974.
10
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 3] Objects of
the fund
3. (1) For the following objects of general public utility, a charitable trust shall be created in respect of a Fund, to be constituted as hereinafter provided and to be called the Uttar Pradesh Advocates Welfare Fund, namely :---
(a) obtaining from the Life Insurance Corporation of India a policy of group life insurance of Advocates up to the age of 60 years;
(b) the provision of buildings for halls and libraries, [canteens, sheds and other facilities]3for [Bar Associations]4, or the making of contributions to [Bar Associations]4for the purposes of making such provision; [(bb) the organization of Advocate Social Security Fund Scheme herein after referred to as the Scheme, for such advocates as become members of the scheme;]1
(c) the organization of other schemes for the welfare of needy Advocates; and
(d) such other objects as would, in the opinion of the Trustees Committee, improve the working conditions and facilities of Advocates.
(2) The Fund shall consist of-
(a) all monies transferred to it under section 4 ;
(b) all contributions made to it by the State Bar Council;
(c) any voluntary donation or contribution made to the Fund by any Advocate, including any sum received from the Life Insurance Corporation of India on the death of an Advocate insured under the group life insurance policy where such Advocate had nominated the Trustees Committee as the person to whom the money secured by the policy shall be paid in the event of his death;
(d) any grants made to the Fund by the State Government;
(e) any sum borrowed under section 5 ;
(f) any profits or dividends received from the Life Insurance Corporation of India in respect of the policy of group life insurance of Advocates ; and,
(g) any interest or dividend or other return or any investment made in respect of any part of the Fund;
[(h) the sale proceeds of stamps transferred by the State Government in accordance with section 10;
(i) all admission fees and annual subscriptions, for membership of the Scheme received in accordance with section 11 and interest, if any, thereon.]2
3. Substituted by section 3 (a)(i) of U.P. Act No. 3 of 1999.
4. Subs. by section 3 (a)(ii) ibid.
11
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 4-5]
(3) The Fund shall vest in and be held and administered by a Trustees Committee to be named the Uttar Pradesh Advocates Welfare Fund Trustees Committee, of which the following shall be the members, namely-
(a) the Advocate General of Uttar Pradesh, ex-officio, who shall be Chairman;
(b) the Chairman, State Bar Council, ex-officio, or where that office is for the time being held by the Advocate General, an Advocate nominated [by him]1; [(bb) two members of the State Bar Council, elected by it;]2
(c) the Secretary to the State Government in the Judicial Department, ex- officio, who shall be Member-Secretary.
[(4) A member nominated under clause (b) of sub-section (3) shall hold office till the office of the Chairman State Bar Council is held by the Advocate General, but he may at any time by writing under his hand addressed to the Chairman, resign his membership.]3
(5) The Trustees Committee shall be a body corporate with the name aforesaid, having perpetual succession and a common seal, with power to acquire and hold property, and may sue and be sued by that name.
(6) No act or proceeding of the Trustees Committee shall be questioned or deemed to be invalid by reason merely of any vacancy in or any defect in the constitution thereof.
Transfer
of certain
monies to
the fund
[(2) An amount equivalent to the stamp duty deposited by Advocates for certificates of enrolment with the State Bar Council in a financial year shall be transferred by the State Government to the Fund as soon as may be after the end of that financial year and such transfer shall discharge the State Government of its liability in respect thereof, for that financial year.]4
Financial
provisions
5. (1) The Trustees Committee may, from time to time, borrow any sum required for the purposes of this Act.
(2) The monies in the Fund may be deposited in any scheduled bank or invested by the Trustees Committee in loans and advances to any Corporation owned or con trolled by the State Government, or in such other manner as the State Government may from time to time direct.
1. Substituted by section 3 (b) (i) of U.P. Act No. 3 of 1999.
2. Subs. by section 3 (b) (ii) ibid.
3. Subs. by section 3 (c) ibid.
12
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 6-9]
(3) The Fund shall be deemed to be a local fund and be audited by the Examiner, Local Fund Accounts, and Uttar Pradesh. Execution and
authentication
of instruments,
etc.
6. All decisions and other instruments made and executed by the Trustees Committee may be authenticated by the signature of the Member-Secretary who shall also have the power to operate any bank account on behalf of the said Committee.
Power of the
State
Government to
issue
directions
7. The State Government may from time to time issue to the Trustees Committee, such directions as in its opinion are necessary or expedient for carrying out the purposes of this Act, and it shall be the duty of the Trustees Committee to comply with such directions.
1 [Contribution
by State Bar
Council
8. The State Bar Council shall contribute to the Fund rupees one lakh on the date of commencement of the Uttar Pradesh Advocates Welfare Fund (Amendment) Act, 1988 [***]2:
[Provided that any amount contributed by the State Bar Council under this section as it stood prior to the commencement of the Uttar Pradesh Advocates Welfare Fund (Amendment) Act, 1998 shall not be refundable.]3
Welfare stamp
on
Vakalatnama
9. [(1) Every Advocate shall affix on the Vakalatnama accepted by him a Welfare Stamp of the value of [twenty rupees]5and no court, tribunal, authority or person shall receive any Vakalatnama in favour of such advocate unless it is so stamped in addition to any stamp required under any other law for the time being in force.]4
(2) The value of the Welfare Stamp shall neither be taxable cost in the suit or proceeding nor be collected in any even from a party to such suit or proceeding.
(3) Any contravention of the provisions of sub-section (2) by any member shall disentitle him to the benefits of the Scheme and shall be deemed to be misconduct and the Trustees Committee shall report the matter to the State Bar Council for appropriate action.
(4) Every Welfare Stamp affixed on a Vakalatnama under sub-section (1) shall be cancelled in the manner provided in section 30 of the Court Fees Act, 1870.]1 [(5) Where in any case the welfare stamp referred to in sub-section (1) is not affixed on the Vakalatnama or is not filed by any advocate, the court shall not permit such advocate for further proceeding in that case.]6
2. Omitted by section 5 (a) of U.P. Act No. 3 of 1999.
3. Added proviso by section 5 (b) ibid.
4. Subs. by section 6 ibid.
5. Subs. by section 2 of U.K. Act No. 34 of 2016.
13
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 10-11] Printing and
sale of
welfare
stamps
10. (1) The [Bar Council]1shall cause to be printed Welfare Stamps for the purposes of this Act, in such design and such denomination as it thinks fit with the words "Welfare Stamp" printed thereon.
(2) The State Government shall control the distribution and sale of Welfare Stamps through stamp vendors appointed by it for the sale of court fee stamps or through such other agency as it may deem fit.
(3) The State Government shall, at the close of every financial year transfer the sale proceeds of the Welfare Stamps after deducting the costs incurred in [printing (shall be paid to the Bar Council)]2, sale and distribution of the stamps to the account of the Fund. '
(4) The State Government shall furnish to the Trustees Committee a Statement containing the number of welfare stamps [received from the Bar Council and sold, the details of costs deducted, the cost of printing paid to the Bar Council]3and the amount transferred under this section to the account of the Fund, within three months of such transfer.]2 [(5) The State Government may provide the services of Government Press for printing of welfare stamps on realizing the printing charges.]4 [Provisions in
case of non-
availability of
Welfare
Stamps
10-A (1) Notwithstanding anything contained in section 10, in case of temporary shortage of Welfare Stamps, the value of Welfare Stamps may be paid in cash to such subordinate officer or clerk of the court, tribunal, authority or person as may be specified by such court, tribunal authority or person and such subordinate officer or clerk shall give a receipt for the same which shall be affixed on the Vakalatnama, and such affixation shall have the same effect as if the Welfare Stamp of that amount has been duly affixed in accordance with this Act.
(2) The subordinate officer or the clerk receiving the cash under sub- section (1) shall deposit it in the Treasury under such Head as the State Government may by notified order specify in this behalf.]5 Membership of
the scheme
11. (1) Any advocate may apply to the Secretary, Trustees Committee in such form as may be prescribed, .for admission as a member of the Scheme.
(2) Every applicant shall pay in the prescribed manner an admission fee of one hundred rupees in lump Sum with the application.
(3) The Trustees Committee may, on receipt of the application and the admission fee, make such inquiry as it deems fit and Shall either admit the applicant to the membership of the Scheme, or for reasons to be recorded in writing, reject the application and refund the amount paid towards admission fee :
Provided that no application shall be rejected unless the applicant has been given an opportunity of being heard.
1. Substituted by section 7 (a) of U.P. Act No. 3 of 1999.
3. Subs. by section 7 (c) ibid.
14
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 12]
(4) The membership of an applicant so admitted shall be deemed to have commenced on the first day of January of the year in which the application was made or the date of enrolment of the applicant as an Advocate, whichever is later.
(5) Every member of the Scheme Shall pay in the prescribed manner an annual subscription for every calendar year on or before the thirty-first day of December of that year at the rate of--
(a) fifty rupees, where he has practiced as an advocate for not more than 5 years ;-
(b) one hundred rupees, where he has practiced as an advocate for more than 5 years but not more than 10 years;
(c) two hundred and fifty rupees, where he has practiced as an advocate for more than 10 years :
[Provided that the Government Advocates shall pay an additional amount of rupees fifty per annum with their annual subscription for every calendar year or part thereof during their tenure a Government Advocate :
Provided further that a member at his option may make one time payment of life subscription of rupees three thousand and in the case of his being Government Advocate rupees three thousand five hundred :
Provided also that the State Government may, after consultation with the Trustees Committee, by a notified order, vary the rates of annual and life subscription.]1
Explanation-For the purposes of this sub-section,-
(i) practice as an advocate includes practice as a pleader or other legal practitioner enrolled under the Legal Practitioners Act, 1879 or as an Advocate oil the roll of any Bar Council constituted under the Advocates Act, 1961;
(ii) the period of practice shall be reckoned as on the first day of the calendar year for which the subscription is payable or the date of enrolment as a legal practitioner or an Advocate, whichever is later; [(iii) "Government Advocate" means an Advocate engaged by the Government or a body, authority or corporation owned or controlled by the Government to represent it before a court, tribunal, authority or a person who received any amount by way of retainer ship or monthly allowance from the Government or such body, authority or corporation, as the case may be.]2
Cessation of
membership
and re-
admission
12
.
(1) A member of the Scheme shall cease to be such member, if --
(a) he dies,
15
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 13-14]
(b) his name is removed from the State Roll maintained by the State Bar Council ;
(c) he resigns the membership;
(d) he is in arrears of annual subscription for a period of two years or more and the Trustees Committee after giving him an opportunity to show cause, terminates his membership.
(2) An advocate, who has ceased to be a member of the Scheme, may, on his written application and on payment of the arrears of annual subscription which he would have paid, if his membership had continued, together with interest thereon at the rate of eighteen per cent um per annum, be readmitted to the membership of the Scheme provided his name is restored or, as the case maybe, continues on the State Roll maintained by the State Bar Council.
[Payment
from the
Fund on
cessation of
membership
13. (1) In the event of a death of member, his nominee or where there is no nominee, his legal heirs shall be paid from the Fund an amount calculated at the rate of rupees five thousand per annum for every completed year of his membership which shall not be less than rupees twenty five thousand and more than rupees one lakh fifty thousand.
(2) A member shall on ceasing to be such member under clause (b]), (c) or
(d) of sub-section (1) of section 12, shall be paid from the Fund :--
(i) if he resigns after twelve years and before twenty five completed years of his membership, an amount calculated at the rate of two thousand rupees per annum for every completed year of membership;
(ii) if he resigns after twenty five completed years of his membership, an amount calculated at the rate of five thousand rupees per annum for every completed year of membership subject to a maximum of rupees one lakh fifty thousand;
(iii) if he ceases to be such member due to any other cause not covered by sub-section (1) or sub-section (2), an amount equal to the aggregate of his subscription paid by him and simple interest thereon at such rate as the Trustees Committee may, from time to time.
(3) For a calculating the completed years of membership for the purposes of this section, every five years of practice at bar, if any, before admission of a member to the scheme shall be completed as one year of membership of the Scheme.]1
Restriction
on
alienation
attachment
etc. of
interest of
members
14. Notwithstanding anything contained in any other law for the time, being in force, the right or interest of any member of the Scheme or his nominee or legal heirs to receive any amount from the Fund under section 13 shall not be alienated or charged and shall not be liable to attachment under any decree or order of any court.
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[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 14A-17] [Special
provisions for
the member
of the
Scheme
14-A Where an Advocate who is a member of the Scheme under this Act as it stood immediately before the commencement of the Uttar Pradesh Advocates Welfare Fund (Amendment) Act, 1998, within two months of such commencement, opts not to continue as a member of the Scheme he shall be paid an amount to which he is entitled under section 13 as it stood before such commencement and such Advocate shall not be admitted again to the membership of the Scheme. If no such option is given such Advocate shall continue as a member of the Scheme.]2 Protection of
action taken in
good faith
15. No suit, prosecution or other legal proceeding shall lie against the Trustees Committee, or any member or officer thereof in respect of anything which is in good faith done or intended to be done in pursuance of this Act or the rules made 1 hereunder.
Power to make
rules
16. (1) The State Government may, by notification; make rules for carrying out the purposes of this Act. .
(2) Without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely :--
(a) the form and the manner in which application for membership oft he Scheme may be mace;
(b) the manner of payment of admission fee and annual subscription for the member ship of the Scheme;
(c) the form and the manner in which the list of members of the Scheme shall be maintained and its copies or extracts shall be communicated to courts to enable them to ensure compliance of the provision of section 9;
(d) the form and the manner in which application for payment under section l3 shall be made and the procedure of inquiry, if any, to be made by the Trustees Committee for such payment;
(e) the form and the manner in which nomination to receive payment under section l3 may be made;
(f) any other matter which has to be or may be prescribed.]1 Repeal and
saving
U.P. Ordinance
no. 4 of 1974
17. (1) The Uttar Pradesh Advocates Welfare Fund Ordinance, 1974, is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act Lad come into force on January 20, 1974.
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