Section 26 in The Punjab Advocates Welfare Fund Act, 2002
26. Appeal against decision of the Trustee Committee.
(1)An appeal against any decision or order of the Trustee Committee shall lie to the Bar council. The appeal shall be in the prescribed form and shall be accompanied with the copy of the decision appealed against. The appeal shall be filed within thirty days from the date of the receipt of the order appealed against.(2)Any appeal preferred under sub-section (1), shall be heard and disposed of in such manner and procedure as may be prescribed.(3)The decision of the Bar Council on appeal shall be final.
