Section 26 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
26.
The Committee shall grant to the indigent or disabled advocates such amount as it considers fit, depending upon the age of the Advocate, standing at the Bar, the number of dependents in the family, the nature of treatment if any required and the funds available with the Committee and any other factor that may be brought to the notice of the Committee. The grant may be either in instalments or in lump sum.
