bihar act 016 of 1983 : Advocates Welfare Fund Act, 1983

Advocates Welfare Fund Act, 1983

BIHAR ACT 016 OF 1983

26 May, 2012

(Amdt. in Sch. under Sec. 17(1) & 10(2)(i) of Bihar Act no. 16 of 1983)

[Death Claim and Voluntary Retirement Benefit]

Notification No. 1357/2012, dated 26th May, 2012. In supersession of the previous Schedule under Section 17(1) and 10(2)(I) of Bihar Act no. 16 of 1983 which was published in Bihar Gazette (Extra Ordinary) regarding amendment in the Schedule of Death Claim and Voluntary Retirement Benefit on 19th December, 2008 is again amended under Section 17(1) and 10(2)(I) of Bihar Act no. 16 of 1983.

The Schedule has been amended under the power conferred on the Bihar Advocates Welfare Trustee Committee with the approval of the Bihar State Bar Council under Section 17(1) of the Bihar Act no. 5 of 1990 (Bihar Advocates Welfare Fund (amended) Act, 1990) and under Section 10(2)(i) of Bihar Act No. 13 of 2003 (Bihar Advocates Welfare Fund (Amendment) Act, 2003).

The ex-gratia payment on death claim earlier provided to different age groups has been abolished and enhanced amount of ex-gratia Rs. 2,50,000/- has been merged in slabs of each completing years of practice i.e. from 1 year to 50 years, uniformly.

The amended Schedule shall come into force with effect from the date of Notification in the Bihar Gazette. The amended schedule shall be as follows:

SCHEDULE-1

(See Section 9, 10, and 17(I))

(A)

Completed years of Practice	Death Benefit (in Rs.)	Benefit on Voluntary Retirement (in Rs.)
1	2	3
1 year	2,60,000/-	-
2 years	2,60,000/-	-
3 years	2,60,000/-	-
4 years	2,60,000/-	-
5 years	2,60,000/-	-
6 years	2,65,000/-	11,000/-
7 years	2,70000/-	12,000/-
8 years	2,80000/-	13,000/-
9 years	2,90,000/-	14,000/-
10 years	3,00,000/-	15,000/-
11 years	3,10,000/-	18,000/-
12 years	3,20,000/-	21,000/-
13 years	3,30,000/-	24,000/-
14 years	3,40,000/-	27,000/-
15 years	3,50,000/-	30,000/-
16 years	3,60,000/-	35,000/-
17 years	3,70,000/-	40,000/-
18 years	3,80,000/-	45,000/-
19 years	3,90,000/-	50,000/-
20 years	4,00,000/-	55,000/-
21 years	4,10,000/-	62,000/-
22 years	4,20,000/-	69,000/-
23 years	4,30,000/-	76,000/-
24 years	4,40,000/-	83,000/-
25 years	4,50,000/-	90,000/-
26 years	4,60,000/-	1,00,000/-
27 years	4,70,000/-	1,10,000/-
28 years	4,80,000/-	1,20,000/-
29 years	4,90,000/-	1,30,000/-
30 years	5,00,000/-	2,00,000/-
31 years	5,10,000/-	2,10,000/-
32 years	5,20,000/-	2,20,000/-
33 years	5,30,000/-	2,30,000/-
34 years	5,40,000/-	2,40,000/-
35 years	5,50,000/-	2,50,000/-
36 years	5,60,000/-	2,60,000/-
37 years	5,70,000/-	2,70,000/-
38 years	5,80,000/-	2,80,000/-
39 years	5,90,000/-	2,90,000/-
40 years	6,00,000/-	3,00,000/-
41 years	6,10,000/-	3,15,000/-
42 years	6,20,000/-	3,30,000/-
43 years	6,30,000/-	3,45,000/-
44 years	6,40,000/-	3,60,000/-
45 years	6,50,000/-	3,75,000/-
46 years	6,60,000/-	3,90,000/-
47 years	6,70,000/-	4,05,000/-
48 years	6,80,000/-	4,20,000/-
49 years	6,90,000/-	4,35,000/-
50 years & above	7,00,000/-	4,50,000/-

(B)

Schedule for Ex-gratia payment - Deleted.

Ban Order in State of Bihar on Sale of Gutaka and Panmasala]2

Food Safety and Standards (Prohibition and Restrictions on Sales) Regulations, 2011

Order No. FSC/22/2012/29, dated 30th May, 2012. WHEREAS, regulation 2.3.4 of the Food Safety and Standards (Prohibition and Restrictions on Sales) Regulations, 2011 made by the Food Safety and Standards Authority of India in exercise of the powers conferred by clause (i) of sub-section (2) of Section 92 of the Food Safety and Standards Act, 2006 (Central Act 34 of 2006) read with Section 26 thereof, prohibits articles of food in which tobacco and nicotine are used as ingredients, as they are injurious to health;

AND WHEREAS, gutkha and panmasala are articles of food in which tobacoo and nicotine are widely used as ingredients now-a-days,

AND WHEREAS, it is expedient to prohibit gutkha and panmasala in the State of Bihar, being food products in which tobacco and nicotine are widely used as ingredients;

AND WHEREAS the Commissioner of Food Safety of the State is empowered under Section 30 of the Food Safety and Standards Act, 2006 to prohibit for one year in the interest of public health, the manufacture, storage distribution or sale of any article of food in the whole of State.

NOW, THEREFORE, in pursuance of regulation 2.3.4 of the Food Safety and Standards (Prohibition and Restrictions on Sales) Regulations, 2011, the manufacture, the storage, the sale or the distribution of Gutkha and panmasala containing tobacco or nicotine as ingredients by whatsoever name it is available in the market, is hereby prohibited for one year from the date of issue of Order in the State of Bihar in the interest of Public Health.

1. Published in Bihar Gazette (Ex. ord.) No. 261, dated 15th June, 2012.

2. Published in Bihar Gazette (Ex. ord.) No. 239, dated 4.6.2012.