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The Himachal Pradesh Advocate's Clerks Welfare Fund Act, 2015

Himachal Pradesh · state statute
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AUTHORITATIVE ENGLISH TEXT 
THE HIMACHAL PRADESH ADVOCATE’S CLERKS 
WELFARE FUND ACT, 2015 
ARRANGEMENT OF SECTIONS 
Sections: 
1.  Short title and commencement. 
2.  Definitions. 
3.  Advocate’s Clerks Welfare Fund. 
4.  Establishment of Welfare Fund Committee. 
5.  Disqualification and removal of nominated 
members of the Committee. 
6.  Resignation by nominated members of the 
Committee and filling up of casualvacancies. 
7.  Act of the Committee not to be invalid by defec t, 
vacancy etc. 
8.  Vesting and application of Fund. 
9.  Functions of the Committee. 
10.  Borrowing and investment of Fund. 
11.  Powers and functions of the Secretary. 
12.  Himachal Pradesh Advocate’s Clerks Welfare Fun d 
Stamp. 
13.  Recognition and registration of Advocate’s Cle rks 
Association. 
14.  Duties of Advocate’s Clerks Association. 
15.  Membership of the Fund. 
16.  Payment from the Fund on cessation of 
employment. 
17.  Restriction on alienation, attachment etc. of interest 
of members in the Fund. 
18.  Group Life Insurance and other benefits for 
members. 
19.  Meetings of the Committee. 
20.  Travelling and daily allowance to the members of 
the Committee. 
21.  Review. 
22.  Protection of action taken in good faith. 
2 H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015 
23.  Bar of jurisdiction of civil courts. 
24.  Power to summon witnesses and take evidence. 
25.  Power to make rules. 
 Schedule. 
_____________ 
THE HIMACHAL PRADESH ADVOCATE’S CLERKS 
WELFARE FUND ACT, 2015 
(ACT NO. 28 of 2015) 
1 
(Received the assent of the Governor on the 17 th  October, 
2015 and  was published both in Hindi and English i n R.H.P. dated 
20 th October, 2015 at p. 4804-4826). 
An Act to provide for the constitution of a Welfare  Fund and 
utilization thereof for promotion of the Advocate's  clerks 
in the State of Himachal Pradesh and for matters 
connected therewith or incidental thereto . 
B
E it enacted by the Legislative Assembly of Himachal  
Pradesh in the Sixty-sixth Year ofthe Republic of India as follows:— 
1. Short title and commencement.— (1) This Act may be 
called the Himachal PradeshAdvocate’s Clerks Welfar e Fund Act, 
2015. 
(2) It shall come into force on such date as the St ate 
Government may, by notification,appoint. 
2. Definitions.— In this Act, unless the context otherwise 
requires,— 
(a)  “Advocate” means a person whose name has been 
entered in the State roll ofAdvocates prepared and 
maintained by the Bar Council of Himachal 
Pradeshunder section 17 of the Advocates Act, 1961 
and who is a member of a BarAssociation or an 
Advocates Association; 
(b)  “Advocate’s clerk” means a clerk employed by a n 
Advocate and recognized bysuch authority and in suc h 
manner as may be prescribed and who is a member 
ofan Advocate's Clerks Association; 
(c)  “Advocate’s Clerks Association” means an Assoc iation 
of Advocate's clerksrecognized and registered under  
section 13; 
                                                        
1. Passed in Hindi by the Himachal Pradesh Vidhan Sa bha. For Statement of 
Objects and Reasons see R.H.P. dated 29.8.2015, p. 3380&3390.  
H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015  3 
 
(d)  “Bar Association” means an association of Advo cates 
recognized and registeredby the Bar Council under 
section 14 of the Himachal Pradesh Advocates 
WelfareFund Act, 1996; 
(e)  “Bar Council” means the Bar Council of Himacha l 
Pradesh constituted undersection 3 of the Advocates  
Act, 1961; 
(f)  “cessation of employment” means removal of the  name 
of an Advocate's clerkfrom the State roll maintaine d by 
the Committee on account of his retirement; 
(g)  “Committee” means the Himachal Pradesh Clerks 
Welfare Fund Committeeconstituted under section 4; 
(h)  “dependant” means any of the following relativ es of a 
deceased member of theFund, namely :— 
(I)  widow, minor legitimate son, unmarried legitim ate 
daughter or widowedmother; and 
(II)  major legitimate son or legitimate married da ughter 
who by virtue of infirmity is wholly dependant on t he 
earnings of the member at the time ofhis death; 
(i)  “Fund” means the Himachal Pradesh Advocate’s C lerks 
Welfare Fundconstituted under section 3; 
(j)  “Government” means the Government of Himachal 
Pradesh; 
(k)  “Member of the Fund” means an Advocate’s clerk  
admitted to the benefit of theFund and continuing t o be 
a member thereof under the provisions of this Act; 
(l)  “notification” means a notification published in 
Rajpatra, Himachal Pradesh andthe word ‘notified’ 
shall be construed accordingly; 
(m)  ‘‘prescribed” means prescribed by rules made u nder 
this Act; 
(n)  “retirement” means stoppage of employment as a n 
Advocate’s clerk for reasonother than joining service or 
for carrying on any other gainful 
occupation,communicated to and recorded in the 
prescribed manner; 
(o)  “Schedule” means Schedule appended to this Act ; 
(p)  “stamp” means the Himachal Pradesh Advocate's 
Clerks Welfare Fund stampprinted and distributed 
under section 12; and 
4 H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015 
(q)  “vakalatnama’ means a vakalatnama, memorandum of 
appearance or any otherdocument by which an 
Advocate or any other local practitioner is empower ed 
toappear and plead before any court, tribunal or ot her 
authority. 
3. Advocate’s Clerks Welfare Fund.— (1) The Government 
shall, by notification,constitute a Fund to be call ed “the Himachal 
Pradesh Advocate's Clerks Welfare Fund”. 
(2) There shall be credited to the Fund,— 
(a) all amounts collected by way of sale of stamps under 
section 12; 
(b) any voluntary donations or contribution made to  the 
Fund by the Bar Council, anyBar Association, any 
other Association or Institution, any Advocate or a ny 
otherperson; 
(c) any sum borrowed under section 10; 
(d) all sums received from the Life Insurance Corpo ration 
of India or any otherInsurance Company on the death of 
a member of the Fund under a GroupInsurance Policy; 
(e)  any profit or dividend received from the Life Insurance 
Corporation of India orany other Insurance Company 
on the death of a member of the Fund under aGroup 
Insurance Policy; 
(f)  any interest or dividend or other returns on a ny 
investment made of any part ofthe Fund; and 
(g)  all sums collected under section 15. 
4. Establishment of Welfare Fund Committee.— (1) The 
Government shall, bynotification, establish with effect from such date 
as may be specified therein, a Committee to becalle d the Himachal 
Pradesh Advocate's Clerks Welfare Fund Committee. 
(2) The Committee shall be a body corporate having perpetual 
succession and a commonseal with power to acquire, hold and dispose 
of property and shall, by the said name, sue or besued. 
(3) The Committee shall consists of the following, namely:— 
(a)  the Chairman of the Himachal Pradesh -ex-offic io-
Chairman; 
 Bar Council  
(b) the Secretary (Law)to the Government - ex-offic io 
Member; 
(c)  the Secretary (Home) to the Government -ex-off icio 
Member; 
H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015  5 
 
(d) the Secretary (Finance) to the  -ex-officio 
Member; 
 Government  
(e)  the Registrar General of Himachal  -ex-officio  
Member;  Pradesh High Court 
(f)  three members to be nominated from amongst the  
Advocate’s clerks by suchauthority and in such mann er 
as may be prescribed, of whom one shall benominated  
by the Committee as the State Treasurer of the Fund ; 
and 
(g)  the Secretary to be appointed by the Chairman in 
accordance with suchregulations as may be made by the 
Committee in respect of the recruitment andconditio ns 
of service of the Secretary: 
Provided that the Secretary so appointed shall not have the 
right to vote at the meetings ofthe Committee. 
(4) In case the Secretary (Law), Secretary (Home) o r 
Secretary (Finance) to theGovernment is unable to a ttend the meeting 
of the Committee for any reason, he may depute anyo fficer of his 
Department not below the rank of Deputy Secretary t o attend the 
meeting. 
(5) In case the Registrar General of Himachal Prade sh High 
Court is unable to attend themeeting of the Committee for any reason, 
he may depute any officer not below the rank of Dep utyRegistrar to 
attend the meeting. 
(6) A member nominated under clause (f) of sub-sect ion (3) 
shall hold office for a term ofthree years from the  date of such 
nomination or until he ceases to be a member of the Advocate’sClerks 
Association, whichever is earlier. 
(7) The Secretary shall be paid such remuneration o ut of the 
Fund as may be prescribed. 
5. Disqualification and removal of nominated member s of 
the Committee.— (1) Amember nominated under clause (f) of sub-
section (3) of section 4 shall be disqualified to b e amember of the 
Committee and shall cease to be such member if he— 
(a)  becomes of unsound mind; or 
(b)  is adjudged as insolvent; or 
(c)  remains absent without leave of the Committee for 
more than three consecutivemeetings of the Committee: 
Provided that the member ceasing to hold office und er this 
clause may be restoredby the Committee, if such mem ber makes an 
application for condonation of absence; or 
6 H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015 
(d)  is a defaulter to the Fund (if he is a member of the 
Fund) or has committed breach oftrust; or 
(e)  is convicted by a criminal court for an offenc e 
involving moral turpitude, unless suchconviction ha s 
been set aside. 
(2) The Chairman may remove any member who is or ha s 
become disqualified under sub-section(1) from the membership of the 
Committee: 
Provided that no order removing any member shall be  passed 
unless the member has beengiven an opportunity of being heard. 
6. Resignation by nominated members of the Committe e 
and filling of casualvacancies.— (1) Any member nominated under 
clause (f) of sub-section (3) of section 4 mayresig n his office by 
giving three months notice in writing to the Chairm an and on such 
resignationbeing accepted he shall be deemed to hav e vacated his 
office. 
(2) Any casual vacancy in the office of a member re ferred to 
in sub-section (1) shall befilled as soon as possib le and a member so 
nominated to such vacancy shall hold office for theresidue of the term 
of his predecessor. 
7. Act of the Committee not to be invalid by defect , 
vacancy etc.— No act done orproceeding taken under this Act or th e 
rules made thereunder by the Committee shall be inv alidatedmerely 
by reason of— 
(a)  any vacancy or defect in the constitution of t he 
Committee; or 
(b)  any defect or irregularity in nomination of an y person 
as a member thereof; or 
(c)  any defect or irregularity in such act or proc eeding not 
affecting the merits of the case. 
8. Vesting and application of Fund.— The Fund shall vest in 
and be held and applied bythe Committee subject to the provisions 
and for the purposes of this Act. 
9. Functions of the Committee.— (1) It shall be the function 
of the Committee toadminister the Fund. 
(2) In the administration of the Fund, the Committe e shall, 
subject to the provisions of theAct and the rules made thereunder— 
(a) hold the amounts and assets belonging to the Fu nd; 
(b)  receive application for admission or readmissi on to the 
Fund and dispose of suchapplications within sixty d ays 
from the receipt thereof; 
H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015  7 
 
(c) receive applications from the members of the Fu nd, 
their nominees or legalrepresentatives, as the case  may 
be, for payment out of the Fund; 
(d) conduct such inquiry as it deems necessary, for  the 
disposal of such applications anddispose of the 
applications within five months from the date of receipt 
thereof; 
(e)  record in the minutes book of the Committee it s 
decision on the applications; 
(f)  pay to the applicants amount at the rates spec ified in the 
Schedule; 
(g)  maintain such accounts and books and send such  
periodicals and annual reports to theBar Council, a s 
may be prescribed; 
(h)  communicate to the applicants under certificat e of 
posting the decision of theCommittee in respect of 
applications for admission or re-admission to the F und 
orclaims to the benefit of the Fund; and 
(i)  do such other acts, as are or may be, required  to be 
done under this Act and the rulesmade thereunder. 
10. Borrowing and investment of Fund.— (1) The 
Committee may, with the priorapproval of the Bar Co uncil, borrow, 
from time to time, any sum required for carrying ou t thepurposes of 
this Act. 
(2) The Committee shall deposit all moneys and rece ipts 
forming part of the Fund in anyScheduled Bank as de fined under the 
Reserve Bank of India Act, 1934 or invest the same in loansto any 
Corporation owned or controlled by the Central Gove rnment or the 
State Government or inany other manner as the Bar C ouncil may, 
from time to time, direct with prior approval of theGovernment. 
(3) All amount due and payable under this Act and a ll 
expenditure relating to themanagement and administr ation of the 
Fund shall be paid out of the Fund. 
(4) The accounts of the Committee shall be audited annually 
by a Chartered Accountantappointed by the Committee. 
(5) The accounts, as certified by the auditor toget her with the 
audit report thereon, shall beforwarded to the Bar Council by the 
Committee and the Bar Council may issue such direct ions as itdeems 
fit to the Committee in respect thereof. 
(6) The Committee shall comply with the directions issued by 
the Bar Council under subsection(5). 
8 H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015 
11. Powers and functions of the Secretary.— The Secretary 
of the Committee shall— 
(a)  be the Chief Executive Authority of the Commit tee and 
responsible for carrying out itsdecisions; 
(b)  represent the Committee in all suits and proce edings for 
and against the Committee; 
(c)  authenticate by his signature all decisions an d 
instructions of the Committee; 
(d)  operate the Bank Accounts of the Committee joi ntly 
with the Treasurer; 
(e)  convene meetings of the Committee and prepare their 
minutes; 
(f)  attend the meetings of the Committee with all necessary 
records and information; 
(g)  maintain such forms, registers and other recor ds, as 
may be prescribed, and do allcorrespondence relating to 
the Committee; 
(h)  prepare an annual statement of business transa cted by 
the Committee during eachfinancial year; and 
(i) do such other acts as may be directed by the 
Committee. 
12. Himachal Pradesh Advocate's Clerks Welfare Fund  
Stamp.— (1) There shall beprinted or caused to be printed b y the Bar 
Council in such form and in such manner as may bepr escribed, stamp 
inscribed “the Himachal Pradesh Advocate's Clerks W elfare Fund” 
each of thevalue of five rupees. 
(2) Every vakalatnama or memorandum of appearance f iled 
before any court, authority ortribunal shall be aff ixed with a stamp as 
specified in sub-section (1) in addition to the court feesstamps, if any, 
and stamp to be affixed under any other Acts and va kalatnama or 
memorandum of appearance shall not be valid unless it is so stamped: 
Provided that this sub-section shall not apply to a ny 
vakalatnama or memorandum of appearance filed on be half of the 
Central or State Government. 
(3) The person or authority receiving vakalatnama w ith such 
stamp shall forthwith effectcancellation of the sta mp by punching out 
the same. 
(4) The custody of the stamps printed under this se ction shall 
be with the Bar Council andthe supply and sale of s tamps shall be in 
such manner as may be prescribed. 
H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015  9 
 
13. Recognition and registration of Advocate’s Cler ks 
Association.— (1) AnAssociation of Advocate’s Clerks constituted 
after the commencement of this Act may, within twom onths from the 
date of such constitution and an Association of Adv ocate’s Clerks 
constituted before the commencement of this Act may , within two 
months from the date of commencement of this Act, a pply to the 
Committee in such form and in such manner as may be prescribed, for 
recognition and registration as an Advocate’s Clerk s Association 
under this Act. 
(2) Every application for recognition and registrat ion shall be 
accompanied by the rules orbye-laws of the Associat ion, names and 
addresses of the office bearers of the Association and anup-to-date list 
of the members of the Association with name, addres s, age and the 
ordinary place ofemployment of such member. 
(3) The Committee may, after such inquiry as it dee ms 
necessary, recognize theAssociation as an Advocate' s Clerks 
Association and issue a certificate of recognition in such formas may 
be prescribed. 
(4) The decision of the Committee regarding the rec ognition 
of Association shall be final. 
14. Duties of Advocate’s Clerks Association.— (1) Every 
Advocate’s Clerks Associationshall, on or before 15 th  April every 
year, intimate to the Committee a list of its membe rs as on 31 st March 
of the year. 
(2) Every Advocate's Clerks Association shall intim ate to the 
Committee of,— 
(a)  any change of the office bearers of the Advoca te's 
Clerks Association within fifteendays from such 
change; 
(b)  any change in number of members including admi ssion 
and re-admission within thirtydays of such change; 
(c)  the death or retirement of any of its members within 
thirty days from the date ofoccurrence thereof; and 
(d)  such other matters as may be required by the 
Committee from time to time. 
15. Membership of the Fund.— (1) Every Advocate’s Clerks 
in the State may apply tothe Committee, in such for m and in such 
manner as may be prescribed, for admission as a memberof the Fund. 
(2) On receipt of an application under sub-section (1), the 
Committee shall make suchenquiry as it deems fit and either admit the 
applicant to the Fund or for reasons to be recorded  inwriting, reject 
the application : 
10 H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015 
Provided that no order rejecting an application shall be passed 
unless the applicant has beengiven an opportunity of being heard. 
(3) Every applicant shall pay an application fee of  rupees one 
hundred alongwith application to the account of the Committee. 
(4) Every applicant shall pay to the Fund an admiss ion fee of 
rupees one hundred at thetime of admission or re-admission. 
(5) Every person admitted as a member of the Fund s hall pay 
a membership fee of rupeesone thousand five hundred  payable in two 
equal half yearly instalments. 
(6) Every member of the Fund shall, at the time of admission, 
make a nominationconferring on one or more dependan ts of his 
family the right to receive the amount from the Fun din the event of 
his death. However, that if he has no family he may  nominate any 
person he likes. 
(7) If more than one person is nominated, the amount of share 
payable to each nomineeshall be specified in the nomination. 
(8) A member of the Fund may at any time cancel a 
nomination by sending a notice inwriting to the Com mittee alongwith 
a fresh nomination. 
(9) Where on receipt of a complaint or otherwise, t he 
Committee has reason to believe thatan Advocate’s c lerk secured 
admission as a member of the Fund by misrepresentat ion, fraud 
orundue influence, the Committee shall have power t o remove the 
name of such Advocate’s clerkfrom the membership of the Fund : 
Provided that no such order shall be passed unless the person, 
likely to be affectedadversely, has been given an o pportunity of being 
heard. 
16. Payment from the Fund on cessation of 
employment.— (1) A member of the Fundshall, on cessation of 
employment, be entitled to receive from and out of the Fund an 
amount at therate specified in the Schedule. 
(2) In the event of death of a member, a consolidat ed amount 
of rupees fifty thousand shallbe paid to the nominee or, where there is 
no nominee, to his dependants. 
(3) A member of the Fund may withdraw his membershi p at 
any time after five years ofhis admission as a member of the Fund and 
on such withdrawal he shall be entitled to receive fromand out of the 
Fund an amount at the rate specified in the Schedul e and he may also 
be eligible for re-admission to the Fund as a new m ember subject to 
such conditions as may be prescribed : 
Provided that a member suffering from permanent 
disablement may withdraw hismembership at any time. 
H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015  11 
 
(4) For calculating the period of completed years o f 
employment for the purpose of payment under this Ac t, every four 
years of employment under an Advocate, if any, before admission of a 
member to the Fund, shall be computed as one year o f employment 
and added to the number of years of employment afte r such 
admission. 
(5) An application for payment from the Fund shall be made 
to the Committee in suchform as may be prescribed. 
(6) An application received under sub-section (5), shall be 
disposed of by the Committeeafter such enquiry as i t deems 
necessary. 
17. Restriction on alienation, attachment etc. of interest of 
members in the Fund.— (1)The interest or the right of a member of 
the Fund or his nominee or legal heirs to receive a nyamount from the 
Fund, shall not be assigned, alienated or charged a nd shall not be 
liable toattachment under any decree or order of any court, tribunal or 
other authority. 
(2) No creditor shall be entitled to proceed agains t the Fund 
or the interest therein of anymember of the Fund or  his nominee or 
legal heirs. 
Explanation.— For the purpose of this section, “creditor” 
includes the State, or any official assignee or off icial receiver 
appointed, under the law relating to insolvency for  the time being 
inforce. 
18. Group Life Insurance and other benefits for 
members.— The Committee may, for the welfare of the members o f 
the Fund,— 
(a)  take from the Life Insurance Corporation of In dia or 
any other Insurance Companies, policies of Group 
Insurance on the life of the members of the Fund; and 
(b)  provide for medical and educational facilities  and such 
other benefits, as may beprescribed for the members  of 
the Fund and their dependents. 
19. Meetings of the Committee.— (1) The Committee shall 
meet atleast once in three months or more often if found necessary to 
transact its business under this Act or the rules made thereunder. 
(2) Five members shall form the quorum for a meetin g of the 
Committee. 
(3) The Chairman or in his absence, a member, elect ed by the 
members present at the meeting, shall preside over a meeting of the 
Committee. 
12 H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015 
(4) Any matter coming before the Committee in the m eeting 
shall be decided by a majority of the members prese nt and voting at 
the meeting and in case of tie, the Chairman shall have acasting vote. 
20. Travelling and daily allowance to the members o f the 
Committee.— The nominatedmembers of the Committee shall be 
eligible to get such travelling allowance and daily  allowance,as may 
be prescribed. 
21. Review.— The Committee may, suo-motu, at any time or 
on an application from any interested person, withi n ninety days of 
any order passed by it, review any such order: 
Provided that the Committee shall not pass any orde r 
adversely affecting a person, unless such person ha s been given an 
opportunity of being heard. 
22. Protection of action taken in good faith.— (1) No suit, 
prosecution or other legalproceeding shall lie agai nst any person for 
anything which is, in good faith, done or intended to bedone in 
pursuance of this Act or any rules made thereunder. 
(2) No suit or other legal proceeding shall lie aga inst the 
Committee or the Bar Council forany damage caused o r likely to be 
caused by anything which is, in good faith, done or  intended tobe 
done in pursuance of this Act or any rules made thereunder. 
23. Bar of jurisdiction of civil courts.— No civil court shall 
have jurisdiction to settle,decide or deal with any  question or 
determine any matter which is under this Act requir ed to besettled, 
decided or dealt with or determined by the Committee. 
24. Power to summon witnesses and take evidence.— The 
Committee shall, for the purposes of any enquiry under this Act, have 
the same powers as are vested in a Civil Court whil e trying a suit 
under the Code of Civil Procedure, 1908 in respect of the following 
matters, namely:— 
(a)  enforcing the attendance of any person examini ng him 
on oath; 
(b)  requiring the discovery and production of docu ments; 
(c)  receiving evidence on affidavit; and 
(d)  issuing commission to the examination of witne sses. 
25. Power to make rules.— (1) The Government may, by 
notification, make rules forcarrying out the purposes of this Act. 
(2) Every rule made under this Act shall be laid, a s soon as 
may be, after it is made, before the Legislative Assembly while it is in 
session for a total period of fourteen days which may be comprised of 
one session or two successive sessions and if, befo re the expiry of the 
session inwhich it is so laid or the next session i mmediately 
H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015  13 
 
following, the Legislative Assembly makes any modif ication in the 
rule or decides that the rule should not be made, t he rules shall, 
thereafter, have effect only in such modified form or be of no effect, 
as the case may be, so, however, that any suchmodif ication or 
annulment shall be without prejudice to the validit y of anything 
previously done under that rule. 
_____________ 
Schedule 
[See sections 2(o), 9(2) (f), 16 (1) and (3)] 
       Rupees 
One year as a member of the Fund       —2,000/ 
Two years as a member of the Fund      —4,000/ 
Three years as a member of the Fund     — 6,000/ 
Four years as a member of the Fund      — 8,000/ 
Five years as a member of the Fund      — 10,000/ 
Six years as a member of the Fund        — 12,000/ 
Seven years as a member of the Fund     — 14,000/ 
Eight years as a member of the Fund      — 16,000/ 
Nine years as a member of the Fund        — 18,000/  
Ten years as a member of the Fund          — 20,000 / 
Eleven years as a member of the Fund      — 22,000/  
Twelve years as a member of the Fund      — 24,000/  
Thirteen years as a member of the Fund     — 26,000 / 
Fourteen years as a member of the Fund    — 28,000/  
Fifteen years as a member of the Fund       — 30,00 0/ 
Sixteen years as a member of the Fund       — 32,00 0/ 
Seventeen years as a member of the Fund   — 34,000/  
Eighteen years as a member of the Fund      — 36,00 0/ 
Nineteen years as a member of the Fund      — 38,00 0/ 
Twenty years as a member of the Fund        — 40,00 0/ 
Twenty one years as a member of the Fund  — 42,000/  
Twenty two years as a member of the Fund  — 44,000/  
Twenty three years as a member of the Fund  — 46,00 0/ 
Twenty four years as a member of the Fund   — 48,00 0/ 
14 H. P. ADVOCATE’S CLERKS WELFARE FUND ACT, 2015 
Twenty five years as a member of the Fund    — 50,0 00/ 
Twenty six years as a member of the Fund      — 52, 000/ 
Twenty seven years as a member of the Fund  — 54,00 0/ 
Twenty eight years as a member of the Fund  — 56,00 0/ 
Twenty nine years as a member of the Fund   — 58,00 0/ 
Thirty years as a member of the Fund   — 60,000/ 
. 
_____________ 
 

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