Section 10 in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
10. Removal from membership caused by misrepresentation or fraud of Fund.
- The Trustee Committee may, if satisfied, if 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 giving him an opportunity of being heard. On such removal, all benefits accrued on such member by virtue of the provisions of the Act and these rules shall stand forfeited and such member shall be liable to refund the sum or sums, if any, already received by him as benefit under the Act.
