Section 25 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
25. Appeal against decisions of trustee Committee.
(1)Appeal against any decision of the Trustee Committee shall lie to the Bar Council.(2)The appeal shall be in the prescribed form and shall be accompanied by -(a)a copy of the order appealed against; and(b)a receipt evidencing payment of twenty-five rupees to the credit of the Bar Council in any of the branches of the State Bank of India in Himachal Pradesh.(3)The appeal shall be filed within thirty days from the date of receipt of the order appealed against.(4)The decision of the Bar Council on the appeal shall be final.
