Section 17 in The Maharashtra Advocates Welfare Fund Regulations, 1983
17. Failure to intimate retirement in time.
- If a member voluntarily suspends or ceases practice or retires he shall forward the necessary intimation to the Trustee Committee in Form No. XI. If he fails to intimate the fact thereof to the Trustee Committee within 15 days of such suspension or cessation or retirement as required by subsection (12) of section 16, the Trustee Committee may reduce the amount payable to such member under section 17 according to the delay in giving such intimation at the rate of Rs. 50 per month.
