Section 6 in The Rajasthan Advocates Welfare Fund Rules, 1988

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State of Rajasthan - Section

Section 6 in The Rajasthan Advocates Welfare Fund Rules, 1988

6. The Secretary shall maintain the following registers:-

(1)Members registers in following form:-

S. No.	Date of admission as member	Name and Father’s name	Age	Nominees	Address	Date since practising with Enrol No.	Remarks

(2)Register of Recognised Bar Association in the following form:-

S. No.	Name and address of Association	Date of recognition	Number of Members	File No. of the Association

(3)Register of Members under suspension:-

S. No.	Name and address and serial number in theregister of members	Date of suspension andcause in brief	Date of revival

(4)Register of payments to Members/heirs of members:-

S. No.	Date Name and Address Amount	D/D or Cheque No.	Paid on a/c of

(5)The other registers and files for day to day use shall be maintained as per requirement under the directions of the Secretary subject to supervision of the Committee.Chapter-V

(12)Application for Admission as Member. - Every advocate shall apply for admission as member to the fund within 30 days from the commencement of the Act in the following form.The delay in applying after the expiry of the time may be condoned for sufficient cause being shown by the applicant.Application Formunder section 16 of the Advocates Welfare Fund Act, 1987(Act No. 15/1987)The Secretary,Trustee Committee,Jodhpur.Sub: Application under section 16Sir,I apply to be admitted as member of the fund:-

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State of Rajasthan - Section

Section 6 in The Rajasthan Advocates Welfare Fund Rules, 1988

6. The Secretary shall maintain the following registers:-