In wake of the financial and economical distress arose due to the COVID-19 pandemic, the Bar Council of Maharashtra and Goa made an appeal to all members of the bar especially to the Senior Advocates, Solicitor Firms and other Law Firms to contribute to the Covid Relief Fund established by the Council for helping out Advocates in need and Junior Advocates, Clerks etc.
In the Notice, it has been mentioned that ₹1.83 crore has been spent by the Council alone for distributing the kits of food materials amongst more than 11,000 Advocates in Need. Moreover, the Council has resolved to use ₹4 crores from its Amalgamated Fund for various welfare schemes which includes distribution of kits, compensation of ₹2.5 lakh to legal heirs of Advocates who lost their lives due to Coronavirus, financial help for medical treatment of Advocates who contracted the infection.
It though has been clarified that the above help will be extended after getting an appropriate order from the Court and that work is in progress.
The Notice read:
"All the Bar Councilors have contributed their own amounts in the said fund. Every guardian member has taken responsibility to collect the contribution from willing advocates in their area and deposit it in the said relief fund. Therefore, it is humble appeal to all the Advocates of Mumbai to consider this appeal as a help to protect the profession and particularly, the needy advocates, junior advocates, we make an appeal to contribute a substantial amount in the above relief fund. Unless and until we are all together and united and help each other financially, emotionally as well as professionally, it will be difficult to survive in this time."
Bank details for deposit to the Covid Relief Fund have also been given in the Notice.
Source: Live Law
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