Section 18 in The Bihar State Advocates' Welfare Fund Act, 1983
18. Restriction on alienation, attachment, etc. of interest of member in the Fund.
(1)The interest of any member in the Fund, or right of a member of his nominee or legal heirs to receive any amount from the Fund, shall not be assigned, alienated, or charged and shall not be liable to attachment under any decree or order of any court, tribunal or other authority.(2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member or his nominee or legal heirs.Explanation- For the purposes of this section, "creditor" includes the State, or an official assignee or receiver appointed under the Insolvency Act, 1955 (2 of 1956) or any other law for the time being in force.
