Section 25 in The Rajasthan Advocates Welfare Fund Act, 1987
25. [ Ex-gratia grant to a member of the Fund. [Substituted by Rajasthan Act No. 26 of 2012, dated 17.10.2012.]
(1)The Trustee Committee, on an application submitted to it, and after being satisfied about the genuineness of the claim, may allow ex-gratia grant to a member from the Fund-(a)in case of hospitalization involving a major surgical operation other than that specified in clause (b); or(b)if he undergoes open heart surgery, organ transplantation or angioplasty or is suffering from tuberculosis, leprosy, paralysis, cancer, unsoundness of mind, AIDS, paraplegia or disablement certified by a Medical Board to be more than fifty per cent or from such other serious diseases.(2)The grant so allowed shall not exceed a sum of Rs. 40,000/- in cases falling under clause (a) and Rs. 1,00,000/- in cases falling under clause (b):Provided that the claim shall not be more than once in a period of five years:Provided further that the member admitted or readmitted after the age of 45 years shall not be entitled to receive any ex-gratia grant.]
