Section 12(ii) in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
(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.
