Section 7 in The Maharashtra Advocates Welfare Fund Regulations, 1983
7. Removal of member for non-payment of fees, etc.
(1)An order removing the name of a member from the membership of the Fund shall be passed by the Trustee Committee on the ground of nonpayment of annual subscription or for any other sufficient cause after giving one month's notice to the member concerned in that behalf.(2)The Trustee Committee may, if satisfied that 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 affording him an opportunity of being heard. On such removal all benefits accrued to such member by virtue of the provisions of the Act and these Regulations shall stand forfeited.
