Section 17(1) in The Rajasthan Advocates Welfare Fund Act, 1987
(1)A member of the Fund who completes a period of five years' practice after he becomes member of the Fund shall, subject to the provisions of this Act, be entitled on cessation of practice to receive out of the Fund an amount corresponding to the number of years of his standing at the rate specified in the Schedule.Explanation. - (i) For the purpose of calculating the number of years of standing of a member of the Fund for the purpose of this sub-section, every four years' practice as an advocate before the admission of a member to the Fund shall be counted as one year's standing and every year of practice over and above four years before such admission shall be counted equivalent to three months' standing and the total number of years of standing so counted shall be added to the number of years of practice after such admission.(ii)The period during which a member of the Fund remained under suspension shall not be considered for the purpose of counting the years of standing:[Provided that a member shall be entitled to claim an amount of Rs. 500/-for a fraction, if any, remaining after dividing the number of years of practice by four as per Explanation (i) [:] [Substituted by Rajasthan Act No. 20 of 1995 enforced w.e.f. 24.5.1995-Notification No. F. 2(21) Vidhi-2/95, dated 24.5.1995-Rajasthan Gazette Extraordinary, Part IV-A, dated 24.5.1995, page 77(8) = 1995 RSCS/Part II/P. 375/H. 256.] ][Provided further that in the event of death of a member the sum payable under this sub-section shall be the amount as specified in the Schedule or [rupees two lac fifty thousand] [Added by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.] whichever is higher:Provided also that the member admitted to the Fund after the commencement of the Rajasthan Advocates Welfare Fund (Amendment) Act, 2003 (Act No. 9 of 2003) shall not be entitled to the benefit of Explanation (i).][Provided also that t he provisions of second proviso shall not be applicable in respect of a member who is admitted or readmitted after the age of forty five years:] [Inserted by Rajasthan Act No. 26 of 2012, dated 17.10.2012.]
