Section 17 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
17.
Every application for the grant of 'Death Benefit' shall be preferred in Form No.5 as early as possible after the death of the Advocate but not later than six months of such death, by any [nominee/nominees] [Substituted for the word "dependent" by Ibid.] of the said Advocate, to the Committee along with the Death Certificate and the recommendation of the Bar Association of the Court or the place where the deceased Advocate ordinarily practised prior to his death.[Provided that the Committee may condone the delay in preferring application for good and sufficient reasons] [Added by G.O.Ms.No.112 Law dated 13-9-2003.].
