March 10,2018:
Kerala Government has sanctioned grant of Rs. 5,000 as the monthly stipend for the lawyers with less than three years practice at the Bar and annual income of less than Rs. 1 lakh.
Lawyer should be below thirty years of age to be eligible for stipend.
Further, lawyer should submit an affidavit attested by his/her Senior (who has at least fifteen years practice) or concerned Bar Association every three months stating that he/she is still in active practice.
Circular adverts to statutory framework behind the move, Kerala Advocates Welfare Fund Act, 1980.
As per circular, Act provides for the payment of Rs. 5,000 as stipend for the lawyers with less than Rs. 1 lakh as annual income and practice not exceeding three years at Bar.
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