Section 12(1) in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
(1)A member may be allowed grant from the Fund after three years from the date of admission to the Welfare 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)in case of an educational aid to him or his dependants.
