Section 16(3) in Jharkhand Advocates' Welfare Fund Act, 2012
(3)on receipt of an application under sub-section (1) or sub-section (2), the Trustee 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.
