Section 2 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
2.
In these rules, unless the context otherwise requires,-(a)'Act' means the Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992;(b)'Applicant' means an Advocate Clerk or any other person applying to the Committee for financial assistance under these rules;(c)'Committee' means the Committee established under sub-section (1) of Section 4 of the Act;(d)'Death Benefit' means the grant to be given by the Committee from and out of the fund in the event of the death of an Advocate's Clerk;(e)'Indigent Advocate's Clerk' means an Advocate's clerk who is unable to maintain himself and his family and whose annual income from all known sources does not exceed Rs. 6,000/-;(f)'Disabled Advocates' Clerk' means an Advocate Clerk who by reason of any physical or mental or other infirmity is unable to work for a continuous period of three months and whose annual income from all known sources does not exceed Rs. 6,000/,
