Section 15 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
15.
Every application for the grant of "Death Benefit" shall be preferred in Form No. 5 as early as possible after the death of Advocate's Clerk but not later than six months of such death, by any [nominee/nominees] [Substituted for "dependent" by kid.] of the said Advocate's clerk to the Committee along with the Death Certificate and the recommendation of the Advocates' Clerks' Association of the court or the place where the deceased Advocate's Clerk ordinarily worked prior to his death.[Provided that the Committee may condone the delay in preferring application for good and sufficient reasons.] [Added by G.O.Ms.No.113, Lw, dated 13-9-2003, Published in A.P. Gazette Extraordinary No. 52, RS to Part I, dated 25-9-2003.]
