Section 5(ii) in The Bar Council Of India Advocates Welfare Scheme, 1998
(ii)Any member suffering from total permanent disablement shall be allowed to retire from the Scheme, but the member will have to seek retirement as an advocate and will not be entitled to be enrolled thereafter and become a member of the Scheme, He shall be entitled to the benefits as per Table II-A/ II-B of the Scheme appended to the Scheme and the Advocates Welfare Committee in special circumstances for reasons to be recorded may allow claim upto Rs, 50,000 (Rupees fifty thousand only),
