Section 17 in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
17. Group Life Insurance for members and other benefits.
- The Welfare Fund Committee may, for the Welfare of the members of the Fund:(a)obtain from the Life Insurance Corporation of India, Policies of Group Insurance for the members of the Fund;(b)provide for a policy of Provident Fund for the members of the Fund;(c)provide for medical facilities for the member of the Fund and their spouses; and(d)provide for such other benefits as may be prescribed.[17A. Restriction on alienation attachment etc., of interest of member in Fund. - (1) The interest of any member in the Fund, or the right of a member or his or her nominee or dependents to receive any amount from the funds, shall not be assigned, alienated or charged and shall not be liable to attachment under any decree or order of any Court, Tribunal, Financial Institutions or other authority.(2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member of the nominee dependents] [Inserted by Act 4 of 2003, w.e.f. 1-6-2003.].
