Section 16(4) in The Tamil Nadu Advocates' Welfare Fund Act, 1987
(4)[ Any member who is suspended by the Bar Council for misconduct under the Advocates Act, 1961 (Central Act 25 of 1961) shall not be entitled to payment of any amount from the Fund under this Act, for the period of such suspension.] [Inserted by the Tamil Nadu Act 20 of 1990.]
