Section 12 in Andhra Pradesh Advocates Welfare Fund and The Andhra Pradesh Clerks Welfare Fund Acts (Amendment) Act, 1992
12.
-A. Combined stamp for Advocates' Welfare Fund and Advocate' Clerks' Welfare Fund.- Notwithstanding anything contained section 12, it shall be competent for the Government to priut or caused to be printed a combined stamp superscribed in Telugu language as ‘Nyaya Vadula Mariya Vari gumsthala Samkshema Nidhi for the Andhra Pradesh Advocates Welfare Fund and for the Andhra Pradesh Advocates Clerks Welfare Fund constituted under the Andhra Pradesh Advocates Clerks, Welfare Fund Act, 1992 (Act 13 of 1992) of the value of rupees eight out of which a sum of rupees six shall be credited to the Andhra Pradesh Advocates, Welfare-Fund and rupees two shall be credited to the Andhra Pradesh Advocates ‘Clerks’ Welfare Fund and where such combined stamp is affixed on the vakalat the provisions of sub-section (2) of section 12 shall be deemed to have been complied with.(2)In Section 15, after sub-section (11) the following sub-section shall be inserted namely:-"(12) Where on receipt of a complaint or otherwise the Committee has reason to believe that any advocate secured admission as a member of the Fund by misrepresentation, fraud or under influence, it shall be competent for the Committee to remove the name of such Advocate 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 os being heard"-
