The Executive Committee of Supreme Court Advocates On Record Association has passed the resolution in its virtual meeting with 9 votes in favour and 3 in dissenting that Supreme Court Advocates-on-Record Welfare Trust has no relation to SCAORA and has called upon the trust to refrain from using the words ‘Supreme Court Advocates-on-Record’ in its name.
SCAORA mentioned its contention in the notification that the use of such name as well as the address of SCAORA by the said Trust has led to the erroneous impression that the said Trust is being run or managed by SCAORA.
Another contention of SCAORA is that the elected Executive Committee of SCAORA in office has no access to or control over the Trust property received by the Trust by virtue of it using the words `Supreme Court Advocates-on-Record' in its name and the address of SCAORA. The contributions that legitimately should have been credited to SCAORA for the benefit of its members have been received by the said Trust, leaving SCAORA bereft of funds
The record of SCAORA does not contain any GBM/Resolution of SCAORA authorising the then EC to create the said Trust with SCAORA as Settlor on the terms laid down in the said Trust Deed and there are no such amendments to the Memorandum of Association of SCAORA to create the said Trust with SCAORA as Settlor on the terms laid down in the said Trust Deed.
Therefore, the EC of SCAORA has passed the resolution having majority of 9:3 that “SCAORA hereby calls upon the “Supreme Court Advocates- on-Record Welfare Trust" to forthwith desist from using the words ‘Supreme Court Advocates-on-Record’ in its name as also the address of SCAORA in relation to its operations and activities, and to carry out consequential corrections in all records pertaining to the Trust.”
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