Section 27 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
27.
The grant of the financial assistance to an indigent and or disabled advocate shall be sanctioned for one year in the first instance and may be paid by lump sum or on a monthly basis to the advocate concerned directly or by an account payee cheque or draft in favour of the Advocate concerned as per his instructions. In case of necessity such sanction may be renewed after expiry of the year for which the sanction was already granted;Provided that the financial grant to the advocate shall cease as soon as the Advocate concerned ceases to be indigent or the disability on the ground of which financial assistance was allowed ceases to exist.
