Section 15(10) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
(10)[ Where on receipt of a complaint or otherwise the Committee has reason to believe that any Advocates' Clerk secured admission as a member of the Fund by misrepresentation, fraud or undue influence, it shall be competent for the Committee to remove the name of such Advocates' Clerk from the membership of the Fund:Provided that no order under this sub-section shall be passed unless the person likely to be adversely affected has had an opportunity of being heard.] [Inserted by Act 19 of 1992, w.e.f. 30-9-1992.]
