COVID-19: BCD comes to aid of Lawyers, to give Rs 5,000 in 'genuine and bonafide cases' of distress

Bar Council of Delhi has passed a Resolution and has come to aid of demand of the distressed advocates in Delhi.

Sanjay Rathi, Co-Chairman, Bar Council of Delhi has stated that,"It is made clear that extra ordinary arrangement is made only for Advocates, who are unable to meet their day-to-day expenses or food or even medicines and only request from such Advocates would be entertained. If any particulars in the application are found to be false, it will be open to the Bar Council to take any action against such advocate and amount".

The Resolution states that BCD is conscious of the extra ordinary situation created, whereby, everybody has been confined to his/her house and not allowed to go out for regular work and because of it they are having financial crises in family and in this situation, some extreme needy advocates in Delhi/NCR and their family members are not in a position to meet their daily requirements for food and medicine etc.

In such an unprecedented crisis being faced by the Advocates in Delhi/NCR, BCD has resolved that "indigent and disable Committee of Bar Council of Delhi"  is authorised to consider request for grant of financial assistance, in genuine and bonafide cases of advocates  with Rs.5,000/- per Advocate and if the information furnished by extreme needy advocate found false information then Bar Council will treat the same as misconduct of an advocate.

The request in the following format, may be submitted on the Bar Council of Delhi through email till 2nd of April 2020.

bcdcovid19@gmail.com

The Format is as follows:

Name of Advocate : - Photo (Attach Photo)

Father's name :-

Enrollment Number: -

AIBE pass details:-

(If applicable)

Place of Practice (Court) :-

Residence address (Temporary): -

Residence address (Permanent) :-

Accommodation 

(Rented/ Owned) :-

Details of Bank, Account no and IFSC code:-

Membership Number of Bar Association: -

Income details :-

Terms and Conditions to be applied strictly:

That only those advocate/applicant will be entitled to get financial assistance, who fulfill the 

(A) who is residing on rented accomodation and have to furnish rent agreement or his self attested affidavit

in this regard. (If Applicable)

(B) who is member of Bar Association of  Supreme Court/High Court/District Courts/ Tribunals at Delhi uninterruptedly and

(C) advocates/applicants required to pass AIBE mandatorily must enclose/refer passing acknowledgement .