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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(3)(b) in The Maharashtra Advocates Welfare Fund Regulations, 1983

(b)The Trustee Committee may enter into arrangements that hospitals, nursing homes, medical practitioners, colleges, universities, etc. with whom the applicant is concerned may be directed for the purposes of medical help and for higher education, as the case may be. The Trustee Committee may release the amount sanctioned wholly or in part directly to the hospital authorities or other individual or institute concerned. Similarly the Trustee Committee may forward the amount to the educational institute concerned in case the assistance is for higher education. In a fit and appropriate case, the Trustee Committee may pay any amount to the applicant in advance on his undertaking to utilise the same only for the purpose for which the amount is sanctioned. The Trustee Committee may do so on being assured by the member and after being satisfied about the bona fides of applicant and after examining the estimates from reputed medical practitioners and institutes for the hospitalisation, treatment or educational facility, as the case may be. The Trustee Committee shall use its discretion in these matters depending upon the urgency of the situation. It shall be open to the Trustee Committee to dispense with procedural matters for speeding up the disbursement of the amount in case it so thinks fit and proper.