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afrur

. Tp:r facrract, sou" grf1/44 t

No, 461 (2)/XVII-V-I —1 (KA)-26-1998

. 'Dated ,Luc:tnow, February 25, 1§99

, • IN pursuance of, the provisions of clause (3) of Article . 348 of the Constitution of ' India, the Governor is pleased to order the publication of the following English translation '0! the Uttar Pradesh Adhivakta Balyan Nidhi (Sanshodhan) Adhiniyam; 1999 (Uttar

Prirdesii Sankhya•3 of 1999) as passed by the Uttar Pradesh Legislature and :assented to by 'the. Governor on February 24, 1999. . . •

47'1711E TAR.:P.RADBSII. ADy c CATES WELFARE FUND

'5; (AMENDMENT). ACT, 1599

*(U. P. ACT NO. 3 OF 1999)

-.[As passed by the Uttar Frani! Leitslature)

AN ACT

further:16 amend . the Uttar Frade6h Advocates Welfare Fund Act, 1974. •

IT is HEREBY enacted in the Fiftieth Year of the Republic Of India as,follows

- 1. '(1) This Act may be called the Uttar Pradesh Advocates Welfare

Fund (Amendinerit). Act, 1999. • " • (2) It,thall be deemed 'to have come into force On December 3, 1998. ,

2. In section :2 of the Uttar Pradah Advocates Welfare Fund Act, 1974, hereinafter referred to as the principal Act; — •

(I) for ;clause (a), - the following clauses shall be substituted; namely - • • '

• .E"(a) ”Advocate" means an Advocate enrolled on the roll of the

State Bar .CouMell and shall include the pleaders and other legal practitioners•erirolled.as such under the provisions of the Legal Practitioners Act; 1879 . . •

, (aa) 'Tat Association" means a '.Dar Association affiliated to the State Bar Council";

Short title and commencenienti

Amendment of section 2 of U. P. Act on. 6 of 1974

sum: a”: m: ' ‘ I'IFund (AmcngmujQAa, 1999. \___ '. : ‘_ wzuiaamummznsfim, 1999 ' V ' ' s , -——.. ._._——— ————..__’ —_~— ” g: 1 2—4159 sale? «femur~ {it arfixfimw 3 mm: 3: an? Fm? mrre fi 1574: . {fin-mam «meant: avfiasrawaet am! :2? mm a: we: Iii: «remain 6‘ 5113!” a Eq'a'r'g . ‘. w maxi it awfwa elm, am? em ur'afi‘aafimmmfi re. 3:? 2:312?! mm! , _ Mme «a tuna? ail gnaré % mu fa‘alsa $1 In 33% we mew-we a? mm a fififlmlfilfl um afar-r ash! ' ' I_-mn~'mé‘!v$h -u..~ _ , u :MHIEQW... *M‘IDM.‘ 13-?(‘12 am 5231' afatza’awmwfif‘agfiivfiaa") (faa’m) «maul, , 'fim‘-fi-{» ' 199s qmm ‘fizf‘ga fflllfilmfi L ' - fern.” ‘ arm? “1993 as. I , ~ ._ . ll‘f‘fuag :3 [€(z) Qfiffitaa $37?“ 3’3 “7: W17“ (1) i}. Tafiea qsméw em “I "when: GER wen arfsraafir rn'aum fife (em-cm) 5min.- 1998 am am a‘a‘tfira qa $3., ‘3 afaffizw 3: Wm '31‘ will? ea fii wi «mama w “am" am wr- niess 73‘1“.“ '1“ “If“? Efi‘fiiflfllfi ewe? %us€fir 5a em“?! Efrem mm ’ ' . 5173‘“ .‘M‘Tgtjmifhfiwfi calms mi} 31151? am: «I :33 a? l , 1173:: m fang}, . mm fif‘wa'l No, 461 (2)/xvn.v.1_1 (K103264998 , 'DatedLudkn'aw, February 25, 1999 . _ I :5 IN pursuanée oilho pmvislons of chime (3) of Article. 348 ohm: Censlitutibh of ‘ ' :Ifidiafilg'e Gover'nor is pleased to order the buhlicalion ofthe followlng English lflnslatlon ' [of the. Uttar Pradesh Adhlvakta' Kalyah Nidhi (Sanshodhan) Adhiniyam;_ 1999 (Utter: Pr'adesh EAdhlhijem Shhkhyé-S of 1999) as' passed by the Ultar Pradesh Legislature and f ‘ hunted to by'thje'TGovernof oliiFebxuary 24, 1999. . THE vU'ITAR"pizAfiE'sH—ADVOCATES WELFARE 'FUND . ‘tgaégs‘efl; 31‘s (AMENPMENzlécTJSW , - . J _ ’(U..I’. Acr'No. 3 OF 1999} . :' -. [A3 ‘pa-SSEJ' by the UttafPra‘deS/z Leglslngur'e} > .V , . . - AN __ . v . . l . ‘ _AGT . funk?“ dmerldglhe Ulwr I’ma'eefi Aiivocaies Welfizre Fahd Act, 1974- , l'ns m‘mi‘gmcled-inahe Finthear of. the Republic oflndie aslfpllowsz‘ ‘ ' - . r‘ ' ’ ,' “Shl'll- l (1) This Act may be called me Ulla: Pradcsh Ad‘ocelcs Welfare ccgfigcgfigfii . ' (2) Iiflghall hefieen‘xd 10 like Come into f9rcé On Decem her 3, 1998. . ‘2. In - seetlon :2 of the Utter -l’rade'sh Advoéates Welfére Rmd Amendnlenc or ‘Aet, 1974, heremafm referred to as_ the principal Act, -— ~ » “"3011 2 0f . . .V _ . - U. P. Act no. 6 ~. , (i) for 'clause (a), the following clauses” shall be Substituted,' 011974 namely 3;— ‘ . . 4 l ' ' . .- - - 9(a) f‘Advooate'lmeaus an Advocate enrolled on the'rollof the State Bar ,Councll and shall include the pleaders and other legal prutjtionexeefimlled-as such under lhe proylsions of the Legal Pl'gcmloneljs Act; 1879 ;l ' ' * ' . v ‘ (aaj ‘3Ber._Aeso‘clatlon" means a 1138! Association affiliated to V‘the State Bar Counoll”; '

797; 7kts- izTT7q 7t7TtEi 25 ttit.T(t, 1 9 59,

.after clause (e) the following clause shall be inserted, namely) — • "(oe) "Member" means a member of the Scheibe" ; • •

(iii) for clause (.1) the following clause shall be substituted, namely 1 7 •

"CO `Wakalatnema" includes a memorandum of' appearance • or eny other document by which an Advocate is empowered to appear,, act or plead before any court, tribunal, authority or person but does not inblude any .Vatalathema or. . memorandum - of appearance filled On behalf of the Government or an officer . representing the

filled ,

Amendment of 3. In section 3 of the principal Actac• section 3

(a)-in sub-seedon (I), .M cladse.(6),-- for .the 'Words. "canteens and other facilities" the words

"canteens; sheds and other facilities" shall be substituted; and . • (ii). for the Words -"District Bar Associations" wherever becuring, the Words "BarAssoolatioris". shall be substituted ; (b) in sub-section.(3),— • a •

.(i) in clause (b) for the words "by the State Bar Councilg, the. words "by him" 'shall. be substituted;

(ii) after clause' (t)) the following. clause shall be insetted: natnely - • . . • • .

- -."(bb) two Members of the .State Bar Council; elected by it,' • .

(e) for sub-section (4), the following sub-Section shall be substi- tuted, namely . .

"(4) A member nominated, under clause (b) ef sub-section (3) • shall told office till the Officeacf the Chairman State Bar Council is held by the Advocate' General, • bat' he May,at any time by Writing under his hand addressed to the Chairman, resign his membership"! - • .

• Amendment of .. 4. Section 4 of the principal Act 'Shall be re-nunibered . as sub- -section 4 'section (1) tberecif, and after subseodon (1) as so renumbered, the follow-

. . frig sub!setati on shalt be inserted, namely--- -.... • "(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 afrerthe -end of that financial year and such . transfer shall discharge the. State. Government of. its liability in, respect thereof, for that financial year." .

5.• an section 8 of th4princip.alZAct,-.-- . . Amendment of • . . -sectlen 8 • . - (a) the words "and thereafter eanually. an amount equal , 'to

twenty-five percentum, of the fees realiged by it on. account of enrol- ment. of Advocates' during4he year" shall be omitted-and be deemed • • always to have been omitted; , . .

(b) the following 'proviso shall be, inserted atthe'lend,mettielyl— "Provided that any amOunt contributed 'by the State Bar

Council under this •seetion as it, stood -prior to' the- cam:1one°- • ment of the Uttar Pradesh Advocates welfare Fund:(Aniendment) Act,•1998, shall 'not be refundable," . • . • . • - . ,

Amendment of (5. In section P of the principal Act, for subiaection (1), the following $ ection 9 sub-section shall be substituted, inanely :—

"(1) Every advocate shall affix on the Vakalatkama accepted by him a Welfare Stamp Of the value of five rupees and no court, tel.- bunal, authority or person shall receive any Vakelatnama 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."

Amendment of 7. In section 10 of the principal Act, — section 10

(a) in sub-section (1) for the words "State Government" the words "Bar council" shall be substituted;

V e - ee'v: nae Biii‘r‘chTVl We, 25 main 1999' (ii) after clause (c) the {chewing clanse shall be inserted, namely: -' “{cc) “member" means as member eithe Scheme" 3 ' ' (iii) for clause { f) the following clause shall be substituted, namely'g-T- _ ' , _ . - V - “i f) “Valcalatnama” includes a memorandum of" appearance or'eny 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 Valiaiatn‘ame tor. memorandum of » appearance filled. on behalf csf'the Government or an olficer r V . . - representing the Government." ' ’ Amendment of _ In section 3 of the principal ACQ— . ‘ WHO“ 3 ‘ ' 1 (am sub-section (1), in clause {b},—- » ' ' ’ . ’ ' (i) for 'the‘Words "canteens and other facilities‘.’ the word "canteens; sheds and other fecllltiesf’ shall be substituted; and -- ' _ (ii) for the words »‘_'Distriet Bar AsleeiatiofiS" Wherever oecurhng, the ”words “Ber'Associatiens” , chall be substituted ; V (b) in sub-section (3).-— ' _ - ‘ - . . . .(z‘) in clause (1:) forthe words "'bythc State Bar Gouno'll", the words “by him'f'shall. be substituted ; " ' , (ii) after clause (b) the following. clause shall be inserted, namely :s- _. . f ' , - _. ‘0 "‘(b5) “to members of the .State Bar Council, elected yin" . ' " - .(c) for Shh-Seetion (4), the following sub-section shall be Substi- , - rated, nemely;—‘ V ' ' “{4} A member nominated under clause (1;) of sub-seetion (3) than hold office till the oflice‘of the Chairman State Bar Council is hetd by the Advocate» General,; but'he may‘at any time by writing under his hand addressed to the Chairman, resign his 5“" _ membership}? . _ '- , - _ Amendment 0! , 4. Section fl of the principal _Act 'shall be ire-numbered as sub- section 4 section (1) thereof, and after sub-section (1) as so renumbered, the follow- ing sub-Seed 011' shall be inserted: namelyf‘ _ “(2) An amount equivalent to 'the stamp 'duty depOSited by ' Advocates for certlficntes‘ of enrolment with the State Bar Council in a financial year shall be transferred by the States Government to the Fund as soon as may be afterthefnd of that financial year and Such transfer shall discharge the. State, Government 'of its liability in respect thereof, forthat financial year," V , _ _ _ _ Amendment of- ‘ 5.'_ _1n Vsection 8 of thefirincipalfiAcfie . _‘ V (“won 8 _ ‘ ' ' (a) the words F'and thereafter ”annually- an amount equal. ‘to " twenty-five percentum, of the fees realised by it on. account of enrol- , ment of'AdVocateS‘aul‘lng;the year” shall be omitted. and be deemed- always to have been omitted; ; . l - ‘ > (b) the following proviso shall be inserted at-thefend,na‘mely:‘— f‘Provided that any ameunt contributed by the State Bar Council under this section as it stood prior tothe cnmmence- meat of the Utter Pradezh Advocates Welfare Fund (Amendment) Act, 1998, shall‘not be refundable." ‘ - , - / Amendment of ’ 6. In section '9 of the principal Act,far subsscction (L), the following ”cm“ 9 subsection shall be. substituted, namely :‘—— . _ . ' > ' “(1) Every advocate shall affix on the Vaknlatnemn accepted by him a Welfare Stamp bf the value. of five rupees and no court, tri; ‘ ~ buns], authority or person shall reCeive any _Valc_alatnama insfavour of such advocate 'unless it is _So stamped in addition to any stamp required under any other law for the time being in force." - . * Amendment of 7. : In 'seetion l0 of the principal Act’— _ section 10 v (a)ln sub-section“) for the Words "State Governmenf‘Whe'. , Words “Bar Council".shall be substitutedi ' ‘

MUZZY,' rieir, 25 cb-tde4 1909 -.sp.

------------ -------------

(b) in sub-section (3) for the word "Printing" the words and braCkets "printing (Which shall be paid to the Bar Council)" shall be • Substituted;

• • (e) in sub-section (4)for the words "printed and sold, the details

•

Of costs deducted" the words "received from . the Bar Council and sold, the details of costs- deducted, the cost of printing paid to the Bar Council" shall be substituted;

(d) after sub-section (4),the following tab-section shall be inserted,3 namely

"(5) The - State Government may provide the services of Government Press for,printing of welfare stamps on realizing the printing charges."

• 48;• After section 10 of the principal Act, the following section shall be

Inserted; namely :— . .

"10—A. (1) Notwithstanding any thing contained in section 10, in.case of temporary shortage of Welfare Stamps,

. Provision in. the value of Welfare Stamps may be paid in cash case of °on' to such subordinate officer or clerk of the court, availability of tVelfare • tribunal, authority or person as may be specified Stamps by such court, tribunal authority or poison 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 (I) shall deposit it in the Treasury under such Head et the State Government may by notified order specify in this behalf."

9. In section 11 of the principal Act,—

"(a) b sub-section (5), after clause (e) the folloWing provisos shall be.inserted before the,expianation, namely i—.

.. "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 tenures 'Government Advocate :

Provided further that -a member at his optibn may make one time payment of life subscription of rupees three thousand and in

- be case of his being Government Advocate rupees three thousand •• five hundred :

Insertion of LIW section WA

Amendment of - section 11 •

•• . "Provided also that the State *Government may, after consul- .. tatiOn'witb -the Trustees Gemmittee, by a notified order, vary the . rates of enduel and life subscription?

.(b) in the Explanation after clause (t) the folloWing clause shall be inserted, ninielyi— • "WO "Government Advocate" means an Advocate engaged

b y.the • Government or a body, authority or corporation owned or continfind by the Government to represent it before a court,

:tribunal, authority or a person who received an' amounf by way of retainership • or monthly allowance froth the Government or such body, authority or corporation, as the case may be." •

10. For .section .13 of the principal Act, the following section shall be substiiuted,. nanielY • -"I3 (l)la the event of a death -of member, his nominee . • Payment from where there is no nominee, his legal heirs

the Penton oar. shill be paid from the Fund an amount sation of member- calculated at 'the rate of rupees five Ship

thousand per annum for every completed .- year of his membership which shell not be -less than rapes twenty five thousand and More than rupees -One lakh -fifty thousand

aubstitution of notion 13

erases: wetness; we, 25 weft. 1909 7 : .(b) in sub-section (38 for the word “Printing" the words and g brackets "printingwhio- shall he paid to the Bar council)" shall be - tubstltuted; . - (e) in sub-section (4) for the words "printed and sold, the detalls‘ 9f costs deducted" the words “received from the Bar Council and sold, the details of oostsdeduoted, the cost of printing paid to the Bar ~ Council" shall be substituted; ' ' ' ' (d) after subsection (4)4the' following sub-sectiOn shall be Inserted}; namely :— , - . ' I “(5) The-State. Government msy provide the services of Government. Prose forprinting of Welfare stamps on realizing the printing charges." - - . ‘lt; - Afier section 10 of the princlpal Acttthe lollowing section shall be Insertion agree?» tanned.- namely z-- , V Swim-1104s “10-A. (1) Notwithstanding any thing contained in section 10. . ‘ incasc er temporary shortage of Welfare Stamps, . Provision in . the value of Welfare Stamps may be paid in cnsh 995? “903‘ to such subordinate A oficer or clerk of the court, figmml'ge' . tribunalbauthority or person as may be specified 'smmps . . by such court, tribunal authority or when and , ' ' Such subordinate oflicer or clerk shall give a Jeeeipl .for the same which shall 'be affixed on the Vakalntnnma, and such affixatltm shall have the same efi‘cct- as if the Welfare Stamp. ~ _ or that amount has been duly affixed in accordance with this Act. '- '(2) The Subordinate olficer _or the clerk receiving the wish under " ‘ subsection-(1} shall deposit it in the 'Troasnrv undersuch Head as t _ the State Government may by notified order specify in this behalf." , - ' V r 9? .inseotlon ll of the principal Act,~—- U V Amgfldmem 0! , , ‘ V . . . _ . . > ' seetlonll _. “(0) in sub-section (5),. after clause (a) the following provisos - _-_‘ ~shall bejnreried before theexplena‘lion! namely 3—. w _ “Provided that the Government Advocates shall pay an. '- .. ,zJ .addltionsl- amount of rupees fifty per ‘annum With their annual ' 1 subscription for. every calendar year -or part thereof during their : .tenuren ‘Governmeni Advocate : -. . - . -. “ Provided further that 49. member at his opti'on maynzake one - ‘ ujtime'payment of life subscription of rupees three thousand and in _ g the case'of his being Government Advocate rupees three thousand “.fiYe hundred : ,, , ‘ ’LffProvided ”also that the Stnte Government may, after consul- tation with the Trustees Committee. by 'a notified order, vary the fates'of‘ennual and life subscriptionfl’ ' ‘ (b) in the Explanation after clause (if) the following ClauSe shall be inserted, nnm‘ely:- . . " - ' 3 .“(iii) “Government Advocate" means an Advocate engaged bytthe‘governmenr or a body, authority or corporation owned or eontrolled by the government to represent it beforea court, :tnbunel, authority or a person who received any amount by way . of retainership-or monthly allowance from the Government or euclihody, authority or‘corporntion, as the case may be." M 10- .Fo'rI-soction‘B of the rihcl iii Act the i'ollo in s ct‘o al Substitution! "be mbstituted,~'nnmelyg_z., , 'p' p ‘ W .g e ””h I smionis .“13 (4)19 the event of a (leather member. his nominee of Payment “am where there is no nominee, his legal heirs - -. theFuunon ces- shall be paid from the Fund an amount . , ' " _:§ltilgn0ffliemb9rj ttzlzlildnlt-rted at 'the rate of rupees five ~ v _ g ‘ i. ‘ . ousand per annumor over com lelod ,, {gar of his membership which shall not be 'less than rupee); twenfy live oil-sand and more than rupees *dnc lekh fifty thousand '

Transitory 9vielo-a

Repeal and Wine

8 Vett IRV SeliSitzt TM, 25 t67.viii, 1999

(2) A member shall on ceasing to be a member under clause Oh (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-tompleted year of membership ;

(ii) if he resigns after twenty five completebl years 'of hie 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;

WO if he ceases to be such member due to any other cause not covered by sub-section (I) or sub-section (2), an amount equal to the aggregate of his subscription paid by him and sintple Interest thereon at such rate as the Trustees Committee may, from time to time, fix. . (3) For a calculating the completed years of membership for the

purposes of this section, every Bye 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." -

Inseetles of nevi 11. After section 14 of the principal Am, the following section

=kb section 14-A shall be inserted, namely

6114-A Where an Advocate who is a member of the Scheme under this Act as it itood immediately before the

BINS for the commencement of the Uttar Pradesh Special provi-

member orthe Advocates welfare Fund ( Amendment ) Scheme 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 motion 13 as it stood before such commeneement 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.".. 1W"AW. A

Where an Advocate has filed a Vakalatnama in a case before the commencement of this Act and continues to appear, Act or

e plead in that case in pursuance of such Vakalatnama, after such commence-

ment he shall file a-Welfare Stamp through an application on or before the first date of hearing of that case after such commencement.

(1) The Uttar Pradesh Advocates Welfare Fund (Amendment) (Second) ordinance, 1.998 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the Ordinance refuted to in sob-section (1), Or by the

Uttar Pradesh Advocates Welfare Fund (Amend- 'mane Ordinance; 1998 shall be deemed to have been done Of taken under the corresponding provisions of the principal-Act as amended by this Act as if the provisions of this. Act were, in force at all material times.'

By order, Y. R. TWAT%

pramuich Sachiv.

1110 Rt10 0 tit0 248 WO figt(t0 2344) —1999--850 ONO 1

Inmate: 0! new “exciton u—A Transitory ' provision Repeal and . Slvlnse fie m ’1.” w’to-w-qo rite 24s mo fanta—(z344)—1eee--sso(fieel} t' f. ~plead in that case in pursuance of such Vakelatnama, after such commence-v , under the principal’ Act as amended by 'the Ordinance referred to in was if the provisions-of _this‘Aet werejnforee at nllmaterialtimes; V We: slim sue-term use: 25 later-”r; '1999 (2) A member shall on ceaSIegto he a member under clause ([7), (c) at (d) of Sub-section (1) of section 12, shallrbe paid from the . Fun ,— ' - (t) if hearesigns’ after twelve years and b‘efdretwenty five. completed years of his membership, an amOunt calculated at the rate not" We thousand rupees per annum for overveompleted year of membership ; ' ‘_ . ‘ ‘(ii) if he resigns after twenty five completea years’of‘hie membership, an amount calculated at the rate of five thousand rupees per annum for every completed year of membership subjeet fl 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, fix. _.- - , ' ' (3) For a calculating the completed years of membership for the - purpoles ofvthls section, every five years of practice at her, if any, - before admission ofa member to the echOme shall be completed as _ one year of membership 'of_thc Soheme. . ll. After section 14 of the principal Act, the following section shall be Inserted, namelyg— ' _ v _ "l4-A Where an‘Advocet'e'who is' a member of the Scheme under - Special ‘0'“; ~this_Act as it 'stoodimmediately before the mm {0‘} the commencement of the Uttar Pradesh member ofthe Advocates welfare Fund ‘( Amendment 3 Scheme 'Act, 1998; within two months of Such commencement. opts not to continue a: a member of the Scheme he shall be paid an amount to which he is entitled under section 13 as it stood before Such commenéement and such Advocate shall not be admittodragain to the membeflhip "of the _Scheme.‘ If no suehoption ' is given such Advocate shall continue as a member of the scheme."- . @va: > ‘12, Where an Advocate has flied a Valtalatnama in a, case heft)? the commencement of this 'Act- and continues to Ippear, Act or ‘ment he shall file's-Welfare Stamp through an applicntionon or before the first date of hearing of thee care after suchcommencement. . , 13; (l) The Uttar’ Pradesh- Advocates Welfare Fund (Amendment) (Second) Ordinance, 1998 is hereby repealed.: » , _ - . 7 .(2) Notwithstending eueh repeal, anything done or any autlontaken eubvseotion (1 ), or bythe Uttar Pradesh Advocates Welfare Fund (Amend. 'ment) Ordinance; 1998 shall be deemed to have been done or taken under - the corresponding provisions of the principaLAct as amended by'this Act .33); order, Y. R. TRIBATHI, Pramuich Sachiv.