Section 18(1) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(1)Every advocate who has been a member of the Fund for a period of not less than ten years shall, on his cessation of practice, be paid an amount at the rate specified in the Schedule :Provided that where the Trustee Committee is satisfied that a member of the Fund ceases to practice within a period of ten years from the date of his admission as member of the Fund as a result of his death or of any permanent physical or mental disability, the Trustee Committee may pay the member of the Fund or his nominee, as the case may be, an amount at the rate specified in the Schedule.Explanation. - The period during which the member of the Fund remained suspended shall not be considered for the purpose of counting the year of standing.
