Section 16(2) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
(2)In the event of death of a member, a consolidated amount as determined by the Committee in the manner prescribed shall be paid to the nominee or, where there is no nominee to his dependants.[xxx] [[Explanation omitted by Act 4 of 2003, w.e.f. 1-6-2003, which earlier read as under:"Explanation:- For the purpose of this sub-section the word 'Dependant' means any of the following relatives of a deceased member, namely:--(i)a widow, a minor legitimate son, and unmarried legitimate daughter or a widowed mother; and(ii)if wholly dependant on the earnings of the member at the time of his death, a son or a daughter who has attained the age of eighteen years and who is infirm;"]]
