Section 9 in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
9. Appeal.
(1)An appeal under section 21 shall be in Form No. VIII.(2)The Bar Council shall fix a date and place for the hearing of the appeal and may dispose of the same as expeditiously as possible.(3)The Bar Council may,-(a)before disposing of an appeal, cause such further enquiry to be made by a Committee constituted by the Bar Council;(b)in disposing of an appeal, pass such order as it deems fit including an order of remand to the Trustee Committee for fresh disposal.(4)A copy of every order passed on appeal, certified as true and correct by the Secretary, shall be communicated to the appellant and the Trustee Committee.
