Section 7(12) in The Haryana Advocates' Welfare Fund Rules, 2014
(12)An advocate may apply for re-admission as a member of the Fund under sub-section (7) of section 18 in Form VI, within a period of six months from the date of his removal and may be re-admitted to the Fund by the Trustee Committee within a period of ninety days from the date of receipt of an application thereof, on payment of arrears with interest at twelve percent per annum and re-admission fee of ten rupees only.
