The Advocates' Welfare Fund Act, 2001
24. Group Life Insurance for members of Fund and other benefits.-
The Trustee Committee may, for the welfare of the members of the Fund,-
a. obtain, from the Life Insurance Corporation of India or any other insurer, policies of Group Insurance on the life of the members of the Fund; or
b. provide, in such manner as may be prescribed, for medical and educational facilities for the members of the Fund and their dependants; or
c. provide monies to the members of the Fund for purchase of books; or
d. provide monies to construct or maintain common facilities for the members of the Fund: Provided that the Trustee Committee shall spend ten per cent. of the total annual subscription received under sub-section (5) of section 18 on the construction or maintenance of common facilities for the members of the Fund practicing in the subordinate courts; or
e. provide funds for any other purpose which the Trustee Committee may specify; or
f. provide for such other benefits as may be prescribed.
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