Section 16(5) in The Maharashtra Advocates Welfare Fund Act, 1981
(5)Every member of the Fund shall pay rupees ten thousand only as subscription in the following manner, namely:—(i)when the standing of the advocate at the time of his admission as a member of the Fund is ten or more years, he shall pay the said amount in lump sum at one time;(ii)when the standing of the advocate at the time of his admission as a member of the Fund is less than ten years, he may pay the said amount in one lump sum or in four equal yearly instalments with the condition that after payment of first instalment, the remaining three instalments will fall due on even dates in subsequent three years:Provided that, the existing members of the Fund shall pay the said subscription amount after deduction of the annual subscription paid by them prior to the commencement of the Amendment Act: Provided further that, after the date of commencement of the Amendment Act,—(a)the existing members having standing of ten or more years on the said date, shall pay the balance of subscription within one year from such commencement; and(b)the existing members having standing of less than ten years on the said date, shall pay the balance of subscription in one lump sum or in four equal instalments with the condition that first instalment shall be paid within one year from such commencement and remaining three instalments will fall due on even dates in subsequent three years.
