Section 16 in The Orissa Advocates' Welfare Fund Act, 1987
16. Payment from the fund on cessation of Practice.
(1)A member of the Fund shall, on cessation of practice, be entitled to receive from and out of the Fund an amount at the rates specified in the Schedule subject to other provisions of this Act.(2)In the event of the death of a member, the amount shall be paid to his nominee or, where there is no nominee, to his legal heirs.(3)A member of the Fund may opt retirement benefits at any time after five years of his admission as a member of the Fund, but he shall be eligible for re-admission to the Fund as a new member subject to such conditions, as may be prescribed :Provided that a member suffering from permanent disability shall be allowed to retire within five years of his admission to the Fund.(4)For calculating the period of completed years of practice for the purpose of payment under this Act every four years of practice at the Bar, if any, before the admission of a member to the Fund, shall be computed as one year of practice after such admission.(5)An application for payment from the Fund shall be preferred to the Committee in such form as may be prescribed.(6)An application received under Sub-section (5) shall be disposed of by the Committee after such enquiry as it may deem necessary.
