Section 16(1) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
(1)A member of the Fund shall, on cessation of employment, be entitled to receive from an out of the Fund an amount at such rate as may be notified from time to time by the Committee depending upon the total period of employment of the member.[Provided that a member who completes 30 years of service as an Advocates Clerk and who is on the rolls of Advocates Clerks Welfare Fund for a period of not less than 10 years, opts for retirement, be entitled to receive half of the existing Death Benefit towards Retirement Benefit on production of certificate of service issued by the Judicial Registrar or District Judge, as the case may be.] [Added by Act No. 24 of 2008, dated 21.9.2008.]
