Section 3(xvii) in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
(xvii)"Retired member of the Trustee Fund" means the advocate who after completion of 30 years of practice on attaining the age of 70 years and/ or on account of his/her permanent physical or mental disability rendering him unfit for legal practice, retired from the Advocates Welfare Fund u/s- 2(c) and 17 of the Act.
