Section 18 in The Gujarat Advocates Welfare Fund Act, 1991
18. Payment of retiring benefit from Fund.
(1)A member of the Fund shall on cessation of practice, be entitled to receive from out of the Fund an amount at the rate specified in sub-section (4).(2)In the event of death of a member the amount shall be paid to his nominee or where there is no nominee to his dependants;Provided that Administrative Committee may call for succession certificate if circumstances so demand.(3)A member of the Fund may opt for retirement benefits at any time after five years of his admission as a member of the Fund but he shall be eligible for re-admission to the Fund as a new member subject to such conditions as may be prescribed.(4)Payments shall be made under this section at the rate specified in the Schedule.(5)An application for payment from the Fund shall be preferred to the Administrative Committee in the prescribed form.(6)An application received under sub-section (5) shall be disposed of by the Administrative Committee after such inquiry as it deems necessary.(7)[ The amounts becoming payable to the member under section 24 shall be paid in such manner as may be prescribed.] [Sub-section (7) inserted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.]
