Section 13(1) in The U.P. Advocates Welfare Fund Act, 1974
(1)A member of the Scheme shall on ceasing to be such member, be entitled to receive from the Fund -(a)an amount equal to the aggregate of annual subscriptions paid by him, if he has been a member for a period of less than five years;(b)an amount calculated at the rate of Rs. 1,000 for every completed year of his membership, if he has been a member for a period of five years or more subject to a maximum of Rs. 50,000.
