Section 11(a) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
(a)providing from such of the property attached and vested in the Competent Authority as the applicant claims an interest in, such sums as may be reasonably necessary for the maintenance of the applicant and of his family, and for expenses connected with the defense of the applicant where criminal proceedings have been instituted against him in the Designated Court under Section 3;
