Section 12 in The Bihar State Advocates Welfare Fund Rules, 1984
12. Medical and Educational facilities.
(1)A member may be allowed grant from the Fund-(i)In case of hospitalisation lasting for one month or more or involving a major surgical operation; or(ii)on his suffering from tuberculosis, leprosy, paralysis, cancer, unsoundness of mind or from such other serious diseases or disabilities; or(iii)as educational aid to him or his dependants, on ground of merit.(2)The grant shall be allowed only after the Trustee Committee is satisfied about the genuineness of the claim.(3)The grant so allowed shall not exceed a sum of Rs. 2,000 to anyone for the purposes in clauses (i), (ii) or (iii) of sub-rule (I) during a period of five years.(4)An application for medical aid shall be in Form No. IX and application for educational aid shall be in Form No. X.Form No. I[See Section 14 and Rule 3(1)]Application for Recognition and Registration
