Section 15 in The Rajasthan Advocates Welfare Fund Rules, 1988
15. Any other details
Declarations(A)I hereby declare that the above particulars are true to my personal knowledge.(B)I hereby undertake to abide with the provisions of Act, Rules and direction etc. made thereunder.(C)I hereby undertake to pay subscription as required by the Act or Rules.Signature of applicantAdvocateDate.............(13)The form may be submitted directly to the Trustee Committee office or through the Bar Association concerned. If this form is submitted through the Bar Association, the Bar Association shall forward immediately with an endorsement that the particulars in column No have been checked from the record of the Association.(14)The Bar Association will issue the acknowledgement of the form on behalf of the Secretary.(15)The Trustee Committee shall intimate the applicant within 30 days the decision taken on the application under section 16. If the Trustee Committee admits the applicant as member it will issue a certificate in the following form.Certificate of Admission to the Fund[Section 16(1)]
