Section 5 in The Bar Council Of India Advocates Welfare Scheme, 1998
5. Part E: Benefits on early retirement from the Scheme
(i)If a member of the Scheme who completes a period of 5 years after he becomes a member of the Scheme shall, subject to other provisions of the Scheme, be entitled to seek voluntary retirement from the membership and to receive the amount of annual subscription/lump-sum contribution deposited by him alongwith the simple interest at the rate of six per cent, per annum from the date of deposit made by him,(ii)Any member suffering from total permanent disablement shall be allowed to retire from the Scheme, but the member will have to seek retirement as an advocate and will not be entitled to be enrolled thereafter and become a member of the Scheme, He shall be entitled to the benefits as per Table II-A/ II-B of the Scheme appended to the Scheme and the Advocates Welfare Committee in special circumstances for reasons to be recorded may allow claim upto Rs, 50,000 (Rupees fifty thousand only),(iii)A member has the option to seek voluntary retirement from the membership any time after attaining 75 years of age but in any case member would retire on compilation of 90 years or on completion of 40 years of membership whichever is earlier,(a)If the member retires any time after attaining 75 years of age before completion of 40 years of membership or 90 years of age 90% of the maturity value shown in Table I shall be paid to him depending upon his completed number of years of membership,(b)If the member retires after completion of 40 years of membership, he shall be entitled to full maturity value shown in Table I depending on his completed number of membership on the date of his retirement,(iv)Notwithstanding anything contained in this Scheme to the contrary, if any advocate after his admission to the Scheme joins any employment, he shall be entitled for refund of all his annual subscriptions/ simple interest from the date of his annual subscriptions/lump-sum contribution,
