Section 18 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
18. Restriction on alienation, attachment etc. of interest of member in the Fund.
(1)The interest of any member in the Fund, or the right of a member or his nominee or legal heirs to receive right of a member of his nominee or legal heirs to receive any amount from the Fund, shall not be assigned, alienated or charged and shall not be liable to attachment under any decree or order of any court, Tribunal or other authority.(2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member or his nominee or legal heirs.Explanation. - For purposes of this section creditor includes the State or an official assignee or receiver appointed under any law for the time being in force.
