Section 17(2) in Kerala Advocates' Clerks Welfare Fund Act, 2003
(2)On receipt of an application under sub-section (1), the Committee shall make such enquiry as it deems fit and either admit the applicant to the fund or for reasons to be recorded in writing reject the application:Provided that no order rejecting an application shall be passed unless the applicant has been given an opportunity of being heard;Provided further that any person aggrieved by an order rejecting his application for membership may prefer an appeal to the Government.
