Section 16(7) in The Bihar State Advocates' Welfare Fund Act, 1983
(7)Any member who fails to remit the annual subscription for an year before the 30th June of that year shall be removed from the membership of the fund:[Provided that no order of removal from membership of a member shall be passed without providing an opportunity of hearing. Notice to members shall be served by registered post and the expenses on it alongwith other expenses shall be recoverable from member alongwith subscription.] [Inserted by Act 5 of 1990.]
