Section 7 in The Haryana Advocates' Welfare Fund Rules, 2014
7. Application for membership. section 18(1)(2).
(1)Every application under sub-section (1) or sub-section (2) of section 18 of the Act for admission as a member of the Fund shall be in Form IV.(2)The application shall be signed by the applicant and attested by the President/Secretary and in case of their absence, shall be signed by the Vice-President/Joint Secretary of the Bar Association of which he is a member.(3)Every advocate practicing in the State of Haryana, including advocates practicing at Chandigarh and having the domicile of the State of Haryana, and a member of recognized Bar Association shall be eligible to apply to the Trustee Committee, within six months from the date of enforcement of these rules.(4)An advocate having membership in more than one Bar Association shall be eligible and entitled to be admitted as a member of the Fund only from one of his/her choice of Bar Association.(5)An advocate applying for membership of the Fund shall pay a sum of Rs. 200/- towards application Fee, Rs. 100/- as postal charges and annual subscription of Rs. 50/- alongwith the application in form IV. Senior Advocate (designated) shall be required to pay Rs. 1000/- as annual subscription.(6)An applicant may choose the option to pay Rs. 2000/- as subscription fee for life along with the application fee of Rs. 200/- plus Rs. 100/- as postal charges. The annual subscription shall be refunded in case the application is rejected.(7)Application fee shall be deposited in cash in the office of State Bar Council or by means of a crossed demand draft drawn in favour of the Chairperson Trustee Committee, Haryana Advocates Welfare Fund payable at Chandigarh and application for admission shall be disposed of within a period of ninety days from the date of receipt thereof and the Trustee Committee after scrutiny shall pass an order and office report shall be prepared by officer/official as authorized by the Trustee Committee.(8)On admission of the member to the Fund, the Trustee Committee shall issue a certificate of membership in Form V signed by the Chairperson/Secretary of the Trustee Committee and the date of admission shall be determined by the date of approval of membership of the Fund by the Trustee Committee.(9)Any decision of the Trustee Committee rejecting an application for admission shall be communicated to the applicant by registered post with acknowledgement due, within a period of one month of such decision.(10)The Trustee Committee shall remove any member from the membership of the Fund if he fails to deposit the annual subscription before 31st of March of that year. He shall also be liable to be removed on account of any punishment of misconduct or removal under the provisions of the Advocates Act, 1961 (Central Act 25 of 1961) or any other disqualification under the rules of Bar Council of India.(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.(12)An advocate may apply for re-admission as a member of the Fund under sub-section (7) of section 18 in Form VI, within a period of six months from the date of his removal and may be re-admitted to the Fund by the Trustee Committee within a period of ninety days from the date of receipt of an application thereof, on payment of arrears with interest at twelve percent per annum and re-admission fee of ten rupees only.(13)The Trustee Committee shall make an endorsement of re-membership on the certificate of membership already issued.
