Section 12 in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
12. Payment of Pension From the Fund on Cessation of Practice.
- 1. (i) A member of the pension scheme of the Council Fund on cessation of practice after retirement of 30 years of completed practice on or after attaining the age of 70 years or on account of his/her permanent disability under the Act, 1983, shall be entitled to get full pension of Rs. 5000/- (Five Thousand) per month through Bank/Post office after proper verification through concerned Advocates' Association for maximum period of 20 years or till he/she is alive (which ever is earlier). In special circumstances, the period can be extended suitably by the Bar Council.(ii)In the event of death of a member of the Council Fund, 50% of full pension i.e. family pension shall be paid to the surviving nominee i.e. wife or husband till she/ he is alive or for a maximum period of 20 years (whichever is earlier) on proper verification. In special circumstances, this period can be extended suitably by the Bar Council.(iii)In the event of death of both Advocate- member of the Council Fund and his wife or her husband- nominee, the Pension Committee, on the basis of unanimous decision of the General body of the concerned Advocates' Association, can make payment of a lump-sum amount to the dependents- minor child/children or unmarried daughter/s of such deceased parents through legal and proper guardian in the manner prescribed or decided by it after approval by the Bar Council in the emergent and rare cases. Concerned Association will also suggest about quantum of amount and mode of payment in such cases.
