Section 16 in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
16. Payment from the Fund on cessation of employment.
(1)A member of the Fund shall, on cessation of employment, be entitled to receive from and out of the Fund an amount at the rate specified in the Schedule.(2)In the event of death of a member, a consolidated amount of rupees fifty thousand be paid to the nominee or, where there is no nominee, to his dependants.(3)A member of the Fund may withdraw his membership at any time after five years of his admission as a member of the Fund and, on such withdrawal, he shall be entitled to receive the amount from and out of the Fund an amount at the rate specified in the Schedule. Such person shall be eligible for re-admission to the Fund as a new member subject to such conditions as may be prescribed:Provided that a member suffering from permanent disablement may withdraw his membership within five years of his admission to the Fund.(4)For calculating the period of completed years of employment for the purpose of payment under this Act, every four years of employment under an Advocate, if any, before the admission of a member to the Fund shall be computed as one year of employment and added on to the number of years of employment after such admission.(5)An application for payment from the Fund shall be made to the Committee in such form as may be prescribed.(6)An application received under sub-section (5) shall be disposed of by the Committee after such enquiry as it deems necessary.
