Section 13 in The Maharashtra Advocates Welfare Fund Regulations, 1983
13. Payments under section 17.
(1)An application for payment out of the Fund from any member of his nominees or his legal representatives, as the case may be, shall be made in Form No. VII.(2)All disbursements of amounts payable under section 17 shall be by account-payee cheques signed by the Treasurer and countersigned by the Chairman and the Secretary.
