Section 4(i) in The Bar Council Of India Advocates Welfare Scheme, 1998
(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,
