Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Advocates Welfare Fund And The Andhra Pradesh Advocates Clerks Welfare Fund Acts (Amendment) Act, 1992 19 of 1992 [30 September 1992] CONTENTS 1. Short Title 2. Amendment Of Act 33 Of 1987 3. Amendment Of Act 13 Of 1992 Andhra Pradesh Advocates Welfare Fund And The Andhra Pradesh Advocates Clerks Welfare Fund Acts (Amendment) Act, 1992 19 of 1992 [30 September 1992] An Act further to amend the Andhra Pradesh Advocates' Welfare Fund Act, 1987 and the Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-third Year of the Republic of India, as follows:-- * Received the assent of the Governor on the 27th September, 1992 For statement objects and Reasons Please See the Andhra Pradesh Gazette, Extraordinary dated the 3rd Sept.1992. Part-IV-A at Page 4. 1. Short Title :- This Act may be called the Andhra Pradesh Advocates Welfare Fund and the Andhra Pradesh Advocates Clerks Welfare Fund Acts (Amendment) Act, 1992. 2. Amendment Of Act 33 Of 1987 :- In the Andhra Pradesh Advocates Welfare Fund, Act, 1987,-- (1) after section 12, the following section shall be inserted, namely :-- 12-A. Combined stamp for Advocates Welfare Fund and Advocate Clerks Welfare Fund.--Notwithstanding anything contained section 12, it shall be competent for the Government to print or caused to be printed a combined stmp superscribed in Telugu language as Nyaya Vadula Mariyu Vari gumsthala Samkshema Nidhi. for the Andhra Pradesh Advocates Welfare Fund and for the Andhra Pradesh Advocates Clerks Weflare Fund constituted under the Andhra Pradesh Advocates- Clerks, Welfare Fund Act, 1992 Act 13 of 1992) of the value of rupees eight out of which a sum of rupees six shall be credited to the Andhra Pradesh Advocates, Welfare- Fund and rupees two shall be credited to the Andhra Pradesh Advocates Clerks Welfare Fund and where such combined stamp is affixed on the vakalat the provisions of sub-section (2) of section 12 shall be deemed to have been complied with. (2) In Section 15, after sub-section (11) the following sub-section shall be inserted namely :-- "(12) Where on receipt of a complaint or otherwise the Committee has reason to believe that any advocate secured admission as a member of the Fund by misrepresentation, fraud or under influence, it shall be competent for the Committee to remove the name of such Advocate from the membership of the Fund: Provided that no order under this sub-section shall be passed unless the person likely to be adversely affected has had an opportunity os being heard" 3. Amendment Of Act 13 Of 1992 :- In the Andhra Pradesh Advocates Clerks, Welfare Fund Act, 1992.,- - (1) after section 12, the following sections shall be inserted, namely : 12-A. Combined stamp for Advocates Welfare Fund and Advocates Clerks Welfare Fund.--Notwithstanding anything contained in section 12, it shall be competent for the Government to print or caused to be printed a combined stamp superscribed in Telugu language as "Nyayavadula Mariyu Vari "gumasthala Samkshema Nidhi, for the Andhra Pradesh Advocate Clerks, Welfare Fund and for the Andhra Pradesh Advocates Welfare Fund constituted under the Andhra Pradesh Advocates, Welfare Fund Act, 1987 of the value of Act 33 of 1987 rupees eight out of which a sum of rupees two shall be credited to the Andhra Pradesh Advocates, Clerks, Welfare Fund and rupees six shall be credited to the Andhra Pradesh Advocates Welfare Fund, and where such a combined stamp is affixed on the vakalat the provsions of sub-section (2) of section 12 shall be deemed to have been, complied with.". (2) in section 15, after sub-section (9), the following sub-section shall be inserted, namely : "(10) Where on receipt of a complaint or otherwise the Committee has reason to believe that any Advocates Clerk secured admission as a member of the Fund by misrepresentation, fraud or undue influence, it shall be competent for the Committee to remove the name of such Advocates. Clerk from the membership of the, Fund: Provided that no order under this sub-section shall be passed unless the person likely to be adversely affected has had an opportunity of being heard.".