Section 9 in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
9. Application for the payment from the Fund.
(1)Every application for the payment from the Fund shall be preferred in Form No. 5 on or before the completion of one year from the date of the death of the Advocates' Clerk concerned by any dependent of the said Advocates' Clerk to the Committee along with the death certificate and the recommendation of the Advocates' Clerks Association in the Court or the place where the deceased Advocates' Clerk worked prior to his death.(2)Every application for the payment from the Fund by a permanently disabled Advocates' Clerk by reason of any physical or medical or other infirmity shall be preferred in Form No. 6 accompanied by a Medical Certificate together with the recommendation of the Advocates' Clerks Association in which he is a member.(3)Where the Committee finds that the evidence adduced by the applicant disabled for assistance from the Fund is false, it may call upon the applicant to refund the entire amount paid from the Fund as assistance with such interest as it may deem fit and the applicant shall comply with such direction. If the person fails to repay the amount, the same is to be recovered by filing the suit in a Court of Law.
