Section 12(1) in The Bihar State Advocates Welfare Fund Rules, 1984
(1)A member may be allowed grant from the Fund-(i)In case of hospitalisation lasting for one month or more or involving a major surgical operation; or(ii)on his suffering from tuberculosis, leprosy, paralysis, cancer, unsoundness of mind or from such other serious diseases or disabilities; or(iii)as educational aid to him or his dependants, on ground of merit.
