Section 4 in The Bar Council Of India Advocates Welfare Scheme, 1998
4. Part D: Refusal/Removal from the membership of the Fund
(i)If any advocate is refused admission to the membership of the Scheme, he may appeal to the Advocates Welfare Committee of the Welfare Fund of the Bar Council of India within three months , from the date of refusal, The Advocates Welfare Committee may after giving, due opportunity of hearing to the concerned advocate and the Bar Council of India, direct that such advocate may be admitted to the membership of the Scheme, The order so passed shall be final,(ii)If any member is expelled from the membership of the concerned State Bar Council or otherwise ceases to be a member of that State Bar Council, then his name shall be liable to be deleted from the membership of this Scheme and the annual subscription/lump-sum contribution paid by him together with 6% simple interest per annum shall be paid to him:Provided that no order of deletion of name from the membership of the Scheme shall be made except on the recommendation of the concerned Advocates Welfare Committee and without hearing the concerned member and such order shall be passed by the State Bar Council in its general meeting after such enquiry, as may be necessary,(iii)Name of the member shall stand removed from the Scheme automatically if he is in arrears of annual subscription for a period of three consecutive years,(iv)An advocate who is so removed from the membership of the Scheme, can only be re-admitted on payment of arrears of subscriptions due against him alongwith interest at the rate of 15% per annum and such other penalty not exceeding Rs, 500 (five hundred only) as may be imposed by the Advocates Welfare Committee provided his name is restored or continues on the State roll maintained by the concerned State Bar Council,
