Section 16 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
16.
In the event of death of an Advocate who is a member of the Fund, his [nominee] [Substituted for the word "family" by G.O.Ms.No.112 Law dated 13-9-2003.] shall be eligible for the grant of 'Death Benefit' to be specified by the Committee from time to time.
