Section 18(2) in The West Bengal Advocates Welfare Fund Act, 1991.
(2)On receipt of an application under sub-section (1), the Trust Committee shall make an enquiry as to the eligibility of the applicant for admission as a member of the Fund and shall either admit the applicant as a member of the Fund or, for reasons to be recorded in writing, reject the application:Provided that no application shall be rejected without giving the applicant an opportunity of being heard.
