Section 17(5) in The Rajasthan Advocates Welfare Fund Act, 1987
(5)An application received under sub-section (3) or sub-section (4) shall be disposed of by the Trustee Committee after such enquiry as it deems necessary.[18. Restriction on benefit from the Fund. - (1) Notwithstanding anything to the contrary contained in this Act, if any Advocate after his admission to the Fund joins an employment, he shall cease lo be a member of the Fund and if he, thereafter, gets re-admission to the Fund within a period of fifteen years, he shall be entitled to the benefit as per the schedule appended to section 17 for such number of years of standing as he remains member of the Fund before joining such employment and after such re-admission.
