Section 23(1) in The Maharashtra Advocates Welfare Fund Act, 1981
(1)The Trustee Committee may, for the welfare of the members of the Fund, --(a)obtain from the Life Insurance Corporation of India policies of Group Insurance for the members of the Fund;(b)provide for medical and educational facilities for the members of the Fund and their dependents; and(c)provide for better library facilities to the recognised and registered Bar Association for the use of the members of the Fund; and(d)provide for such other benefits and amenities as may be prescribed.
