Section 21 in Jharkhand Advocates' Welfare Fund Act, 2012
21. Group Life Insurance for members of Fund and other benefits.
- The Trustee Committee may, for the welfare of the members of the Fund.(a)Obtain, from the Life Insurance Co-operation of India or any other insurer, policies of Group Insurance on the life of the Members of the Fund.(b)Provide, in such manner as may be prescribed, for medical and educational facilities for the members of the Fund for purchase and their dependants; or(c)Provide monies to the members of the Fund for purchase of books;or(d)Provide monies to construct or maintain common facilities for the members of the Fund.Provided that the Trustee Committee shall spend ten percent of the total annual subscription received under sub-section (5) of Section 16 on the construction or maintenance of common facilities for the member of the Fund practicing in the subordinate courts, or(e)Provide fund for any other purpose which the Trustee Committee may specify ; or(f)Provide for such other benefits as may be prescribed.
