Section 9(2) in The Haryana Advocates' Welfare Fund Rules, 2014
(2)Any member of the fund who is unable to maintain himself, and is also incapable of bearing the cost of treatment for himself, in case of serious ailments, may apply for medical assistance in Form VIII. The amount of financial assistance shall be decided by the Trustee Committee in accordance with the below mentioned sub-rule and shall be given only once in three years.
