Section 11(ii) in Orissa Advocate's Welfare Fund Rules, 1986
(ii)An indigent Advocate practising in any Court or Tribunal in Orissa shall be entitled to apply for appropriate financial assistance in case of serious ailment, compelling him to remain confined to bed for more than one month, in the form prescribed for the purpose or in a form similar thereto addressed to the Chairman, Orissa State Bar Council. The application must be recommended by the Advocate concerned is a member on receipt of such application the Secretary of the State Bar Council shall place the same before the Welfare Committee from time to time. The Welfare Committee shall make such enquiry as may be necessary.
