In exercise of the
powers conferred by Section 27 of the Kerala Advocates' Welfare Fund Act, 1980
(21 off 1980) the Bar Council of Kerala, with the previous approval of the
Government, issued as per G.O. (Rt.) No. 615/2021/Law dated 13th July, 2021
hereby make the following rules further to amend the Kerala Advocates' Welfare
Fund Rules, 1981 issued as No. KBC/Govt. 26/1981 dated 27th March, 1981 and
published in the Kerala Gazette Extraordinary No. 245 dated 27th March, 1981,
namely: (1)
These
rules may be called the Kerala Advocates' Welfare Fund (Amendment) Rules, 2021. (2)
They
shall come into force at once. In the Kerala Advocates' Welfare Fund Rules,
1981, (1)
in
Rule 15. (a)
for
the symbol, figures, brackets and words " ` 10,000 (Rupees ten
thousand only)", wherever they occur, the symbol, figures, brackets and
words" ` 20,000 (Rupees twenty thousand only)", shall be
substituted; (b)
for
the figures and words "15 months", the figures and words "20
months" shall be substituted. (2)
in
Form No. XII, in the declaration, for the figures and words "15
months", the figures and words "20 months", shall be
substituted.KERALA ADVOCATES' WELFARE FUND (AMENDMENT)
RULES, 2021
PREAMBLE