LexThe UTTAR PRADESH ADVOCATES WELFARE FUND ACT, 1974
Uttarakhand · state statute
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mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974
¿mŸkj izns”k vf/kfu;e la[;k 06 o’kZ 1974À
THE UTTAR PRADESH ADVOCATES WELFARE FUND ACT, 1974
[U. P. Act 6 of 1974]
mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 19741
¿mŸkj izns”k vf/kfu;e la[;k 06] 1974À
¿mŸkj izns”k fo/kku lHkk us fnuk¡d 28 ekpZ] 1974 bZ0 rFkk mŸkj izns”k fo/kku ifj’kn~
us fnuk¡d 29 ekpZ] 1974 bZ0 dks cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku^^ ds vuqPNsn 200 ds vUrxZr jkT;iky us fnuk¡d 16 vizSy]
1974 bZ0 dks LOkhd` fr iznku dh vkSj mŸkj izns”kh; ljdkjh vlk/kkj.k xtV eas fnuk¡d 17
vizSy] 1974 bZ0 dks izdkf”kr gqvkAÀ
mŸkj izns”k eas vf/koDrkvksa ds dY;k.k dh izksUufr ds fufeŸk ,d fuf/k LFkkfir djus
vkSj mlds izorZu djus dh O;oLFkk ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds iPphlosa o’kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974 bZ0
dgyk,xkA
laf{kIr uke rFkk foLrkj
¼2½ bldk foLrkj lEiw.kZ mŸkj izns”k esa gksxkA
2&& tc rd izlax }kjk vU;Fkk visf{kr u gks] bl vf/kfu;e eas %& ifjHkk’kk,a
¿¼d½ ^^vf/koDrk^^ dk rkRi;Z LVsV ckj dkmafly dh ukekoyh eas
uke&funZsf”kr ,MoksdsV ls gS vkSj blesa ,sls IyhMj vkSj vU; fof/k O;olk;h Hkh] tks
fof/k O;olk;h vf/kfu;e] 1879 ds micU/kksa ds v/khu bl :Ik eas uke&funsf”kr gksa]
lfEefyr gksaxs(
¼dd½ ^^ckj ,lksf”k;s”ku^^ dk rkRi;Z LVsV ckj dkmafly ls lac) ckj
,lksfl;s”ku ls gS(À3
¼[k½ ^^LVsV ckj dkmafly^^ dk rkRi;Z ,MoksdsV~l ,sDV] 1961 dh /kkjk 3
ds v/khu xfBr mŸkj izns”k dh LVsV ckj dkmafly ls gS(
¼x½ ^^fuf/k^^ dk rkRi;Z /kkjk 3 eas fufnZ’V fuf/k ls gS(
¿¼xx½ ^^lnL;^^ dk rkRi;Z ;kstuk ds fdlh lnL; ls gS(À4
¼?k½ ^^U;klh lfefr^^ dk rkRi;Z /kkjk 3 ds v/khu xfBr lfefr ls gS(
¿¼³½ ^^dY;k.kdkjh LVkEi** dk rkRi;Z /kkjk 9 eas fufnZ’V LVkEi ls gS(À2
¿¼p½ ^^odkyrukek^^ ds vUrxZr mifLFkr gksus dk Kkiu ;k dksbZ vU;
nLrkost Hkh gS] ftlls fdlh vf/koDrk dks fdlh U;k;ky;] vf/kdj.k] izkf/kdkjh ;k
O;fDr ds le{k mifLFkr gksus] dk;Z djus ;k vfHkopu djus dh “kfDr izkIr gks]
fdUrq blds vUrxZr ljdkj ;k ljdkj dk izfrfuf/kRo djus okys fdlh vf/kdkjh
dh vksj ls nkf[ky fd;k x;k dksbZ odkyrukek ;k mifLFkfr dk Kkiu ugha gSAÀ5
1- mn~ns”; vkSj dkj.kksa ds fooj.k ds fy, fnukad 23 ekpZ] 1974] dk ljdkjh vlk/kkj.k xtV] nsf[k,A
2- m0iz0 vf/kfu;e la0 21 o’kZ 1988 dh /kkjk 2 }kjk izfrLFkkfirA
3- m0iz0vf/kfu;e la0 3 o’kZ 1999 dh /kkjk 2 ¼,d½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 2 ¼nks½ }kjk c<+k;k x;kA
5- mi;qZDr dh /kkjk 2 ¼rhu½ }kjk izfrLFkkfirA
¿mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974 bZ0À ¿/kkjk 3À
3&& ¼1½ lkekU; yksd mi;ksfxrk ds fuEufyf[kr mn~ns”;ksa ds fy, ,d ,slh fuf/k
ds lEcU/k eas] ftldk xBu ,rn~Ik”pkr~ dh xbZ O;oLFkk ds vuqlkj fd;k tk,xk vkSj ftls
mŸkj izns”k vf/koDrk dY;k.k fuf/k dgk tk,xk] ,d iwfrZ U;kl dk l`tu fd;k tk,xk]
vFkkZr~ %&
fuf/k dk mn~ns”;
¼d½ lkB o’kZ dh vk;q rd ds vf/koDrkvksa ds fy,] Hkkjrh; th ou chek
fuxe ls lkewfgd chek dh ikWfylh ysuk(
¼[k½ ¿ckj ,lksfl;s”kuÀ4 ds fy, gkyksa rFkk iqLrdky;ksa ds fy, Hkouksa dh
rFkk ¿dSUVhu “ksM ,oa vU; lqfo/kkvksaÀ3 dh O;oLFkk djuk vFkok ,slh O;oLFkk djus
ds iz;kstUkkFkZ ¿ckj ,lksfl;s”kuÀ4 dks vfHknku djuk(
¿¼[k[k½ vf/koDrk lkekftd lqj{kk fuf/k ;kstuk] ftls vkxs ;kstuk dgk
x;k gS] dks vk;ksftr djuk] tks ,sls vf/koDrkvksa ds fy;s gksxh] tks ;kstuk ds
lnL; cu tk;(À1
¼x½ vko”;drkxzLr vf/koDrkvksa ds dY;k.k ds fy;s vU; ;kstukvksa dks
vk;ksftr djuk( vkSj
¼?k½ ,sls vU; mÌs”; ftuls] U;klh lfefr dh jk; esa] vf/koDrkvksa dh
dk;Zn”kk rFkk lqfo/kkvksa esa lq/kkj gksA
¼2½ fuf/k esa fuEufyf[kr /kujkf”k;ka gksaxh %&
¼d½ /kkjk 4 ds v/khu mls vUrfjr lHkh vfHknku(
¼[k½ LVsV ckj dkmafly }kj mls fn;s x;s lHkh vfHknku(
¼x½ fdlh vf/koDrk }kjk fuf/k esa LosPNk ls fn;k x;k nku ;k vfHknku]
ftlds vUrxZr lkewfgd thou chek dh ikfylh ds v/khu] fdlh chekd`r
vf/koDrk dks e`R;q ij Hkkjrh; thou chek fuxe ls izkIr dksbZ /kujkf”k Hkh gS] tgk¡
,sls vf/koDrk us U;klh lfefr dks ,slk O;fDr uke&fufnZ ’V fd;k gks ftls mldh
e`R;q gks tkus dh n”kk esa ikfylh }kjk lqjf{kr /kujkf”k dk Hkqxrku fd;k tk;xk(
¼?k½ jkT; ljdkj }kjk fuf/k dks fn;k x;k dksbZ vuqnku(
¼³½ /kkjk 5 ds v/khu m/kkj yh x;h dksbZ /kujkf”k(
¼p½ vf/koDrkvksa ds lkewfgd thou chek dh ikfylh ds lEcU/k esa Hkkjrh;
thou chek fuxe ls izkIr dksbZ ykHk vFkok ykHkka”k( vkSj
¼N½ fuf/k ds fdlh Hkkx ds lEcU/k esa fd;s x;s fdlh fofu;kstu ij dksbZ
C;kt ;k ykHkka”k vFkok vU; izfrykHk(
¿¼t½ jkT; ljdkj }kjk /kkjk 10 ds vuqlkj vUrfjr LVkEi dk fodz;
vkxe(
¼>½ /kkjk 11 ds vuqlkj ;kstuk dh lnL;rk ds fy;s izkIr leLr izos”k
Qhl vkSj okf’kZd pUnk vkSj ml ij C;kt] ;fn dksbZ gksAÀ2
1- m0iz0vf/kfu;e la0 21 o’kZ 1988 dh /kkjk 3 ¼d½ }kjk c<+k;k x;kA
2- mi;qZDr dh /kkjk 3 ¼[k½ }kjk c<+k;k x;kA
3- m0iz0 vf/kfu;e la0 3 o’kZ 1999 dh /kkjk 3 ¼d½ ¼,d½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 3 ¼d½¼nks½ }kjk izfrLFkkfirA
¿mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 4&5À
¼3½ fuf/k ,d ,slh U;klh lfefr esa fufgr gksxh vkSj mlds }kjk /k`r rFkk izcfU/kr
gksxh] ftldk uke mŸkj izns”k vf/koDrk dY;k.k fuf/k U;klh lfefr gks vkSj ftlesa
fuEufyf[kr lnL; gksaxs] vFkkZr~&
¼d½ egkf/koDrk] mŸkj izns”k] insu] tks v/;{k gksaxs(
¼[k½ v/;{k] LVsV ckj dkmafly] insu vFkok ;fn mDr in rRle;
egkf/koDrk }kjk /k`r gks rks ¿mlds }kjkÀ1 uke&fufnZ’V ,d vf/koDrk( vkSj
¿¼[k[k½ LVsV ckj dkmfUly ds nks lnL;] tks mlds }kjk fuokZfpr gksa(À2
¼x½ lfpo] mŸkj izns”k ljdkj] U;k; foHkkx] insu] tks lnL;&lfpo
gksxkA
¿¼4½ mi/kkjk ¼3½ ds [k.M ¼[k½ ds v/khu uke&fufnZ’V dksbZ lnL; rc rd in/kkj.k
djsxk tc rd fd LVsV ckj dkmfUly ds v/;{k dk in egkf/koDrk }kjk /k`r gks fdUrq og
fdlh Hkh le; v/;{k dks lEcksf/kr LogLrk{kfjr ys[k }kjk viuh lnL;rk ls R;kx&i= ns
ldrk gSAÀ3
¼5½ U;klh lfefr mi;qZDr uke ls “kk”or mŸkjkf/kdkj okyh ,d fuxfer fudk;
gksxh vkSj mldh ,d lkekU; e qnzk gksxh rFkk mls lEifŸk vftZr djus vkSj /kkj.k djus dh
“kfDr gksxh vkSj mDr uke ls og okn izLrqr dj ldsxh rFkk mlds fo:) okn izLrqr fd;k
tk ldsxkA
¼6½ U;klh lfefr ds fdlh dk;Z vFkok dk;Zokgh ij dsoy bl dkj.k ls fd mleas
dksbZ fjfDr ;k mlds xBu eas dksbZ nks’k gS] u rks dksbZ vkifŸk dh tk,xh vkSj u mls
vfof/kekU; le>k tk,xkA
4&& ¿¼1½À4 bl vf/kfu;e ds izkjEHk gksus ds Ik”pkr~ ;Fkk”kD; “kh?kz] LVsV ckj
dkmafly ds ikl vf/koDrkvksa }kjk HkrhZ ds izek.k&i=ksa ij fn, x, LVkEi “kqYd ds e)s
tek /kujkf”k rFkk ml ij okLrfod :Ik ls vftZr C;kt dh /kujkf”k ds led{k /kujkf”k]
mlds }kjk fuf/k eas tek dh tk,xh vkSj fuf/k eas bl izdkj tek gksus ij LVsV ckj
dkmafly mlds lEcU/k eas jkT; ljdkj ds izfr vius nkf;Ro ls mUeksfpr gks tk,xhA
dfri; /ku dk fuf/k eas
vUrj.k
¿¼2½ fdlh foÙkh; o’kZ eas LVsV ckj dkmfUly ds ikl HkrhZ ds izek.k&i=ksa ds fy;s
vf/koDrkvksa }kjk tek fd;s x;s LVkEi “kqYd ds led{k /kujkf”k] jkT; ljdkj }kjk ml
foÙkh; o’kZ dh lekfIr ds Ik”pkr~ ;Fkk”kD; “kh?kz fuf/k eas vUrfjr dh tk;xh vkSj ,slk
vUrj.k gksus ij jkT; ljdkj] ml foÙkh; o’kZ ds fy,] mlds lEcU/k eas vius nkf;Ro ls
mUeksfpr gks tk;xhAÀ4
5&& ¼1½ U;klh lfefr] bl vf/kfu;e ds iz;k stkFkZ visf{kr /kujkf”k;k¡ le;& le;
ij m/kkj ys ldrh gSA
foŸkh; micU/k
¼2½ fuf/k dk /ku fdlh vuqlwfpr cSad esa tek fd;k tk ldr k gS vFkok U;klh
lfefr }kjk fdlh ,sls fuxe dks] tks jkT; ljdkj ds LokfeRo vFkok fu;a=.k eas gks] _.k
vFkok vfxze /ku ds :Ik eas vFkok ,slh vU; jhfr ls] tSlk jkT; ljdkj le;≤ ij
funs”k ns] fofu;ksftr fd;k tk ldrk gSA
1- m0iz0vf/kfu;e la0 3 o’kZ 1999 dh /kkjk 3 ¼[k½ ¼,d½ }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 3 ¼[k½¼nks½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 3 ¼x½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 4 }kjk iqulZ[;kafdr rFkk c<k;k x;kA
¿mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 6&9À
¼3½ fuf/k ,d LFkkuh; fuf/k le>h tk,xh vkSj mldh laijh{kk ijh{kd] LFkkuh;
fuf/k ys[kk] mŸkj izns”k }kjk dh tk,xhA
6&& U;klh lfefr }kjk fy, x, rFkk fu’ikfnr lHkh fu.kZ; rFkk lays[k
lnL;&lfpo ds gLrk{kj ls vf/kizekf.kr fd, tk ldrs gSa] ftUgsa mDr lfefr dh vksj ls
fdlh cSad ys[ks dk izpkyu djus dh Hkh “kfDr gksxhA
lays[k vkfn dk fu’iknu
rFkk vf/kizek.khdj.k vkfn
7&& jkT; ljdkj U;klh lfefr dks] le;≤ ij] ,sls funs”k ns ldrh gS] tks
mldh jk; eas bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, vko”;d ;k b’Vdj
gks vkSj ,sls funs”kksa dk ikyu djuk U;klh lfefr dk drZO; gksxkA
funs”k tkjh djus dh
jkT; ljdkj dh “kfDRk
1¿8&& LVsV ckj dkmfUly] mÙkj izns”k vf/koDr dY;k.k fuf/k ¼la”kks/ku½ vf/kfu;e]
1988 ds izkjEHk ds fnukad dks fuf/k eas ,d yk[k :Ik;s ¿***À2 vfHknku djsxh %
¿ijUrq bl /kkjk ds] tSlh fd og mÙkj izns”k vf/koDrk dY;k.k fuf/k ¼la”kks/ku½
vf/kfu;e] 1998 ds iwoZ Fkh] v/khu LVsV ckj dkmfUly }kjk nh x;h vfHk nku dh dksbZ
/kujkf”k okfil ugha dh tk;xhAÀ3
LVsV ckj dkmfUly }kjk
vfHknku
9&& ¿¼1½ izR;sd vf/koDrk vius }kjk Lohd`r odkyrukek ij fdlh U;k;ky; ;k
vf/kdj.k ;k fdlh vU; izkf/kdkjh ;k O;fDr dks nkf[ky fd;s tkus okys odkyrukek dh
fLFkfr eas ¿chl :Ik;sÀ5 ds ewY; dk dY;k.kdkjh LVkEi yxk;sxk vkSj dksbZ U;k;ky;]
vf/kdj.k] izkf/kdkjh ;k O;fDr ,sls vf/koDrk ds i{k eas dksbZ odkyrekuk xzg.k ugha djsxk
tc rd fd ml ij rRle; izo`Ùk fdlh vU; fof/k ds v/khu visf{kr fdlh LVkEi ds
vfrfjDr ,slk LVkEi u yxk gksAÀ4
odkyrukek ij
dY;k.kdkjh LVkEi
¼2½ dY;k.kdkjh LVkEi dk ewY; fdlh okn ;k dk;Zokgh eas [kpZ ds :Ik eas fofu/kkZfjr
ugha fd;k tk;xk vkSj fdlh Hkh n”kk eas ,sls okn ;k dk;Zokgh ds i{kdkj ls olwy ugha fd;k
tk;xkA
¼3½ fdlh lnL; }kjk mi/kkjk ¼2½ ds micU/kksa dk dksbZ mYya?ku mls ;kstuk ds ykHk
ls oafpr dj nsxk vkSj mls vopkj le>k tk;xk vkSj U;klh lfefr leqfpr dk;Zokgh ds
fy, ekeys dh lwpuk LVsV ckj dkmfUly dks nsxhA
¼4½ mi/kkjk ¼1½ ds v/khu odkyrukek ij yxk;k x;k izR;sd dY;k.kdkjh LVkEi
U;k;ky; Qhl vf/kfu;e] 1870 dh /kkjk 30 eas micfU/kr jhfr ls jn~n fd;k tk;xkA
¿¼5½ tgka fdlh ekeys esa fdlh vf/koDrk }kjk mi/kkjk ¼1½ eas fufnZ’V dY;k.kdkjh
LVkEi odkyrukek ij ugha yxk;k tkrk gS ;k mls nkf[ky ugha fd;k tkrk gS] ogak
U;k;ky; ,sls vf/koDrk dks ml ekeys esa vxzsÙkj dk;Zokgh dh vuqKk ugha nsxkAÀ6
1- m0iz0 vf/kfu;e la0 21 o’kZ 1988 dh /kkjk 4 }kjk /kkjk 8 ls /kkjk 16 rd c<+k;k x;kA
2- m0iz0 vf/kfu;e la0 3 o’kZ 1999 dh /kkjk 5 ¼d½ }kjk fudkyk x;kA
3- mi;qZDr dh /kkjk 5 ¼[k½ }kjk ijUrqd c<+k;k x;kA
4- mi;qZDr dh /kkjk 6 }kjk izfrLFkkfirA
5- mÙkjk[k.M vf/kfu;e la0 34 o’kZ 2016 dh /kkjk 2 }kjk izfrLFkkfirA
6- mRrjk[k.M vf/kfu;e 2005 /kkjk 2 ¼[k½ }kjk c<+k;k x;kA
¿mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 10&11À
10&& ¼1½ ¿ckj dkmfUly]À1 bl vf/kfu;e ds iz;kstuksa ds fy, dY;k.kdkjh LVkEi
,slh fMtkbu eas vkSj ,sls vafdr ewY; dk] tSlk og mfpr le>s] ftl ij “kCn
^^dY;k.kdkjh LVkEi** eqfnzr gksxk] eqfnzr djk;xhA
dY;k.kdkjh LVkEikasa dk
eqnz.k vkSj fodz;
¼2½ jkT; ljdkj dY;k.kdkjh LVkEi ds forj.k vkSj fodz; dk fu;a=.k U;k;ky;
Qhl LVkEi ds fodz; ds fy, vius }kjk fu;qDr LVkEi fodzsrkvksa ds ek/;e ls ;k fdlh
vU; vfHkdj.k ds ek/;e ls] tks og mfpr le>s] djsxhA
¼3½ jkT; ljdkj] izR;sd foÙkh; o’kZ dh le kfIr ij] dY;k.kdkjh LVkEiksa ds fodz ;
vkxe dk vUrj.k mleas ls LVkEiksa ds ¿eqnz.k ¼ftls ckj dkmfUly dks Hkqxrku fd;k
tk;xk½À2 fodz; vkSj forj.k eas mixr [kpZ dks dkVus ds Ik”pkr~ fuf/k ds ys[kk eas djsxhA
¼4½ jkT; ljdkj ,sls vUrj.k ds rhu ekl ds Hkhrj U;klh lfefr dks ,d
fooj.k&i= izLrqr djsxh] ftleas ¿ckj dkmfUly ls izkIr vkSj csps x;s dY;k.kdkjh LVkEiksa
dh la[;k] dkVk x;k [kpZ] ckj dkmfUly dks Hkqxrku fd;k x;k eqnz.k dk [kpZÀ 3 vkSj fuf/k
ds ys[kk eas bl /kkjk ds vUrxZr vUrfjr /kujkf”k dk C;kSjk fn;k tk;xkA
¿¼5½ jkT; ljdkj eqnz.k izHkkj dh olwyh ij dY;k.kdkjh LVkEikas ds eqnz.k ds fy;s
jktdh; izsl dh lsok;sa iznku dj ldrh gSAÀ4
¿10&d&& /kkjk 10 eas fdlh ckr ds gksrs gq, Hkh] dY;k. kdkjh LVkEiksa dh vLFkk;h
deh dh n”kk eas dY;k.kdkjh LVkEiksa dk ewY; U;k;ky;] vf/kdj.k] izkf/kdkjh ;k O;fDr ds
,sls v/khuLFk vf/kdkjh ;k fyfid dks] ftls ,sls U;k;ky;] vf/kdj.k] izkf/kdkjh ;k O;fDr
}kjk fofufnZ’V fd;k tk;] udn Hkqxrku fd;k tk ldrk gS vkSj ,slk v/khuLFk vf/kdkjh
;k fyfid mlds fy, ,d jlhn nsxk] ftls odkyrukek ij pLik fd;k tk;xk vkSj ,sls
pLik dk ogh izHkko gksxk ekuksa ml /kujkf”k dk dY;k.kdkjh LVkEi bl vf/kfu;e ds
vuqlkj lE;d :Ik ls pLik fd;k x;k gksA
dY;k.kdkjh LVkEi dh
vuqiyC/krk dh n”kk esa
micU/k
¼2½ mi/kkjk ¼1½ ds v/khu udn izkIr djus okyk v/khuLFk vf/kdkjh ;k fyfid mls
dks’kkxkj eas ,sls “kh’kZd ds] tSlk jkT; ljdkj vf/klwfpr vkns”k }kjk bl fufeÙk f ofufnZ’V
djs] v/khu tek djsxkAÀ5
11&& ¼1½ dksbZ vf/koDrk ;kstuk dk lnL; cuus ds fy, lfp o] U;klh lfefr dks
,sls izi= eas] tSlk fofgr fd;k tk;] vkosnu dj ldrk gSA
;kstuk dh lnL;rk
¼2½ izR;sd vkosnd] vkosnu&i= ds lkFk ,d lkS :Ik;s dh izos”k Qhl fofgr jhfr
ls ,deq”r nsxkA
¼3½ U;klh lfefr vkosnu&i= vkSj izos”k Qhl izkIr gksus ij ,slh tkap dj ldrh
gS] ftls og vko”;d le>s vkSj ;k rks vkosnd dks ;kstuk dh lnL;rk eas lfEefyr djsxh
;k ,sls dkj.kksa ls] tks vfHkfyf[kr fd;s tk;saxs] vkosnu&i= dks vLohdkj dj nsxh vkSj izos”k
“kqYd ds izfr Hkqxrku dh x;h /kujkf”k dks okil dj nsxh %
ijUrq dksbZ vkosnu&i= rc rd vLohdkj ugha fd;k tk;xk tc rd fd vkosnd
dks lquokbZ dk volj u fn;k x;k gksA
1- m0iz0 vf/kfu;e la0 3 o’kZ 1999 dh /kkjk 7 ¼d½ }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 7 ¼[k½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 7 ¼x½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 7 ¼?k½ }kjk c<+k;k x;kA
5- mi;qZDr dh /kkjk 8 }kjk c<+k;k x;kA
¿mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 12À
¼4½ bl izdkj lfEefyr fd;s x;s vkosnd dh lnL;rk ml o’kZ dh] tc
vkosnu&i= fn;k x;k Fkk] igyh tuojh dks ;k vf/koDrk ds :Ik eas v kosnu ds ukekadu ds
fnukad dks] tks Hkh Ik”pkr~orhZ gks] izkjEHk gqbZ le>h tk;xhA
¼5½ ;kstuk dk izR;sd lnL; izR;sd dyS.Mj o’kZ ds fy;s ml o’kZ ds ,drhl
fnlEcj dks ;k mlds iwoZ &&
¼d½ ipkl :Ik;s] tgka mlus vf/koDrk ds :Ik eas 5 ls vuf/kd o’kZ ds
fy;s fof/k O;olk; fd;k gks(
¼[k½ ,d lkS :Ik;s] tgka mlus vf/koDrk ds :Ik eas 5 ls vf/kd fdUrq 10
ls vuf/kd o’kZ ds fy;s fof/k O;olk; fd;k gks(
¼x½ nks lkS ipkl :Ik;s] tgka mlus vf/koDrk ds :Ik eas 10 ls vf/kd o’kZ
ds fy;s fof/k O;olk; fd;k gks(
dh nj ls okf’kZd pUnk fofgr jhfr ls nsxk %
¿ijUrq ljdkjh vf/koDrk fuf/k eas vius okf’kZd pUnk ds lkFk ,sls izR;sd dyS.Mj
o’kZ ;k mlds Hkkx ds fy,] ftlds nkSjku og ljdkjh vf/koDrk jgk gks] ipkl :Ik;s izfro’kZ
vfrfjDr /kujkf”k dk Hkqxrku djsxk %
ijUrq ;g vkSj fd dksbZ lnL; vius fodYi ij vkthou pUns ds :Ik esa rhu gtkj
:Ik;s vkSj ;fn og ljdkjh vf/koDrk gks rks rhu gtkj ikap lkS :Ik; s dk ,deq”r Hkqxrku
dj ldrk gS %
ijUrq ;g vkSj Hkh fd jkT; ljdkj U;klh lfefr ls ijke”kZ djus ds Ik”pkr~
vf/klwfpr vkns”k }kjk] okf’kZd vkSj vkthou pUns dh nj eas ifjorZu dj ldrh gSAÀ1
Li’Vhdj.k&& bl mi/kkjk ds iz;kstuksa ds fy;s&&
¼,d½ vf/koDrk ds :Ik eas fof/k O;olk; djus ds vUrxZr fof/k
O;olk;h vf/kfu;e] 1879 ds v/khu IyhMj ;k vU; fof/k O;olk;h ds :Ik
eas ukekafdr ;k vf/koDrk vf/kfu;e] 1961 ds v/khu xfBr fdlh fof/kK
ifj’kn~ ¼ckj dkmfUly½ dh ukekoyh eas ntZ vf/koDrk ds :Ik eas
fof/k&O;olk; djuk Hkh gS(
¼nks½ fof/k O;olk; dh vof/k dh x.kuk ml dyS.Mj o’kZ ds]
ftlds fy;s pUnk ns; gks] izFke fnol ls ;k fof/k O;olk;h ;k vf/koDrk
ds :Ik eas ukekadu ds fnukad ls bleas tks Hkh Ik”pkr~orhZ gks] dh tk;sxh(
¿¼rhu½ fdlh ljdkjh vf/koDrk dk rkRi;Z ljdkj ;k ljdkj ds
LokfeRok/khu ;k fu;a=.kk/khu fdlh fudk;] izkf/kdkjh ;k fdlh fuxe }kjk]
fdlh U;k;ky;] vf/kdj.k] izkf/kdkjh ;k fdlh O;fDr ds le{k mldk
izfrfuf/kRo djus ds fy,] fu;qDr fd, x, ,sls fdlh vf/koDrk ls gS tks]
;FkkfLFkfr] ljdkj ;k ,sls fudk; izkf/kdkjh ;k fuxe ls fjVsujf”ki ;k
ekfld HkÙks ds :Ik eas dksbZ /kujkf”k izkIr djrk gksAÀ2
12&& ¼1½ ;kstuk dk dksbZ lnL; ,slk lnL; ugha jg tk;xk] ;fn && lnL;rk dh lekfIr vkS j
iqu% izos”k
¼d½ mldh e`R;q gks tk;(
1- m0iz0 vf/kfu;e la0 3 o’kZ 1999 dh /kkjk 9 ¼d½ }kjk c<+k;k x;kA
2- mi;qZDr dh /kkjk 9 ¼[k½ }kjk c<+k;k x;kA
¿mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 13&14À
¼[k½ mldk uke LVsV ckj dkmfUly }kj k j[ks x;s jkT; ukekoyh ls gVk
fn;k tk;(
¼x½ og viuh lnL;rk ls R;kx&i= ns nsa(
¼?k½ mlds ikl nks o’kZ ;k blls vf/kd vof/k dk okf’kZd pUnk cdk;k gks
vkSj U;klh lfefr mls dkj.k crkus dk volj nsus ds Ik”pkr~ mldh lnL;rk
lekIr dj nsA
¼2½ fdlh ,sls vf/koDrk dh] tks ;kstuk dk lnL; ugha jg x;k gS] mlds fyf[kr
vkosnu&i= vkSj ,sls okf’kZd pUns ds ftldk mlus Hkqxrku fd;k gksrk ;fn mldh lnL;rk
cuh jgrh] cdk;s dk vkSj ml ij vBkjg izfr”kr izfro’kZ dh nj ls C;kt dk Hkqxrku djus
ij] ;kstuk dk iqu% lnL; cuk;k tk ldrk gS ] c”krZsa mldk ykHk LVsV ckj dkmfUly }kjk
j[ks x;s jkT; ukekoyh esa ;FkkfLFkfr] iwoZor dj fn;k tk; ;k cuk jgsA
¿13&& ¼1½ fdlh lnL; dh e`R;q gks tkus dh n” kk eas mlds ukekafdrh ;k tgka
dksbZ ukekafdrh u gks mlds fof/kd okfj;ksa dks fuf/k ls mldh lnL;rk ds izR;sd lEiwfjr
o’kZ ds fy, ikap gtkj :Ik;s dh nj ls laxf.kr /kujkf”k dk] tks iPphl gtkj :Ik;s ls
vU;wu vkSj ,d yk[k ipkl gtkj :Ik, ls vuf/kd gks] Hkqxrku fd;k tk;sxkA
lnL;rk lekIr gksus ij
fuf/k ls Hkqxrku
¼2½ fdlh lnL; dks] /kkjk 12 dh mi/kkjk ¼1½ ds [k.M ¼[k½] ¼x½ ;k ¼?k½ ds v/khu
lnL; u jg tkus ij fuf/k ls fuEufyf[kr izdkj ls Hkqxrku fd;k tk;sxk %&
¼,d½ lnL;rk ds izR;sd lEiwfjr o’kZ ds fy, nks gtkj :Ik;s izfro’kZ dh
nj ls laxf.kr /kujkf”k] ;fn og viuh lnL;rk ds lEiwfjr o’kZ ds ckjg o’kZ ds
Ik”pkr~ vkSj iPphl o’kZ ds iwoZ R;kx&i= nsrk gS(
¼nks½ lnL;rk ds izR;sd lEiwfjr o’kZ ds fy,] vf/kdre ,d yk[k ipkl
gtkj :Ik;s ds v/;/khu jgrs gq,] ikap gtkj :Ik;s izfro’kZ dh nj ls laxf.kr
/kujkf”k] ;fn og viuh lnL;rk ds lEiwfjr iPphl o ’kZ ds Ik”pkr~ R;kx&i= nsrk
gS(
¼rhu½ mlds }kjk lanÙk okf’kZd pUns ds dqy ;ksx ds cjkcj /kujkf”k vkSj
ml ij ,slh nj ls lk/kkj.k C;kt] tks U;klh lfefr le;≤ ij fu;r djs]
;fn og ,sls vU; dkj.k ls] tks mi/kkjk ¼1½ ;k mi/kkjk ¼2½ ls vkPNkfnr u gks]
lnL; u jg tk;A
¼3½ bl /kkjk ds iz;kstuk sa ds fy, lnL;rk ds lEiwfjr o’kZ dh lax.kuk ds fy,
;kstuk dk lnL; cuus ds iwoZ ikap o’kZ ds fof/k O;olk;] ;fn dksbZ gks] dk ;kstuk dh
lnL;rk] ds ,d o’kZ ds :Ik eas laxf.kr fd;k tk;sxkAÀ1
14&& rRle; izo`Ùk fdlh vU; fof/k eas fdlh ckr ds gksrs gq, Hkh ;kstuk ds fdlh
lnL; ;k mlds ukekafdrh ;k fof/kd okfjlksa dk /kkjk 13 ds v/khu fuf/k ls dksbZ /kujkf”k
izkIr djus ds vf/kdkj ;k fgr dk u rks vU; ladzke.k fd;k tk;sxk u Hkkfjr fd;k tk;sxk
vkSj u U;k;ky; dh fdlh fMdzh ;k vkns”k ds v/khu mldh dqdhZ dh tk ldsxhA
lnL;ksa ds fgr ds vU;
ladzke.k dqdhZ bR;kfn ij
fucU/ku
1- m0iz0 vf/kfu;e la0 3 o’kZ 1999 dh /kkjk 10 }kjk izfrLFkkfirA
¿mŸkj izns”k vf/koDrk dY;k.k fuf/k vf/kfu;e] 1974À ¿/kkjk 14d&17À
¿14&d&& tgka dksbZ vf/koDrk] tks bl vf/kfu;e ds] tSlk fd og m Ùkj izns”k
vf/koDr dY;k.k fuf/k ¼la”kks/ku½ vf/kfu;e] 1998 ds izkjEHk ds Bhd iwoZ Fkk] v/khu ;kstuk
dk lnL; gkS] ,sls izkjE Hk ds nks ekl ds Hkhrj] ;kstuk dk lnL; u cus jgus dk fodYi
nsrk gS] ogka mls ,slh /kujkf”k] ftlds fy, og /kkjk 13 ds] tSlk fd og ,sls izkjEHk ds iwoZ
Fkh] v/khu gdnkj gks] Hkqxrku dh tk;sxh vkSj ,sl k vf/koDrk iqu% ;kstuk dh lnL;r k eas
lfEefyr ugha fd;k tk;sxkA ;fn ,slk dksbZ fodYi ugha fn;k tkrk gS rks ,slk vf/koDrk
;kstuk dk lnL; cuk jgsxkAÀ2
15&& bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds vuqlj.k eas ln~Hkko ls
dh ;k dh tkus ds fy, vkf”kr fdlh ckr ds lEcU/k eas dksbZ ckr vfHk;kstuk ;k vU;
fof/kd dk;Zokgh U;klh lfefr ;k mlds fdlh lnL; ;k vf/kdkjh ds fo:) ugha gksxhA
ln~Hkko ls fd;s x;s dk;ksZa
dk laj{k.k
16&& ¼1½ jkT; ljdkj bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy,
vf/klwpuk }kjk] fu;e cuk ldrh gSA
¼2½ iwoZorhZ “kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa eas
fuEufyf[kr lHkh ;k fdUgha fo’k;ksa dh O;oLFkk dh tk ldrh gS &&
fu;e cukus dh “kfDRk
¼d½ izi=] ftleas vkSj jhfr ] ftlds vuqlkj ;kstuk dh lnL;rk ds fy,
vkosnu&i= fd;k tk ldrk gS(
¼[k½ ;kstuk dh lnL;rk ds fy, izos”k Qhl vkSj okf’kZd pUnk nsus dh
jhfr(
¼x½ izi=] ftles a vkSj jhfr] ftlds vuqlkj ;kstuk ds lnL;ksa dh lwph
j[kh tk;sxh vkSj mldh izfr;ka ;k m)j.k U;k;ky;ksa dks Hksts tk;saxs] ftlls fd os
/kkjk 9 ds micU/kksa dk vuqikyu lqfuf”pr dj ldsa(
¼?k½ izi=] ftleas vkSj jhfr ] ftlds vuqlkj /kkjk 13 ds v/khu Hkqxrku ds
fy, vkosnu&i= fn;s tk;saxs vkSj ,sls Hkqxrku ds fy, U;klh lfefr }kjk dh tkus
okyh tkap] ;fn dksbZ gks] dh izfdz;k(
¼³½ izi=] ftleas vkSj jhfr ftlds vuqlkj /kkjk 13 ds v/khu Hkqxrku
izkIr djus ds fy, ukekadu fd;k tk;(
¼p½ dksbZ vU; fo’k;] ftls fofgr fd;k tkuk gks ;k fd;k tk;AÀ1
17&& ¼1½ mŸkj izns”k vf/koDrk dY;k.k fuf/k v/;kns”k] 1974 ,rn~}k jk fujLr
fd;k tkrk gSA
fujlu rFkk viokn
¼2½ ,sls fujlu ds gksrs gq, Hkh] mDr v/;kns”k ds v/khu fd;k x;k dksbZ dk;Z ;k
dh xbZ dksbZ fdz;k] bl vf/kfu;e ds v/khu fd;k x;k dk;Z ;k dh xbZ fd;k le>h tk,xh
ekuks ;g vf/kfu;e 20 tuojh] 1974 dks izo`Ÿk gks x;k FkkA
m0 iz0 v/;kns”k la0 04
o’kZ 1974
1- m0iz0 vf/kfu;e la0 21 o’kZ 1988 dh /kkjk 8 }kjk /kkjk 8 ls /kkjk 16 rd c<+k;k x;kA
2- m0iz0 vf/kfu;e la0 3 o’kZ 1999 dh /kkjk 11 }kjk c<+k;k x;kA
THE UTTAR PRADESH ADVOCATES WELFARE FUND ACT, 19741
[U. P. ACT No. VI OF 1974]
[Passed in Hindi by the Uttar Pradesh Legisl ative Assembly on March 28, 1974 and, by the
Uttar Pradesh Legislative Council on March 29, 1974.
Received the assent of the Governor on April 16, 1974 under Article 200 of the Constitution
of India and was published in the Uttar Pradesh Gazette, Extraordinary dated April 17, 1974.]
AN
ACT
to provide for the establishment and operation of a fun d for the promotion of welfare of
Advocates in Uttar Pradesh .
It is hereby enacted in the Twenty-fifth year of the Republic of India as follows :-
Short title and
extent
1. (1) This Act may be called the Uttar Pradesh Advocates Welfare Fund Act, 1974.
(2) It extends to the whole of Uttar Pradesh.
Definitions 2. In this Act, unless the context otherwise requires-
[(a) “Advocate” means an Advocate enrolled o n the roll of the State Bar
Council and shall include the pleaders and other legal practitioners enrolled as
such under the provisions of the Legal Practitioners Act, 1879;
(aa) “Bar Association” means a Bar Association affiliated to the State Bar
Council;]3
(b) “ State Bar Council” means the State Bar Council of Uttar Pradesh
constituted under section 3 of the Advocates Act, 1961;
(c) “Fund” means the Fund referred to in section 3;
[(cc) “member” means a member of the Scheme;]4
(d) “Trustees Committee” means the Committee constituted under section
3;
[(e) “Welfare Stamp” means the stamp referred to in section 9;]2
[(f) “Vakalat nama” includes a memorandum of appearance or any other
document by which an advocate is empowered to appear , act or plead before any
court, tribunal, authority or person but does not include any Vakalatnama or
memorandum of app earance filed on behalf of th e Government or an officer
representing the Government.]5
1.For S.O. R. see U. P. Gazette Extraordinary, dated March 23, 1974.
2.Substituted by section 2 of U.P. Act No. 21 of 1988.
3.Substi. by section 2 (i) of U.P. Act No. 3 of 1999.
4.Substi. by section 2 (ii) ibid.
5.Subs. by section 2 (iii) ibid.
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 3]
Objects of
the fund
3. (1) For the following objects of general public utility, a charitable trust
shall be created in respect of a Fund, to be constituted as hereinafter provided
and to be called the Uttar Pradesh Advocates Welfare Fund, namely :---
(a) obtaining from the Life Insurance Corporation of India a policy of
group life insurance of Advocates up to the age of 60 years;
(b) the provision of buildings for halls and libraries, [canteens, sheds and
other facilities]3 for [Bar Associations]4, or the making of contributions to [Bar
Associations]4 for the purposes of making such provision;
[(bb) the organization of Advocate Socia l Security Fund Scheme herein
after referred to as the Scheme, for such advocates as become members of the
scheme;]1
(c) the organization of other schemes for the welfare of needy Advocates;
and
(d) such other objects as would, in the opinion of the Trust ees Committee,
improve the working conditions and facilities of Advocates.
(2) The Fund shall consist of-
(a) all monies transferred to it under section 4 ;
(b) all contributions made to it by the State Bar Council;
(c) any voluntary donation or contrib ution made to the Fund by any
Advocate, including any sum received from the Life Insurance Corporation of
India on the death of an Advocate insured under the group life in surance policy
where such Ad vocate had nominated the Tru stees Committee as the person to
whom the money secured by the policy shall be paid in the event of his death;
(d) any grants made to the Fund by the State Government;
(e) any sum borrowed under section 5 ;
(f) any profi ts or dividends rec eived from the Life Insurance Corporation
of India in respect of the policy of group life insurance of Advocates ; and,
(g) any interest or dividend or other return or any invest ment made in
respect of any part of the Fund;
[(h) the sale proceeds of stamps transferred by the State Government in
accordance with section 10;
(i) all admission fees and annual subscriptions, for membership of the
Scheme received in accordance with section 11 and interest, if any, thereon.]2
1. Added by section 3 (a) of U.P. Act No. 21 of 1988.
2. Added by section 3 (b) ibid.
3. Substituted by section 3 (a)(i) of U.P. Act No. 3 of 1999.
4. Subs. by section 3 (a)(ii) ibid.
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 4-5]
(3) The Fund shall vest in and be held and administered by a Trustees Committee
to be named the Uttar Pradesh Advocates Welfare Fund Trustees Committee, of which
the following shall be the members, namely-
(a) the Advocate General of Uttar Pradesh, ex-officio, who shall be Chairman;
(b) the Chairman, State Bar Counc il, ex-officio, or where that office is for the
time being held by the Advocate General, an Advocate nominated [by him]1;
[(bb) two members of the State Bar Council, elected by it;]2
(c) the Secretary to the State Government in the Judicial Department, ex -
officio, who shall be Member-Secretary.
[(4) A member nominated under clause (b) of sub -section (3) shall hold office till
the office of the Chairman State Bar Council is held by the Advocate General, but he
may at any time by writing under his hand addressed to the Chairman, resign his
membership.]3
(5) The Trustees Commi ttee shall be a body corporate wi th the name aforesaid,
having perpetual succe ssion and a common seal, with power to acquire and hold
property, and may sue and be sued by that name.
(6) No a ct or proceeding of the Trustees Committee shall be questioned or
deemed to be invalid by re ason merely of any vacancy in or any defect in the
constitution thereof.
Transfer
of certain
monies to
the fund
4. [(1)]4 As soon as may be after the commencemen t of this Act, an amount
equivalent to the sums received by the State Bar Council on account of the deposits of
stamp duty on certificates of enrolmen t paid by Advocates, together with interest
actually earned thereon, shall be paid by it to the credit of the Fund, and such credit to
the Fund shall discharge the State Bar Counc il of the liability in respect thereof to the
State Government.
[(2) An amount equivalent to the stamp duty deposited by Advocates for
certificates of enrolment with the State Bar Co uncil in a financial year shall be
transferred by the State Government to the Fund as soon as may be after the end of that
financial year and such transfer shall discharge the State Government of its liability in
respect thereof, for that financial year.]4
Financial
provisions
5. (1) The Trustees Committee may, from time to time, borrow any sum required for
the purposes of this Act.
(2) The monies in the Fund may be deposited in any scheduled bank or invested
by the Trustees Co mmittee in loans and advan ces to an y Corporation owned or con
trolled by the State Government, or in such other manner as the State Government may
from time to time direct.
1. Substituted by section 3 (b) (i) of U.P. Act No. 3 of 1999.
2. Subs. by section 3 (b) (ii) ibid.
3. Subs. by section 3 (c) ibid.
4. Renumbered and added by section 4 ibid.
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 6-9]
(3) The Fund shall be deemed to be a local fund and be audited by the
Examiner, Local Fund Accounts, and Uttar Pradesh.
Execution and
authentication
of instruments,
etc.
6. All decisions and other instruments made and executed by the Trustees
Committee may be authenti cated by the signature of the Member-Secretary who
shall also have the power t o operate any b ank account on behalf of the said
Committee.
Power of the
State
Government to
issue
directions
7. The State Government may from time to time issue to the Trustees
Committee, such directions as in its opinion are necessary or expedient for
carrying ou t the purposes of this Act, and it shall be the duty of the Trustees
Committee to comply with such directions.
1[Contribution
by State Bar
Council
8. The State Bar Council shall contribute to the Fund rupees one lakh on the date
of commencement of the Ut tar Pradesh Advocates Welfare Fund (Amendment) Act,
1988 [***]2 :
[Provided that any amount contributed by the State Bar Council under this
section as it stood prior to the commencement of the Uttar Pradesh Advocates Welfare
Fund (Amendment) Act, 1998 shall not be refundable.]3
Welfare stamp
on
Vakalatnama
9. [(1) Every Advocate shall affix on the Vakalatnama accepted by him a Welfare
Stamp of the value of [twenty rupees]5 and no court, tribunal, authority or person shall
receive any Vakalatnama in favour of such advocate unless it is so stamped in addition
to any stamp required under any other law for the time being in force.]4
(2) The value of the Welfare Stamp shall neither be taxable cost in the suit or
proceeding nor be collected in any even from a party to such suit or proceeding.
(3) Any contravention of the provisions of sub -section (2) by any member shall
disentitle him to the benefits of the Scheme and shall be deemed to be misconduct and
the Trustees Committee shall report the matter t o the State Bar Council for appropriate
action.
(4) Every Welfare Stamp affixed on a Vakalatnama under sub -section (1) shall be
cancelled in the manner provided in section 30 of the Court Fees Act, 1870.]1
[(5) Where in any case the welfare stamp referred to in sub -section (1) is not
affixed on the Vakalatnama or is not filed by any advocate, the court shall not permit
such advocate for further proceeding in that case.]6
1. Section 8 to section 16 added by section 4 of U.P. Act No. 21 of 1988.
2. Omitted by section 5 (a) of U.P. Act No. 3 of 1999.
3. Added proviso by section 5 (b) ibid.
4. Subs. by section 6 ibid.
5. Subs. by section 2 of U.K. Act No. 34 of 2016.
6. Added by section 2 (b) UK Act no 2005.
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 10-11]
Printing and
sale of
welfare
stamps
10. (1) The [Bar Council] 1 shall cause to be printed Welfare Stamps for the
purposes of this Act, in such design and such denominatio n as it thinks fit with the
words "Welfare Stamp" printed thereon.
(2) The State Government shall control the distribution and sa le of Welfare
Stamps through stamp vendors appointed by it for the sa le of court fee stamps or
through such other agency as it may deem fit.
(3) The State Government shall, at the clo se of every financial ye ar
transfer the sale proceeds of the Welfare Stamps after deducting the costs
incurred in [printing (shall be paid to the Bar Council)] 2, sale and
distribution of the stamps to the account of the Fund. '
(4) The State Government sh all furnish to the Trustees Committee a
Statement containing the number of welfare stamps [received from the Bar
Council and sold, the details of costs deducted , the cost of printing paid to
the Bar Council] 3 and the amount transferred u nder this section t o the
account of the Fund, within three months of such transfer.]2
[(5) The State Government may provide the services of Government
Press for printing of welfare stamps on realizing the printing charges.]4
[Provisions in
case of non -
availability of
Welfare
Stamps
10-A (1) Notwithstanding anything contained in section 10, in case of
temporary shortage of Welfare Stamps, the value of Welfare Stamps may be
paid in cash to such subordinate officer or clerk of the court, tribunal,
authority or person as may b e specified by such court, tribunal authority or
person and such subordinate officer or clerk shall give a receipt for the same
which shall be affixed on the Vakalatnama, and such affixation shall have
the same effect as if the Welfare Stamp of that amount has been duly
affixed in accordance with this Act.
(2) The subordinate officer or the clerk receiving the cash under sub -
section (1) shall deposit it in the Treasury under such Head as the State
Government may by notified order specify in this behalf.]5
Membership of
the scheme
11. (1) Any advocate may apply to the Secretary, Trustees Committee in suc h
form as may be prescribed, .for admission as a member of the Scheme.
(2) Every applicant shall pay in the prescribed manner an admission fee of
one hundred rupees in lump Sum with the application.
(3) The Trustees Committee may, on receipt of the applica tion and the
admission fee, make such inquiry as it deems fit and Sha ll either admit the
applicant to the membership of the Schem e, or for reasons to be r ecorded in
writing, reject the application and refund the amount paid towards admission fee :
Provided that no application shall be rejected unless the a pplicant has been
given an opportunity of being heard.
1. Substituted by section 7 (a) of U.P. Act No. 3 of 1999.
2. Subs. by section 7 (b) ibid.
3. Subs. by section 7 (c) ibid.
4. Added by section 7 (d) ibid.
5. Added by section 8 ibid.
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 12]
(4) The membership of an applicant so admitted shall be deeme d to have
commenced on the first day of January of the year in which the application was made
or the date of enrolment of the applicant as an Advocate, whichever is later.
(5) Every member of the Scheme Shall pay in the prescribed manner
an annual subscription for every calendar year on or before the thirty -first day of
December of that year at the rate of--
(a) fifty rupees, where he has practiced as an advocate for not more than
5 years ;-
(b) one hundred rupees, where he has practiced as an ad vocate for more
than 5 years but not more than 10 years;
(c) two hundred and fifty rupees, where he has practiced as an advocate
for more than 10 years :
[Provided that the Government Advocates shall pay an additional amount
of rupees fifty per annum with their annual subscription for every calendar year
or part thereof during their tenure a Government Advocate :
Provided further that a member at his option may make one time payment
of life subscription of rupees three thousand and in the case of his being
Government Advocate rupees three thousand five hundred :
Provided also that the State Government may, after consultation with the
Trustees Committee, by a notified order, vary the rates of annual and life
subscription.]1
Explanation -For the purposes of this sub-section,-
(i) practice as an advocate includes practice as a pleader or other
legal practitioner enrolled under the Legal Practitioners Act, 1879 or as an
Advocate oil the roll of any Bar Council constituted under the Advocates
Act, 1961;
(ii) the period of practice shall be reckoned as on the first day of the
calendar year for which the subscription is payable or t he date o f
enrolment as a legal practitioner or an Advocate, whichever is later;
[(iii) “Government Advocate” means an Advocate engage d by the
Government or a body, authority or corporation owned or controlled by the
Government to represent it before a court, tribunal, authority or a person
who received any amount by way of retainer ship or monthly allowance
from the Government or such b ody, authority or corporation, as the case
may be.]2
Cessation of
membership
and re -
admission
12
.
(1) A member of the Scheme shall cease to be such member, if --
(a) he dies,
1. Added by section 9 (a) of U.P. Act No. 3 of 1999.
2. Added by section 9 (b) ibid
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 13-14]
(b) his name is removed from the State Roll maintained by the State
Bar Council ;
(c) he resigns the membership;
(d) he is in arrears of annual subscription for a peri od of two years
or more and the Trustees Committee after giving him an opportunity to
show cause, terminates his membership.
(2) An ad vocate, who has ceased to be a member of th e Scheme, may, on hi s
written application and on payment of the arrears of ann ual subscription which he
would have pa id, if his membership had continued, together with interest thereon at
the rate of eighteen per cent um per annum, be readmit ted to the membership of the
Scheme provided his name is res tored or, as the case maybe, con tinues on the State
Roll maintained by the State Bar Council.
[Payment
from the
Fund on
cessation of
membership
13. (1) In the event of a death of member, his nominee or where there is no
nominee, his legal heirs shall be paid from the Fund an amount ca lculated at
the rate of rupees five thousand per annum for every completed year of his
membership which shall not be less than rupees twenty five thousand and more
than rupees one lakh fifty thousand.
(2) A member shall on ceasing to be such member under clause (b]), (c) or
(d) of sub-section (1) of section 12, shall be paid from the Fund :--
(i) if he resigns after twelve years and before twenty five completed
years of his membership, an amount calculated at the rate of two thousand
rupees per annum for every completed year of membership;
(ii) if he resigns after twenty five completed years of his
membership, an amount calculated at the rate of five thousand rupees per
annum for every completed year of membership subject to a maximum of
rupees one lakh fifty thousand;
(iii) if he ceases to be such member due to any other cause not
covered by sub -section (1) or sub -section (2), an amount equal to the
aggregate of his subscription paid by him and simple interest thereon at
such rate as the Trustees Committee may, from time to time.
(3) For a calculating the completed years of membership for the purposes
of this section, every five years of practice at bar, if any, before admission of a
member to the scheme shall be completed as one year of membership of the
Scheme.]1
Restriction
on
alienation
attachment
etc. of
interest of
members
14. Notwithstanding anything contained in any other law for the time, being in force,
the right or interest of any member of the Scheme or his nominee or legal heirs to
receive any amount from the Fund under section 13 shall not be alienated or charged
and shall not be liable to attachment under any decree or order of any court.
1. Substituted by section 10 of U.P. Act No. 3 of 1999.
[The Uttar Pradesh Advocates Welfare Fund Act, 1974] [Section 14A-17]
[Special
provisions for
the member
of the
Scheme
14-A Where an Advocate who is a member of the Scheme under this Act as it stood
immediately before the commencement of the Uttar Pradesh Advocate s Welfare Fund
(Amendment) Act, 1998, within two months of such commencement, opts not to
continue as a member of the Scheme he shall be paid an amount to which he is
entitled under section 13 as it stood before such commencement and such Advocate
shall not be admitted again to the membership of the Scheme. If no such option is
given such Advocate shall continue as a member of the Scheme.]2
Protection of
action taken in
good faith
15. No suit , prosecution or other legal proceedi ng shall lie agai nst the Trustees
Committee, or any m ember or officer thereof in re spect of anything which is in good
faith don e or intended to be done in pursuance of this Act or the rules made 1
hereunder.
Power to make
rules
16. (1) The State Government may, by notification; make rules for carrying out the
purposes of this Act. .
(2) Without prejudice to the generality of the foregoing power such rules may
provide for all or any of the following matters, namely :--
(a) the form and the manner in which application for membership oft he
Scheme may be mace;
(b) the manner of payment of admission fee and annual subscription for the
member ship of the Scheme;
(c) the form and the manner in which the list of members of the Scheme shall
be maintai ned and its copie s or extracts shall be communicate d to courts to
enable them to ensure compliance of the provision of section 9;
(d) the form and the manner in whi ch application for payment under section
l3 shall be made and the procedure of inqui ry, if any, to be made by the Trustee s
Committee for such payment;
(e) the form and the manner in which nominat ion to receive payment under
section l3 may be made;
(f) any other matter which has to be or may be prescribed.]1
Repeal and
saving
U.P. Ordinance
no. 4 of 1974
17. (1) The Uttar Pradesh Advocates Welfare Fun d Ordinance, 1974, is hereby
repealed.
(2) Notwithstanding such repeal anything done or any action taken under the said
Ordinance shall be deemed to have been done or taken under this Act as if this Act
Lad come into force on January 20, 1974.
1. Section 8 to section 16 added by section 4 of U.P. Act No. 21 of 1988.
2. Added by section 11 of U.P. Act No. 3 of 1999.