Section 19 in The Bihar State Advocates' Welfare Fund Act, 1983
19. Group Life Insurance for members and other benefits.
- The Trustee Committee may, for the welfare of the members of the Fund-(a)obtain from the Life Insurance Corporation of India, policies of Group Insurance for the members of the Fund;(b)provide for such benefits as may be prescribed;(c)advance loan at the Bank rate to meet professional necessities, provided that the amount so advanced in no case shall exceed 50 percent of the amount, payable to the member if he would have retired on the date of application for loan. vfxze ds :i esa fn, x, dtZ U;kl lfefr }kjk fu/kkZfjr ,d eq'r ;k fdLrksa esa okil dh tk;sxh vkSj jkf'k dh okilh u djus dh n'kk esa lEc) lnL; dh lnL;rk mUgsa lquokbZ dk volj nsdj jn~n dh tk ldrh gS vkSj oSlk jn~ndj.k iquZukekadu ds fy, v;ksX;rk ekuk tk;sxkA lnL; ds fpfdrlk] f'k{kk ,oa oSokfgd vko';drk laca/kh dtZ lnL;ksa ds dY;k.k gsrq dtZ ekuk tk;sxkA [Inserted by Act 5 of 1990.]
