Section 7 in The U.P. Advocates Social Security Fund Scheme Rules, 1989
7. Procedure for payment out of the Fund.
(1)The Trustees Committee may receive application for payment out of the Fund from a member or his nominee or his legal representatives, as the case may be, in Form No. V.(2)All amounts payable under Section 13 shall be made by account payee cheques signed by the Member Secretary.(3)Every application for payment out of the Fund shall, as far as possible, be disposed of within sixty days from the date of its receipt in the office.(4)All decisions of the Trustees Committee rejecting an application for payment out of the Fund shall be communicated to the applicant by post.
