Section 16(1) in Telangana Advocates' Welfare Fund Act, 1987
(1)A member of the Fund shall, [on cessation of practice or suspension of practice] [Substituted by Act No.15 of 1998 for the words 'on cessation of practice' including in the marginal heading.] be entitled to receive from and out of the Fund an amount at the rate specified in the Schedule:[Provided that a member, who completes thirty five years of practice at the Bar and opts for Retirement Benefits, be entitled to receive half of the existing Death Benefit amount towards Retirement Benefit.] [Substituted by Act No.1 of 2006.]
