Section 14 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
14.
In the event of death of an Advocate's Clerk, who is a member of the Fund, his [nominee] [Substituted for "family" by G.O.Ms.No.113, Lw, dated 13-9-2003, Pub. in A.P. Gazette Extraordinary No. 52, RS to Pt.I, dated 25-9-2003.] shall be eligible for the grant of "Death Benefit" to be specified by the Committee from time to time.
