Section 22(2) in The Advocates' Welfare Fund Act, 2001
(2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member of the Fund or his nominee or legal heir.Explanation.—For the purposes of this section, “creditor” includes the State or an official assignee or official receiver appointed under the law relating to insolvency for the time being in force.The interest of any member in the Fund, or the right of a member of the Fund or his nominee or legal heir to receive any amount from the Fund cannot be assigned, alienated, or charged and cannot be attached under any decree or order of any court, tribunal or other authority. No creditor can proceed against the Fund or the interest therein of any member of the Fund or his nominee or legal heir.
