F.No. 2(22)/Lit./01/Vol-IV/19/6380-6429.—In exercise of the powers conferred by Section 35 read with provisos to sub-section (1) of Section 27 of the Advocates’ Welfare Fund Act, 2001 (45 of 2001), Government of National Capital Territory of Delhi is pleased to make the following rules to amend the Delhi Advocates’ Welfare Fund Rules, 2001, namely
1. Short title and commencement—(1) These rules may be called the Delhi Advocates’ Welfare Fund (Amendment) Rules, 2019.
(2) They shall come into force on the date of their publication in the Delhi Gazette.
2. Amendment of Rule 21—In the Delhi Advocates’ Welfare Fund Rules, 2001,-
(a) Rule 21 shall be re-numbered as Rule 21 A and before that rule as so re-numbered, the following rule shall be inserted, namely:-
“21. Vakalatnama to bear stamps.— Every advocate shall affix a stamp of a value of twenty-five rupees on every Vakalatnama to be filed by him in the courts namely Supreme Court, High Court, District Court or a court subordinate to the District Court, tribunals and other authorities, wherever Vakalatnama is filed.”
(b) In Rule 21 A as so re-numbered, for sub-rule (1), the following shall be substituted, namely:-
“21A. Value and Design of Stamps. —
(1) Stamps shall be printed in the denominations of twenty-five rupees.”
This issues with the approval of Hon’ble Minister (Law), Government of NCT of Delhi.
Department of Law, Justice and Legislative Affairs
[Notification dt. 24-09-2019]
