Section 17(4) in The Rajasthan Advocates Welfare Fund Act, 1987
(4)An application for payment of the amount from the Fund admissible to a member shall be made by him to the Trustee Committee in such form as may be prescribed. In the case of a member who voluntarily ceases to be in practice (otherwise than on account of his death) within five years of his admission to the Fund, he shall be entitled to the refund of the annual subscription paid by him under sub-section (5) of section 16 on his making an application therefor in such form as may be prescribed.
