Section 25(1) in The Rajasthan Advocates Welfare Fund Act, 1987
(1)The Trustee Committee, on an application submitted to it, and after being satisfied about the genuineness of the claim, may allow ex-gratia grant to a member from the Fund-(a)in case of hospitalization involving a major surgical operation other than that specified in clause (b); or(b)if he undergoes open heart surgery, organ transplantation or angioplasty or is suffering from tuberculosis, leprosy, paralysis, cancer, unsoundness of mind, AIDS, paraplegia or disablement certified by a Medical Board to be more than fifty per cent or from such other serious diseases.
