Section 7(11) in The Haryana Advocates' Welfare Fund Rules, 2014
(11)The Trustee Committee may, on a complaint or suo-motto, if satisfied that any person has got himself admitted to the membership of the Fund by misrepresentation or suppression of any material fact or by fraud, remove the name of such person from the membership of the Fund after affording him an opportunity of being heard. On such removal as mentioned above, all benefits accruing to such member by virtue of the provisions of the Act and under these rules shall stand forfeited.
