Section 16(1) in The Gujarat Advocates Welfare Fund Act, 1991
(1)Any Advocate who permanently resides in the State of Gujarat and practices before any Court or any Tribunal or any other authority or person legally authorised to take evidence or to adjudicate or decide any disputes in the State of Gujarat and is a member of the Bar Association recognised under Section 14 [shall required to be a member of the Fund and shall apply in such form, in such manner and on payment of such fee as may be prescribed] [Substituted for 'may apply in the prescribed form' by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5,h April 2003.] to the Administrative Committee for admission as a member of the Fund.
