Section 6 in The Bar Council Of India Advocates Welfare Scheme, 1998
6. Part F: Benefits payable on death/illness while continuing as it Member of the Scheme
(i)In case any member dies or acquires total permanent disablement at any time after becoming a member,of the Scheme, he or his nominee/ dependents or other legal heirs, shall be entitled for a sum as per Table II-A/ Table II-B of the Scheme appended to the Scheme,Explanation,-For the purpose of this clause, dependants means the spouse, minor children and unmarried daughters,(ii)Advocates Welfare Committee on an application made to it in the prescribed form after being satisfied about genuineness of the claim, may grant ex gratia payment from the fund,In case a member of the Scheme is hospitalised for at least one month or undergoes a major surgery or suffering from paralysis, cancer, unsoundness of mind and/other similar serious ailments on the production of a certificate from the Chief Medical Officer concerned to that effect, he may be paid an amount not exceeding ten thousand rupees:Provided that a subsequent claim shall not be entertained unless a period of three years from the date of first payment has elapsed,
