Section 13 in The U.P. Advocates Welfare Fund Act, 1974
13. Payment from the Fund on cessation of membership.
(1)A member of the Scheme shall on ceasing to be such member, be entitled to receive from the Fund -(a)an amount equal to the aggregate of annual subscriptions paid by him, if he has been a member for a period of less than five years;(b)an amount calculated at the rate of Rs. 1,000 for every completed year of his membership, if he has been a member for a period of five years or more subject to a maximum of Rs. 50,000.(2)In the even of death of a member the amount payable under sub-section (1) shall be paid to his nominee, or where there is no nominee, to his legal heirs.Explanation. - For the purposes of this sub-section, the term member includes a person who dies after ceasing to be a member before receiving payment under subsection (1).
