(1) This Act may be called the Maharashtra Advocates Welfare Fund Act, 1981.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
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21-04-2016 | Commencement of the Maharashtra Advocates Welfare (Amendment) Act, 2015 |
In this Act, unless the context otherwise requires-
The State Government shall constitute a fund called the Advocates Welfare Fund.
(1) The State Government shall, by notification in the Official Gazette, establish, with effect from such date as may be specified therein, a Committee to be called the Maharashtra Advocates Welfare Fund Trustee Committee.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
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28-04-2023 | Nomination three members on the Maharashtra Advocates Welfare Fund Trustee Committee |
(1) A member nominated under clause (c) or clause (d) of sub-section (3) of section 4 shall be disqualified to be a member of the Trustee Committee, if he-
(1) Any member nominated under clause (c) or clause (d) of sub-section (3) of section 4 may resign his office by giving one month's notice in writing to the State Government or the Bar Council, as the case may be, and on such resignation being accepted by the State Government or the Bar Council, shall be deemed to have vacated his office :
(1) During any vacancy in a Trustee Committee the continuing members may act as if no vacancy had occurred.
(1) The Trustee Committee shall meet, at least once in three calendar months or more often if found necessary to transact business under this Act or the regulations made thereunder.
The non-official members of the Trustee Committee shall be eligible to get such travelling allowance and daily allowance as are admissible to the members of the Bar council :
The Fund shall vest in, and be held and applied by, the Trustee Committee, subject to the provisions, and for the purposes, of this Act.
(1) The Trustee Committee shall administer the Fund.
(1) The Trustee Committee may, with the recommendation of the Bar Council and the prior approval of the State Government, borrow, from time to time, any sum required for carrying out the purposes of this Act.
The Secretary of the Trustee Committee shall-
(1) All associations of Advocates known by any name functioning in any Court, or before any Tribunal, or before any other authority or person legally authorised to take evidence or to adjudicate or decide any disputes may, before a date to be notified or before such extended date as may be notified by the Bar Council in this behalf, apply to the Bar Council in such form as may be prescribed for recognition and registration.
(1) Every Bar Association shall, on or before the 15th April every year, intimate to the Bar Council a list of its members as on 31st March of that year.
(1) Every Advocate practising before any Court, or any Tribunal, any other authority or person legally authorised to take evidence or to adjudicate or decide any disputes in the State and being a member of a Bar Association recognised by the Bar Council under section 14 1[shall apply] to the Trustee Committee for admission as a member of the Fund, in such form as may be prescribed:
(1) A member of the Fund shall, on cessation of practice be entitled to receive from out of the Fund an amount at the rate specified in the Schedule :
(1) The Bar Council shall cause to be printed and distributed welfare fund stamps each of the value of 1[twenty rupees] with the Bar Council Emblem and its value inscribed thereon.
(1) Every member of the Fund shall affix one welfare fund stamp referred to in sub-section (1) of section 18 on every Wakalatnama filed by him and no Wakalatnama shall be filed before or received by any Court, Tribunal or other authority or person referred to in section 14 unless it is so stamped.
Every stamp affixed on Wakalatnama under sub-section (1) of section 19 filed before any Court, Tribunal or any other authority or person shall be cancelled in the manner provided in section 42 of the 1Bombay Court-fees Act, 1959 (Bom. XXXVI of 1959).
Nothing contained in sections 19 and 20 shall apply in the cases of-
(1) An appeal against any decision of the Trustee Committee shall lie to the Bar Council.
(1) The Trustee Committee may, for the welfare of the members of the Fund,-
(1) Notwithstanding anything contained in any other law for the time being in force, the interest of any member in the Fund, or the right of a member or his nominee or legal heirs to receive any amount from the Fund, shall not be assigned, alienated, or charged and shall not be liable to attachment under any decree or order of any Court, Tribunal or other authority or person.
(1) No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any regulations made thereunder.
No civil court shall have jurisdiction to settle, decide or deal with any question or to determine any matter which is by or under this Act required to be settled, decided or dealt with or to be determined by the Trustee Committee or the Bar Council.
The Trustee Committee and the Bar Council shall, for the purposes of any enquiry under this Act, have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908 (V of 1908) in respect of the following matters, namely :-
The Bar Council may, with the previous approval of the State Government, by notification in the Official Gazette, make regulations for the purpose of carrying into effect the provisions of this Act and for matters which are to be or may be prescribed under the Act.