/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni09020 0 0 0 /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E 541 541 541 541) ) ) )
la0 ,y0th0&1&3@2015@54 yst%A
egkefge jkT;iky fnukad 29 vizhy] 2015 dks vuqefr ns pqds gSa] blds }kjk lo Z&lk/kkj.k dh lwpuk
fy;s izdkf'kr fd;k tkrk gSA
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
16 16 16 16 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 1937 1937 1937 1937 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
/uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E, , , , /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930, , , , 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 201 201 201 20155 55
fof/k foHkkx
&&&&&&&&&&
vf/klwpuk,a
6 ebZ 2015
,y0th0&1&3@2015@54 yst%A —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij
29 vizhy] 2015 dks vuqefr ns pqds gSa] blds }kjk lo Z&lk/kkj.k dh lwpuk
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij
29 vizhy] 2015 dks vuqefr ns pqds gSa] blds }kjk lo Z&lk/kkj.k dh lwpuk ds
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
fcgkj vf/koDrk dY;k.k fuf/k ¼la'kks/ku½ vf/kfu;e] 2015
¼fcgkj vf/kfu;e 6] 2015½
fcgkj vf/koDrk dY;k.k fuf/k vf/kfu;e] 1983 dk la'kks/ku djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds fN;klBosa o"kZ esa fcgkj jkT; fo/k ku eaMy }kjk fuEufyf[kr :i esa ;g
vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj vkSj izkjEHkA& ¼1½ ;g vf/kfu;e fcgkj vf/koDrk dY;k.k fuf/k
¼la'kks/ku½ vf/kfu;e] 2015 dgk tk ldsxkA
¼2½ bldk foLrkj laEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjar izo`r gksxkA
2- fcgkj vf/kfu;e 16] 1983 dh /kkjk&2 esa la'kks/ku A& fcgkj vf/koDrk dY;k.k fuf/k
vf/kfu;e] 1983 ¼,ri'pkr~ mDr vf/kfu;e ds :i esa fun sZf'kr½ dh /kkjk&2 dh mi&/kkjk ¼<+½ ds ckn
fuEufyf[kr ubZ mi&/kkjk ¼.k½ tksM+h tk;sxhA
^^¼.k½ ^fof/kd la?k* ls vfHkizsr gS vf/koDrk@fof/kK la?k laca/ku fu;ekoyh] 1985 ds fu;e 1
¼d½ ,oa 2 ¼[k½ ds v/khu lac) fdlh U;k;ky; U;k;f/kdj .k ;k izkf/kdj.kksa bR;kfn esa ÑR;dkjh vkSj
vf/koDrk vf/kfu;e] 1961 }kjk xfBr fcgkj jkT; fof/kK ifj"kn~ ls fucaf/kr fdlh uke ls tkuk tkus okys
vf/koDrkvksa ds la?kA**
3- fcgkj vf/kfu;e 16] 1983 dh /kkjk&5 esa la'kks/kuA & mDr vf/kfu;e dh /kkjk&5 dh
mi&/kkjk ¼5½ ds ckn fuEufyf[kr ubZ mi&/kkjk ¼6½ tksM+h tk,xh%&
^^¼6½ U;klh lfefr ds dfeZ;ksa dh lsok 'kÙksZ vf/kfu ;e dh /kkjk&27 ds v/khu cukbZ xbZ fu;ekoyh
ls 'kkflr gkasxhA**
4- fcgkj vf/kfu;e] 16] 1983 dh /kkjk&16 esa la'kks/ kuA & mDr vf/kfu;e dh /kkjk&16 esa
fuEufyf[kr la'kks/ku fd;s tk;sxs%&
¼d½ mi&/kkjk ¼3½ esa 'kCn ^^nks lkS :i;s** 'kCn ^^ik¡p lkS :i;s** }kjk izfrLFkkfir fd;sa tk,xsaA
¼[k½ mi&/kkjk ¼5½ esa 'kCn ^^ipkl :i;s** 'kCn ^^nks lkS :i;s** vkSj 'kCn ^^,d lkS :i;s**
'kCn ^^ik¡p lkS :i;s** }kjk Øe'k% izfrLFkkfir fd;s tk,xsaA
¼x½ /kkjk 16 dh mi&/kkjk ¼12½ ds ckn fuEufyf[kr ubZ mi&/kkjk,¡ ¼13½ vkSj ¼14½ tksM+h
tk,xh%&
^^¼13½ dksbZ vf/koDrk] tks vkosnu dh frfFk dks 50 o"kZ ;k mlls vf/kd dh vk;q izkIr dj
pqdk gks] fuf/k ds lnL; ds :i esa ukekafdr ugha fd;k tk ldsxkA
¼14½ dksbZ Hkh lnL;] fuf/k dh fo|eku lnL;rk dk viuk ipkl o"kZ iwjk dj ysus ds ckn
Hkh vius izSfDVl dh frfFk rd mi&/kkjk ¼5½ esa fofgr okf"kZd va'knku vFkok U;klh
lfefr }kjk fu;r dh xbZ ,deq'r jkf'k ds Hkqxrku ij f uf/k dk lnL; gksuk tkjh
j[k ldsxk vkSj vf/kfu;e ,oa mlds v/khu cukbZ xbZ fu;eokyh ds v/khu fofgr vkSj
U;klh lfefr }kjk lE;d~:i ls fu.khZr oÙkZeku nj] ls U;klh lfefr ls lHkh ykHk
izkIr djus gsrq] leku :i ls gdnkj gksxkA**
5- fcgkj vf/kfu;e 16] 1983 esa ubZ /kkjk&17d dk tks M+k tkukA& mDr vf/kfu;e dh
/kkjk&17 ds ckn fuEufyf[kr ubZ /kkjk&17 d tksM+h tk;sxhA&
^^17 d&U;klh lfefr ds fofu'p; dk iqufoZyksduA& ¼1½ dksbZ Hkh fuf/k dk O;fFkr vf/koDrk
viuh lnL;rk vFkok fdlh nkok ds Hkqxrku ls lacaf/kr] bl vf/kfu;e vkSj mlds v/khu cukbZ xbZ
fu;ekoyh ds v/khu] fuf/k dh U;klh lfefr ds vkns'k d s fo:)] U;klh lfefr ds le{k] ml vkns'k dh
izkfIr ;k tkudkjh dh frfFk ls 30 fnukas ds Hkhrj] iqufoZyksdu vkosnu nk;j dj ldsxk(
ijarq U;klh lfefr] ;qfDr;qDr ,oa i;kZIr dkj.kksa ls ] iqufoZyksdu vkosnu nk;j djus esa foyEc dks
ekQ dj ldsxhA
¼2½ iqufoZyksdu vkosnu laf{kIr ,oa fuEufyf[kr ds lkFk layXu gksxk%&
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
¼d½ iqufoZyksdu fd;k tkusokyk vkns'k( ,oa
¼[k½ ik¡p lkS :i;s dh Qhl] tks okil ugha dh tk,xhA
¼3½ ,sls iqufoZyksdu vkosnu ij lquokbZ ds ckn U;klh lfefr dk fofu'p; vafre
gksxkA**
6- fcgkj vf/kfu;e] 16] 1983 /uni0915/g551 /kkjk&22 esa la'kks/kuA& /kkjk&22 dh mi&/kkjk ¼1½ esa
'kCn ^^ik¡p :i;s** 'kCn ^^iUnzg :i;s** }kjk izfrLFkkfir fd, tk,axsA
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
6 ebZ 2015
la0 ,y0th0&1&3@2015@55 yst%A
—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky }kjk
29 vizhy 2015 dks vuqer fcgkj vf/koDrk dY;k.k fuf/k ¼la'kks/ku½ vf/kfu;e] 2015 dk fuEufyf[kr
vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds } kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds
vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
BIHAR ADVOCATES' WELFARE FUND (AMENDMENT) Act, 2015
[Bihar Act 6, 2015 ]
AN
ACT
To amend the Bihar Advocates welfare fund Act, 1983.
Be it enacted by the legislature of the State of Bi har in Sixty Sixth year of the
Republic of India as follows:-
1. Short title, extent and commencement . - (1) This Act may be Called the
Bihar Advocates' Welfare Fund (Amendment) Act, 201 5.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in section-2 of the Bihar Act, 16 of 1983 .- After sub-section (n) of
section 2 of the Bihar Advocates' Welfare Fund Act 1983 (hereinafter referred as the said
Act), the following new subsection (o) shall be added.
"(o) 'Bar Association' means the Associations of Ad vocates known by any name
functioning in any Court, Tribunal or Authorities e tc affiliated under rule 1(a) and 2(b) of
the Advocates/Bar association Affiliation Rules, 19 85, and registered with Bihar State Bar
Council constituted under Advocates Act 1961."
3. Amendment in section 5 of the Bihar Act, 16 of 1983 .- In the said Act after
sub-section (5) of section 5, a new sub-section (6) shall be added as follows, namely-
"(6) Service Condition of the employees of the Tru stee committee shall be
governed by the Rules made under section-27 of the Act."
4. Amendment in Section 16 of the Bihar Act, 16 of 198 3.- The following
amendments shall be made in Section 16 of the said Act.
(a) In sub-section (3), the words: "two hundred ru pees" shall be substituted by
the words" Five hundred rupees."
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
(b) In sub-section (5) the words "fifty rupees" sh all be substituted by the words
"Two hundred rupees'' and the words "one hundred ru pees'' by the words
"Five hundred rupees" respectively.
(c) After sub-section (12) of section 16, the foll owing new sub-sections (13) and
(14) shall be added:-
"(13)- No Advocate, who has attained the age of 50 or above on the date of
application, shall be admitted as a member of the Fund.
(14) A member of the Fund even after completing hi s fifty years of existing
membership of the Fund, may continue to be a member of the Fund till
the date of his practice on the payment of annual s ubscription prescribed
in sub section (5) or one time lump-sum amount fixe d by the Trustee
committee and be equally entitled to get all such b enefits from the
Trustee Committee at the prevailing rate prescribed under the Act and
rules made thereunder and as duly decided by the trustee committee."
5. Addition of a new section 17A in Bihar Act 16 of 19 83. - The following new
Section 17A shall be added after Section 17 of the said Act:-
"17A Review of the decision of the Trustee committe e .- (1) Any aggrieved
Advocate-member of the Fund relating to his member ship or payment of any claim, may
prefer a review application against the order of Trustee Committee of the Fund passed under
the provision of this Act and Rules made thereunder before the Trustee committee within
the thirty days from the date of receipt/knowledge of such order:-
Provided that trustee committee, with reasonable an d sufficient reasons, may
condone the delay in preferring such review application
(2) the review application shall be precise and be accompanied by-
(a) the order to be reviewed, and
(b) a fees of five hundred rupees which shall not be refunded
(3) on such review application after being heard t he decision of the Trustee
committee shall be finial."
6. Amendment in Section-22 of the Bihar Act 16 of 1983 .- The words "Five
rupees" used in sub-section (1) of section 22 shall be substituted by the words "fifteen
rupees."
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to the Government.
————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 541-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.