Section 9(3) in The Haryana Advocates' Welfare Fund Rules, 2014
(3)The Trustee Committee, on an application submitted to it, after being satisfied about the genuineness of the claim, may, -(i)in case of hospitalization for major surgical operations, sanction medical grant which shall not exceed a sum of Rs. 50,000/-;(ii)in case of open heart surgery, organ transplant, angioplasty, tuberculosis, leprosy, paralysis and cancer, sanction grant, which shall not exceed Rs. 1,00,000/-;(iii)If the claimant is entitled or has received any such benefits from any other source, then he/she shall not be entitled for any such medical claim. While submitting the application for medical claim the applicant shall submit an affidavit mentioning the above said facts.
