Section 9 in The Orissa Affiliation of Bar Association Scheme, 1981
9. Disaffiliation.
- The Council may disaffiliate any association-(a)if it fails to pay, and apply, for renewal within 3 months from the due date, provided, however, on payment of penalty of Rs. 30 together with the renewal fee within 3 months after the disaffiliation, the Council may reaffiliate the association;(b)if the association deliberately or wilfully defies, disobeys, or does not carry out the directions and instructions issued to it by the Council or Welfare Committee;(c)if the elections of its office bearers ate not held as per its own rules/bye-laws/constitution; etc.(d)for any other reason as the Council may determine; provided however when the disaffiliation is sought to be done under Clauses (b) to (d), no such order shall be, passed by the Council without affording an opportunity to the Association, of hearing/being heard.
