Section 15 in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
15. Membership of the Fund.
- [(1) Every recognised clerk of the Advocate in the State below [the age of 45 years] [Substituted by Act 4 of 2003, w.e.f. 1-6-2003.] and being a member of any Advocates' Clerks' Association recognised by the Committee may apply to the Committee for admission as a member of the fund, in such form as may be prescribed;](2)On receipt of an application under sub-section (1) the Committee shall make such enquiry as it deems fit and either admit the applicant to the Fund or for reasons to be recorded in writing reject the application :Provided that no order rejecting an application shall be passed unless the applicant has been given an opportunity of being heard.(3)[xxx] [Sub-section (3) omitted by Ibid.](4)In the event of rejection of the application, [The amount] [Substituted for "the admission fee by Ibid.] paid along with the application shall be refunded to the applicant.(5)[ Every recognised clerk of the Advocate in the State shall pay to the fund an admission fee of rupees fifty along with an amount of rupees five hundred towards subscription for life membership.] [Substituted by Act 4 of 2003, w.e.f. 1-6-2003.](6)Every member shall, at the time of admission to the membership of the Fund make a nomination conferring on one or more [nominees] [Substituted for "dependents" by Ibid.] the right to receive the amount which may be due to him from the fund in the event of his death before the amount has been paid to him.(7)If a member nominated more than one person under sub-section (6), he shall specify in the nomination the amount or share payable to each of the nominees in such manner as to cover the whole of the amount that may be paid to him.(8)A member may at any time cancel a nomination by sending a notice in writing to the Committee along with a fresh nomination.(9)Every member who retires shall, within three months of such retirement, intimate that fact to the Committee and if any member fails to do so without sufficient reason, the Committee may reduce in accordance with such principles as may be prescribed the amount due to that member.(10)[ Where on receipt of a complaint or otherwise the Committee has reason to believe that any Advocates' Clerk secured admission as a member of the Fund by misrepresentation, fraud or undue influence, it shall be competent for the Committee to remove the name of such Advocates' Clerk from the membership of the Fund:Provided that no order under this sub-section shall be passed unless the person likely to be adversely affected has had an opportunity of being heard.] [Inserted by Act 19 of 1992, w.e.f. 30-9-1992.]
