Section 15(9) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
(9)Where, on receipt of a complaint or otherwise, the Committee has reason to believe that any Advocates' Clerk secured admission as a member of the Fund by mis-representation, fraud or undue influence, it shall be competent for the Committee to remove the name of such Advocates' Clerk from the membership of the Fund:Provided that no order under this sub-section shall be passed unless the person-likely to be adversely affected has been given an opportunity of being heard.
