Section 16(2) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
(2)On receipt of an application under sub-section (1) the Trustee Committee shall make such enquiry as a deems fit and either admit the applicant to the Fund or, for reasons to be recorded in writing reject the application :Provided that no order rejecting an application shall be passed unless the application has been given an opportunity of being heard.
