Section 17 in The Orissa Advocates' Welfare Fund Act, 1987
17. Restriction on alienation, attachment, etc., of interest in the Fund.
(1)The interest of any member in the Fund or the right of a member of his nominee or legal heirs to receive any amount from the Fund, shall not be assigned, alienated, or charged and shall not be liable to attachment under any decree of order of any Court, Tribunal or other authority.(2)No creditor shall be entitled to proceed against the Fund of the interest therein of any member or his nominee or his legal heirs.Explanation-For the purposes of this section, creditor includes the State or an official assignee or receiver appointed under the Insolvency Act, 1955 [2 of 1956] or any other law for the time being force.
