Section 18(1) in The Maharashtra Advocates Welfare Fund Regulations, 1983
(1)The Trustee Committee may provide the following other benefits and amenities including financial assistance to the members of the Fund under sub-clause (d) of sub-section (1) of section 23 :-(a)in case a member is bed-ridden at home due to sickness necessitating cessation of practice for a period exceeding one month;(b)in case of a member requiring to be hospitalised and is required to stay in hospital for medical treatment or for surgical operations or for investigations;(c)in case of a member suffering from asthma, cancer, heart disease, leprosy or paralysis (partial or permanent), tuberculosis or suffering from disablement (partial or permanent) or any other disease, provided the member has not availed himself of the retirement benefit under section 17, the expenses incurred in respect of medical consultation, treatment, investigations, drugs and medicine and hospital expenses including surgical operation;(d)for the higher education of the member concerned;(e)for the education of the children of the member concerned;(f)grant loan repayable with such interest as the Trustee Committee may, in its discretion thinks fit, to a member requiring medical treatment and illness of dependants.
