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3
No. 1839(2)N1I-V-1-1(KA)22-2003
-Dated Lucknow, December 17, 2003
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 of the Uttar Pradesh
Adhivakta Kalyan Nidhi (Sanshodhan) Adhiniyam, 2003 (Uttar Pradesh Adhiniyam Sankhya 9 of 2003) as
passed by the Uttar Pradesh Legislature and assented to by the Governor on December 16. 2003
THE UTTAR PRADESH ADVOCATES WELFARE FUND (AMENDMENT)
ACT, 2003
(u. P. ACT NO. 9 OF 2003)
(As passed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the Uttar Pradesh Advocates Welfare Fund Act, 1974.
IT IS HEREBY enacted in the Fifty-fourth Year of the RepOblic of India as
follows :— •
-1: (1). This Act may be called the Uttar Pradesh Advocates Welfare Fund
(Amendment) Act, 2003.
(2) It shall be deemed to have come into force on July 11,2003.
2. In section 9 of the Uttar Pradesh Advocates Welfare Fund Act, 1974
hereinafter referred to as the principal Act,—
in sub-section (1) for the words "five rupees" the words
"ten rupees" shall be substituted.
after sub-section (4) the following sub-section shall be inserted,
name ly :7
"(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
khall not permit such Advocate for further proceeding in that case."
3. (1) The Uttar Pradesh Advocates Welfare Fund (Amendment) (Second)
Ordinance, 2003 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
provisions of the principal Act as amended by the Ordinance referred to in sub-
section (I) or by the Uttar Pradesh Advocates Welfare Fund (Amendment) Ordinance,
2003 shall be deemed to have been done or taken under the corresponding provisions
of the principal Act as amended by this Act as if this Act were in force at all material
times.
cc no
163
tee no.
303
Short title and
commencement
Amendment of
section 9 of U.P.
Act no. 6 of 1974
Repeal and saving
STATEMENT OF OBJECTS AND REASONS
The Uttar Pradesh Advocates Welfare Fund Act, 1974 (U. P. Act no. 6 of 1974) has been enacted
to provide for the establishment and operation of a fund for the promotion of Welfare of Advocates in Uttar
Pradesh. With a view to making the financial position sound of the Advocates Welfare Fund affixing of
Welfare Stamp of the value of five rupees on a Vakalatnama was provided in section 9 of the said Act. The
. .
from Welfare Stamps was inadequate to meet the expenses on the payment of the Group
s.urance Scheme to the dependents of the Advocates, printing of Welfare Stamps and on other payments.-
'mmmmmfwfawooos - 3
No. l839(2)Nll-V-l—l(KA)22-2003
"- -Daled Lucknow, December 17, 2003
IN pursuance of the provisions of clause (3) of article 34? of the Constitution of lndia, the
Governor is pleased to order the publication of the following English translation of the Uttar Pradesh
Adhivakta Kalyan Nidhi (Sanshodhan) Adhiniyam, 2003 (Uttar Pradesh Adhiniyam Sankhya 9 of 2003) as
passed-by the Uttar Pradesh Legislature and assented to by the Governor on December 16, 2003 :—
DVOCATES WELFAREIFUND (AMENDMENT) .
ACT, 2003
(U. P. ACT No. 9 OF 2003)
(As passed by the UImr Pradesh Legislature)
' AN
ACT
"me UTTAR-PRADESH A
fizrther to amend the Uttar Pradesh Advocates Welfare F [MU Act, 1974.
1T IS HEREBY enacted in the Fifiy-fourth Year of the Republic of India as
follows :—
-l; (1) This Act may be called the Uttar Pradesh Advocates Welfare Fund Shofltille and
’ commencement
(Amevndmeiit)AAct, 2003‘
(2) it shall be deemed to have come into force on July 1 l, 2003.
1 In section 9 of the Uttar Pradesh Advocates Welfare Fund Act, 1974 Amendmentof
section 9 of UP.
hereinafter referred to as the principal Act,— A“ no. 6 or '974
(a) in sub-section (1) for the words “five rupees” the words
“ten rupees" shall be substituted.
([7) afler sub-section (4) the following sub-section shall be inserted,
namely :—_
“(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
§hall not permit such Advocate for further proceeding in that case.”
3. (l) The Uttar PradeshAdvocates Welfare Fund (Amendment) (Second) RCDCBIMdsaving
Ordinance, 2003 is hereby repealed
(2) Notwithstanding such repeal, anything done or any action taken under the
38‘3““ provisions of the principal Act as amended by the Ordinance referred to in sub-
- section (l) or by the Uttar Pradesh Advocates Welfare Fund (Amendment) Ordinance,
‘ 2003 shall be deemed to have been done or taken under the corresponding provisions
! ofthe principal Act as amended by this Act as ifthis Act were in force at all material
times.
STATEMENT OF OBJECTS AND REASONS
The Uttar Pradesh Advocates Welfare Fund Act, 1974 (U. P. Act no. 6 of 1974) has been enacted .
to provide for the establishment and operation ofa fund for the promotion of Welfare of Advocates in Uttar
Pradesh. With a view to making the financial position sound of the Advocates Welfare Fund affixing of
. > Welfare Stamp 0m“? Value _Of fiVe rupees on a Vakalatnama was provided in section 9 of the said Act. The
, wilncome-arising from Welfare Stamps Was inadequate to meet the expenses on the payment of the Group
4 SIt3T 3T9M71:71 17 f-4-t, 2003
It was, therefore decided on the proposal of Bar Council of Uttar Pradesh to amend the said Act to increast
the value of the said Welfare Stamp from five rupees to ten rupees and to provide that where in any Qs,
the said Welfare Stamp 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.
The Uttar Pradesh Advocates Welfare Fund (Amendment) Ordinance, 2003 (UP. Ordinance no.
18 of 2003) was promulgated on July 11, 2003 to implement the aforesaid decision but the provisions oi
the said Ordinance could not be replaced by an Act of the Legislature. Since the enforcement of the said
Ordinance was to expire after October 13, 2003, it was decided to replace the said Ordinance by another
Ordinance.
Since the State Legislature was not in session and immediate legislative Action was necessary to
implement the aforesaid decision, the Uttar Pradesh Advocates Welfare Fund (Amendment) (Second)
Ordinance, 2003 (U. P. Ordinance no.24 of 2003) was promulgated by the Governor on October 13, 2003.
This Bill is introduced to replace the aforesaid Ordinance no. 24 of 2003.
By order.
R. B. RAO,
Pramzelch Sachiv.
toTfroZSpitio—.q.oto 754 \if(-1,1 (lo)—(1806)-2003-597±9,e,(/3-Tichtel)
to\7103,64Io-7o4lo 210 To f&ZTT0—(1807)-2003-850—(chaV.V31173t)
W m ennui—m more, 17 few, 2003
E
It was, therefore decided on the proposal of Bar Council ofUttar Pradesh to amend the said Act to inci—eaSe
the value ofthe said Welfare Stamp from five rupees to ten rupees and to provide that where in any Cate
the said Welfare Stamp is not affixed on the Vakalatnama or is not filed by any Advocate the COurt sha“
not permit such Advocate for further proceeding in that case.
The Uttar Pradesh Advocates Welfare Fund (Amendment) Ordinance, 2003 (UP, Ordinance no‘
18 of 2003) was promulgated on July 1 I, 2003 to implement the aforesaid decision but the provisions 0i
the said Ordinance could not be replaced by an Act ofthe Legislature, Since the enforcement of the Said
Ordinance was to expire after October 13‘ 2003, it was decided to replace the said Ordinance by anotheK
Ordinance.
Since the State Legislature was not in session and immediate legislative Action was necessary to
implement the aforesaid decision, the Uttar Pradesh Advocates Welfare Fund (Amendment) (Second)
Ordinance, 2003 (U R Ordinance nor24 of2003) was promulgated by the Governor on October 13, 2003‘
This Bill is introduced to replace the aforesaid Ordinance no. 24 of2003.
By order:
R, B. RAO,
Pramukh Sachiv.
fiowozgori‘ro—Qod‘ro 754 W ( o)—(1806)~2003—597—(W/31TW)l
moqugfifio—Qo‘fio 210 We Wo—(1807)—2003—850A(W/3TW)i
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