Section 17 in Andhra Pradesh Advocates' Welfare Fund Act, 1987
17. Restriction on alienation, attachment etc., of interest of member in Fund.
(1)The interest of any member in the Fund, or the right of a member or his nominee [dependants] [ substituted for the words"or legal heirs' by act 4 of 2003 w.e.f.1-6-2003.] to receive any amount from the Fund, shall not be assigned, alienated or charged and shall not be liable to attachment under any decree or order of any court, tribunal, financial institutions or other authority.(2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member or his nominee or [dependents] [Substituted for the words or legal heirs" by Act 4 of 2003 w.e.f. 1-6-2003.].Explanation. - For the purpose of this section, "creditor" includes the Government or an official assignee or receiver appointed under the Provincial Insolvency Act, 1920 (Central Act 5 of 1920) or any other law for the time being in force.
