Section 15(12) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(12)[ Where on receipt of a complaint or otherwise the Committee has reason to believe that any advocate secured admission as a member of the Fund by misrepresentation, fraud or undue influence, it shall be competent for the committee to remove the name of such Advocate from the membership of the Fund:Provided that no order under this sub-section shall be passed unless the person likely to be adversely affected has had an opportunity of being heard.][Inserted.by Act 19 of 1992, w.e.f. 30-9-1992.]
