Section 19 in The West Bengal Advocates Welfare Fund Act, 1991.
19. Annual subscription to Fund. -
(1)Every member of the Fund shall pay an annual subscription to the Fund on or before the 31st December each year at the following rates:-(a)where the member of the Fund has been an advocate for fifteen years or more on the 31st December of the preceding year, rupees one hundred and fifty;(b)where the member of the Fund has been an advocate for less than fifteen years but not less than five years on the 31st December of the preceding year, rupees one hundred;(c)where the member of the Fund has been an advocate for less than five years on the 31st December of the preceding year, rupees fifty.(2)Any member of the Fund may, at his option, pay the annual subscription to the Fund in two equal half-yearly instalments, the first instalment being payable on or before the 30th June, and the second instalment being payable on or before the 31st December, each year.(3)Any member of the Fund, who fails to pay the annual subscription to the Fund under sub-section (1) or the half-yearly instalments under sub-section (2) on or before the dates mentioned therein, shall be liable to be removed by the Trust Committee from the membership of the Fund :Provided that no member of the Fund shall be removed from the membership of the Fund unless he has been given one month's notice in writing in this behalf.(4)Any advocate who has been removed from the membership of the Fund under sub-section (3), may be readmitted as a member of the fund on payment of the arrears of annual subscription with interest at the rate of twelve per cent, per annum within six months from the date of removal.
