Section 14 in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
14.
(i)The interest or title or right of the member of Council Fund or his/her nominee wife/husband shall not be assigned/alienated/charged from the Fund and shall not be liable to be attached under any decree or order of any Court, Tribunal or Authority.(ii)No creditor or State or receiver appointed under the law, can proceed against the member or his/her nominee of the Council Fund for attachment of such pensionary amount.
