Section 21 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
21. Ex-gratia grant to a member of the Fund.
- The Trustee Committee on an application submitted to it, and after being satisfied about the genuineness of the claim, may allow ex-gratia grant to a member from the Fund.-(a)in the case of hospitalization at least for one month or involving a major physical operation; or(b)if he is suffering from tuberculosis, leprosy, paralysis, cancer, unsoundness of mind or from some other serious diseases or disabilities.[***] [Sub-section (2) deleted vide Act No. 18 of 2004 (Sec.3).]
