Section 17 in The Bihar State Advocates' Welfare Fund Act, 1983
17. Payment from the Fund on cessation of practice.
(1)A member of the Fund shall on cessation of practice, be entitled to receive out of the Fund an amount at the rate specified in the Schedule:ijUrq ;g fd U;kl lfefr leqfpr fuf/k ds miyC/k gksus ij vuqlwph esa of.kZr jkf'k dks lEiw.kZ ,oa ;qfDrlaxr rjhds ls Hkqxrku c<+k ldsxhA [Inserted by Act 5 of 1990.](2)In the event of death of a member the amount shall be paid to his nominee or, where there is no nominee, to his legal heirs.(3)A member of the Fund may opt for retirement benefits at any time after five years of his admission as a member of the Fund, but he shall be eligible for re-admission to the Fund as a new member subject to such conditions as may be prescribed.(4)For calculating the period of completed years of practice for the purpose of payment from the Fund under this Act, every four years of practices at the Bar, if any, befgre the admission of a member to the Fund shall be computed as one year of practice and added on to the number of years of practice after such admission. : vf/kfu;e ds vUrxZr fuf/k ls Hkqxrku ds laca/k esa fof/k O;olk; ds o"kZ dh x.kuk esa fuf/k esa lnL;rk ds ukekadu ds iwoZ eq[rkj] IyhMj] cSfjLVj ;k ,MoksdsV ds :i esa fd;s x;s O;olk; dks lfEefyr fd;k tk;sxkA [Inserted by Act 5 of 1990.](5)In the case of a member who dies or suffers from permanent disablement the member or his nominee or legal heir, as the case may be, shall be entitled to get a minimum sum of Rs. 5,000:ijUrq ;g fd U;kl lfefr i;kZIr fuf/k miyC/k jgus ij ;qfDr&laxr rjhds ls jkf'k dks c<+k ldsxhA [Inserted by Act 5 of 1990.](6)An application for payment from the Fund shall be preferred to the Trustee Committee in such form as may be prescribed.(7)An application received under sub-section (6) shall be disposed of by the Trustee Committee after such enquiry as it deems necessary:Provided that any person who takes up any job or employment after suspension of practice within ten years. shall not be entitled to any of the benefits under the Act except the amount deposited by him under the scheme with interest.
