LexThe KARNATAKA ADVOCATES' WELFARE FUND ACT, 1983
Karnataka · state statute
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THE KARNATAKA ADVOCATES' WELFARE FUND ACT, 1983
ARRANGEMENT OF SECTI ONS
Statements of Objects and Reasons:
Sections:
1. Short title and commencement.
2. Definitions.
3. Advocates' welfare fund.
4. Establishment of trustee committee.
5. Disqualification and removal of nominated members of trustee
committee.
6. Resignation by nominated members of trustee committee and filling
up of casual vacancies.
7. Act of trustee committee not to be invalidated by vacancy, defect,
etc.
8. Vesting and application of Fund.
9. Function of trustee committee.
10. Borrowing and investment.
11. Powers and duties of Secretary.
12. Omitted.
13. Recognition and registration of bar associations.
14. Duties of bar associations.
15. Membership in the Fund.
16. Payment from the Fund on cessation of practice.
16A. Medical relief.
16B. Part payment from the fund during financial hardship.
17. Restriction on alienation, attachment, etc., of interest in the Fund.
18. Group Life Insurance for members and other benefits.
19. Meetings of trustee committee.
20. Traveling and daily allowance to members of trustee committee.
21. Appeal against decisions of trustee committee.
22. Printing and distribution of stamps by Bar Council.
23. Vakalath to bear stamps.
23A. Contribution by Senior Advocate
24. Protection of action taken in good faith.
25. Bar of jurisdiction of civil courts
26. Power to summon witnesses and take evidence.
26A. The Advocates' Family Welfare Fund.
27. Registered Clerks Welfare Fund.
28. Power to make rules.
29. Amendment of Act 16 of 1958.
SCHEDULE.
*****
1985: KAR. ACT 2] Advocates Welfare Fund 115
STATEMENT OF OBJECTS AND REASONS
I
Act 2 of 1985. - Although here and there a few men in the legal
profession have been flourishing in their profession , the economic condition
of a very large section of the members of the legal profession has been far
from satisfactory. Representation have been received among others, from
the Bar C ouncil of India for constituting a Legal Benefit Fund. The twin
objects are providing efficient legal service to the people of the State and
social security to the legal profession by providing for payment of a
lumpsum amount after the cessation of practic e by the members and also
for payment of certain amount to their dependents if they were to die while
still in practice. It is therefore proposed to constitute an Advocates Welfare
Fund and a Legal Benefit Fund for the purpose. The Advocates' Welfare
Fund is proposed to be constituted out of among other emolument, fees and
voluntary contribution and grants from Government, the receipts from
Welfare Fund Stamps which the Bar Council is empowered to issue and
which are compulsorily to be affixed to the Vakalathnamas.
The Legal Benefit Fund is proposed to be constituted by levy of additional
court fee on appeals and revisions before Tribunals other than Civil Courts
at the rate not exceeding Rs. 100/- per appeal or revision.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV 2 -A, dated
12th day of August 1983, No.718)
II
Amending Act 21 of 1993. - It is considered necessary to make certain
amendments to the Karnataka Advocates Welfare Fund Act, 1983, for the
following purposes.-
(1) to make membership of the Fund compulsory;
(2) instead of annual subscription to the fund an amount of rupees one
hundred is to be collected, as one time admission fee;
(3) provision regarding payment of twenty percent of enrolment fee to
the Welfare Fund is being omitted;
(4) on account of voluntary retirement due to old age, an advocate
would be entitled to receive, from the fund at the rate of rupees one
thousand for every year of practice subject to rupees fifty thousand and not
in accordance wi th the Schedule which is being omitted and for permanent
disability, an advocate would receive a lumpsum of rupees fifty thousand,
irrespective of number of years of practice;
(5) certain categories of advocates are excluded from the scheme of the
fund;
Advocates Welfare Fund [1985: KAR. ACT 2 116
(6) an Advocate's Family Welfare Fund is proposed to be constituted for
payment of rupees one lakh on the death of an advocate who is a member
of the Fund to his nominee or legal heir.
Hence the Bill.
(Obtained from L.A.Bill No.17 of 1993)
III
Amending Act 6 of 1996. - It is considered necessary to make the
following amendments to the karnataka Advocates' Welfare Fund Act, 1983
for effective implementation of the provisions of the Act,-
1) Membership fee is being enhaced from rupees one hundered to one
thousand.
2) The benefit of payment of rupees fifty thousand to a member on
cessation of practice due to permanent disability is proposed to be extended
to the nominee or legal heirs in the event of death of a member.
3) Value of Welfare Fund stamps is being enhanced from rupees two to
rupees five and it is made mandatory on the part of every Advocate to affix
such stamps on every vakalat filed by him.
4) Every designated Senior Advocate will be required to contribute
rupees Two Thousand Five hundred per year to the Welfare Fund.
5) It is also proposed to provide that any contributions made by the
Government shall be credited to Family Welfare Fund. Hence the Bill.
(Obtained from L.A. Bill No. 6 of 1996)
IV
Amending Act 18 of 2002. - It is conside red necessary to amend the
Karnataka Advocates Welfare Fund Act, 1983,-
(i) to make the Chairman of the Karnataka State Bar Council as the
Chairman of the Trustee Committee in place of the Advocate
General and to continue the Advocate General as a member E x-
officio:
(ii) to make the Secretary, Department of Law, Government of
Karnataka to be a member Ex-officio.
(iii) to make the Vice-Chairman of the Bar council to be the Treasurer of
the Trustee Committee.
(iv) to reduce the time limit from three months t o one month in respect of
a notice required to be issued by a nominated member of trustee
committee who intends to resign his office.
(v) to reduce the time limit from the existing five months to three months
for disposal of application received by the Tru stee Committee for
payment of amount out of the fund:
(vi) to enable the Chairman of the of the Trustee Committee to act as
Treasurer.
(vii) to allow membership of the fund to all the Advocates by removing
the restriction placed on certain categories of A dvocates practice
subject to a maximum of rupees one lakh fifty thousand.
1985: KAR. ACT 2] Advocates Welfare Fund 117
(viii)to require every advocate enrolled as such and has become a
member after 1997 to make declaration in the fifth year and tenth
year of his becoming member.
(ix) to allow an advo cate to have on cessation of practice due to
permanent disability an amount of rupees one lakh fifty thousand
and to provide for rupees two thousand for every completed year of
practice to an advocate who enrolls after the age of forty years.
(x) To pro vide for printing of welfare fund stamps of the face value of
rupees five or ten council and to require every advocate to affix the
welfare fund stamp of the value of rupees ten on every vakalath.
(xi) to enhance the contribution amount of every designate d senior
advocate from the existing rupees two thousand five hundred to
rupees five thousand per annum and to enhance the late fee from
rupees ten to rupees twenty per month or part of a month for failure
to pay contribution by the designated senior advocates.
Certain consequential amendment are also made.
Hence the Bill.
(L.C. Bill No. 3 of 2002)
V
Amending Act 15 of 2005. - The Karnataka Advocates Welfare fund
(Amendment) Act, 2002 (Karnataka Act 18 of 2002) has been issued. The
said Act has not been b rought into force till date. The Karnataka State Bar
Council has proposed certain amendments to the Karnataka Advocates
Welfare Fund (Amendment) Act, 2002. Accordingly, a draft of the Karnataka
Advocates Welfare Fund (Amendment) Bill, 2004 has been prepare d and
scrutinized by the Department of Parliamentary Affairs and Legislation. The
Bill provides for the following, namely:-
(i) definition of interim applications by inserting clause (ff) to section 2
of the Act.
(ii) by amending sub- section (1) of sectio n 15, the admission fee of
rupees of one thousand has been enhanced to rupees two
thousand for enrollments after the commencement of the
Amendment Act and rupees one thousand for Advocates enrolled
after 2nd April, 1997;
(iii) by insertion of sub- ssection (1A) to section 15 of the Act a late fee
of rupees fifty per month or part of a month may be levied from the
commencement of the proposed Act;
(iv) by insertion of sub- section (4) of section 15 of the Act, every
member has to file a declaration along wit h rupees five hundred
after completion of every five year from the date of his becoming
member;
(v) by amending sub -section (1) of section 16 of the Act, rupees three
thousand and rupees one lakh and fifty thousand has been reduced
to rupees two thousand and rupees fifty thousand respectively.
Certain consequential amendments have also been proposed.
Advocates Welfare Fund [1985: KAR. ACT 2 118
Hence the Bill.
(LA Bill No.24 of 2004)
VI
Amending Act 28 of 2010. - It is considered necessary to amend
the Karnataka Advocates Welfare Fund Act, 1983 to enhance the retirement
benefits of Advocates from Rs.1.5 lakhs to Rs. 4.00 lakhs and to provide for
medical relief to Advocates and certain other amendments.
Hence the Bill.
[L.A. Bill No. 18 of 2010, File No. DPAL 17 Shasana 2010]
[Entries 23 and 26 of List III of the Seventh Schedule to the Constitution of
India.]
VII
Amending Act 12 of 2017. -It is considered necessary to amend the
Karnataka Advocates’ Welfare Fund Act, 1983 (Karnataka Act 2 of 1985)
to,-
(1) enhance Advocate Welfare Fund annual Membership fee,-
(i) for completion of 15 years of practice from Rs.1,000 to
Rs.2,000;
(ii) non completion of 15 years of practice from Rs.500 to
Rs.1,000; and
(iii) for failure penalty from Rs.50 to Rs.100 (Section 15(4));
(2) enhance the lumpsum fee of Rs.15,000 to Rs.25,000 in lieu of
payment of fee every year (Section 15(4));
(3) enhance the amount payable where deemed suspension due to
cessation of practice is more than five years from Rs.1.00 to Rs.2.00
lakhs (Section 15(6));
(4) enhance the amount at the rate from Rs.5,000 to R s.10,000 for
every completed year subject to maximum from Rs.1.5 lakh to
Rs.3.00 lakh towards payment from the fund on cessation of
membership to member or nominee or legal heirs (Section 16(1));
(5) extend the period of minimum practice from two years to three years
who has voluntarily suspended practice due to any employment or
on appointment to an office of Chairperson, Vice- Chairperson or
Member of any Commission, Corporation, Committee, Board, Body
or other authority, either statutory or non- statutory constituted by any
Central Government or any State Government (Section 16(1)(iii));
(6) enhance the maximum amount payable towards medical relief from
Rs.1.00 lakh to Rs.1.5 lakh (Section 16A);
(7) enhance the fee amount for appeal against Trustee Committee
under section 21(2)(b) from Rs.100 to Rs.500 towards the credit of
the Advocate Bar Council;
(8) enhance vakalath amount to bear welfare fund stamps from Rs.10 to
Rs.50 for High Court and Rs. 30 for other Courts (Section 23); and
from Rs.5 to Rs.20 in respect Interlocutory Application.
1985: KAR. ACT 2] Advocates Welfare Fund 119
(9) enhance Senior Advocates’ yearly contribution from Rs.5000 to
Rs.10,000 (section 23A).
Certain consequential and other amendments are also made.
Hence, the Bill.
[L.A. Bill No.1 of 2017, File No. Samvyashae 56 Shasana 2016]
[entry 23 and 26 of List III of the Seventh Schedule to the Constitution of
India.]
** * **
Advocates Welfare Fund [1985: KAR. ACT 2 120
KARNATAKA ACT No. 2 OF 1985
(First published in the Karnataka Gazette Extraordinary on the Tenth day of
January, 1985)
THE KARNATAKA ADVOCATES' WELFARE FUND ACT, 1983
(Received the assent of the President on the Twenty-eighth day of
December 1984)
(As Amended by Acts 21 of 1993, 6 of 1996, 18 of 2002, 15 of 2005 28 of
2010 and 12 of 2017)
An Act, to provide for the constitution of a welfare fund for the payment of
retirement benefits to advocates in the State of Karnataka and for matters
connected therewith or incidental thereto.
WHEREAS it is expedient to provide for the constitution of a welfare fund
for the payment of retirement benefits to advocates in the State of
Karnataka and for matters connected therewith or incidental thereto;
BE it enacted by the Karnataka State Legislature in the Thirty -fourth year
of the Republic of India as follows:-
1. Short title and commencement .- (1) This Act may be called the
Karnataka Advocates' Welfare Fund Act, 1983.
(2) It shall come into force on such 1[date]1 as the State Government
may, by notification in the official Gazette, appoint.
1. Act came into force w.e.f. 01.11.1986 by notification. The text of the notification i s at the end of
the Act
2. Definitions.- In this Act unless the context otherwise requires,-
(a) "advocate" means a person whose name has been entered in the
State roll of Advocates prepared and maintained by the Bar Council of
Karnataka under section 1 7 of the Advocates' Act, 1961 (Central Act 25 of
1961) and includes a legal practitioner whose rights are saved under section
55 of the said Act and who ordinarily practices in the State of Karnataka;
(b) "bar association" means an association of advocates recognised by
the Bar Council under section 13;
(c) "Bar Council", means the Bar Council of Karnataka constituted under
section 3 of the Advocates' Act, 1961 (Central Act 25 of 1961);
1[(d) "cessation of practice" means removal of the name of an advoca te
from the roll maintained by the Bar Council or non -renewal of Pleadership
Certificate on the ground of,-
(i) death ; or
(ii) permanent disability ; or
2[(iii) voluntary retirement on attaining an age of seventy five years or
on completion of fifty years of practice whichever is earlier;]1]2
1.Substituted by Act 21 of 1993 w.e.f. 02.04.1997. Text of notification is at the end of the Act.
2.Substituted by Act 28 of 2010 w.e.f.06.08.2010.
1[(1) "Chairman" means the chairman of the Trustee Committe]1
1. Inserted by Act 18 of 2002 w.e.f. 15.04.2005.
(e) "dependents" means wife, husband, father, mother and 1[minor]1
hildren or such of them as are alive;
1. substituted by Act 18 of 2002 w.e.f. 15.04.2005.
(f) "Fund" means the Advocates Welfare Fund constituted under
section 3;
1985: KAR. ACT 2] Advocates Welfare Fund 121
1[(ff) interlocutory application includes all applications filed before any
Court, Tribunal or Authority in respect of any pending or disposed of case or
proceeding]1
1. Inserted by Act 15 of 2005 by notification tobe issued.
1[(g) "member" means member of the fund;
2[(ga) permanent disability” means disability incurred by an advocate after
becoming a member which renders him totally incapable from practicing as
an advocate and certified as such by the District Surgeon of th e District
where the advocate is practicing;]1] 2
1. Substituted by Act 21 of 1993 w.e.f. 2.4.1997
2. Substituted by Act 28 of 2010 w.e.f.06.08.2010.
(h) "prescribed" means prescribed by the Bar Council by rules made
under this Act;
(i) "retirement" means stoppage of practice as an advocate
communicated to and recorded by the 1[Bar Council and the trustee
committee;]1
1. Substituted by Act 21 of 1993 w.e.f. 02.04.1997 by notification.
(j) "registered clerk" means a person who is registered as a recognized
clerk or gumasta of an advocate or a pleader in connection with any rules
passed by the High Court of Karnataka under Article 225 of the Constitution
of India and section 54 of the State Re- organization Act, 1956 or under
section 122 of the Code of Civil Procedure or any other law.
1[(jj) “schedule” means the schedule appended to this Act;]1
1. Substituted by Act 28 of 2010 w.e.f.06.08.2010.
(k) "stamp" means the stamp printed and distributed under section 22;
(l) "State" means the State of Karnataka;
(m) "suspension of practice" means voluntary suspension of practice as
an advocate or suspension by the Bar Council for misconduct; 1[and
includes deemed voluntary suspension of practice referred to in 2[sub-
section (4) of section 15 or sub-section (3) of section 23A]2]1
1. Substituted by Act 18 of 2002 w.e.f. 15.04.2005.
2. Substituted by Act 15 of 2005 by notification to be issued.
(n) "trustee committee" means the committee established under section 4;
(o) "vakalath" means vakalathnama and includes memorandum of
appearance or any other document by which an advocate is empowered to
appear or plead before any court, tribunal or other authority.
3. Advocates' Welfare Fund. - (1) The State Government shall
constitute a fund called the Karnataka Advocates' Welfare Fund for the
payment of retirement 2[and other benefits to the advocates and their
dependents, in the State.]2
(2) There shall be credited to the Fund,-
1[(a) xxx]1
(b) any 1[xxx]1 contribution made by the Bar Council;
(c) any voluntary donation or contribution made to the Fund by the Bar
Council of India, any bar association, any other association or institution,
any advocate or any other person;
(d) any grant made by the State Government to the Fund;
(e) the amounts set apart from the Legal Benefit Fund constituted under
section 76A of the Karnataka Court Fees and Suits Valuation Act, 1958
Advocates Welfare Fund [1985: KAR. ACT 2 122
(Karnataka Act 16 of 1958), for providing social security measures for the
legal profession;
(f) any sum borrowed under section 10;
(g) all sums received from the Life Insurance Corporation of India on the
death of an advocate under the group insurance policy;
(h) any profit or dividend received from the Life Insurance Corporation of
India in respect of policies of Group Insurance of the members of the Fund;
(i) any interest or dividend or other return on any investment made of
any part of the Fund;
(j) all sums collected by way of sale of welfare fund stamps under
section 22;
2[(k) amounts collected under section 15 3[by way of admission fee and
any other fee including late fee under section 23A and penalty or
contribution if any.]2]3
(3) The sums specified in sub- section (2), shall be paid to, or collected
by, such agencies, at such intervals and in such manner, and the accounts
of the Fund shall be maintained and operated in such manner, as may be
prescribed.
1. Omitted by Act 21 of 1993 w.e.f . 02.04.1997.
2. Substituted by Act 21 of 1993 w.e.f . 02.04.1997.
3. Substituted by Act 12 of 2017 w.e.f. 12.06.2017
4. Establishment of trustee committee. - (1) The State Government
may, by notification, establish with effect from such date as may be
specified therein a committee to be called the Karnataka Advocates' Welfare
Fund Trustee Committee.
(2) The trustee committee shall be a body corporate having perpetual
succession and a common seal with power to acquire and hold property and
shall, by the said name, sue and be sued.
(3) The trustee committee shall consists of,-
1
[(a) The Chairman of the Bar Council who shall be the chairman of the
Trustee Committee, ex-officio;
(aa) The Advocate General of Karnataka who shall be a member - Ex-
officio.
(b) The Secretary, Department of Law, Government of Karnataka
who shall be a Member Ex-officio.]
1
1. Substituted by Act 18 of 2002 w.e.f. 15.04.2005.
(c) two members nominated by the State Government;
(d) 1[three]1 members of the Bar Council nominated by it;
1. Substituted by Act 21 of 1993 w.e.f . 02.04.1997.
1[(e) the Vice-Chairman of the Bar Council, who shall be the Treasurer
of the trustee committee, ex-officio;]1and
1. Substituted by Act 18 of 2002 w.e.f. 15.04.2005.
(f) the Secretary of the Bar Council, who shall be the Secretary of
the trustee committee, ex-officio;
(4) A member nominated by the State Government under clause (c) of
sub-section (3), shall hold office for a term of 1[three years] 1.
1985: KAR. ACT 2] Advocates Welfare Fund 123
(5) A member nominated by the Bar Council under clause (d) of sub -
section (3), shall hold office for a term of 1[three years]1 or for the duration of
his membership in the Bar Council, whichever is less.
1. Substituted by Act 28 of 2010 w.e.f. 06.08.2010.
5. Disqualification and removal of nominated members of trustee
committee.- (1) A member nominated under clause (c) or clause (d) of sub-
section (3) of section 4, shall be disqualified to be a member of the trustee
committee, if he,-
(a) becomes of unsound mind; or
(b) is adjudged an insolvent; or
(c) is absent without leave of the trustee committee, for more than
three consecutive meetings thereof; or
1[(d) has committed breach of trust; or]1
1. Substituted by Act 21 of 1993 w.e.f . 02.04.1997.
(e) is convicted by a criminal court for an offence involving moral
turpitude, unless such conviction has been set aside by a competent court.
(2) The State Government may remove any member who is or has
become disqualified under sub -section (1) from membership of the trustee
committee:
Provided that no order removing any member shall be passed unless that
member and the Bar Council, in the case of a member nominated by it, have
been given an opportunity of being heard.
6. Resignation by nominated members of trustee committee and
filling up of casual vacancies . - (1) Any member nominated under clause
(c) or clause (d) of sub -section (3) of section 4 , may resign his office by
giving 1[one month] 1 notice in writing to the State Government or the Bar
Council, as the case may be, and on such resignation being accepted by the
State Government or the Bar Council, shall be deemed to have vacated his
office:
1. Substituted by Act 18 of 2002 w.e.f. 15.04.2005.
Provided that the Bar Council shall consult the State Government before
accepting the resignation.
(2) A casual vacancy in the office of a member referred to in sub -section
(1), may be filled as soon as may be, by the State Government or the Bar
Council, as the case may be, and a member so nominated to fill such
vacancy shall hold office for the unexpired portion of the term of office of the
member whose place he fills.
7. Act of trustee committee not to be invalidated by vacancy,
defect, etc.- No act done or proceeding taken under this Act or the rules
made thereunder by the trustee committee shall be invalidated merely by
reason of,-
(a) any vacancy or defect in the constitution of the committee ; or
(b) any defect or irregularity in the nomination of any person as a
member thereof ; or
Advocates Welfare Fund [1985: KAR. ACT 2 124
(c) any defect or irregularity in such act or proceeding not affecting the
merits of the case.
8. Vesting and application of Fund. - The Fund shall vest in , and be
held and applied by, trustee committee subject to the provisions and for the
purposes of this Act.
9. Function of trustee committee. - (1) The trustee committee shall
administer the Fund.
(2) In the administration of the Fund, the trustee committee shall , subject
to the provisions of this Act and the rules made thereunder,-
(a) hold the amounts and assets belonging to the Fund in trust;
1[(b) x x x]1
1. Omitted by Act 21 of 1993 w.e.f . 02.04.1997.
(c) receive applications from the members of the Fund, their
nominees or legal representatives, as the case may be, for payments out of
the Fund, conduct such enquiry as it deems necessary for the disposal of
such applications and dispose of the applications within 1[three months] 1
from the date of receipt thereof;
1. Substituted by Act 18 of 2002 w.e.f. 15.04.2005.
(d) record in the minutes book of the trustee committee, its
decisions on the applications;
1[(e) pay to the members amounts 2[in accordance with this Act]1]2
1. Substituted by Act 21 of 1993 w.e.f . 02.04.1997.
2. Substituted by Act 28 of 2010 w.e.f.06.08.2010.
(f) send such periodical and annual reports as may be prescribed,
to the State Government and the Bar Council;
1[(g) communicate to the applicants by registered post with
acknowledgment due, the decisions of the trustee committee in respect of
claims to the benefits of the fund;]1
1. Substituted by Act 21 of 1993 w.e.f . 02.04.1997.
(h) do such other acts as are, or may be, required to be done under
this Act and the rules made thereunder.
10. Borrowing and investment. - (1) The trustee committee may, with
the prior approval of the State Government and the Bar Council, borrow
from time to time any sum required for carrying out the purposes of this Act.
(2) The trustee committee shall deposit all moneys and receipts forming
part of the Fund in any scheduled bank or invest the same in loans to any
corporation owned or controlled by the Central Government or the State
Government or in loans floated by the Central Gover nment or the State
Government or in any other manner as the Bar Council may, from time to
time direct with the prior approval of the State Government.
(3) All amounts due and payable under this Act and all expenditure
relating to the management and admini stration of the Fund
1[and all
expenditure relating to supply of Welfare Fund stamps] 1 shall be paid out of
the Fund.
1. Inserted by Act 21 of 1993 w.e.f. 02.04.1997
1985: KAR. ACT 2] Advocates Welfare Fund 125
(4) The accounts of the trustee committee shall be audited annually by a
chartered accountant appointed by the Bar Council.
(5) The accounts of the trustee committee, as certified by the auditor,
together with the audit reports thereon, shall be forwarded to the Bar
Council by the trustee committee and the Bar Council may issue such
directions as it deems fit to the trustee committee in respect thereof.
(6) The trustee committee shall comply with the directions issued by the
Bar Council under sub-section (5).
11. Powers and duties of Secretary. - The Secretary of the trustee
committee shall,-
(a) be the chief executive authority of the trustee committee and be
responsible for carrying out its decisions;
(b) represent the trustee committee in all suits and proceedings for and
against it;
(c) authenticate by his signature all decisions and in structions of the
trustee committee;
(d) operate the bank accounts of the trustee committee jointly with the
1[Chairman]1
1. Substituted by Act 18 of 2002 w.e.f. 15.04.2005.
(e) convene meetings of the trustee committee and prepare its minutes;
(f) attend the meetings of the trustee committee with all the necessary
records and information;
(g) maintain such forms, registers and other records as may be
prescribed from time to time and do all correspondence relating to the
trustee committee;
(h) inspect and verify periodically the accounts and registers of the Bar
Associations regarding stamps;
(i) prepare an annual statement of business transacted by the trustee
committee during each financial year; and
(j) do such other acts as may be directed by the trustee committee.
1 [12. x x x]1
1. Omitted by Act 21 of 1993 w.e.f. 02.04.1997.
13. Recognition and registration of bar associations. - (1) All
associations of advocates known by any name functioning in any court
centre may, before a date to be n otified by the Bar Council in this behalf,
apply to the Bar Council in such form as may be prescribed for recognition
and registration.
(2) Every application for recognition and registration shall be
accompanied by the
1[rules or bye-laws of the association made by adopting
model by -laws circulated by the Bar Council, and registered under the
Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960) ]1,
names and addresses of the office bearers of the association and with an
uptodate list of the members of the association showing the name, address,
age, date of enrolment and the ordinary place of practice of each member.
Advocates Welfare Fund [1985: KAR. ACT 2 126
(3) The Bar Council may, after such enquiry as it deems necessary,
recognize the bar association and issue a certificate of r egistration in such
form as may be prescribed.
(4) The decision of the Bar Council regarding the recognition and
registration of the bar association shall be final.
(5) Subject to such rules and conditions as may be prescribed by the
Government every registered bar association may be paid grants by the
Government every year.
14. Duties of bar associations. - [(1) Every bar association shall, on or
before the 30th April of every year, intimate to the Bar Council a list of its
members as on the 31st March of that year.
(2) Every bar association shall intimate to the Bar Council,-
(a) any change of the office bearers of the association within fifteen
days from such change;
(b) any change in the membership including admission or re-
admission within thirty days of such change;
(c) the death, retirement or voluntary suspension of practice of any
of its members within thirty days from the date of occurrence thereof ; and
(d) such other matter as may be required by the Bar Council or the
Government from time to time.
1[15. Membership of the Fund. - 3[(1) Every Advocate on the roll of the
Karnataka State Bar Council 4[and every person holding pleadership
certificate]4 practicing in the State of Karnataka shall be a member of the
Fund and shall file a declarati on 5[in such form along with such admission
fee as may be prescribed] 5,-
6[(i) XXX
(ii) XXX]3]6
Provided that the advocates other than those who have already become
Members, shall file such declarations as may be prescribed and pay
2[rupees one thousand]2 within six months from the date of coming into force
of the Karnataka Advocates Welfare Fund (Amendment) Act, 1993.
2[Provided further that the Advocates who have already become
members, shall pay the balance amount of rupees eight hundred towards
admission fee within six months from the date of coming into force of the
Karnataka Advocates Welfare Fund (Amendment) Act, 1996.]
2
6[1A. XXX]
6
(2) Every member shall furnish the particulars of place of practice with
such other details as may be prescribed.
(3) Every member who voluntarily suspends practice or retires shall
within fifteen days of such suspension or retirement intimate that fact to the
trustee committee and if any member fails to do so without sufficient reason
the trustee committee m ay reduce the amount due to that member in such
manner as may be prescribed.]1
5[3[(4) Every member who has completed fifteen years of practice
shall pay a fee of 7[rupees two thousand]7 to the fund and who has not
completed fifteen years of practice sh all pay a fee of 7[rupees one
thousand]7 to the fund on or before the thirty first day of December of every
1985: KAR. ACT 2] Advocates Welfare Fund 127
year, next after the year of becoming member, failing which, he shall be
deemed to have voluntarily suspended practice for the purpose of this Act:
Provided that a member may pay such fee within six months from
the expiry of the due date along with a penalty of 7[rupees one hundred] 7
per month, in which case it shall not be construed as deemed voluntary
suspension of practice:
Provided further that a member who has completed fifteen years of
practice may, in lieu of payment of fee every year, pay in a lumpsum
7[rupees twenty five thousand]7.
8[Provided also that a member who has already paid a lumpsum
amount of rupees fifteen thousand before the date of commencement of the
Karnataka Advocates’ Welfare Fund (Amendment) Act, 2017 shall pay the
balance amount of rupees ten thousand within one year from the date of
such commencement or pay a sum of rupees one thousand every year on
or before thirty first day of December till the balance is cleared failing which
he shall be deemed to have voluntarily suspended practice for the purpose
of this Act:
Provided also that wher e a member pays balance of such
lumpsum amount within one year from the expiry of the due date along with
a penalty of rupees one hundred per month it shall not be construed as
deemed voluntary suspension of practice.]
8
(5)Notwithstanding anything contained in sub- section (4), a member
who is enrolled as an advocate before attaining an age of forty years, fails
to pay fees under sub -section (4) after attaining an age of seventy years
shall be eligible to claim benefit under sub- section (1) of sub-section 16, so
however, arrears of fee due under sub- section (4) shall be deducted in the
amount payable under sub-section (1) of sub-section 16.]5
(6) For every year of deemed suspension under sub- section (4) an
amount of 7[5[rupees ten thousand]5]7 per annum shall be deducted from out
of the amount payable under sub-section (1) of section 16.]3
4[Provided that where a deemed suspension under sub -section (4) is
consecutively for a period of five years and more, amount payable under
sub-section (1) of section 16 shall not exceed 7[two lakh rupees]7.] 4
8[(7) Notwithstanding anything contained in this Act if a member who,-
(a) has completed fifty years of practice and paid all the arrears
to the fund; or
(b) having been enrolled as an advocate bef ore completion of an
age of forty years has attained an age of seventy five years,
fails to pay fees and penalty, if any, under subsection (4) or contribution and
late fee under sub-sections (1) and (2) of section 23A he shall be eligible to
claim entire amount payable to him under sub- section (1) of section 16
Advocates Welfare Fund [1985: KAR. ACT 2 128
without deduction of any amount towards arrears of fee and penalty due
under sub-section (4) or contribution or late fee due under sub- sections (1)
and (2) of section 23A]8
1. Section 15 with sub -sections (1) (2) and (3) substituted by Act 21 of 1993 w.e.f.
02.04.1997.
2. Substituted by Act 6 of 1996 w.e.f 02.04.1997 by notification. Text of the
notification is at the end of the Act.
3. Substituted by Act 15 of 2005 by notification to be issued.
4. Inserted by Act 28 of 2010 w.e.f.06.08.2010
5. Substituted by Act 28 of 2010 w.e.f.06.08.2010.
6. Omitted by Act 28 of 2010 w.e.f.06.08.2010.
7. Substituted by Act 12 of 2017 w.e.f.12.06.2017
8. Inserted by Act 12 of 2017 w.e.f.12.06.2017
16. Payment from the Fund on cessation of practice.-2[(1) Where
the cessation of practice,-
(i) is due to death of a member, his nominee and if there is no nominee,
to his dependents or heirs as the case may be; or
(ii) is due to reasons other than death, the member, shall be entitled to
receive an amount specified in the schedule, from out of the fund:
Provided that the following categories of members shall be
entitled to receive an amount at the rate of 5[ten thousand rupees]5 for
every completed year of practice subject to a maximum of 5[rupees
three lakhs]5 namely:-
(i) an advocate who becomes member after attaining an age of forty
years except those who have become members prior to the
commencement of the Karnataka Advocates’ Welfare Fund
(Amendment ) Act, 2010;
(ii) an advocate enrolled after attaining an age of forty years;
5[(iii) an advocate who has voluntarily suspended practice for a period
exceeding three years for the purpose of any employment, avocation
or business or for appointment to an office of Chairperson, Vice -
Chairperson or Member of any Commission, Corporation, Committee,
Board, Body or other authority, either statutory or non- statutory
constituted by any Central Government or any State Government.]5
(iv) an advocate enrolled after retirement, dismissal or removal from
service or employment;
1985: KAR. ACT 2] Advocates Welfare Fund 129
(v) an advocate who has become member on or after the first day of
August 2000 and has attained an age of sixty years on the date of
becoming member;
(vi) an advocate who becomes member on transfer from other
states, after attaining an age of forty years:
Provided further that an advocate who had become member prior to
the second day of April, 1997 and has failed to pay balance fee due and
has not been re- admitted to the fund after the second day of April, 1997,
shall be entitled only to an amount at the rate of 5[five thousand rupees]5 for
every completed year of practice but not exceeding an amount of 5[rupees
one lakh] 5 and this amount shall be paid to him or to his nominees, and
where there are no nominees to his dependants or heirs as the case may
be on cessation of practice.]2
(2) In the event of the death of a member, the amount shall be paid to
his nominee or, where there is no nominee, to his legal dependents or heirs
2[in accordance with the law of inheritance applicable to such member]2.
1[(3) xxx]1
2[(4)While calculating period of completed years of practice for the
purpose of payment under this Act,-
(i) fraction of three months and more shall be treated as one full year; and
(ii) the period of suspension practice as a result of misconduct under
section 35 of the Advocates Act, 1961 (Central Act 25 of 1961) shall be
excluded.
(4A)In case of an advocate enrolled prior to the second day of April 1997
and admitted to the fund after the Second day of April 2002, every four
years of practice before admission as a member to the fund shall be
computed as one year of completed year of practice and added on to the
number of completed years of practice after such admission for the purpose
of payment under this Act.]2
3
[(5) XXX]3
(6) An application for payment from the Fund shall be preferred to the
trustee committee in such form as may be prescribed.
6[Provided that if a member who has opted for payment of fees in a
lumpsum, makes an application claiming amount specified in the schedule
on account of cessation of practice on the ground of voluntary retirement he
should have paid the entire lumpsum amount along with penalty, if any,
specified in the second, third and fourth provisos to sub- section (4) of
section 15 before making such application or should give a written consent
Advocates Welfare Fund [1985: KAR. ACT 2 130
for deduction of the lumpsum fee and penalty, if any, due at the time of final
settlement of the amount.
(6A) Where applications are received from members under sub -section
(6) on account of cessation of practice on the ground of voluntary retirement
total number of applications which may be considered for payment under
this section during a year shall be fixed by the trustee committee having
regard to its financial position, feasibility of future operation of the fund,
need of the applicant and other relevant factors.]6
(7) An application received under sub- section (6), shall be disposed of
by the trustee committee after such enquiry as it deems necessary.
4[(8) If a claim made by any applicant under sub- section (6) is found to
be false or incorrect by the trustee committee after making payment to him
based on such claim, the trustee committee may, after holding such enquiry
as it deems fit and after giving an opportunity of being heard to the
applicant, direct him to refund the amount paid in excess of the amount due
to him, and in case of default it shall be recoverable as an arrear of land
revenue]
4.
1. Omitted by Act 21 of 1993 w.e.f. 02.04.1997.
2. Substituted by Act 28 of 2010 w.e.f.06.08.2010.
3. Omitted by Act 28 of 2010 w.e.f. 06.08.2010
4. Inserted by Act 28 of 2010 w.e.f 06.08.2010.
5. Substituted by Act 12 of 2017 w.e.f.12.06.2017
6. Inserted by Act 12 of 2017 w.e.f.12.06.2017.
1[16A. Medical relief. - (1) If any member suffering from such
serious ailment as may be prescribed undergoes treatment for the
prescribed ailment, he may apply to the Trustee committee in such form
along with such documents as may be prescribed for payment from the fund
towards the amount actually incurred for the treatment:
Provided that, the amount payable under this section shall not
exceed
2[rupees one lakh fifty thousand] 2 or fifty percent of the amount
payable under section 16, whichever is less.
(2) The member should have completed f ive years of practice as a
member of the fund on the date of treatment.
(3) The application should be made within three months from the date of
initial hospitalization and this may be extended by the trustee committee
for a further period of three months on the member showing sufficient
cause for delay in making the application.
1985: KAR. ACT 2] Advocates Welfare Fund 131
(4) The benefit under this section shall be available only once in the life
time of the member.
(5) Total number of applications which may be considered for payment
under this section during a financial year shall be fixed by the trustee
committee having regard to its financial position, feasibility of future
operation of the fund, need of the applicant and other relevant factors.
(6) The trustee committee may after making such enquiry as it deems fit,
either grant or reject the application. The application shall be considered
strictly according to the date of their filing.
(7) The amount paid under this section shall be deducted at the time of
making final payment under section 16.
(8) Where an applicant has received amount in respect of his ailment
under the Bar Council of India Advocate’s Welfare Fund Scheme, the
trustee committee shall while granting amount under this section deduct the
amount so received under that scheme.
(9) If any statements or particulars given by the applicant or documents
produced in support of his claim are found to be false by the trustee
committee, it shall make a report to the Bar council and the Bar council may
after holding such enquiry as it deems fit and after giving an opportunity of
being heard to the applicant call upon him to refund the entire amount
received under this section along with an interest at the rate of twelve
percent per annum. If the applicant fails to comply with the direction of the
Bar council, the entire amount received under this section along with an
interest at the rate of twelve percent per annum shall be deducted while
making final payment under section 16.]
1
1. Inserted by Act 28 of 2010 w.e.f 06.08.2010.
2. Substituted by Act 12 of 2017 w.e.f 12.06.2017.
1[16B. Part payment from the fund during financial hardship.- (1)
A member who has attained the 2[age of sixty five years ]2 and has
completed twenty years of practice as an advocate and twelve years as a
member of the fund is facing a financial hardship may apply in a prescribed
form to the trustee committee seeking part payment from the fund. The
Situation leading to such financial hardship shall be such as may be
prescribed.
(2) If the tr ustee committee is satisfied with the claim of the applicant it
may, with the prior approval of the Bar Council, sanction an amount
Advocates Welfare Fund [1985: KAR. ACT 2 132
equivalent to fifty percent of entitlement of the applicant under section 16
2[or one lakh fifty thousand rupees]2 whichever is less.
(3) The applications shall be considered strictly according to their dates
of filing.
(4) The amount paid under this section shall be deducted at the time of
making final payment under section 16.
(5) Total number of applications which may be considered for payment
under this section during a financial year shall be fixed by the trustee
committee having regard to its financial position, feasibility of future
operation of the fund and need of the applicant and other relevant factors as
may be prescribed.]1
1. Inserted by Act 28 of 2010 w.e.f.06.08.2010.
2. Substituted by Act 12 of 2017 w.e.f.12.06.2017.
17. Restriction on alienation, attachment, etc., of interest in the
Fund.- (1) The interest of any member in the Fund, or the right of a member
or his nominee or legal heirs to receive any amount from the Fund, shall not
be assigned, alienated or charged and shall not be liable to
attachment under any decree or order of any court, tribunal or other
authorityExcerpt shown. Open the full act in Lexace.