Section 9 in The Haryana Advocates' Welfare Fund Rules, 2014
9. Benefits to members. section 21 and 24.
(1)In the event of death of a member, the spouse and in the absence of the spouse, the dependent children of the deceased member may apply for the amount payable under the Act to the Trustee Committee in Form VII.(2)Any member of the fund who is unable to maintain himself, and is also incapable of bearing the cost of treatment for himself, in case of serious ailments, may apply for medical assistance in Form VIII. The amount of financial assistance shall be decided by the Trustee Committee in accordance with the below mentioned sub-rule and shall be given only once in three years.(3)The Trustee Committee, on an application submitted to it, after being satisfied about the genuineness of the claim, may, -(i)in case of hospitalization for major surgical operations, sanction medical grant which shall not exceed a sum of Rs. 50,000/-;(ii)in case of open heart surgery, organ transplant, angioplasty, tuberculosis, leprosy, paralysis and cancer, sanction grant, which shall not exceed Rs. 1,00,000/-;(iii)If the claimant is entitled or has received any such benefits from any other source, then he/she shall not be entitled for any such medical claim. While submitting the application for medical claim the applicant shall submit an affidavit mentioning the above said facts.
