Section 19(1) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
(1)The Trustee Committee may, for the welfare of the members of the Fund,-(a)obtain from the Life Insurance Corporation of India, policies of group Insurance for the members of the Fund ;(b)provided for medical and educational facilities for the members of the Fund and their dependents ;(c)provide for such other benefits as may be prescribed.
