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Telangana High Court Chief Justice Releases Financial Assistance to Advocates & Clerks under COVID-19 Relief Scheme
Financial assistance through e-payments was to be issued by the Chief Justice of Telangana High Court, Ragvendra Singh to the advocates and clerks in the presence of Advocate General, Banda Shivananda Prasad and High Court Registrars. Every eligible Advocate and Advocate General could be assisted under the scheme; Relief Scheme. Therefore, the trust received a total of 14,166 and 1,029 Applications from Advocate and Advocate General respectively. With every funding measure and availability of the funds with respect to the committee, the trust decided to give away a sum of Rs. 10,000 to the Advocates and a sum of Rs. 5,000 to the Advocate General in the conditions of the Pandemic, COVID-19. Hence, with due respect the Telangana High Court accompanying with the Welfare Trust highly sanctioned a sum of rupees, 25 Crore and the sum of rupees 15 Crore was immediately released for the funding of the needy Advocates and Advocate Clerks. Therefore the committee was formed under the direction of the Chief Justice of Telangana High Court, Advocate General, Chairman, Br Council and the Law Secretary. Hence, with proper assistance and assurance under the committee, the guidelines were formulated for the same. These are enlisted below;
So, the Advocates and the Advocate Clerk should apply to the respective Bar Association through WhatsApp groups or the respective e-mail ids. And then the same applications would be approved by the President/Secretary and Junior Officer and then the same will be forwarded to the Welfare Trust, the last date for the same is 22nd of May, 2020. Moreover, the Advocates and Advocate Clerk who is neither Government nor a Private employee and have their monthly income below Rs. 10,000 will have to attest a copy of Certificate of Registration to get the Financial Assistance.
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