Section 5 in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
5. Membership of the Fund.
- Every Advocates' Clerk who is recognised as such under rule 3 and who is a member of Advocates' Clerks Association shall apply to the committee through the Advocates' Clerks Association in which he is member, for admission as a member of the Fund in Form No.3 affixing his recent passport size photograph along with the fee as provided in sub-section (3) of section 15 of the Act. After the receipt of the application, the Committee shall, if it is satisfied with the particulars contained in the application, enrol him as a member of the Fund.
