SUNJAB GOVT. GAZ. (EX ! IOV. GAZ (EXTRA), SEPTEMBER 10 (BHDR 19, 1936 SAKA) Se
PART 1
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Se —
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJA
NOTIFICATION
The 10th September, 2014. No25-Leg/2014-1he followin g Act of the Legislature of the S tate
of Punjab received the assent o f the Governor of Punjab on the 27th Day
of August, 2014, is her eby published for gener al information:-
THE PUNJAB ADVOCATE
S WELFARE FUND
(AMENDMENT) ACT, 201
4
(Punjab Act No. 24 of
2014)
AN
Act further to amen d the Punjab Ad vocates Welfare F und Act, 2002. Be it enacted by the Legislature of ihe State of Punja b in the Sixty- fifth Year of the Re public of India as follows:
1. (1) Thi s Bill may be called the Pun jab
(Amendment) Act,
2014.
Advocates Welf are Fund
(2) lt shall come in 0 fo rce from the date of public ation in the official Gazettee.
2 Vn ithe pu njab Advocat e welfare Fund Act, 2002 (her einafter
referred to as the principal Act) in sub-section
(a) for the words
"the i he belon g
(i) in Sectio n 4;
wil, 1
, General, punjab, wil l be
Punjab, o therwise
the Chai
rman" t
he words
wThe Advoc ate
ex-offici o member
" shall | will be (he Chairman as
Gene ra
l
e cubst
ituted:
s to the Gra te of
Short title and commencement Amendment in Section 4 of Punjab Act 4 of
2002.
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PUNIABGOVT, GA ivr ve } AVA NIRA) SED Fanti 10,2014 [44 —(LLY ST) 1936 SAK A) (11) In Section 1, i in sul Section 3) (h), for the wards "the Advocate Genergl ofp tnjah Cx-officio member" (fhe words ney \ ' I'he Chairmay, BB ar Council of Punjab & Haryana ex-officio member" shall pe substitute.
(11) in Section 4, in sub-section (3)(), for the words,
"A Practicing Advocate of the State of p Co-opted by (he members of the Trustee Committee for a period of five years and his term gp, unjab to be
all be Co-terminus with the term of the Bar Council-memberg" the words
"three practicing Advocates to be nominated by the Advocate General, Punjab in consultation with the State Government for a period of five years" shall be substituted.
(iv) in Section 4 sub-Section 5 shall be deleted and substituted by "three members to be nominated by the State Government from amongst the Advocates registered with
the Bar Council of Punjab and Haryana."
3. In the Punjab Advocate Welfare Fund Act, 2002 (hereinafter Amendment in Section 17 of
referred to as the principal Act) in the Schedule the amount payable to the PunisbAct dof member of the Fund under Section 17 for the words "upto five years standing 2002. Rs. 1,00,000 Beyond five years standing but not exceeding ten years Rs. 1,50,000/- Beyond ten years standing Rs. 2,00,000/-" shall be substituted the following :-
1. Upto 5 year standing I lakh 2 6 years standing 1,10,000
3. 7 years standing 1,20,000 4 8 years standing 1,30,000 5 9 years standing 1,40,000
6. 10 years standing 1,50,000 1,060,000 7. I'l years standing hy
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PUNJAB GOVT. GAZ. (EXTRA), S111
(BHDR 19,1936 SAKA)
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EMBER 10,2014 145
8. 12 years standing, 1,70.000
9. 13 years standing 1.80.000
10. 14 years standing 1,90,000
11. 1S years standing 2,00,000
12. 16 vears standing 210,000
13. 17 years standing 2,20,000
14. 18 years standing 2,30,000
15. 19 years standing 2,40,000
16. 20 years standing 2,50,000
17. 21 years standing 2,60,000
18. 22 years standing 2,70,000
19. 23 years standing 2,80,000
20. 24 years standing 2,90,000
21. 25 years standing 3,00,000
22. 26 years standing 3,10,000
23. 27 years standing 3,20,000
24. 28 years standing 3,30,000
25. 29 years standing 3,40,000
26. 30 years standing 3,50,000
27. 31 years standing 3,60,000
28. 32 years standing 3,70,000
29. 33 years standing 3,80,000
30. 34 years standing 3,90,000
31. 35 years standing 4,00,000
32. 36 years standing 4,10,000
33. 37 years standing 4,20,000
34. 38 years standing 4,30,000
35. 39 years standing 4,40,000
36. 40 — & above standing 4,50,000
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PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 10,2014 146
(BHDR 19,1936 SAKA)
4. Inthe Punjab Advocate Welfare Fund Act, 2002, in the principal Amendmentin Act in section 20, for in sub-section (1), for the words "Rupees eight" ey oi
the words "rupees fifteen" shall be substituted. 200%
"(1-a) However one rupee from the value of the stamp sO affixed on every 'Vakalatnama' shall go to the fund created under "The Cancer & Drugs Addiction Treatment Infrastructure Fund Act, 2013.".
H.P.S. MAHAL,
Secretary to Government of Punj ab,
Department of Legal and Legi slative Affairs.
584/09-2014/Pb. Govt. Pre ss. S A.S. Nagar
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