Section 26 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
26.
The grant of the financial assistance to an indigent and/or disabled Advocate's Clerk shall be sanctioned for one year in the first instance and may be paid by lump sum or on a monthly basis to the Advocate's Clerk concerned directly or by an account payee cheque or draft in favour of the Advocate's Clerk concerned as per his instructions.
