Section 12 in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
12. Medical and educational facilities.
(1)A member may be allowed grant from the Fund after three years from the date of admission to the Welfare Fund-(i)in case of hospitalisation lasting for one month or more or involving a major surgical operation; or(ii)on his suffering from tuberculosis, leprosy, paralysis, cancer, unsoundness of mind or from such other serious diseases or disabilities; or(iii)in case of an educational aid to him or his dependants.(2)The grant shall be allowed only after the Trustee Committee is satisfied about the genuineness of the claim.(3)The grant so allowed shall not exceed a sum of Rs. 2,500 for the purposes specified in clauses (i), (ii) or (iii) of sub-rule (1) during a period of five years.(4)An application for medical aid shall be in Form No. IX and application for educational aid shall be in Form No. X.
