Section 17 in Kerala Advocates' Welfare Fund Act, 1980
17. Restriction on ahenatton, attachment, etc. of interest of member in the Fund.
(1)The interest of any member in the Fund, or the right of a member or his nominee or legal heirs to receive any amount from the Fund, shall not be assigned, ahenated, or changed 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.
